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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(4)(c) in Tripura Board of Secondary Education Act, 1973

(c)If the State Government does not approve of the budget estimate as revised by the Board or without revision, the State Government may amend the budget estimate by making--
(i)such modifications as are in its opinion necessary to render the estimate reasonably accurate with reference to ascertainable facts or to balance the income and the expenditure ;
(ii)additions, alterations or modifications in any provision relating to new expenditure of recurring nature ;
(iii)any alternation or modification in any provision which, in its opinion, is not in accordance with the provisions of the Act, and shall forward the budget estimate, so amended to the Board.