Section 31 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
31. Preparation and sanction of budget.
(1)Every market committee/ committee in-charge shall prepare and pass the budget of its income and expenditure for the ensuing year in the prescribed form and shall submit it to the Director/ Board for sanction before the prescribed date every year. The Director/Board shall sanction the budget with or without modification within two months from the date of receipt thereof. If the budget is not returned by the Director/Board within two months, it shall be presumed to have been sanctioned.(2)No expenditure shall be incurred by a market committee on any item, if there is no provision in the sanctioned budget, therefor unless it can be met by reappropriation which may be obtained from the Director/Board; provided that in case of reappropriation from minor heads under one major head no sanction for reappropriation shall be required.(3)A market committee may at any time during the year for which any Budget has been sanctioned, cause a revised or supplementary budget to be passed and sanctioned in the same manner as if it were in Original Budget.(4)The market committee shall not take upon or pass order for execution of any construction work estimated to cost more than rupees twenty thousand without prior permission of the Director/Board even if there is a provision therefor in the sanctioned budget.(5)The Director/ Board, while according sanction for construction work may, at his discretion direct that the execution of the works shall be entrusted to the Public Works Department of the Government or Marketing Board or any other agency authorised by the Government in his behalf.Chapter-VI Staff of Market Committee
