Section 37 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
37. Variation of programme by Board.
- The Board may at any time vary any programme or any part thereof included in the programme forwarded to the State Government under Section 35 :Provided that no such variation shall be made if it involves an expenditure in excess of fifteen per cent of the amount originally provided for the execution of any housing scheme [and other development schemes] [Inserted by Section 10 of M.P. Act No. 16 of 1996.] included in such programme or affects its scope or purpose :Provided further that where the Board is indebted to the State Government, no such variation shall be made except with the previous sanction of the State Government.
