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State of Goa - Section

Section 23 in The Goa Information Technology Development Rules, 2011

23. Budget and programme of work.

(1)The Corporation shall submit to the Government for approval before the 1st day of October of each year, the annual financial statement and programme of work for the succeeding financial year.
(2)The annual financial statement and the supplementary financial statement, if any, shall be in Form A and the programme of work shall be in Form B hereto.
(3)The Corporation shall also forward to the Government with its programme of work, a note giving history and description of each scheme including inter alia the progress made, expenditure incurred and receipt accrued in the previous years in respect of continuing schemes. The note shall in particular, bring out the financial implications of each scheme.