(1)The commission shall, on such date as may be prescribed, prepare and submit to the State Government in the prescribed form the budget of the next financial year, showing the estimated receipts and expenditure.(2)The State Government may sanction the budget submitted to it with such modifications, if any, as it deems proper.(3)As and when the budget is sanctioned by the State Government, the commission shall be competent to appropriate the amounts out of the fund for the purposes for which the provision is made in the budget.
