Central Government Act
Article 115(1)(a) in The Constitution Of India 1949
(a) If the amount authorised by any law made in accordance with the provisions of article 114 to be expended for a particular service for the current financial year is found to be insufficient for the purposes of that year or when a need has arisenduring the current financial year for supplementary or additional expenditure upon some new service not contemplated in the annual financial statement for that year, or