Section 28 in The Rajasthan Khadi and Village Industries Board Act, 1955
28. Annual programme and establishment schedule.
(1)In each year, on such date as may be prescribed, the Board shall prepare and forward-(a)a programme of the work for the next year; and(b)a schedule of the staff of officers and servants already employed and to be employed during the next year, to the State Government in such form as may be prescribed.(2)The programme shall contain:-(a)particulars of the schemes which the Board proposes to execute whether in part or whole, during the next year;(b)particulars of any work or undertaking which the Board proposes to organise during the next year for the purposes of carrying out its functions under the Act; and(c)such other particulars as may be prescribed.(3)The State Government may approve and sanction the programme and the schedule of the staff of officers and servants forwarded to it with such modifications, if any, as it deems fit, and the modifications so made shall be binding on the Board.
