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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2)(c) in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013

(c)If the State Government does not approve of the budget estimate as revised by the Council or if the budget estimate is returned by the Council without revision, the State Government may amend the budget estimate by making-
(i)such modifications as are, in its opinion. necessary to render the budget estimate reasonably accurate with reference to ascertainable facts or to balance the receipts and expenditure,
(ii)additions, alternations or modifications in any provision relating to new items of expenditure of a recurring nature,
(iii)any alternation or modification in any provision for expenditure which, in its opinion, is not in accordance with the provisions of this Act,