Section 30 in The West Bengal Primary Education Act, 1973
30. Annual report and budget estimate.
(1)The President shall place before the annual meeting of the Board held in the year following the year in which it is established and before every annual meeting thereafter to be held in the month of August in each year a report on the working of the Board during the last preceding year, together with a budget estimate showing in such form as may be prescribed, the anticipated income and expenditure of the Board during the year immediately succeeding the one in which such annual meeting is held.(2)The report shall be forwarded to the State Government within one month of the presentation thereof before the annual meeting of the Board together with such comments thereon as the Board may think fit to make.(3)The budget estimate shall after confirmation by the Board be forwarded to the State Government within such time as may be prescribed.(4)The State Government shall within two months of the receipt of the budget estimate either accord its approval to the same or return it to the Board with such comments and suggestions as it deems necessary if in its opinion such estimate -(a)is not reasonably accurate with reference to ascertainable facts or shows a deficit in the closing balance;(b)includes new items of recurring expenditure which are likely to impose upon the Board in the future financial liabilities which the Board is not likely to be able to meet from its income; or(c)includes provisions for expenditure which are not in accordance with the provisions of this Act.(5)If the budget estimate is returned under sub-section (4), the Board shall consider the comments and suggestions made by the State Government and may, if it thinks fit, revise the said estimate. The Board shall then resubmit the budget estimate as so revised to the State Government, or, the Board shall, if it does not think fit to revise the estimate, resubmit it in its original form to the State Government within one month of receiving it together with its replies on the comments and suggestions made by the State Government.(6)If the State Government does not approve of the budget estimate as revised by the Board or if the budget estimate is returned by the Board without revision, the State Government may amend the budget estimate by making -(a)such modifications as are in its opinion necessary to render the estimate reasonably accurate with reference to ascertainable facts or to balance the income and the expenditure;(b)additions, alterations or modifications in any provision relating to new expenditure of a recurring nature;(c)any alteration or modification in any provision for expenditure which, in its opinion, is not in accordance with the provisions of this Act;and shall approve the budget estimate so amended and forward it to the Board.[* * * * * * * * * * * * * *] [[Sub-section (7) omitted by W.B. Act 14 of 1987, which was as under :-'(7) If the State Government does not accord its approval the said estimate within two months of the receipt thereof for such approval or within two months of the resubmission thereof with or without revision, the said estimate shall be deemed to have been approved by the State Government.'.]]
