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State of Madhya Pradesh - Section

Section 21 in The M.P. Janapada Panchayat (Budget Estimates) Rules, 1997

21. Supplementary Budget.

- Where at any time during the year, it is felt that the provisions made in the budget may not be adequate and expenditures are likely to exceed the provisions or some expenditure is likely to be incurred for which no provision was made in the budget, the General Administration Committee, shall prepare a supplementary budget in Form No. JP-BE-IV and place it before the Janapada Panchayat for consideration and approval. The supplementary budget proposal shall thereafter be sent to the Zila Panchayat for sanction alongwith a detailed report justifying the proposed additional demands. A copy of the sanctioned supplementary budget shall also be sent to Zila Panchayat office of the District.