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State of Madhya Pradesh - Section

Section 16 in The M.P. Zila Panchayats (Budget Estimates) Rules, 1997

16. Supplementary Budget.

- Where at any time during the year, it is felt that the provisions made in the budget may not be adequate and expenditure are likely to exceed the provisions or some expenditure is likely to be incurred for which no provision was made in the budget, or otherwise changes needs lo be made with regard to budgetary provisions, the Chief Executive Officer in consultation with the General Administration Committee, shall prepare a supplementary budget in Form No. ZPBE-III and place it before the Zila Panchayat for consideration and approval. The approval supplementary' budget, shall along with a detailed report justifying the proposed additional demands be also sent to the Commissioner for final approval.