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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(2)The Executive Council may, in case where the expenditure in excess of the amount provided in the budget is to be incurred or in cases of urgency for reasons to be recorded in writing, incur expenditure subject to such restrictions and conditions as may be prescribed. Where no provision has been made in the budget in respect of such excess expenditure a report shall be made to the General Council at its next meeting.