Section 18(3) in Tamil Nadu Palm Products Development Board Act, 1993
(3)The Board may, within the limits of the Budget, sanction any re-appropriation from one head of expenditure to another or from a provision made for one scheme to that in respect of another:Provided that no re-appropriation from the head "Loan" to any other head of expenditure and vice versa in the budget shall be sanctioned by the Board except with the previous approval of the Government and the Khadi and Village Industries Commission.
