(1)The Board shall in each year, prepare budget estimates for the ensuing year and revised estimates for the current year and shall submit them for the sanction of the Central Government on or before such dates as may be fixed by the Government. The revised budget when sanctioned shall supersede the original budget and shall be deemed to be the sanctioned budget for the year.(2)No expenditure shall be incurred until the budget is sanctioned by the Central Government and the expenditure has received the sanction of the competent authorities.(3)The budget shall be prepared in accordance with such instructions as may be issued from time to time and be in such form as the Central Government may direct. It shall include a statement of -(i)the estimated opening balance;(ii)the estimated receipts under the different heads referred to in subsection (17) of Section 17;(iii)the estimated expenditure classified under the following heads and subheads or such other heads and sub-heads as the Central Government may from time to time direct-Heads :(a)Administration;(b)Development of tobacco production and curing;(c)Internal marketing facilities including grading;(d)Research;(e)Price Support Operations;(f)Market Survey;(g)Trade delegations;(h)Exhibitioners and fairs;(i)Statistic;(j)Works;(k)Propaganda and publicity;(l)Others;Sub Heads :(i)Pay of officers;(ii)Pay of establishment;(iii)Allowance, honoraria and the like, and(iv)Other charges, contingencies and the like(4)Supplementary estimates of expenditure, if any, shall be submitted for the sanction of the Central Government in such form and on such dates as may be directed by it in this behalf.
