Section 49 in The Bihar and Orissa Local Self-Government Act, 1885
49. [ How details of budget estimate may be altered. [Sections 47 to 49 substituted for the original sections by B. and O. Act 1 of 1923.]
- When a budget estimate has been finally approved by the [State] Government, the District Board shall not incur expenditure under any of the heads of the budget estimate in excess of the amount provided under that without making provision for such excess by variation and alteration of the budget, and, if the variation or alteration affects any provision made in accordance with clauses (b), (c) or (d) of sub-section (3) of Section 47, shall obtain the approval of the [State] [Substituted by ALO.] Government thereto.]
