Section 32 in The Employees' State Insurance (Central) Rules, 1950
32. Supplementary estimates. - The Standing Committee may cause a supplementary estimate to be prepared and submitted to the Corporation, if in respect of any financial year further expenditure is likely to be incurred. Every such supplementary estimate shall be considered and sanctioned by the Corporation and submitted to the Central Government in the same manner as if it were an original annual estimate, not later than the fifteenth of February of the Financial year to which it relates. The provisions of rule 31 shall, so far as may be, apply to such supplementary estimate.
