Section 26 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
26. Form of budget estimates, Sections 34 and 36.
(1)The budget in receipt of a financial year next ensuing showing the estimated receipts and expenditure of the Board shall be prepared in form IX and submitted to the Government.(2)The estimated receipts and expenditure shall be accompanied by the revised budget estimates for the current year.(3)The budget shall, as far as may be, based on the account heads specified in form X.(4)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent allowances shall provide for the gross sanctioned pay without deduction of any kind.(5)To the estimates referred to in sub rule(1) shall be added a suitable provision for leave salary based on past experience with due regard to the intention of the Members of the staff in regard to leave as far as the same can be ascertained.(6)If experience indicate that total estimate for fixed charges referred to in sub rule(1) and (2) is not likely to be fully utilized, a suitable lump sum deduction shall be made from the total estimated amount.(7)The budget estimates as complied in accordance with the rule shall be placed by the Member Secretary before the Board by the 5th October each year for approval.(8)After approval of the budget estimates by the Board four copies of the final budget proposals incorporating therein such modifications, if any, as have been decided upon by the Board, shall be submitted to the Government by the 15th October each year.(9)No expenditure which is not covered by a provision in the budget approved by the Board or which is likely to be in excess over the amount provided under any head, shall be incurred by the Board without provisions being made by re-appropriation from some other head under which savings are firmly established and available.(10)The Board shall incur expenditure out of the funds received by it in accordance with the instructions laid down under the Punjab Financial Rules as are applicable to the State of Haryana and such other instructions issued by the Government in this behalf, from time to time, either generally to all concerned or specifically to the Board.(11)The Board may delegate any financial power to the Chairman, Member Secretary or any officer of the Board to incur expenditure to a specified extent.(12)Subject to the control of the Chairman, the fund of the Board shall be operated by the Member-Secretary of the Board or in his absence by any officer of the Board who may be so empowered by the Chairman. The Chairman may also delegate powers to any officer or officers of the Board either singly or jointly to issue cheques on account of the expenditure which has been sanctioned for payment.(13)Nothing in these rules shall apply to a budget already finalized before the commencement of these rules.
