Section 25(3) in The Bihar Khadi and Village Industries Act, 1956
(3)The Board may, within the respective limits of the khadi Budget and the Village Industries Budget, sanction any re-appropriation from one head of expenditure to another or from a provision made for one scheme to that in respect of another; but in no case shall a re-appropriation of Fund be made from the khadi Budget to the Village Industries Budget or from the Village Industries Budget to the khadi budget except with the previous approval of the State Government:Provided that no re-appropriation from the head loan to any other head of expenditure and vice versa in either budget shall be sanctioned by the Board, except with the previous approval of the State Government.
