Section 20A in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
20A. [ Budget of the Market Committee.] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 7.] - (1) The Chairman of the market committee shall, at a special meeting to be held for the purpose before the fifteenth day of [November] [Substituted for "January" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 11(i).] in each year, lay before the market committee a budget of the committee for the next market year.
(2)The market committee shall, within the seventh day of [December] [Substituted for "February" by ibid, section 11(ii).] in each year, consider the budget laid before it and accept it with or without modifications.(3)[ Every budget as accepted by the market committee shall be submitted to the Board within the twentieth day of December in each year and the Board shall, within the twentieth day of January of the following year, either sanction the Budget as accepted by the market committee and communicate necessary intimation in this behalf to the market committee or return it to the market committee for making such modifications therein as the Board may deem fit to specify.] [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 17(a).](4)[ Where the budget is returned to the market committee by the Board for making any modification therein, the market committee shall, within the fifteenth day of February, make such modifications and submit, within the first day of March, the budget as so modified to the Board and the Board shall, then, within the thirty-first day of March, sanction the same and communicate necessary intimation in this behalf to the market committee.] [Substituted by ibid, section 17(b).](5)The Chairman of the market committee may, at any time during the year for which a budget has been sanctioned by the Board, lay before the market committee a supplementary budget, and the provisions of sub-section (2), subsection (3) and sub-section (4) shall mutatis mutandis apply to such supplementary budget.(6)No sum shall be expended by or on behalf of the market committee unless the expenditure is covered by a specific provision in the budget sanctioned by the Board:Provided that the market committee may sanction any re-appropriation from one head of expenditure to another or from the provision made for one scheme to the provision made for another, with the previous approval of the Board.
