134. Budget when to be laid before Commissioners.- (1) The Chairman shall lay every such budget before the Commissioners at the first meeting of the Commissioners held after such budget has been transferred.
(2)Budget to be submitted to Central Government.- The Commissioners shall thereupon forward such budget to the 1[Central Government], with such remarks as to them may seem fit; and it shall be in the 2[Power] of the 1[Central Government] to pass, or to reject, or to modify, all or any sums entered in the same 3[as it thinks fit.](3)Amount of estimates passed to be paid to officer appointed by Central Government.- The amount of the estimates passed, or such proportion of the same as shall be fixed upon by the 1[Central Government], shall be paid to such officer as the 1[Central Government] may from time to time direct, by the Commissioners.
