61. Annual financial statement .-(1) In February of each year the Board shall submit to the State Government a statement in the prescribed form of the estimated capital and revenue receipts and expenditure for the ensuing year.
(2)The said statement shall include a statement of the salaries of [members and officers and other employees] of the Board and of such other particulars as may be prescribed.(3)The State Government shall, as soon as may be after the receipt of the said statement, cause it to be laid on the table of the [House] [ Substituted by A.O. 1950, for " Chamber" ], or as the case may be, [Houses] [ Substituted by A.O. 1950, for " Chambers" ] of the State Legislature; and the said statement shall be open to discussion therein, but shall not be subject to vote.(4)The Board shall take into consideration any comments made on the said statement in the State Legislature.(5)The Board may at any time during the year in respect of which a statement under sub-section (1) has been submitted, submit to the State Government a supplementary statement, and all the provisions of this section shall apply to such statement as they apply to the statement under the said sub-section.
