Section 23(4) in The Employees' State Insurance (Central) Rules, 1950
(4)No payment shall be made out of the Fund unless the expenditure is covered by a current budget grant:Provided that in the absence of a current budget grant, the Corporation may authorise payments either generally or for any particular case:Provided further that the payment of benefits to insured person under the provisions of the Act and of the pay and allowances of duly sanctioned posts shall not be withheld for want of a sanctioned budget grant.[23-A. Promotion of measures for the improvement of health and welfare of insured persons.- For the promotion of measures for the improvement of the health and welfare of insured persons, and for the rehabilitation and re-employment of insured persons who have been disabled or injured, the Corporation may incur an expenditure upto a limit of [rupees three hundred crores] [per year from the Employees' State Insurance Fund.] [Inserted by G.S.R. 240, dated 6.2.1964. ]
