72. Commissioners may cause supplementary estimate to be prepared.- (1) The Commissioners may, at any time during the year for which any such estimate has been sanctioned, cause a supplementary estimate to be prepared and submitted to them.
(2)Supplementary estimate to be submitted to Central Government.- Every such supplementary estimate shall be considered and sanctioned by the Commissioners in meeting and submitted to the 1[Central Government] in the same manner as if it were an original annual estimate.
