(6)On receipt of the suggestions from the State Government, if no comments have been made by the Board on such suggestions or the State Government has communicated its decision regarding comments, if any, made by the Board, the Board shall incorporate in its budget all the alterations, corrections, modifications, finally suggested by the State Government, and the budget so altered, corrected or modified, shall be passed by the Board. In case, no objection is received from the State Government, the budget as forwarded by the Board, shall be declared to be sanctioned and final.
