Section 102 in Gujarat State Council for Physiotherapy Rules, 2013
102. Supplementary Estimates.
- The Council may at any time during the year for which any estimates has been sanctioned cause a supplementary estimates to be prepared and submitted to it. Every such supplementary estimate shall be considered and sanctioned by the Council in the same manner as if it were an original annual estimate. No expenditure shall be incurred by the Council which is not duly provided for in the budget or in a supplementary budget estimate.
