Section 9 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
9. Budget of the Board.
(1)The Board shall meet not later than the first week of January every year to pass the revised estimates for the current and budget estimates for the next financial year.(2)The revised estimates and budget estimates passed by the Board shall be submitted to the Government, not later than 31st January preceding the year to which the budget relates, for sanction. If the budget estimate so submitted to Government is not received back by 31st of March with or without any modification, it shall be presumed to have been approved by the Government as presented by the Board.(3)No expenditure shall be incurred by the Board unless there is specific provision in the budget for the same duly sanctioned by the Government.(4)The Board may reappropriate any amount from one Head of Account to another without approval of the Government, but within the overall budget allotment sanctioned by the Government.(5)The Board may prepare supplementary budget whenever necessary and obtain prior approval of the Government before any expenditure, not provided in the original sanctioned budget, is incurred.
