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State of Madhya Pradesh - Section

Section 17 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

17. Preparation of annual statement of income and expenditure.

(1)The Board shall by such date in each year as may be fixed by the State Government, prepare and submit to the State Government the budget for the next financial year showing the estimated receipts and expenditure.
(2)The State Government may sanction the budget as submitted to it with or without modifications as it deems proper.
(3)The Board after consultation of the State Government or financing banks or commission may re-appropriate such amounts as may be necessary for one scheme to another and within sub-heads or minor heads subject to the condition that the cost of any scheme as originally sanctioned shall not exceed by more than thirty-three and one-third per cent.
(4)The Board may submit a supplementary budget for sanction of the State Government in such form and by such date as may be prescribed.