Section 22 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
22. Annual estimates.
(1)The Authority or Commission shall every year cause to be prepared and shall adopt annual estimates of income and expenditure of the Authority or Commission, as the case may be, for the ensuing year.(2)Supplementary estimates may be adopted by the Authority or Commission at any of its meetings.(3)A copy of all annual and supplementary estimates shall, upon their adoption by the Authority or Commission, as the case may be, be sent forthwith to the Government under intimation to the Board.(4)The Authority or Commission may transfer all moneys or part thereof assigned to one item of expenditure to another under the same head of expenditure in supplementary estimates.(5)A summary of the annual estimates and supplementary estimates adopted by the Authority or Commission shall be published in the Andhra Pradesh Gazette.
