Section 59(6) in Himachal Pradesh Waqf Rules, 2016
(6)On receipt of the suggestions from the Government and if no representation has been made by the Board to such suggestions or the Government has communicated its decision regarding any representation, if any, made by the Board, the Board shall incorporate in its budget all the alterations, corrections, modifications finally suggested by the Government and the budget so altered corrected or modified, shall be passed by the Board. A copy of the budget so passed shall be forwarded to the Government. In case no objection is received from the Government within fifteen days, the budget shall be declared to be final.
