Section 38 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
38. Re-appropriation and emergent expenditure.
- No expenditure, which is not covered by a provision in the sanctioned budget estimate or which is likely to be in excess over the amount provided under any head shall be incurred by the Board without provision being made by reappropriation from some other head under which savings are firmly established and available.
