Section 9 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
9. Annual Financial Statement.
(1)In February of each year, the Board shall submit to the Government a statement, in the form prescribed by regulations, of the estimated capital and revenue receipts and expenditure for the ensuing year.(2)The said statement shall include a statement of the salaries and allowances of Directors, Officers and employees of the Board and of such other particulars as may be prescribed by rules.(3)The Board may, at any time during the year in respect of which a statement under sub-section (1) has been submitted, submit to the Government a supplementary statement and all the provisions of this section shall apply to such statement as they apply to the statement under the said sub-section.
