Section 31 in The Employees' State Insurance (Central) Rules, 1950
31. Preparation and submission of annual budget estimates. - (1) The budget estimates of the Corporation for each financial year beginning on the first of April and ending on the thirty-first of March next shall be prepared by the Chief Accounts Officer in such form as the Central Government may, from time to time, direct and shall be submitted with his recommendations by the Director-General to the Standing Committee for approval at a meeting of the Standing Committee to be held before the first of February of the preceding year.
(2)A copy of the budget estimates shall be sent to each member of the Standing Committee and of the Corporation at least seven clear days before the meeting of the Standing Committee or the Corporation at which these estimates are to be considered.(3)The Standing Committee shall consider and approve the budget estimates with such changes as it may consider necessary.(4)The budget estimates as approved by the Standing Committee shall be placed before a meeting of the Corporation to be held before the twentieth of February of the preceding year.(5)The budget estimates as passed by the Corporation shall be authenticated by affixing the common seal of the Corporation and shall be submitted to the Central Government under section 32, not later than the first day of March next following.(6)It shall be open to the Central Government to make such alterations in the budget estimates as may be considered necessary before according approval.(7)[ The budget estimates as finally adopted by the Corporation and as approved by the Central Government shall be placed before the Parliament by the administrative Ministry concerned in the month of March preceding the financial year to which the estimates relate and shall be published in the Official Gazette.][31-A. Administrative expenses.(1)The expenditure incurred by the Corporation on the following items shall be termed as administrative expenses under section 28 of the Act, namely:-(i)payment of fees and allowances to members of the Corporation, the Standing Committee and the Medical Benefit Council, the Regional Boards, Local Committees;(ii)payment of salaries, leave and joining time allowances, travelling and compensatory and other allowances, bonus, gratuities and compassionate allowances, pension, contributions to the provident fund or other benefit funds of officers and employees of the corporation;(iii)defraying expenses on depreciation and maintenance of staff car, office buildings, staff quarters, hiring of accommodation, purchase of furniture, office equipment, stationery, printing and other expenditure in respect of offices of the Corporation;(iv)defraying expenses towards membership subscription to International Organisation, and other services for the purposes of giving effect to the provisions of the Act;(v)defraying the cost (including all expenses) of the auditing accounts of the Corporation and of the valuation of its assets and liabilities;(vi)defraying the cost (including all expenses) of the Employees' State Insurance Courts set up under the Act;(vii)payment of any sums under any contract entered into for the purposes of this Act by the Corporation or the Standing Committee or by any officer duly authorised by the Corporation or the Standing Committee in this behalf;(viii)payment of sums under any decree, order or award of any Court or Tribunal against the Corporation or any of its officers or servants for any act done in the execution of his duty or under a compromise or settlement of any suit or other legal proceedings or claim instituted or made against the Corporation;(ix)defraying the cost and other charges of instituting or defending any civil or criminal proceedings arising out of any action taken under this Act;(x)defraying the expenditure in connection with publicity, of the Employees' State Insurance Scheme, including printing of publicity materials, courses relevant to the purposes of the Act;(xi)defraying the expenditure on conducting evaluation studies on various aspects of functioning of the Employees' State Insurance Scheme.(2)The percentage of the total revenue income of the Corporation which may be spent every year on its administrative expenses beginning with the year 1997-98 shall not exceed fifteen per cent.]
