Section 37 in Punjab Water Supply and Sewerage Board Act, 1976
37. Estimates of income and expenditure of Board to be laid annually and considered.
(1)The Chairman shall at a special meeting of the Board to be held in the month of February in each year, lay before the Board an estimate to the income and expenditure of the Board for the next financial year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Board and for the efficient administration of the Act.(3)Every such estimate shall differentiate capital and revenue funds, and shall be prepared in such form and shall contain such details, as the Board may from time to time, specify.(4)Every such estimate shall be compiled and copy thereof sent by post or otherwise, to each member and Associate Member at least ten clear days before the date of the meeting at which the estimate is to be laid before the Board.(5)A revised estimate, if any, including all the expenditure not covered in the original budget estimate shall be laid before the Board at a special meting to be held in the month of December in each year.(6)The Board shall consider every estimate so laid before it and shall sanction the same, either without modifications or with such modifications as it may think fit.
