Section 80 in The M.P. Municipal Accounts Rules, 1971
80.
Whenever it is proposed to incur expenditure not provided for in the original budget or the revised budget estimate for the year, necessary funds to meet this expenditure shall simultaneously be provided under the proper head by necessary reappropriation sanction by the Municipal Council:Provided that the municipalities whose budget are under the control of the State Government under third proviso to sub-section (3) of Section 116 shall take action according to the rules made under that section.
