Section 86 in The Gujarat Maritime Board Act, 1981
86. Re-appropriation of amounts in estimates.
- Subject to any directions which the State Government may give in this behalf, any sum of money or part thereof which the expenditure has been authorised in an estimate for the time being in force sanctioned by the State Government and which has not been so spent, may at any time be re-appropriated by the Board to meet any excess in any other expenditure authorised in the said estimate.
