Section 20 in Telangana Khadi and Village Industries Board Act, 1958
20. Budget.
(1)The Board shall prepare in such form as may be prescribed, a budget in respect of the financial year next ensuing showing the estimates, receipts and expenditure on capital and revenue accounts according to the annual programme referred to in section 13; and the Schedule of the stock and sufficient number of copies of such budget shall be forwarded to the Government before the prescribed date.(2)The Government may sanction the budget with such modifications as they may deem fit.(3)The Board shall be competent to re-appropriate such amount as may be necessary from one scheme to another or within sub-heads and minor heads, subject to the condition that the cost of any scheme shall not exceed the amount originally sanctioned by the Government by more that one third without approval of the Government.
