Section 6 in The Punjab Agricultural Produce Markets (General) Rules, 1962
6. [Budget of the Board.] [Substitued vide Notification No. G.S.R. 3/P.A.-23/61/s.43/Amd. (56)/2001, dated 5.1.2001.]
- [Section 3(13)]. - The Board shall meet not later than first week of February every year to finalise the budget for the next financial year.(2)The budget finalised by the Board shall be submitted to the State Government not later than the last week of February preceding the year to which the budget relates.(3)No expenditure shall be incurred by the Board unless there is provision in the budget to meet the same.(4)The Board may re-appropriate any amount under the Head of Account to another without prior approval of the State Government.(5)[ -] [Omitted vide Notification No. 11/16/06-M¾495 dated 24.7.2006, publihed in the Gazetted dated 4.8.2006.][6A. Budget of the Committee. (1) Each Market Committee shall meet not later than the first week of February every year to pass the budget of the Committee of the next financial year and the budget shall be consonance with the provisions of section 28 of the Act, and the rules made there under. The budget shall be passed in accordance with the guidelines issued by the Chairman of the Board form time to time.(2)The Market Committee after passing the Budget, shall send the same to the Chairman of the Board, who may amend the budget according t the requirement of the Market Committee or as per the need of notified market area. The Committee shall implement the budget as approved by the Chairman of the Board. If the Market Committee does not receive the budget from the Chairman of the Board within a period of two months from the date of its receipt by him, then the budget as passed by the Market Committee, shall be deemed to have been approved by the Chairman.(3)If the Chairman of the Board finds that expenditure has not been incurred in accordance with the provisions of the Act and the rules made there under, he would refer the matter to the State Government along with his recommendations for taking necessary action under the Act and the rules made there under.] [Added by Punjab Government Notification No.11/16/06-M¾495. dated 27.7.2006.]
