Section 15 in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
15. Budget.
(1)In the month of September in each year and on such date as the President may fix, not later than 15th day of the month, an estimate of the revenue and of the expenditure of the Council for the year commencing on 1st April next ensuing, shall be prepared by the Registrar and laid before the Council.(2)Such estimate shall make provision for the fulfillment of the liabilities of the Council and for effectually carrying out its objects. It shall include on its revenue side, besides all revenue ordinarily anticipated, such grant as the State Government may allot and all fees received from registration and other sources.(3)The Council shall consider the estimate so submitted to it and shall forward the same to the Government for approval with such modifications as the Council may deem fit by the 15th of December of the year.(4)The Council may by the 15th of October of the year for which an estimate has been sanctioned cause a supplementary estimate to be prepared and submitted to it. Every such supplementary estimate shall be considered by the Council in the same manner, as if it were an original annual estimate and forwarded to the Government for approval by the 15th of November of the year. No expenditure shall be incurred by the Council which is not provided for in the budget or in the supplementary budget estimate.
