- If, in the course of the official year, the Grama Panchayat finds it necessary to modify the provisions made in the budget with regard to the receipts or to the distribution of the amounts to be expended on the different services it undertakes, it may make such modifications:Provided that no diversion of grants transferred by the Government out of the Consolidated Fund of the State can be made for a purpose or programme or scheme not covered under such grants:Provided further that, without the approval of the Chief Executive Officer,-(a)no reduction of over ten percent shall be made in the grants approved for any developmental functions of the Grama Panchayat, and(b)the closing balance shall not be reduced below the sum fixed under clause (b) of sub-section (3) of section 241.
