Section 15 in Rules for Delegation of Administrative and Financial Powers, in the Assam Agricultural University, 1982
15. Appropriation and Re-appropriation-General restrictions.
(a)The V.C. shall have powers to appropriate sums provided in the sanction estimates 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.(d)No re-appropriation shall be done from one minor head to another minor head under the same major head without approval of V.C.(e)The re-appropriation between heads within the same minor head can be done by the Dean sand Directors/Registrar/Comptroller/Project/Architect. In case of T.A. approval of the Comptroller shall be necessary for re-appropriation.
