(1)Every Corporation Sports Council Municipal Sports Council, Town Sports Council, Block Sports Council and Village Sports Council shall, in every year, prepare in such form and within such time, as may be prescribed, a budget for the next financial year showing the estimated receipt and expenditure during that financial year and forward copy of the same to the concerned District Sports Council.(2)After considering the Budget estimates under sub-section (1), the District Sports Council shall prepare in such form and within such time, as may be prescribed, a budget for the next financial year showing the estimated receipt and expenditure during the financial year and forward a copy of the same to the State Sports Council.(3)The State Sports Council shall prepare its budget estimate, considering the budget estimates forwarded to it by the District Sports Councils and forward the same to the Government, within such time as may be prescribed.(4)On receipt of the budget forwarded to it under sub-section (3), the State Government shall examine the same and suggest such alterations, corrections or modifications to be made therein as it may think fit, and forward such suggestions to the State Sports Council for its consideration.(5)The State Sports Council shall in accordance with the suggestions, if any, given by the Government under sub-section (4), before 31st March of every year incorporate in its budget and in the budget of the District Sports Council alterations, corrections and modifications, and the budget so altered, corrected or modified, shall be passed by the State Sports Council.
