Section 6 in The Punjab Agricultural Produce Markets (General) Rules, 1962
6. Budget of the Board and Committees.
- [Section 3 (13) and 43(2)(xix)]. -The Board shall meet not later than first week of February every year to finalise the budget for the next financial year.(2)The budget finalised by the Board shall be submitted to the State Government not later than the last week of February preceding the year to which the budget relates.(3)No expenditure shall be incurred by the Board unless there is provision in the budget to meet the same.(4)The Board may re-appropriate any amount under the Head of Account to another without prior approval of the State Government.(5)The provisions of sub-rules (1), (2) and (3) shall, as far as may be, apply to the preparation, finalisation and submission for sanction of the budget to the Committees:[Provided that the budget in the case of committees shall be submitted for sanction to the [Chief Administrator] [Substituted vide Haryana Notification dated 18.7.1975.] of the Board through the Sub Divisional Officer (Civil) and Deputy Commissioner. If it is not received back within two months from the date of despatch by the Committee, it shall be presumed to have been sanctioned.Provided further that the budget sent by the committees shall not be retained each by the Sub Divisional Officer (Civil) and the Deputy Commissioner for more than ten days each.]
