(b)The Minister-In-Charge of a department may sanction any re-appropriation within a grant appropriation between the unit subordinate to the same major head provided that no such re-appropriation-(i)shall create any recurring liability; or(ii)shall be made for a new service or scheme for which provision has not already been made in the annual budget estimate of expenditure or in a supplementary estimate of expenditure; or(iii)shall be made where both units are not under the charge of the same Minister; or(iv)shall be sanctioned when the amount involved against a single subhead or primary unit of appropriation exceeds Rs. 15,000.
