Section 40 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
40. Budget.-(1) The Board shall have prepared and laid before it at a
meeting, to be held in every year before such date as may be prescribed acomplete account of the actual and estimated receipts and expenditure for theyear ending on the 31st day of March next following such date, together with abudget estimate of the income and expenditure of the Board for the yearcommencing on the first day of April next following.(2)The Board shall at such meeting decide upon the appropriations and waysand means contained in the budget estimate and pass the budget which shall besubmitted to the State Government or to such other authority as the State Governmentmay by order direct within fifteen days from the date of the meeting in which the budgetis passed.(3)If the State Government is satisfied that adequate provision has not beenmade therein for giving effect to the provisions of this Act, it shall have the power tosuggest such modifications as may be necessary to secure such provision and returnthe budget to the Board with its observations regarding the modifications to be madetherein. The Board shall consider such observations and pass the budget with suchmodifications as it deems necessary.(4)If in the course of a year the Board finds it necessary to modify the figuresshown in the budget with regard to its receipts or to the distribution of the amounts to beexpended for the purposes of this Act, a supplementary budget may be prepared,passed, submitted and modified in the manner provided in sub- sections (1), (2) and(3).(5)As soon as may be after the first day of October every year, the revisedbudget for the year shall be framed and such revised budget shall, so far as may be, besubject to all the provisions of the foregoing sub-section applicable to a budget.
