22. Preparation, submission and approval of the budgets of the committee.
(1)The Chairman shall, at a special meeting to be held in the month of August in each year, lay before the Committee an estimate of the income and of the expenditure of the Committee for the year commencing on the first day of April next ensuing in such detail and form as the Committee may from time to time direct such estimate shall be completed and printed and a copy thereof sent by post or otherwise, to each member at least ten clear days prior to the date of such special meeting.(2)The Committee shall consider the estimate submitted to it and shall sanction such estimate either unaltered or subject to such alterations at it may think fit.(3)The estimate, as sanctioned by the Committee shall be submitted to the Central Government for their approval on or before the first day of September in each year.(4)The Committee may, at any time during the year for which any such estimate has been sanctioned, cause a supplementary estimate to be prepared. Every such supplementary estimate shall be considered and sanctioned by the Committee and submitted to Central Government in the same manner as if it were an original annual estimate.(5)The inclusion of an item in the budget estimate which has been sanctioned shall not by itself, be deemed a sanction for the purpose of incurring expenditure. Specified sanction wherever it is necessary shall be obtained for any expenditure before it is incurred.(6)The Committee shall have power to re-appropriate grants from one sub-head to another subhead under the same major head without the sanction of the Central Government, but the sanction of Central Government shall be required for other re-appropriations.
