Section 35 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
35. Preparation of annual [x x x] [Omitted by Section 8 of M.P. Act No. 16 of 1996.] programme, budget and establishment schedule.
(1)Before the first day of December in each financial year, the Board shall prepare and forward -(i)a programme;(ii)a budget for the next financial year;(iii)a schedule of the staff of officers and servants already employed and to be employed during the next financial year;to the State Government in such form as may be prescribed.(2)The programme shall contain-(a)such particulars of housing schemes [and other development schemes] [Inserted by Section 9 (ii) of M.P. Act No. 16 of 1996.] which Board proposes to execute whether in part or whole during the next financial year as may be prescribed;(b)the particulars of any undertaking which the Board proposes to organise or execute during the next financial year for the purpose of the production of building material, and(c)such other particulars as may be prescribed :Provided that if the State Government so directs before the date referred to in sub-section (1) the housing scheme in the programme shall include any matter which in its opinion it is necessary to provide for and execute on a basis of priority.(3)The budget shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next financial year, and shall have to be sanctioned by the State Government, if the Board is indebted to the State Government.
