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 Madhya Pradesh - Section

Section 24 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000

24. Budget.

(1)In the month of January each year, estimate of income and expenditure for the next financial year shall be got prepared by Chief Accounts Officer and placed for sanction before the Board, after approval by the Managing Director, in the first week of March.
(2)Budget shall be for the year commencing from 1st April and ending on 31st March.
(3)Budget will contain the under-noted particulars,-
(a)Scales of establishment, salary and allowances,
(b)Proposed construction works to be undertaken during the year,
(c)Loans and grant to be given to Mandi Samities,
(d)Farmers' Road Construction and Agricultural Research and Infrastructure Development Fund,
(e)Fertilizer Business,
(f)Other expenditure of a special nature.