Section 26(3)(c) in The Rabindra Mukta Vidyalaya Act, 2001

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3)(c) in The Rabindra Mukta Vidyalaya Act, 2001

(c)If the State Government does not approve the Budget Estimate as revised by the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or if the Budget Estimate is returned by the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] 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 a recurring nature,

(iii)any alterations or modifications in any provision for expenditure which, in its opinion, is not in accordance with the provisions of this Act,

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State of West Bengal - Subsection

Section 26(3)(c) in The Rabindra Mukta Vidyalaya Act, 2001