Section 27 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
27. Preparation of supplementary estimates.
- [Section 53(1).] - 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 by the Council in the same manner as if it were an original annual estimate. No expenditure shall be incurred which is not duly provided in the estimate sanctioned under sub-rule (3) of Rule 26 or in a supplementary estimate.
