Section 41(2) in The Maharashtra State Board of Technical Education Act, 1997
(2)The Board shall, on or after the date referred to in sub-section (1), consider the budget estimates prepared by it and submit them as approved by it to the Government, for its sanction. The Government may pass such orders with reference to the budget estimates as it thinks fit, and communicate the same to the same to the Board. The Board shall give effect to such orders.
