Section 104 in Tamil Nadu State Housing Board Act, 1961
104. Estimates of income and expenditure to be laid Manually before the Board.
(1)The Chairman shall, at a special meeting to be held it the month of February in each year, lay before the Board an estimate of the income and expenditure of the Board for the next ensuing year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Board, and for the efficient administration of this Act.(3)Every such estimate shall differentiate capital and revenue funds, and shall be prepared in such form, and shall contain such details, as the Government may, from time to time, prescribe.(4)Every such estimate shall be completed and printed and a copy thereof sent, by post or otherwise to each member at least ten clear days before the date of the meeting at which the estimate is to be laid before the Board.(5)A revised budget, if any, including all the expenditure not covered in the original budget estimate, shall be laid before the Board at a special meeting to be held in the month or December in each year.
