Section 38 in Punjab Water Supply and Sewerage Board Act, 1976
38. Approval of Government to estimates.
(1)Every such estimate, as sanctioned by the Board under Section 37, shall be submitted to the Government which may, at any time within three months after receipt of the same -(a)approve the estimate; or(b)disallow the estimate or any portion thereof, and return the estimate to the Board with directions to amend it.(2)If any estimate is so returned to the Board, it shall forthwith proceed to amend it in accordance with the directions and shall resubmit the estimate as amended to the Government which may then approve it.
