Section 116 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
116. Budget.
(1)The Executive Officer shall, in each Financial year (hereinafter referred to as the said year) not later than the 15th January of the said year, frame and place before the Committee, the Budget showing the probable receipts and expenditure during the following financial year, and the Committee shall, within fifteen days of the date on which the budget is placed before it, place it before the Board at a special meeting convened for the purpose for its approval, and the Board shall approve the same, with or without modifications, at such meeting and forward sufficient number of copies of such budget to the Government before the end of the said year.(2)The Government may sanction the budget with such modifications, if any, as they may deem fit.(3)If, for any reason, the budget is not sanctioned by the Government before the end of March of the said year, the Committee shall be competent to incur for each of the months April and May of the following financial year an expenditure equivalent to one-twelfth of the expenditure provided under each head, for the said year.(4)The Committee shall be competent to reappropriate such amount, as may be necessary, from one head of account to another head of account, subject to the condition that the amount so reappropriated under each head of account shall not exceed the amount originally sanctioned in the budget for the said year by more than fifteen per centum under that head of account without prior approval of the Government :Provided that a report regarding the reappropriation of any amount as aforesaid shall be forwarded to the Government for their ratification before the prescribed date.(5)The Committee may forward a supplementary budget for sanction of the Government in such frm and before such date as may be prescribed and the provisions of sub-sections (2) and (4) shall apply to such supplementary budget.(6)(a)Every budget shall make an adequate provision for -(i)the due performance of the objects of the Tirumala Tirupathi Devasthanams and the proper performance of and the remuneration for the services therein including the dittam for the time being in force ;(ii)the due discharge of all liabilities and subsisting commitments binding on the Tirumala Tirupathi Devasthanams ;(iii)the maintenance of the working balance ;(iv)the arrangement to be made for securing the health, safety or convenience of the pilgrims, worshippers or other persons resorting to the Tirumala Tirupathi Devasthanams : Provided that the provision made under this item shall not be less than forty per centum of the balance of the income for the financial year maintained after making provision for items (i), (ii) and (iii) above ;(v)the contribution to the reserve fund of the Tirumala Tirupathi Devasthanams as ten per centum of balance referred to in the proviso to item (iv) above ;(vi)the construction, repair, renovation and improvement of the Tirumala Tirupathi Devasthanams and the buildings connected therewith : Provided that the provision made under this item shall not be less than thirty per centum of the balance of income for the financial year maintained after making provision for items (i), (ii), (iii) and (iv) above.(b)The budget shall also make provision for the payment of an amount of five per centum of [the annual income as referred to under Section 65] [Substituted 'the balance referred to in the proviso to item (iv) of clause (a)' by Act No. 33 of 2007, dated 11.12.2007.] or rupees one crore twenty- five lakhs whichever is higher to the Common Good Fund created under Section 70.
