 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
103. Procedure when money not covered by a budget-grant is expended. Whenever any sum is expended under 1[clause (c), (e) or (f)] of the proviso to section 102 the Commissioner, 2[shall forthwith communicate the circumstances to the Standing Committee] 3*** which may take, or recommend to the Corporation to take, such action under the provisions of this Act as shall, in the circumstances appear possible and expedient for covering the amount of the additional expenditure.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back