Section 23 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
23. Payment to Council by State Government.
- The State Government may, after considering the budget estimate, the accounts of the Council and such other reports as it may call for, make such annual or periodical grants to the Council as it may think fit:Provided that on the establishment of the Council and before the 1st budget estimate is forwarded to the State Government, that Government may, after considering such report as it may call for from the Council, make such initial grant to the Council as may be considered necessary or may make provisions to transfer of available funds/revenues and assets so generated in the existing Council or Society or Body.
