Section 58(3) in The Employees' Provident Funds Scheme, 1952
(3)[ The Commissioner may, at any time during the year, make budgetary re-appropriation of funds sanctioned in the budget by the Central Government, provided that-(i)the total amount sanctioned in the budget by the Central Government is not exceeded;(ii)it is made only for meeting such expenses of administration as are to be met from the Administration Account in accordance with paragraph 54; and(iii)every re-appropriation so made shall be reported by him to the Central Board at the next meeting of such Board.]
