Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 24 in Telangana Housing Board Act, 1956

24. Preparation and submission of annual housing programme, budget and establishment schedule.

(1)Before the first day of December in each year, the Board shall prepare and forward-
(i)a programme,
(ii)a budget for the next year,
(iii)a schedule of the staff of officers and servants already employed and to be employed during the next year, to the Government in such form as may be prescribed.
(2)The programme shall contain-
(a)such particulars of housing schemes as may be prescribed and which the Board proposes to execute whether in part or whole during the next year;
(b)the particulars of any undertaking which the Board proposes to organize or execute during the next year for the purpose of the production of building materials; and
(c)such other particulars as may be prescribed.
(3)The budget shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the next year.