Section 78 in The Orissa Development Authorities Rules, 1983
78. Supplementary estimates.
(1)The Authority may, at any time during the year for which any estimate or programme of work has been approved, cause a supplementary estimate and modified programme of work to be prepared and laid before it at a special meeting.(2)The provisions of Sub-rules (2) to (5) of Rule 73 and Rule 74 to Rule 76 shall apply to every supplementary estimate and modified programme of work referred to in Sub-rule (1).
