Section 13 in The Bayaluseeme Development Board Act, 1994.
13. Preparation of plan and approval of schemes.-
(1)The Board shall every year prepare an annual plan for the development of Bayaluseeme and forward it to the State Government for approval. The State Government may approve the plan with or without modification.(2)Subject to the provisions of this Act and the control of the State Government, schemes formulated in accordance with the plan by Development Departments, Zilla Panchayats and non-Governmental organisations recognised by the Board functioning in Bayaluseeme shall be approved by the Board.
