Section 18 in Tripura Board of Secondary Education Act, 1973
18. Preparation presentation and sanction of budget of the Board.
(1)The President shall place before the annual meeting of the Board, held in the year following the year in which it is constituted and before every annual meeting thereafter, a report on the working of the Board during the last preceding financial year together with a budget estimate showing, in such form as may be prescribed, the anticipated income and expenditure of the Board during the financial year in which such annual meeting is held.(2)The report shall be forwarded to the State Government within one month of the presentation thereof before the annual meeting of the Board together with such comments thereon as the Board may think fit to make.(3)The budget estimate shall, after confirmation by the Board, be forwarded to the State Government within such item as may be prescribed.(4)(a)The State Government shall within three months of the receipt of the budget estimate either accord its approval to the same or return it to the Board with such comments and suggestions as it deems necessary if in its opinion such estimate--(i)includes new items of recurring expenditure ascertainable facts or shows a deficit in the closing balance ;(ii)includes new items of recurring expenditure which are likely to impose on the Board in the future financial liabilities which the Board is not likely to be able to meet from its income ; or(iii)includes provisions for expenditure which are not in accordance with the provisions of this Act.(b)If the budget estimate is returned under clause (a), the Board shall consider the comments and suggestions made by the State Government and may--(i)If it thinks fit, revise the said estimate, or(ii)if it does not think fit to revise the estimate, resubmit it in its original form to the State Government within one month of receiving it, together with its replies on the comments and suggestions made by the State Government.(c)If the State Government does not approve of the budget estimate as revised by the Board or without revision, the State Government may amend the budget estimate by making--(i)such modifications as are in its opinion necessary to render the estimate reasonably accurate with reference to ascertainable facts or to balance the income and the expenditure ;(ii)additions, alterations or modifications in any provision relating to new expenditure of recurring nature ;(iii)any alternation or modification in any provision which, in its opinion, is not in accordance with the provisions of the Act, and shall forward the budget estimate, so amended to the Board.(5)If the State Government does not accord its approval to the said estimate within three months of the resubmission thereof with or without revision, the said estimate shall be deemed to have been approved by the State Government.
