117. Estimates of income and expenditure to be laid annually before the Board.
(1)The Chairman shall, at a special meeting to be held [within fifteen days from the publication of State budget in each year] [Substituted 'in the month of February in each year' by Act No. 23 of 2008, dated 18.9.2008.], lay before the Board an estimate of the income and expenditure of the Board for the next ensuing financial year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Board and for the efficient administration of this Act.(3)Every such estimate shall differentiate capital and revenue funds, and shall be prepared in such form, and shall contain such details, as the State Government or Board may from time to time direct.(4)Every such estimate shall be completed and printed, and a copy thereof sent, by post or otherwise, to each Trustee, at least ten clear days before the date of the meeting at which the estimate is to be laid before the Board.
