Section 19 in The Khadi And Village Industries Commission Rules, 1957
19. Preparation and submission of annual budget estimates.
(1)The budget estimates of the Commission for every financial year beginning on the 1st day of April and ending on the 31st day of March following shall be Prepared [or caused to be prepared by the Financial Adviser] [Substitued by G.S.R. 675(E), dated 27th July, 1987] sufficiently in advance of the date fixed in sub-rule (4) and in accordance with sub-rule (6).(2)A copy of the budget estimates so prepared shall be sent to each member of the Commission at least fourteen days before the meeting of the Commission at which such estimates are to be considered.(3)The Commission shall consider and approve, in consultation with the Financial Adviser, the budget estimates with such changes as it thinks fit at the meeting to which the consideration of the budget estimates is fixed by a resolution of the Commission.(4)The budget estimates as approved by the Commission shall be submitted to the Government normally by the 15th of October, but in no case later than the end of October of each year:Provided that the Government may, on the request of the Commission, extend the date of submission of the budget estimates by such period not exceeding fifteen days as the Government may think fit.(5)Subject to such orders as may be issued by the Government from time to time, no expenditure shall be incurred until the budget is sanctioned by the Government and expenditure authorised by a competent authority in the Commission.(6)The budget shall, among others matters, include-(i)the estimated opening balance;(ii)the estimated receipts by way of funds to be released by the Government, recovery of interest, refund of loans and other miscellaneous receipts;(iii)[ the proposed expenditure separately under "Khadi 'Village Industries" and "General and Miscellaneous" Classified under such heads or sub-heads as the Government may direct] [Substitued by G.S.R. 675(E), dated 27th July, 1987](7)[***] [Sub-rule (7) omitted by G.S.R. 675(E), dated 27th July, 1987](8)[***] [Sub-rule(8) omitted by G.S.R. 975(E), dated 27th July, 1987]
