Section 26(3)(a) in The West Bengal Council Of Higher Secondary Education Act, 1975

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3)(a) in The West Bengal Council Of Higher Secondary Education Act, 1975

(a)The State Government shall [within two months] [Words substituted by West Bengal Act 13 of 1987.] of the receipt of the budget estimate either accord its approval to the same or return it to the Council with such comments and suggestions as it deems necessary if in its opinion such estimate-

(i)is not reasonably accurate with reference to ascertainable facts or shows a deficit in its closing balance;

(ii)includes new items of recurring expenditure which are likely to impose upon the Council in the future financial liabilities which the Council is not likely to be able to meet from its income; and

(iii)includes provisions for expenditure which are not in accordance with the provisions of this Act.

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State of West Bengal - Subsection

Section 26(3)(a) in The West Bengal Council Of Higher Secondary Education Act, 1975