Section 8 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
8. Revised or supplementary budget. [Sections 43, 102 and 152.]
- If in the course of the year, Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, has reason to believe that budget under any head is likely to exceed and excess amount cannot be met by reappropriation, supplementary or revised budget may be prepared and got sanctioned in the same manner in which the original budget was passed, but care shall be taken to revise the budget not before the lapse of six months. Such revision shall, as far as possible, be restricted to once a year.
