Section 18 in Punjab Regional and Town Planning and Development (General) Rules, 1995
18. Supplementary Budget of the Authority.
(1)The Chairman or with the approval of the Chairman, the Vice-Chairman of the Authority may, at any time during the year for which a budget has been prepared, lay a supplementary budget before the Authority at a special meeting.(2)The supplemenatary budget shall be prepared in the same manner and form in which annual budget is prepared under rule 17.(3)The provisions of rule 17 will appply to the supplementary budget as regards submission of its copies to the State Government. (Sections 52 and 180(2)(m).)
