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State of Telangana - Section

Section 27 in Nizams Institute of Medical Sciences Act, 1989

27. Annual Financial Statement.

(1)The Institute shall prepare an annual financial statement on or before such date as may be prescribed by the regulations of the estimated capital and revenue receipts and expenditure for the ensuing year and submit the same to the Government.
(2)The said statement shall include a statement of salaries and allowances of members, officers and servants of the Institute and of such other particulars as may be prescribed by the regulations.
(3)The Government shall, as soon as may be after the receipt of the said statement, cause it to be laid on the Table of the Legislature of the State.
(4)The Institute shall take into consideration any comments made on the said statement in the Legislature of the State.
(5)The Institute may at any time during the year in respect of which a statement under sub-section (1) has been submitted, submit to the Government a supplementary statement, and all provisions of this section shall apply to such statements as they apply to the statement under the said sub-section.