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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

17. Budget of the Board.

- The Secretary shall cause the budget estimates of the fund containing estimated receipts and expenditure for every financial year to be prepared and laid before the Board by 31st January every year and the Board will approve the budget before the 15th March. The details of the all immovable and movable assets of the Board including the Bank deposits, expenditure incurred on Welfare Schemes, administration and other sub-heads against the current year's approved budget, and a detailed progress report on the functioning of the Board during the current year, shall be placed before the Board as annexure to the Budget. Thereafter, the budget copies shall be forwarded to the Central Government and State Government.