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State of Tamilnadu - Section

Section 25 in The Tamil Nadu Bhoodan Yagna Rules, 1959

25. Budget.

- The expenditure shall be classified under the following major and minor heads:-
Major Minor
(a) Allowances of officers. Allowances to Chairman, Members and Secretary of the Board.
(b) Pay of establishment. Pay of establishment in Board's office.
(c) allowances. (i) Travelling allowance.
  (ii) Other allowances.
(d) Contingencies. (i) Travelling allowance.
  (ii) Other allowances.
  (i) Rents, rates and taxes.
  (ii) Postage and telegrams.
  (iii) Stationery.
  (iv) Books and periodicals.
  (v) Electric and lighting charges.
  (vi) Telephone charges.
  (vii) Printing charges.
  (viii) Furniture.
  (ix) Miscellaneous.
(e) Law charges. (i) Lawyers' fees.
  (ii) Stamp charges.
  (iii) Out fees.
(f) Loans and advances. (i) Repayment.
  (ii) Interest on loans.
  (iii) Grant to loans.
Re-appropriation or transfer of funds from the allotment under one minor head expenditure to another under the same major head may be made by the Chairman. But no re-appropriation from one major head to another shall be made without the sanction of the State Board.