Section 27 in Haryana Pond and Waste Water Management Authority Act, 2018
27. Budget.
(1)The Member Secretary shall submit, in such form and manner and at such time every year, as may be prescribed, a budget in respect of the financial year next ensuing , showing the estimated receipts and disbursement of the Authority.(2)The Authority shall, subject to such modifications and revisions, as it may decide, approve the budget submitted under sub-section (1).(3)The budget as modified or revised by the Authority shall be forwarded to the Government alongwith such number of authenticated copies, as may be required by the Government and the Government shall cause the report to be laid before the State Legislature.(4)The Member Secretary shall cause the budget as modified or revised by the Authority, to be placed on the website of the Authority after the report has been laid before the State Legislature under sub-section (3).
