19. Preparation and submission of annual housing programme [and land development programme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.], budget and establishment schedule.
(1)Before the first day of December in each year, the Board shall prepare and forward, -(i)a programme,(ii)a budget for the next year,[XXX] [Ommitted by Act 24 of 2016 w.e.f. 28.07.2016.]to the State Government in such form as may be prescribed.(2)The programme shall contain, -(a)such particulars of [housing schemes, land development schemes and labour housing] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] schemes which the Board proposes to execute whether in part or whole during the next year as may be prescribed;(b)the particulars of any undertaking which the Board proposes to organise or execute during the next year for the purpose of the production of building materials; and(c)such other particulars as may be prescribed.(4)The budget shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next year.
