Section 17 in West Bengal College Service Commission Act, 2012
17. Funds and budgets of Commission.
(1)There shall be funds of the Commission to be maintained by the Commission to which shall be credited all its income from fees, fines, grants from State Government and from any other sources and any other income whatsoever approved by the State Government.(2)The budget of the Commission showing the income and expenditure of the Commission on various heads of account for a financial year shall be submitted to the State Government for approval at least two months from the beginning of every financial year in such form as may be prescribed.(3)The State Government shall, within fifteen days of commencement of every financial year to which the budget is related, communicate its approval or otherwise of the budget to the Commission.(4)The State Government shall release grants to the Commission to incur its capital and revenue expenditure.(5)The rules regarding utilization of funds shall be such as may be prescribed by the State Government.(6)Other financial transactions of the Commission shall be such as may be provided for by regulations.
