Section 33 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
33. Budget of the Authority.
(1)The Authority shall prepare every year, before such date and in such form as may be prescribed, a budget estimate of its income and expenditure for the financial year to commence on the first day of April next following and shall forward it to the Government for sanction. The Authority may also prepare supplementary Budget Estimates, during the course of any financial year, if necessary.(2)The Government shall approve the Budget Estimates and Supplementary Budget Estimates with or without modifications.(3)In cases of extreme urgency, it shall be competent for the Commissioner to incur expenditure not exceeding ten lakhs of rupees in a financial year, notwithstanding the fact that such expenditure has not been included in the annual or Supplementary Budget Estimate approved by the Government under sub-section (2).(4)The Commissioner shall also have power to re-appropriate funds from one unit of expenditure to another unit, subject to a maximum of rupees five lakh at a time.
