Section 163 in The M.P. Municipal Accounts Rules, 1971
163.
If any stores are required which are not included in the sanctioned estimate or in excess of the amount or quantity entered therein or which cannot be obtained at the rates approved, a supplementary estimate shall be submitted for the special sanction of the Finance Committee or the Standing Committee. In cases of emergency the President may sanction such estimate and lay it before the Finance Committee or the Standing Committee for approval at the next meeting.Note. - The Rules 160 to 163 above do not apply to the material required for public works.Stock Account
