Section 57(5) in Kerala District Administration Act, 1979
(5)If in the course of the year, a district council finds it necessary to alter the figures shown in the budget with regard to receipts or the distribution of the amounts to he expended on the different services undertaken by it, a supplemental or revised budget may be framed and sanctioned in the manner, provided in sub-sections (1) and (2) and copies thereof submitted forthwith to the Government and to the Examiner of Local Fund Accounts.
