Section 64 in Rajasthan Special Investment Regions Act, 2016
64. Budget.
(1)A Regional Development Authority shall cause to be prepared, every year, in such form and at such time as may be laid down in the regulations, an annual budget estimate in respect of the financial year next ensuing, showing the estimated receipt and expenditure of the Regional Development Authority and shall submit it to the Board for its approval.(2)A Regional Development Authority shall forward to the State Government copies of the budget approved by the Board.
