(a)When a re-appropriation is made in pursuance of any power delegated under Rule 491, if both the expenditure and the re-appropriation are sanctioned by the officer to whom the power is delegated the order issued by the officer shall conclude with the following direction:-"The charge will be met by re-appropriation from ...(specify the unit of appropriation) in the current year's budget. Acting under the power delegated to me under Rule 491 of the Bihar Financial Rules by the Minister-In-Charge, I sanction the re-appropriation".(b)The officer concerned shall send a copy of the said order to the Accountant-General, the Finance Department and the Administrative Department.
