Section 22 in The Khadi and Village Industries Commission Rules, 2006
22. Preparation and submission of annual estimates.
(1)The budget estimates of the Commission for every financial year beginning on the 1st day of April and ending on 31st day of March following shall be prepared or caused to be prepared by the Financial Adviser sufficiently in advance of the date fixed in sub-rule (4) 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 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 things fit at the meeting to which the consideration of the budget estimates fixed by a resolution of the Commission.(4)The budget estimates as approved by the Commission shall be submitted to the Government by the 15th of October.Provided that the Government may, on the request of and for sufficient reasons reported by 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 the authority mentioned in rule 9 or, as the case may be, rule 12.(6)The budget shall, among other 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:(a)Khadi Industries;(b)Khadi Industries (Science and Technology);(c)Interest Subsidies - Khadi;(d)Village Industries;(e)Village Industries (Science and Technology);(f)Interest Subsidies - Village Industries;(g)Rural Employment Generation Programme;(h)Khadi Loan;(i)Village Industries Loan;(j)Scheme of Fund for Regeneration of Traditional Industries;(k)Administrative Expenses; and(l)Such other heads or sub-heads as the Government may direct.
