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State of Bihar - Section

Section 499 in Bihar Financial Rules, 1950

499.

The approval of the Legislative Assembly to any additional expenditure over the amount voted by it for the gross expenditure in a grant will be taken by means of a Supplementary grant. The Supplementary grant will take into account the unforeseen additional recoveries in the course of the year and will be taken for the net excess over the total grant, details of the gross expenditure and of the recoveries being placed before the Assembly. If the net effect of the additional recoveries is to reduce the total expenditure against the grant to a figure less than the original grant as to reduce it to a minus figure the Assembly's approval to the increase in the gross expenditure will be taken by means of a token grant. The excess under the sub-heads for gross expenditure which would have been covered by re-appropriation of savings but for the prohibition in Rule 498 will be suitably explained in the Appropriation Accounts.