(1)The Board shall in each year prepare a budget for the Rubber Development Fund for the ensuing financial year and shall Submit it for the sanction of the Central Government on or before such date as may be appointed by that Government.(2)The budget shall be in such form as the Central Government may direct and shall include a statement of(i)estimated opening balance(ii)estimated receipts by way of grant from the Central Government under Sub-section (7) of Section 12(iii)Proposed expenditure classified under the following heads or such other heads as the Central Government may direct -(a)Administration(b)Works(c)Research(d)Labour welfare(e)Development department(f)Replanting Subsidy(g)Advances to employees.(3)The proposed expenditure under each head shall be further classified under the following Sub-heads(i)Pay of officers(ii)Pay of establishment(iii)Allowances, honoraria, etc.(iv)Other charges, contingencies, etc.(4)Supplementary estimates of expenditure shall be Submitted for the sanction of the Central Government in such form and on such dates as may be directed by it.
