Section 33 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
33. Annual Budget.
(1)The Chief Executive Officer of the Authority shall prepare, every year, in such form and at such time as may be prescribed, an annual budget estimate in respect of the next ensuing financial year showing the estimated receipts and disbursements of the Authority and shall submit it to the Authority for approval.(2)The Authority shall also approve the Annual Capital Budget.(3)The Chief Executive Officer shall forward to the Government copies of the budget estimate and capital budget so prepared by him and the budget as approved by the Authority.
