Section 20 in The Gujarat Agricultural Produce Markets Act, 1963
20. Budget estimate.
(1)Every market committee shall have prepared each year on or before such date, and in such manner, as may be prescribed a budget estimate of its income, and expenditure for the next succeeling year.(2)The market committee shall before such date as may be prescribed sanction the budget so prepared without modifications or with such modifications as it thinks fit.(3)Subject to any rules made in respect of re-appropriation, no expenditure shall be incurred unless there be a provision in the budget estimate so sanctioned.(4)A market committee may at any time during the year for which any budget estimate has been sanctioned cause a revised or supplementary budget estimate to be prepared. Every such revised or supplementary budget estimate shall be considered and sanctioned by a market committee in the same manner as if it were an original budget estimate.
