Section 33(2) in The Bombay Secondary School Certificate Examination Act, 1948
(2)The Board shall prepare before such date as may be prescribed the financial estimates for the ensuing year and forward them to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for its sanction. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may pass such orders with reference thereto as it thinks fit and communicate the same to the Board which shall give effect to such orders.
