(11)To transfer savings up to a limit of Rs. 200 from one item of non-contract contingent charges to another included within the same primary unit of appropriation, provided that-(a)no re-appropriation shall be made to either of the following secondary units-(i)Purchase of books and periodicals including library charges.(ii)Purchase of apparatus and instruments,(b)no re-appropriation shall be made from or to the head "prizes, grants to athletic clubs and common rooms charges.(D. of P. item no 57. The Governing Body now exercise this power on behalf of the Director, to whom it was delegated by Government in letter no. 946-E., dated the 9th February 1927.)
