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State of Punjab - Section

Section 14 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

14. Revised or supplementary budget.

- If in the course of the year, the Panchayat Samiti or Zila Parishad has reason to believe that budget under any head is likely to exceed and excess amount cannot be met by re-appropriation, supplementary or revised budget may be prepared and got sanctioned in the same mariner in which "the original budget was passed, but care should be taken to revise the budget not before the lapse of six months Such revision shall, as far as possible, be restricted to once a year,