Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 8 in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997

8. Expenditure in excess of Budget Allotment.

- No Gram Panchayat shall authorise any item of expenditure not included in the budget. For any expenditure in excess of the budget allotment the source from which money required for the proposed expenditure is to be funded shall be indicated. However, whereas any sanction of any authority is required as per rules for any proposed expenditure, such sanction be obtained by the Gram Panchayat before incurring the expenditure.