Section 9 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
9. Budget of Trust or Endowment under the direct management of the Board.
(1)The Chief Administrative Officer, shall prepare in Form II before the end of January every year, a budget for the next financial year showing the estimated receipts and expenditure for each of the trust or endowment under the direct management of the Board, and submit it to the Board for its approval.(2)The Board shall scrutinise the budget proposal and ensure that adequate provision has been made therein for the obligatory expenditure to be incurred under the act.(3)If the Board is satisfied that adequate provision has not been made in the budget, it shall have power to modify it in such manner as may be necessary to secure such provision and pass the budget before the beginning of the financial year to which it relates.(4)If in the course of the year, the Chief Administrative Officer find 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 the different service undertaken by the Board on behalf of the trust or endowment, a supplemental or revised budget may be framed and got sanctioned.(5)The Board shall have the right to condone the delay for submission of the budget estimate for sufficient reasons.
