Section 126 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
126. Presentation of supplementary or additional statement of expenditure.
- At any time during a financial year an estimate may be presented to the Assembly or a supplementary or additional grants when-(a)the amount authorised by the Appropriation Act in respect of a particular service of any financial year is found to be insufficient for the purpose of that year ; or(b)need arises during the current financial year for expenditure upon some new services not contemplated in the Budget of the year.
