Section 15 in Rules for Delegation of Administrative and Financial Powers in the Assam Agricultural University, 1988
15. Appropriation and Re-appropriation General Restrictions.
(a)The Vice-Chancellor shall have powers to appropriate a sums provided in the sanctions estimated during the financial year to meet expenditure on each item upto the amount provided for in the sanctioned estimates.(b)No-re-appropriation shall be done from plan to Non-plan and general areas to VIth Schedule areas and Vice-versa.(c)No-re-appropriation shall be done from one Major Head to another major head. However the Vice-Chancellor shall be competent to re-appropriate from the Major Head to another on the specific recommendation of the Comptroller except the Head (viii), (x), (xi) and (xii) as mentioned in item (L) (Major Head of expenditure).(d)No re-appropriation shall be done from one Major Head to another Minor Head under the same Major Head without approval of Vice-Chancellor.(e)The re-appropriation between heads within the same minor head can be done by the Deans and Directors/Registrar/Comptroller/Project Architect. In case of T.A. approval of the Comptroller shall be necessary for re-appropriation.
