Section 17 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
17. Budget.
(1)The Authority shall prepare, every year, in such form and at such time as may be prescribed, an annual budget estimate in respect of the financial year next ensuing, showing the estimated receipts of the financial year next ensuing, showing the estimated receipts and expenditures of the Authority and submit it for the approval of the State Government.(2)The Authority shall keep its expenditures strictly within the budget estimates as approved by the State Government.
