Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3)(c) in The West Bengal Council Of Higher Secondary Education Act, 1975

(c)If the State Government does not approve of the budget estimate as revised by the Council or if the budget estimate is returned by the Council 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;