Section 32(2) in The Maharashtra State Council of Examinations Act, 1998
(2)The State Council shall, on or after the date referred to in sub-section (1) consider the budget estimates prepared by it and submit them as approved by it to the State Government for its information. The State Government may pass such orders with reference to the budget estimates as it thinks fit, and communicate the same to the State Council. The State Council shall give effect to such orders.
