Section 35 in Assam Urban Water Supply and Sewerage Board Act, 1985
35. Approval of Government to Estimates.
(1)Every such estimate, as sanctioned by the Board, shall be submitted to the State Government who may, at any time within three months after receipt of the same:(i)Approve the estimate, or(ii)Disallow the estimate or any portion thereof, and return the estimate to the Board for amendment.(2)If any estimate is so returned to the Board, is shall forthwith proceed to amend it and re-submit the estimate as amended to the State Government who may then approve it.
