Section 31 in The Bihar State Housing Board Act, 1982
31. Preparation and submission of annual programme, 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; and(iii)a schedule of the staff already employed and to be employed during the next year to the Government in such form as may be prescribed;(2)The programme shall contain-(a)the prescribed particulars in respect of housing Schemes which the Board proposes to execute whether in part or whole during the next year;(b)the particulars of any undertaking or work which the Board proposes to organise or execute, as the case may be, during the next year for the purposes of production of building materials; and(c)such other particulars as may be prescribed.(3)The budget shall contain a statement showing the estimate receipts and expenditure on capital and revenue accounts for the next year and such other particulars as may be prescribed and shall make provision for the due efficient administration of this Act.(4)The schedule of the staff and establishment shall contain the information as mentioned in Section 20.
