16. Budget of Jammu and Kashmir State Haj Committee.
(1)(a)The Chairperson shall at a special meeting to be held within three months before the end of the financial year, lay before the Committee an estimate of the income and of the expenditure of the Committee for the year commencing on the first day of April next ensuing, in such detail and from time to time prescribed.(b)The said details shall be examined and approved by the Executive Officer, before they are placed before the Committee.(c)The aforesaid estimate shall be completed and printed and a copy thereof sent by registered post or through a courier agency to each member at the address last given by such member, at least, seven clear days prior to the date of the special meeting.(2)In preparing the annual and supplementary estimates of the Committee's ways and means and expenses to be incurred during the course of the year, the principles laid down in the Financial Rules of the Government shall be followed.(3)The Committee shall consider the estimate submitted to it under sub-rule (1) and shall sanction such estimate either unaltered or subject to such alteration as it may think fit.
