Section 36H in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
36H. Budget.
(1)The Chairman shall, at a special meeting to be held for the purpose before [the fifteenth day of December] [Substituted for "the fifteenth day of January" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 18(i).] in each year, lay before the Board a budget of the Board for the next Market year.(2)The Board shall, within [the seventh day of January] [Substituted for "the seventh day of February" by ibid, section 18(11).] in each year, consider the budget laid before it and accept it with or without modifications.(3)Every budget as accepted by the Board shall-be immediately submitted to the State Government, and the State Government may, as expeditiously as possible. sanction the budget as accepted by the Board on return it to the Board for making such modifications therein as the State Government may deem fit to specify.(4)Where a budget is returned to the Board by the State Government for making any modifications therein, the Board shall forthwith make such modifications and submit the budget as so modified to the State Government, and the State Government may, then, as expeditiously as possible, sanction the same.(5)The Chairman may, at any time during the year for which a budget has been sanctioned by the State Government, lay before the Board a supplementary budget, and the provisions of sub-section (2), sub-section (3) and sub-section (4) shall mutatis mutandis apply to such supplementary budget.(6)No sum shall be expended by or on behalf of the Board unless the expenditure is covered by a specified provision in the budget sanctioned by the State GovernmentProvided that the Board may sanction any re-appropriation from one head of expenditure to another or from the provision made for one scheme to the provision made for another, with the previous approval of the State Government.
