(a)No re-appropriation shall be made from one major head to another within a grant voted by the Assembly, except with the sanction of the Finance Department.(b)The Minister-ln-Charge of a department may sanction any re-appropriation within a grant 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.(c)A copy of every order sanctioning a re-appropriation under this Rule shall be communicated to the Finance Department as soon as it is passed.(d)The Minister-In-Charge of any department may with the sanction of the Finance Department, re-appropriate from a unit which is under the charge of another Minister, to another unit which is under his charge, if both such units are within the same major head.
