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State of Tamilnadu - Section

Section 19 in Tamil Nadu Infrastructure Development Rules, 2012

19. Budget of the Board.

(1)The CEO shall prepare a statement of estimated receipts and expenditure from the Tamil Nadu Infrastructure Development Fund, Project Preparation Fund and any other funds for the ensuing financial year along with the revised estimates of receipts and expenditure for the current year and cause such statements to be laid before the Board for its approval;
(2)The annual statement shall be supplemented by an explanatory note highlighting the activities, programmes and projects proposed to be undertaken in the ensuing year;
(3)Any deviation from the expenditure proposed in the annual statement already approved by the Board shall have to be specifically sanctioned by the Board and for this purpose supplemental estimates may also be prepared;
(4)The Board may also authorize such re-appropriation of expenditure from one head of estimate to another within its overall budget.