-A. Excess expenditure by Commissioner.- The Commissioners in meeting shall be at liberty, in any year, to expend, in addition to the sums sanctioned by the estimate for that year as approved by the 1[Central Government]-(a)any sum or sums chargeable to revenue, the expenditure of which shall in their opinion be necessary and which could not reasonably have been anticipated at the time of the preparation of the estimate, if and when such sums are covered by their revenue earnings received up to the time of such expenditure;(b)any sum or sums on any object not included in or estimated for in the estimate, if and when such sums can be met from ascertained savings on the estimate as a whole:Provided that in pursuance of the provisions of this clause-(i)not more than fifty thousand rupees shall be expended on any one object, and(ii)without the sanction of the 1[Central Government] not more than one lakh and fifty thousand rupees shall be expended in any one year,the Commissioners shall submit annually to the 1[Central Government] a statement of all such expenditure.
