Section 17 in Bangalore Water Supply and Sewerage Act, 1964
17. Annual financial statement.
(1)In February of each year the Board shall submit to the State Government a statement in the form prescribed by 1[regulations]1 of the estimated capital and revenue receipts and expenditure for the ensuing year.(2)The said statement shall include a statement of the salaries of members, officers and servants of the Board and of such other particulars as may be prescribed by rules.(3)The State Government shall as soon as may be after receipt of the said statement cause it to be laid on the table of both Houses of the State Legislature; and the said statement shall be open to discussion therein, but shall not be subject to vote.(4)The Board shall take into consideration any comments made on the said statement in the State Legislature.(5)The Board may at any time during the year in respect of which a statement under sub-section (1) has been submitted, submit to the State Government a supplementary statement, and all the provisions of this section shall apply to such statement as they apply to the statement under the said sub-section.
