Section 40(3) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(3)If the State Government is satisfied that adequate provision has not beenmade therein for giving effect to the provisions of this Act, it shall have the power tosuggest such modifications as may be necessary to secure such provision and returnthe budget to the Board with its observations regarding the modifications to be madetherein. The Board shall consider such observations and pass the budget with suchmodifications as it deems necessary.
