Section 112 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
112. [ Submission of Budget. [Rule 112 was substituted by G.N. of 7.6.1990.]
(1)The Market Committee shall meet in the month of July and shall prepare its annual budget of income and expenditure for the ensuing market year. The budget shall be prepared in the form prescribed by the State Marketing Board established under section 39-A (hereinafter referred to as "the Board"). The budget shall include all items of revenue and expenditure (including expenditure on administration and development items). The budget shall be submitted by the Market Committee to the Board or an officer authorised by it in this behalf for approval not later than the 31st July of every year.(2)It shall be competent for the Market Committee to prepare supplementary budget once a year, whenever necessary, in the form prescribed by the Board and submit it for the approval of the Board.(3)It shall be open for the Board to modify or rescind the budget estimates for reasons to be recorded and communicated in waiting to the Committee.(4)No expenditure shall be incurred by any Market Committee on any item if there is no approved budget provision, unless it can be met by re-appropriation from savings under other heads or supplementary budget is prepared and approved by the Board or by any Officer authorised by it.(5)If the Committee fails to adopt the budget estimates and submit the same to the Board or the Officer authorised by it before 31st July or any year as provided in sub-rule (1) or within the extended period, the Director shall cause to prepare the budget-estimate and forward it to the Board.(6)The Board may frame the rules of procedure for the purpose of approval of the budget and supplementary budget. It shall be competent for the Board to call any return or information, in respect of the account and record of the Market Committee and to inspect the same for the purpose of this rule.]
