Section 7(2) in The Haryana Contingency Fund Rules, 1967
(2)As soon as State Legislature has authorised additional expenditure by means of a Supplement Appropriation Act, the advance or advances made from the Contingency Fund, whether for meeting the expenditure incurred before the Supplementary Estimates were presented to the State Legislature or after they were so presented, shall be resumed to the Fund, to the full extent of the appropriation made in the Act.
