Section 44 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
44. Annual budget of the Board.
(1)An estimate of the annual income and expenditure of the Board for the ensuing year shall be prepared by the Board and submitted for sanction to the State Government not later than first week of February each year. On the sanction of the budget by the State Government, the Board shall have power to operate upon it.(2)The State Government shall sanction and return the budget as soon as practicable, enabling the Board to operate the fund within two months.
