Section 38 in The Gurugram Metropolitan Development Authority Act, 2017
38. Budget.
(1)The Chief Executive Officer shall submit, in such form and at such time every year, as may be prescribed, a budget in respect of the financial year next ensuing, showing the estimated receipts and disbursements of the Authority.(2)The Authority shall, subject to such modifications and revisions as it may decide, approve the budget submitted under sub-section (1).(3)The budget as modified or revised by the Authority, shall be forwarded to the State Government alongwith such number of authenticated copies, as may be required by the State Government and the State Government shall cause the report to be laid before the State Legislature.(4)The Chief Executive Officer shall cause the budget as modified or revised by the Authority, to be placed on the website of the Authority after the report has been laid before the State Legislature under sub-section (3).
