(1)The Chief Executive Officer shall in every year prepare a budget in Form 'R' in respect of the Waqf account of the Board for the financial year next ensuing, showing the estimated receipts and expenditure during that financial year, and place it before the Board by the 31st December.(2)The Board shall scrutinize the budget proposal and make suitable modification, if necessary, and forward a copy of the same to the State Government before the 31st January.(3)The State Government shall examine the same and suggest such alterations, corrections or modifications to be made therein, as it may think necessary, and forward such suggestions to the Board for its consideration.(4)On receipt of the suggestions from the State Government, if the Board does not agree with any modifications, corrections or alterations, made by the State Government in the Budget, the Board may forthwith send its comments to the State Government with regard to the alterations, corrections or modifications, suggested by the State Government.(5)The State Government shall consider the comments of the Board and pass final orders in the matter, and communicate its decision to the Board within a period of three weeks from the date of receipt of such comments.(6)On receipt of the suggestions from the State Government, if no comments have been made by the Board on such suggestions or the State Government has communicated its decision regarding comments, if any, made by the Board, the Board shall incorporate in its budget all the alterations, corrections, modifications, finally suggested by the State Government, and the budget so altered, corrected or modified, shall be passed by the Board. In case, no objection is received from the State Government, the budget as forwarded by the Board, shall be declared to be sanctioned and final.(7)If, in the course of the year, the Board finds it necessary to alter the figures shown in the budget with regard to the receipts or the distribution of the amounts, to be expended on different services undertaken by the Board, a supplemental or revised budget may be prepared and got sanctioned in the same manner in which the main or original budget is got sanctioned, and copies thereof shall be forwarded to the State Government.(8)No sum shall be expended by the Board, unless such sum is included in the sanctioned budget estimates.
