Section 18(4) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(4)The council may, at any time, during the year for which any estimate" has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered and sanctioned by the council in the same manner as an annual estimate. Any expenditure that might be incurred by the council which is not duly provided for in the annual estimate or in the supplementary estimate shall require the sanction and approval of the president.
