Section 38 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
38. Budget.
(1)The Registrar shall cause to be prepared, in such form as may be prescribed, a budget in respect of the financial year next ensuing, showing the estimated receipts and expenditure and shall cause it to he laid before the Council at such time and in such manner as may he prescribed.(2)Within fifteen days from the date of the meeting in which the budget is passed, it shall be forwarded to the State Government.(3)If the State Government is of the opinion that provisions of the budget so forwarded to it are not adequate for carrying out the purposes of this Act, it shall return the budget to the Council for such modifications as may be suggested by the State Government.(4)The Council shall be competent to re-appropriate such amounts as may be necessary from one head to another and within such heads or minor heads.(5)The Council, may as and when required, pass a supplementary budget in such form and by such date as may be prescribed and the provisions of sub-sections (2), (3) and (4) shall apply to such supplementary budget.
