Section 17(2) in The Rajiv Gandhi Science And Technology Commission Act, 2004
(2)The expenditure from the Fund of the Commission shall be incurred only after the budget of the Commission has been approved by the Government or as a special case, with the prior approval of the State Government:Provided that, the Commission shall be competent in incur any expenditure from the moneys received under section 16, to further the aims and objectives of the Commission outside the budget approved by the Government or without referring the matter for approval of the Government, if there is no financial liability, direct or indirect, immediate or in future, on the Government. Such receipts of money and expenditure shall, however, be shown in the budget, accounts as well as annual report of the Commission.
