Section 26(3)(a) in The Rabindra Mukta Vidyalaya Act, 2001

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3)(a) in The Rabindra Mukta Vidyalaya Act, 2001

(a)The State Government shall, within three months of the receipt of the Budget Estimate, either accord its approval to the same or return it to the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] with such comments and suggestions as it may deem necessary if, in its opinion, such Estimate -

(i)is not reasonably accurate with reference to ascertainable facts or shows a deficit in its closing balance;

(ii)includes new items of recurring expenditure which are likely to impose upon the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] in the future financial liabilities which the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] is not likely to be able to meet from its income; and

(iii)includes provisions for expenditure which are not in accordance with the provisions of this Act.

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State of West Bengal - Subsection

Section 26(3)(a) in The Rabindra Mukta Vidyalaya Act, 2001