25. Programme to be published for inviting suggestions and objections.
(1)The Board shall, before forwarding the programme to the Government under section 24 publish a draft of the programme in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and in such other manner as may be prescribed.(2)If within three weeks from the date of such publication any person communicates in writing to the Board any suggestion or objection relating to such programme, the Board shall consider such suggestion or objection and may modify such programme as it thinks fit.(3)The Board shall then forward the programme, the budget and the schedule of the staff of officers and servants to the Government for sanction as required under section 24.
