Section 12 in The Karnataka State Minorities Commission Act 1994
12. Budget of the Commission and grants by the Government.-
(1)The Commission shall prepare every year before such date and in such form, as may be pre-scribed a budget estimates of its income and expenditure for the financial year to commence on the first day of April next following and shall forward it to the Government.(2)The Government shall, after due appropriation made by the State Legislature by law in this be-half, pay to the Commission, by way of grants such sums of money as the Government may think fit for being utilised for the purpose of this Act.(3)The Commission may spend such sums out of the grant as it thinks fit for performing the func-tions under this Act and such sums, shall be treated as expenditure payable out of the grants referred to in sub-section (2).
