108. Estimates of income and expenditure to be laid annually before the Board. -
(1)The Chairman shall, at a special meeting to be held in the month of February in each year, lay before the Board an estimate of the income and expenditure of the Board for the next ensuing financial year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Board and for the efficient administration of this Act.(3)Every such estimate shall differentiate capital and revenue funds, and shall be prepared in such form, and shall contain such details, as the [State Government] [Substituted by the Adaptation Laws Order, 1950.] or the Board may from time to time direct.(4)Every such estimate shall be completed and printed, and a copy thereof sent, by post or otherwise to each Trustee, at least ten clear days before the date of the meeting at which the estimate is to be laid before the Board.
