Section 21 in The West Bengal Housing Board Act, 1972
21. Submission of budget to State Government for approval.
(1)Every budget sanctioned by the Board shall be submitted to the State Government for approval. [Within such time as may be prescribed,] [Words substituted for the words 'At any time after the receipt of the budget,' by W.B. Act 35 of 1973.] the State Government may approve the budget as sanctioned by the Board or return it to the Board for making such modifications therein as the State Government may deem fit.(2)Where a budget is returned to the Board by the State Government for making any modifications therein, the Board shall forthwith make such modifications and submit the budget as so modified to the State Government, which may then approve the same.
