Section 26 in The West Bengal Council Of Higher Secondary Education Act, 1975
26. Budget. -
[(1) The Council shall hold a special meeting by the 31st October of every financial year and shall place before the said meeting a budget estimate showing, in such form as may be prescribed, the anticipated income and expenditure of the Council for the next financial year.] [Sub-section (1) substituted by West Bengal Act 13 of 1987.](2)[ The budget estimate as aforesaid shall, after confirmation by the Council, be forwarded to the State Government by the 30th November of the financial year in which the special meeting referred to in sub-section (1) is held.] [Sub-sections (2) and (4) substituted by West Bengal Act 13 of 1987.](3)(a)The State Government shall [within two months] [Words substituted by West Bengal Act 13 of 1987.] of the receipt of the budget estimate either accord its approval to the same or return it to the Council with such comments and suggestions as it deems necessary if in its opinion such estimate-(i)is not reasonably accurate with reference to ascertainable facts or shows a deficit in its closing balance;(ii)includes new items of recurring expenditure which are likely to impose upon the Council in the future financial liabilities which the Council is not likely to be able to meet from its income; and(iii)includes provisions for expenditure which are not in accordance with the provisions of this Act.(b)If the budget estimate is returned under clause (a), the Council shall consider the comments and suggestions made by the State Government and may, if it thinks fit, revise the said estimate. The Council shall then submit the budget estimate as so revised to the State Government, or, the Council shall, if it does not think fit to revise the estimate, submit it in its original form to the State Government within one month of receiving it together with its replies on the comments and suggestions made by the State Government.(c)If the State Government does not approve of the budget estimate as revised by the Council or if the budget estimate is returned by the Council without revision, the State Government may amend the budget estimate by making-(i)such modifications as are in its opinion necessary to render the estimate reasonably accurate with reference to ascertainable facts or to balance the income and expenditure;(ii)additions, alterations or modifications in any provision relating to new expenditure of a recurring nature;(iii)any alteration or modification in any provision for expenditure which, in its opinion, is not in accordance with the provisions of this Act;and shall forward the budget estimate as so amended to the Council and the budget estimate so returned shall be the budget estimate of the Council for the relevant year.(4)[ Notwithstanding anything contained in the foregoing provisions of this section, the budget estimate of the Council for the financial year 1987-88 shall be submitted to the State Government and the approval or otherwise of the said estimate shall be accorded by the State Government in accordance with the provisions of this Act as in force immediately before the coming into force of the West Bengal Council of Higher Secondary Education (Amendment) Act, 1987.] [Sub-sections (2) and (4) substituted by West Bengal Act 13 of 1987.]
