23. Preparation and submission of annual housing programme, budget and establishment schedule.
(1)Before the first day of December in each year, the Board shall prepare and forward to the State Government in such form as may be prescribed, -(i)a programme;(ii)a budget for the next year; and(iii)a schedule of the staff of officers and servants already employed and to be employed during the next year.(2)The programme shall contain, -(i)such particulars of housing schemes which the Board proposes to execute whether in part of whole during the next year as may be prescribed;(ii)the particulars of any undertaking which the Board propose to organise or execute during the next year for the purpose of the production of building materials; and(iii)such other particulars as may be prescribed.(3)The budget shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next year.
