Section 21 in The Oil And Natural Gas Commission Act, 1959
21. Budget.
(1)Budget.(a)The Commission shall, by such date in each year as may be prescribed, submit to the Central Government for approval a budget in the prescribed form for the next financial year, showing the estimated receipts and expenditure, and the sums which would be required from the Central Government, during that financial year.(b)If any sum granted by the Central Government remains wholly or partly unspent in any financial year, the unspent sum may be carried forward to the next financial year and taken into account in determining the sum to be provided by the Central Government for that year.(2)Subject to the provisions of sub-section (3), no sum shall be expended by or on behalf of the Commission unless the expenditure is covered by provision in the budget approved by the Central Government.(3)The Commission may sanction any re-appropriation from one head of expenditure to another or from a provision made for one scheme to that for another :Provided that, except with the previous approval of the Central Government-(a)no re-appropriation from the head "loan" to another head of expenditure and vice versa in the budget shall be sanctioned by the Commission;(b)no re-appropriation which has the effect of augmenting the provision under any head of expenditure as approved by the Central Government by more than twenty per cent [*] [The words "or seven and a half lakhs of rupees" whichever is less, Omitted by Act 38 of 1962, Section 5.] shall be made.
