Section 21 in Bombay Khadi and Village Industries Act, 1960
21. Sanction of Budget :-
(1)The State Government may sanction the budget submitted to it with such modifications as it deems proper.(2)A Board shall be competent to re-appropriate such amounts as(3)A Board shall be competent to write off losses upto [Rs. 5000-Subs, by Gujarat 15 of 1990 w.e.f. [3-8-1990]] in individual cases and not exceeding Rs [50,000-Inserted by Gujarat 27 of 1964] in the aggregate in any financial year in cases falling under any or all of the following categories:(a)loss of irrecoverable value of stores or of public money due to theft, fraud or such other cause:(b)loss of irrecoverable advance other than loans: and(c)deficiency and depreciation in the value of stores,
