Section 98 in The Punjab Town Improvement Trust Rules, 1939
98.
The Trust may, at any time during the year for which any such estimate has been sanctioned, cause a supplementary estimate to be prepared and submitted to them. Every such supplementary estimate shall be considered and approved by the Trust and submitted [to Government in the case of a trust established in a Municipality of the first class, and the Director, Urban Local Bodies, Punjab, in the case of a Trust established in the Municipalities of second and third class] [Vide Punjab Government Notification No. GSR 153 PA4/22/Section 63/66 dated 7.4.1966.] for sanction and a copy shall be sent to the president of the Municipal Committee in the same manner as if it were an original annual estimate.[98A. The Trust may at any time during the year for which any such estimate has been sanctioned, sanction re-appropriation within the same major head] [Punjab Government Notification No. 2116-C-41/47983, dated 3.9.1941.].[98B. When it is found after the close of the financial year, that the budget provision under any department head has been exceeded by the Trust, the excess may be regularised, with the sanction of Government.] [Punjab Government Notification No. 11210-C-53/26427, dated 3174.1.1953.]Trust reports
