Section 26 in The Punjab Khadi and Village Industries Board Act, 1955
26. Sanction of Budget
. - (1) The Government may sanction the Budget submitted to it with such modifications as it deems proper.(2)[ The Boardshall not be competent to transfer funds sanctioned for one scheme to another scheme, -(a)where funds in respect of such schemes are allotted by the Commission, without the prior approval of the Commission; and(b)in any other case, without the prior approval of the Government.]
