Section 38 in The Maharashtra Water Conservation Corporation Act, 2000
38. Financial Statement and programme of work.
(1)The Corporation shall, by such date in each financial year as may be prescribed, prepare and submit to the State Government for approval an Annual Financial Statement and the programme of work for the succeeding financial year and the State Government may, approve such financial statement and the programme of work of the Corporation as submitted by the Corporation or with such variations as the State Government thinks fit.(2)The annual financial statement shall show the estimated receipts and expenditure during the succeeding financial year in such form and details as may be prescribed.(3)The Corporation shall be competent to make variations in the approved programme of work in the course of the financial year:Provided that, all such variations and reappropriations out of the sanctioned budget shall be brought to the notice of the State Government by a supplementary financial statement.(4)A copy each of the annual financial statement and the programme of work and the supplementary financial statement, if any, shall be placed before each House of the State Legislature, as soon as may be, after their receipt by the State Government.
