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State of Madhya Pradesh - Section

Section 11 in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997

11. Supplementary Budget.

- Where at any time during the year, it is felt that the provisions made in the budget may not he adequate and expenditure arc likely to exceed the provisions or some expenditure is likely to be incurred for which no provision was made in the budget, the General Administration Committee, shall prepare a supplementary budget in Form No. GPBE-III and place it before the Gram Panchayat for consideration and approval. The supplementary budget proposal, shall, thereafter be sent to Janpad Panchayat for sanction along with a detailed report justifying the proposed additional demands.