Section 131(1)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(1)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(c)A revised estimate in Form LVI and LVII shall be submitted to the authority competent to accord original administrative approval when the sanctioned estimate is likely to exceed or has exceeded by more than 10 per cent, if it is not executed within the stipulated period or due to revision of rates Haryana P.W.D. Schedule of Rates, 1988.

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State of Haryana - Subsection

Section 131(1)(c) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996