Section 41 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
41. Revised and Budget estimates.
(1)In the month of August each year and not later than the fifteenth of the month an estimate of the receipt and of the expenditure of the Board for the ensuring year commencing on the 1st April next and the revised estimates of receipt and expenditure of the Board for the current year shall be prepared by the Member-Secretary in Form No. F. (XI, XII, XIII, XIV) and laid before the Board.(2)Such estimate shall make provision for the fulfilment of the liabilities of the Board and for effectually carrying out its objects. It shall include on its receipts side, besides all receipts ordinarily anticipated, grant likely to be made by the State Government.(3)The Board shall consider the estimate so submitted to it and shall forward the same to the Government with such modifications as the Board may deem fit by the first of October every year.
