15. Power to vary scheme.- (1)(a) If after the scheme has come into force, the Board, considers that, the scheme is defective on account of an error, irregularity or informality the Board may apply to the State Government for variation of the scheme, in the manner specified in the application.
(b)If the State Government is satisfied that the variation proposed by the Board is on account of an error, irregularity or informality, which does not vary the scheme in any material particulars, the State Government may, by a notification in the Official Gazette, sanction the variation and it shall thereupon take effect as if it were incorporated in the scheme.(2)If the State Government is of opinion that the variation proposed by the Board varies the scheme in any material particulars, the State Government shall require the Board to follow the provisions of sections 11, 12 and 13 in respect of each variation, and the provisions of section 11, 12, 13 and 14 shall apply mutatis mutandis in relation to such variation.
