Section 36 in The M.P. Zila Panchayats (Accounts) Rules, 1999
36. Lapsing of Grant.
- Unless specifically provided otherwise, unspent balances of grants-in-aid given for specific purposes or schemes shall be deemed to have lapsed at the end of the financial year. However, there shall be no need for a physical refund of unspent amounts which will may be adjusted by the concerned authorities in the next year's grant-in-aid.
