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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4)(c) in The West Bengal Board of Madrasah Education Act, 1994.

(c)If the State Government does not approve of the budget estimate as revised by the Board or if the budget estimate is returned by the Board without revision, the State Government may amend the budget estimate by making -
(i)such modifications as are, in its opinion, necessary to render the estimate reasonably accurate with reference to ascertainable facts or to balance the income and expenditure,
(ii)additions, alterations or modifications in any provision relating to new expenditure of a recurring nature,
(iii)any alteration or modification in any provision for expenditure which, in its opinion, is not in accordance with the provisions of this Act, and shall forward the budget estimate as so amended to the Board.