Section 20(4) in The Khadi And Village Industries Commission Act, 1956
(4)The Commission may, within such limits and subject to such conditions as may be prescribed, incur expenditure in excess of the limit provided in the budget approved by the Central Government under any head of expenditure or in connection with any particular scheme, so long as the aggregate amount in [the budget] [Substituted by Act 12 of 1987, Section 13 (w.e.f. 1.4.1988)] approved by the Central Government is not exceeded.
