Section 57 in The Coal Mines Provident Fund Scheme
57. Budget.
(1)The [Commissioner [@] [The words 'Committee' and 'it' substituted by S.R.O. 1360 dated 1.6.56.]] shall place before the Board at a meeting to be held in January each year a budget showing separately the probable receipts from the sale of stamps and the levy of the administrative charge and the expenditure which [he [@] [The words 'Committee' and 'it' substituted by S.R.O. 1360 dated 1.6.56.]] proposes to incur during the financial year commencing on the first of April next. The budget as approved by the Board shall be submitted for sanction to the Central Government before the 15th of February each year.(2)The Central Government may sanction the budget as submitted or with such alterations therein as it considers desirable.(3)[ The Commissioner may make budgetary re-appropriation of funds subject to the conditions that the total budget sanctioned under sub-paragraph (2) shall not be exceeded by him and that the re-appropriation made by him is for meeting such expenses of administration as may be met from the Administration Account in pursuance of the provisions of paragraph 56.Provided that any re-appropriation made under sub-paragraph (3) shall be reported by the Commissioner to the Board at the first meeting held by it after such re-appropriation.] [Inserted vide Government of India, Ministry of Labour & Employment Notification No.2 (328)/53 PFI dated 23.5.63.]
