Section 28 in The M.P. State Road Transport Corporation Rules, 1962
28. Procedure for forwarding Budget to Government.
(1)The Budget estimates for any year shall be laid before the Corporation on or before the 1st day of December of the previous year and after it is approved by the Corporation shall be forwarded to the State Government for approval on or before the 15th December. The Sate Government shall approve of the budget before 15th January, after making such amendments and alterations as it considers necessary.(2)The budget thus amended or altered and approved shall constitute the budget of the Corporation for the ensuing financial year and shall be issued under the seal of the Corporation and signed by the Officer or officers of the Corporation duly authorised in this behalf. Authenticated copies of the budget shall be forwarded to the Central and State Government and the Accountant General, Madhya Pradesh, on or before the 31st January'.
