Section 91 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
91. Budget and Account of a Marketing Committee.
(1)Every marketing committee shall prepare and pass tire budget of its income and expenditure for the ensuing year in the prescribed Form and shall submit it to the Board for sanction before the prescribed date. The Board shall sanction the budget with or without modification within three months from the date of receipt thereof. If the budget is not returned by the Board within three months, it shall be presumed to have been sanctioned.(2)No expenditure shall be incurred on any item if there is no provision in the sanctioned budget thereof, unless it can be met by reappropriation from saving under any other Head and has sanction for re-appropriation of the Vice-Chairman of the Board.
