The Khadi and Industries Commission Act, 1956
20. Budget.
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The Commission shall, by such
date in each year as may be prescribed, prepare and submit to the Central
Government for approval 3*[three separate budgets] in the prescribed form for
the next financial year, to be called the khadi budget 3*[, the village
industries budget and the general and miscellaneous budget], showing the
estimated receipts and expenditure in respect of khadi 3*[,village industries
and products of handicrafts and khadi and village industries respectively]
during that financial year.
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Subject to the provisions of
sub-sections (3) and (4), no sum shall be expended by or on behalf of the
Commission unless the
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Ins. by Act 32 of 1961, s. 11.
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Subs. by Act 12 of 1987, s. 12 (w.e.f.
1.4.1988).
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Subs. by s. 13, ibid. (w.e.f.
1.4.1988).
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186.expenditure is covered by a
specific provision in the budget approved by the Central Government. 1*[(3) The
Commission may within the respective limits of the khadi budget, the village
industries budget and the general and miscellaneous budget, sanction any reappropriation
from one head of expenditure to another or from a provision made for one scheme
to that in respect of another, but subject to the proviso to sub-section (1) of
section 18, in no case shall a reappropriation of fund be made from one budget
to any of the other two budgets:
Provided that no reappropriation
from the head "Loan" to any other head of expenditure and vice versa
in any of the budgets shall be sanctioned by the Commission, except with the previous
approval of the Central Government.]
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The Commission may, within such
limits and subject to such conditions as may be prescribed, incur expenditure in
excess of the limit provided in the budget approved by the Central Government
under any head of expenditure or in connection with any particular scheme, so
long as the aggregate amount in [the budget]1* approved by the Central
Government is not exceeded.
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