Section 19 in Rail Land Development Authority (Constitution) Rules, 2007
19. Budget.
(1)The Authority shall prepare in such form and at such time in each financial year as may be prescribed a budget for the next financial year showing the estimated receipts and expenditure of the Authority and forward the same to the Central Government after its approval by the Board.(2)To enable the Authority to finalise its budget for the next financial year, the Central Government shall Convey in writing to the Authority sufficiently in advance, preferably during the first half of the previous financial year, the schemes which are required by the Authority to prepare for use of railway land and the railway land that would be entrusted to it for development under section 4D of the Act The Budget of the Authority shall, however, not be framed with any presupposition of funding from the Central Government.(3)The Authority at or about the middle of the current financial year shall prepare a list of its own consultancy, construction, management services and operation of land and property under clause (iii) of sub-section (2) of section 4D of the Act for the next financial year.(4)The Authority shall, wherever necessary, also forward, to the Central Government foe supplementary budget in respect of the financial year to which it relates before such dates as may be specified by foe Central Government.
