Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL SILK BOARD RULES, 1955 CONTENTS 1. Short title 2. Definitions 3. Filling in casual vacancy of a nominated member 4. Filling in casual vacancy of an elected member 5. Term of office of members 6. Deputation on behalf of Central Government Official nominated member 7 . Resignation by members of the Board or the Standing Committee 8. Termination of membership before the expiry of the term 9. Register of members 10. Member going out of India 11. Member absenting himself from two consecutive meetings of the Board 12. Removal of members 13. Election of members of the Standing Committee 14. Maintenance of offices 15. Records of business 16. Meetings of the Board and the Standing Committee 17. Notice of meetings and list of business 18. Provision for presiding over meetings 19. Quorum for meetings 20. Disposal of business 21. Proceedidngs of the meetings 22. Powers of the Board 23. Powers of the Chairman 24. Powers and duties of the Vice-Chairman 25. Powers and duties of the Standing Committee 26. Powers and duties of the Secretary 27. Other officers of the Board 28. Salaries, allowances and conditions of service of officers and establishments of the Board 29. Delegation of powers by the Board 30. working year of the Board 31. Travelling and other allowances to members of the Board and its Committees 32. Maintenance of accounts 33. Heads of receipts 34. Heads of expenditure 3 5 . Maintenance of and operation upon Bank accounts and Investments of the funds of the Board 36. Deposit in Bank or investment in securities of surplus fund 37. Audit of Accounts 38. Borrowing funds from the Central Government 39. Procedure for execution of contracts 40. Common seal and affixing of the same to contracts 41. Preparation and submission of annual Budget Estimates 42. Supplementary estimate 43. Re-appropriation 44. Sanction to expenditure not to be operative until appropriation of funds 45. Submission of estimates regarding Government servants on the staff of the Board CENTRAL SILK BOARD RULES, 1955 S.R.O. 662, dated the 23rd March, 1955.1-In exercise of the powers conferred by Section 13 of the Central Silk Board Act, 1948 (61 of 1948). and in supersession of the rules published under the Notification of the Government of India, in the late Ministry of Industry and Supply, No. 26(18)-Tex(2)/49, dated the 8th June, 1949, the Central Government hereby makes the following rules : 1. Short title :- These rules may be called the Central Silk Board Rules, 1955. 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context- (a) "Act" means the Central Silk Board Act, 1948 (61 of 1948), as amended by the Central Silk Board (Amendment) Act, 1953 (31 of 1953) ; (b) "Chairman" means the Chairman of the Board ; (c) "Vice-Chairman" means the Vice-Chairman appointed by the Central Government under Section 6(1) of the Act; (d) "Secretary" means the officer appointed by the Central Government under Section 7 of the Act; (e) "Form" means a form appended to these rules. 3. Filling in casual vacancy of a nominated member :- (1) When a vacancy arises in the Board in any of the modes described in Section 5(2) of the Act in respect of a member nominated by the Central Government or a State Government, the Secretary shall write to the Government entitled to nominate the member inviting a fresh nomination to be made within a period of two months from the date of posting of such invitation by registered post. (2) Where any Government, other than the Central Government, fails to make a nomination, which it is entitled to make under sub- section (3) of Section 4 of the Act within two months from the date of posting of the letter inviting such a nomination, the Central Government may itself make the nomination in exercise of the powers conferred under Section 5(1) of the. Act. 4. Filling in casual vacancy of an elected member :- When a member of the Board elected by Parliament dies, resigns, is removed, ceases to reside in India or becomes incapable of acting, the Secretary shall notify the vacancy to the Secretary of the Rajya Sabha or the Secretary of the Lok Sabha, according as the member, was elected by the former or the latter House of Parliament, with a request that a fresh election may be held as early as may be possible and the name of the elected member communicated to the Secretariat of the Board. 5. Term of office of members :- (1) Except as provided in sub-rule (2) of rule 8 every member of the Board shall hold office for a period of three years from the date of his appointment, nomination or election as a member of the Board under Section 4(3) of the Act: Provided that the term of office of the members of the Board holding office immediately before the commencement of these rules, shall terminate on the 8th day of April, 1955. (2) A person nominated to fill in a casual vacancy under sub-section (2) of Section 5 of the Act or who is elected under rule 4 shall hold office for so long only as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred. 6. Deputation on behalf of Central Government Official nominated member :- An official nominated by the Central Government under Section 4(3)(b) of the Act may depute any other official to attend any meeting of the Board or its committees or sub-committees on his behalf in case of illness or exigency of official work, and in relation to that meeting such deputed official shall have all the rights and privileges of a member. 7. Resignation by members of the Board or the Standing Committee :- (1) A member of the Board may resign his office by writing under his hand addressed to the Chairman. (2) A member of the Standing Committee may resign his office as such member of the Standing Committee by writing under his hand addressed to the Secretary. 8. Termination of membership before the expiry of the term :- (1) When a person is appointed or nominated as a member of the Board by virtue of an office held by him, his membership of the Board shall terminate when he ceases to hold that office and the vacancy so caused shall be deemed to have been filled by his successor to that office. 1 [(2) A member of the Board elected under Cl. (c) of sub-section (3) of Section 4 by either House of Parliament shall cease to be a member of the Board if he ceases to be a member of the House by which he was elected.] 1. Subs. by S.R.O. 3722. dated 23rd November. 1957. 9. Register of members :- (1) The Board shall maintain a Register in which the name and address of each member of the Board shall be entered. (2) If a member of the Board changes his address, he shall notify his new address to the Secretary; and the Secretary shall amend the relevant entry in the Register accordingly. 10. Member going out of India :- (1) Before a member of the Board leaves India he shall inform the Chairman of the Board and intimate to him the date of his departure and the date of his expected return to India. (2) If he intends to be, or is actually, absent from India for a period longer than six months he shall tender his resignation unless the Chairman, at his discretion, allows him to continue as a member of the Board. (3) If a member is continuously absent from India for a period longer than six months and has not obtained the Chairman's permission under sub-rule (2) above, the Central Government may remove him from membership of the Board. 11. Member absenting himself from two consecutive meetings of the Board :- Any member who without the permission of the Chairman absents himself from two consecutive meetings of the Board will be liable to b e removed from membership of the Board by the Central Government 12. Removal of members :- The Central Government shall remove a member from the Board- (a) if he is an undischarged insolvent; or (b) if he is convicted of any office involving moral turpitude. 13. Election of members of the Standing Committee :- (1) The Chairman or in his absence the Vice-Chairman or in the absence of both the member presiding, shall at a meeting of the Board at which it is proposed to elect members of the Standing Committee under Section 6(2) of the Act, invite the members present to propose and second candidates from among the members of the Board for election to the Standing Committee. A member whose name has been proposed by a member of the Board and duly seconded by another member will be a candidate for election to the Standing Committee provided that he has given his consent orally or in writing. (2) If the number of candidates is less than or equal to the number of vacancies to be filled in all the candidates shall be declared elected to the Standing Committee. (3) If the number of candidates exceeds the number of vacancies to be filled in, each member of the Board present at the meeting shall be given a ballot paper containing the names of all the candidates and he shall be required to cast his votes thereon in such manner as may be determined by the Board for as many candidates as there are vacancies to be filled in. Not more than one vote shall be given in favour of any one candidate. If any member votes for more candidates than there are vacancies or gives more than one vote in favour of any one candidate, all his votes shall be deemed to be invalid. (4) The candidates getting the highest number of votes shall be declared at the meeting, or as soon thereafter as possible, as elected to the Standing Committee. (5) In the case of an equal division of votes, the Chairman or in his absence the Vice-Chairman or in the absence of both the member presiding over the meeting, shall have a second or casting vote. (6) If any question shall arise as to the validity of any election, it shall be referred to the Chairman whose decision in the matter shall be final. (7) A member of the Standing Committee shall be a member thereof for one year or for so long he is a member of the Board, whichever period is less, but shall be eligible for re-election. (8) In the event of a vacancy arising in the Standing Committee soon after the Annual General Meeting of the Central Silk Board in any year the Chairman may, at his discretion, request the Members of the Board by post to propose candidates from among the Members of the Board to fill up the vacancy. 14. Maintenance of offices :- The Board shall maintain an office for the transaction of its business and may open branch offices, should necessity arise. 15. Records of business :- A record shall be maintained of all business transacted by the Board or by the Standing Committee. 16. Meetings of the Board and the Standing Committee :- Not less than one meeting of the Board and not less than two meetings of the Standing Committee shall be held in each financial year. 17. Notice of meetings and list of business :- (1) The Secretary shall decide in consultation with the Chairman or the Vice-Chairman the date, time and place of every meeting of the Board or of the Standing Committee. A notice of not less than 21 days from the date of posting shall ordinarily be given to every member for a meeting of the Board. A notice of not less than 10 days from the date of posting shall ordinarily be given to every member for a meeting of the Standing Committee. Such notice shall be sent to every member by registered post. A list of business proposed to be transacted shall accompany the notice. If it is necessary to convene an emergency meeting of the Board or of the Standing Committee, at least one week's notice shall be given to each member of the Board or the Standing Committee, as the case may be. (2) No business other than that for which a meeting is convened shall be considered at the meeting except with the permission of the Chairman or in his absence the Vice- Chairman or in the absence of both the member presiding over the meeting. 18. Provision for presiding over meetings :- The Chairman or, in his absence, the Vice-Chairman shall preside over the meetings of the Board or the Standing Committee. In the absence of both, the members present shall elect one amongst themselves to preside. 19. Quorum for meetings :- (1) Twelve members shall form the quorum for meetings of the Board and three members shall form the quorum for meetings of the Standing Committee. (2) If at. any meeting there is not sufficient number of members present to form the quorum, the Chairman or in his absence the Vice-Chairman or in the absence of both the member presiding may adjourn the meeting to a date not later than 7 days from the date o f the adjourned meeting and it shall thereupon be lawful to dispose of the business, at such an adjourned meeting irrespective of the number of members attending. 20. Disposal of business :- (1) Every question, which may come up before the Board or the Standing Committee at any meeting, shall be decided by a majority of votes of the members present and voting on that question. No member shall vote by proxy. (2) In the case of an equal division of votes, the Chairman or in his absence, the Vice-Chairman or in the absence of both the member presiding shall have a second or casting vote. 21. Proceedidngs of the meetings :- (1) The minutes of the meetings of the Board or of the Standing Committee shall be kept in separate books (hereinafter referred to as Minute Books), and shall be signed by the Chairman or the Vice- Chairman or the member who presided at the meeting. Copies of such minutes showing, inter aha, the names of the members present at the meeting shall be forwarded to each member of the Board and to the Central Government as soon as possible after every meeting. (2) The minutes of each meeting shall be placed before the next meeting for confirmation. 22. Powers of the Board :- (1) The Board may by a resolution sanction any expenditure or authorise making of a contract involving expenditure from the funds placed at its disposal by the Central Government in performance of its functions under the Act : Provided that the Board shall not sanction any expenditure or authorise making of a contract involving expenditure in excess of the budget allotment: Provided further that the Board shall not enter into any contract involving an expenditure in excess of Rs. 20,000 and/or extending over a period of more than one year without prior sanction of the Central Government. 1 [(1-A) The Board may, by resolution, appoint any person or persons for such period and on such terms and conditions as it may think fit, for the purpose of collecting information or statistics or otherwise assisting the Board in carrying out its duties and functions under the Act or these rules.] (2) The Board may Incur expenditure outside India up to a maximum of Rs. 5,000 on each individual item : Provided that this power of the Board shall not be delegated to the Standing Committee or the Chairman. (3) Except as provided in the proviso to sub-rule (2) above the Board may delegate such powers as it may deem fit to the Chairman, Vice-Chairman or the Standing Committee. 1. Ins. by G.S.R. 189, dated 10th February, 1961. 23. Powers of the Chairman :- 1[(1)] The Chairman may sanction an 2 [(2) The Chairman may write off as unserviceable losses not exceeding Rs. 250 in a financial year.] 1. Renumbered by G.S.R. 1141, dated 12th October, 1959. 2. Ins. by G.S.R. 1141, dated 12th October, 1959. 24. Powers and duties of the Vice-Chairman :- The powers and duties of the Vice-Chairman shall be- (i) to preside over the meetings of the Board or of the Standing Committee in the absence of the Chairman ; (ii) to enter into contracts on behalf of the Board in accordance with the Act or the rules made thereunder or the general or special instructions of the Board or the Standing Committee or the Chairman ; (iii) to exercise such other powers and to perform such other duties as the Chairman may deem fit to delegate to him. 25. Powers and duties of the Standing Committee :- 'The Standing Committee shall exercise such powers and perform such duties as the Board may delegate to the Committee: Provided that such powers shall be exercised and duties performed in accordance with the directions or limitations, if any, as may be given or imposed through any resolution of the Board : Provided further that all decisions of the Standing Committee shall be subject to the control of the Board which may cancel, suspend or modify, as it thinks fit any such decision. 26. Powers and duties of the Secretary :- The Secretary will be the principal executive officer of the Board and will work under the general control of the Chairman and of the Board. His powers and duties shall be- (1) to implement all decisions taken by the Board or the Standing Committee ; (2) to co-ordinate and supervise the work of the other officers and establishments of the Board ; (3) to convene under the directions of the Chairman or the Vice- Chairman meetings of the Board and of the Standing Committee; (4) to maintain the Minute Books ; (5) to furnish to the Central Government all report and returns and other necessary documents required by the Act or the rules ; (6) to administer the Provident Fund of the Board ; (7) to prepare the budget estimates of the Board ; (8) to sanction re-appropriation of grants under such powers as may be delegated by the Standing Committee and within such limits as may be prescribed by the Standing Committee; (9) to undertake such other duties and to exercise such other powers as may from time to time be entrusted or delegated to him by the Board or the Chairman. 27. Other officers of the Board :- The Board may have such other staff as it may consider necessary and the duties of the staff shall be as prescribed by the Board. 28. Salaries, allowances and conditions of service of officers and establishments of the Board :- (1) Save as provided in Section 7 of the Act, all appointments to posts of officers and establishments in the service of the Board shall be made by the Board : (i) no post of which the maximum salary is 1[Rs. 575 per mensem] or more shall be created or filled without the previous sanction of the Central Government; (ii) the scales of pay and dearness allowance, travelling allowance and any other allowances applicable to the officers and establishments in the service of the Board shall be the same as those prescribed by the Central Government for officers of similar status save in the case of officers and specialists appointed on contract. The Board may require at its discretion security from such of its employees and for such amounts as it thinks fit; (iii) officers or specialists appointed on contract shall be entitled to leave and leave salary under the terms which may from time to lime be made applicable to the Central Government servants on contract on similar salaries. Such officers shall be entitled to travelling allowance, dearness allowance or any other allowances as may from lime to time be provided for officers drawing similar salaries under the the Central Government. (2) [(a)] The Fundamental Rules and the Supplementary Rules of the Government of India shall apply to the grant of leave to officers and establishments in the service of the Board. Rule 9 of Revised Leave Rules, 1933shall apply to such members of the staff of the Board as remain in its service for a period exceeding one year and rule 10 shall be applicable to such members of the staff as remain in service for a period not exceeding one year. 2[(b) [The Board] may, by resolution, allow to the employees of the Board :- 3[(i) advance of pay on the eve of important festivals ; (ii) advance for the purchase of conveyance, on the same terms and conditions as govern the grant of such advances to Central Government servants]. [(3) The Board may grant study leave to its employees in order to enable them to undertake study or research, or to obtain specialised training in scientific, technical or economic subjects connected with the silk industry under the rules framed by the Central Government in this behalf. Such leave shall not be debited against the employee's leave account. Any employee of the Board, who is also a Government servant, shall be governed by the Study Leave Rules that would be applicable to him as a Government servant.] [(4) (i) Service under the Board shall not qualify for any pension or gratuity from the funds of the Board. But the Board shall establish and maintain a Contributory Provident Fund for the benefit of its employees and require them to subscribe to the Fund under the rules framed by the Central Government in this behalf. Any employee of the Board who is also a Government servant shall continue to be governed by the conditions of service in regard to pensions and the like which apply to him as a Government servant.] (ii) The Provident Fund. shall be administered by the Secretary or any other officer authorised by the Chairman in this behalf. (5) Then Secretary may grant any leave in accordance with 4 [sub- rule (2)(a)] above to any member of the staff whose pay does not exceed Rs. 500. Leave for others shall require the sanction of the Chairman. 1. Subs. by G.S.R. 205, dated 7th February, 1962. 2. Ins. by Renumbered by S.O. 1344, dated 8th July, 1958. 3. Subs. by G.S.R. 683, dated 4th August. 1958. 4. Subs. by G.S.R. 1326, dated 31st October, 1960. 29. Delegation of powers by the Board :- (1) The Board may by resolution delegate to the Chairman or the Vice-Chairman or any officer of the Board, such of its powers under rule 28 as it deems fit. (2) The authority empowered by the Board to appoint an officer or a member of the establishment in its service shall be competent to dismiss, suspend, promote or degrade such officer or member of the establishment. The procedure to be adopted in all cases of disciplinary action shall be governed by rules which obtain in Central Government offices 1 [* * *]. (3) The powers delegated by the Board under the rules shall be exercised subject to the control of the Board. 1. Omitted by S.R.O. 598, dated 20th February, 1956. 30. working year of the Board :- The working year of the Board shall be the financial year, that is to say the period beginning from the 1st of April and ending with the thirty-first of March of the year following. 31. Travelling and other allowances to members of the Board and its Committees :- A member of the Board other than a Government servant, shall be entitled to draw, in respect of any journey performed for the purpose of attending a meeting of the Board or of a Committee thereof or for the purpose of discharging any duty assigned to him by the Board or the Committee concerned, travelling allowance and daily allowance in accordance with Ministry of Finance, Department o f Expenditure, Office Memorandum No. 6(26)EIV/59, dated the 5th September, 1960 as amended from time to time.] 32. Maintenance of accounts :- The Secretary shall maintain or cause to be maintained accounts of receipts and expenditure under Section 12(1) of the Act. The accounts shall be maintained in Forms 1 to 11, as may be necessary. 33. Heads of receipts :- The receipts shall include all sums received by the Board during the year to which the accounts relate and shall be shown under the following heads: (a) sums received by the Board by way of grant from the Central Government under Section 9(1) of the Act, or otherwise ; (b) sums received by the Board by way of cess under Section 10 of the Act; (c) interest accrued on investments : (d) miscellaneous. The opening balance shall be shown at the head of the account on the receipts side. 34. Heads of expenditure :- The expenditure shall be shown under the following heads or any other heads that may be decided upon by the Board from time to time: (a) Officer's salaries and establishment charges ; {b) travelling and other allowances ; (c) stationery and printing charges ; (d) postage and telegram charges ; (e) grants-in-aid, made for purposes of development of the industry ; (f) measures taken for promoting scientific and technological research, 35. Maintenance of and operation upon Bank accounts and Investments of the funds of the Board :- (1) All money s accruing or payable to the funds of the Board either by way of grants from the Central Government under Section 9(1) of the Act, or by way of cess under Section 10 of the Act or accruing from any other source or sources, shall be received by the Secretary or such other officer as the Board or the Chairman may authorise in this behalf. The amount or amounts so received shall as soon as practicable be duly acknowledged by a receipt in Form 5 and deposited in the Reserve Bank of India or such scheduled bank, as may be approved for this purpose by the Central Government under Section 9(2) of the Act, to the account of the Board. All receipts should be credited to the account of the Board in the Bank and shall not be utilised to meet expenditure for any other purpose. (2) The receipt-books in Form 5 shall be numbered serially by machine and the unused forms shall be kept in the custody of the Secretary or such other officer of the Board as may be authorised by the Board or by the Chairman in this behalf. (3) All payments by or on behalf of the Board shall be made by cheques except for amounts not exceeding Rs. 100, which may be made in cash from the amount of imprest sanctioned for such purposes. (4) Such cheques and all orders for making deposits or investments or for the withdrawal of the same or for the disposal in any other manner of the funds of the Board shall be signed by the Secretary or in his absence from headquarters by the Assistant Secretary or by any other officer authorised by the Chairman in this behalf. (5) No payment shall be made out of the accounts of the Board unless the expenditure is covered by a budget grant, provided, however, that the Chairman may at his discretion authorise expenditure being incurred in anticipation of a budget grant. (6) There shall be drawn from the Bank and placed at the disposal of the Secretary, a permanent advance of Rs. [2,000] to be recouped as required, and in any case at the end of each month, to meet petty expenditure of the office of the Board. [(7) The Secretary or such other officer or officers above the rank of Assistant Secretary authorised in this behalf by the Board shall have powers to sanction expenditure of a miscellaneous or contingent nature up to an amount not exceeding Rs. 500 in each case. The Assistant Secretary shall have powers to sanction expenditure up to an amount not exceeding Rs. 50 in each case.] (8) All monetary transactions shall be entered in the cash book as soon as they occur and attested by the Secretary or any other officer, authorised by the Chairman, in token of check. The cash book shall be closed daily and completely checked by the Secretary, or the officer authorised by him in this behalf. At the end of each month the Secretary or the officer so authorised shall verify the cash book and the cash in hand and record a signed and dated certificate to that effect. (9) All payments by the Board shall be made on bills or other documents duly prepared and passed by the Secretary or other officer authorised in this behalf. The paid vouchers shall be stamped "paid" or so cancelled that they cannot be used a second time. They should then be kept serially numbered and produced at the time of audit. 36. Deposit in Bank or investment in securities of surplus fund :- (1) Any funds not required for current expenditure may be placed in fixed deposit with the Reserve Bank of India or any scheduled bank approved in this behalf by the Central Government, or invested in the name of the Board in any security in which trust property may lawfully be invested under the Indian Trust Act, 1882 (2 of 1882). (2) The placing of money in fixed deposit and the investment thereof and the 37. Audit of Accounts :- (1) Accounts shall be made up for each financial year. These accounts shall be audited by such auditors as the Central Government may appoint under Section 12(2) of the Act. The audited statement of receipts and expenditure together with the auditors report thereon shall be submitted to the Central Government not later than the 31st of July following. (2) An abstract statement of receipts and expenditure shall be published in the Gazette of India. (3) The annual accounts shall be set out and produced by the Secretary before the auditors for scrutiny on or before the 31st of May each year following the close of the financial year to which they relate. (4) The auditors shall have the power to disallow any item of expenditure which in their opinion has not been properly incurred for purposes of the Act. The Central Government may, under Section 12(3) of the Act, and on the application of the Board allow any item of expenditure disallowed by the auditors. (5) The cost of audit will be a charge, on the funds of the Board. 38. Borrowing funds from the Central Government :- The Board may borrow funds from the Central Government for development work under conditions that may be applicable to such loans from the Central Government. 39. Procedure for execution of contracts :- (1) The Board may enter into and perform all such contracts as it may consider necessary or expedient for carrying into effect the provisions of the Act, and in particular the provisions of Section 4(2) of the Act. (2) Every contract made under or for any purpose of the Act shall be made on behalf of the Board by the Chairman or the Secretary, provided that the prior sanction of the Standing Committee is obtained in respect of any contract involving an expenditure exceeding ten thousand rupees. 40. Common seal and affixing of the same to contracts :- (1) The Common Seal of the Board, as provided for in Section 4(2) of the Act, shall remain in the custody of Secretary. The seal shall not be affixed to any instrument except in the presence of the Chairman, Vice-Chairman or two members of the Standing Committee authorised in this behalf by the Chairman, and the Chairman, Vice-Chairman or the said two members shall sign the contract in token of the fact that the same was sealed in his or their presence. (2) The Common Seal shall not be affixed to any instrument except in the presence of the Secretary who shall also sign the instrument in token of the fact that the same was sealed in his presence. (3) An instrument to which the Common Seal is duly affixed shall be legally binding on the Board. (4) The draft of all contracts shall be submitted to the Solicitor General of India or any person nominated by him to act on his behalf for advice as to the correctness of their form. 41. Preparation and submission of annual Budget Estimates :- (1) The budget estimates of the Board for each financial year shall be prepared by the Secretary in such form as the Central Government may, from time to time, direct and shall be submitted by the Secretary with his recommendations to the Standing Committee for approval at a meeting of the Standing Committee to be held before the 15th of October of the preceding year. (2) A copy of the budget estimates shall be sent to each member of the Standing Committee and of the Board by registered post at least 10 clear days before the meeting of the Standing Committee or the Board, at which these estimates are to be. considered. (3) The Standing Committee shall consider and approve the budget estimates with such changes as it may consider necessary. (4) The budget estimates as approved by the Standing Committee shall be placed before the meeting of the Board to be held before the 15th of November of the preceding year. (5) The budget estimates as passed by the Board shall be submitted to the Central Government not later than the 15th of November next following. (6) It shall be open to the Central Government to make such alterations in the budget estimates as may be considered necessary before according approval. 42. Supplementary estimate :- The Standing Committee may cause a supplementary estimate to' be prepared and submitted to the Board if in respect of any financial year further expenditure is likely to be incurred. Every such supplementary estimate shall be considered and sanctioned by the Board and submitted to the Central Government in the same manner as if it were the original annual estimate, not later than the Fifteenth of February of the financial year to which it relates. The provision of Rule 41 shall, so far as it may, apply to such supplementary estimate. 43. Re-appropriation :- (1) If the Standing Committee finds in the course of the year that there is likely to be an excess of expenditure over the sanctioned budget estimate under any head, it shall examine the allotment under each head of the budget estimate with the object of discovering probable savings under any other head and effecting a re-appropriation. Where such re-appropriation is feasible, it may sanction the re-appropriation subject to such conditions as may be laid down by the Central Government from time to time. (2) Funds shall not be re-appropriated to meet expenditure on a new service not contemplated in the budget estimates except with the prior approval of the Central Government. 44. Sanction to expenditure not to be operative until appropriation of funds :- A sanction to expenditure will not become operative until there has been an appropriation of funds under these rules to cover it. 45. Submission of estimates regarding Government servants on the staff of the Board :- The Secretary shall submit on due dates prescribed by the Central Government the usual estimates in respect of the Government servants working on the staff of the Board whose pay in the first instance will be debited to the general revenue for inclusion in the "demand for grants of the Central Government".