The Road Transport Corporations Act, 1950
32. Budget.
- Every Corporation shall, by such date
in each year as may be prescribed, prepare and submit to the State Government
for approval a budget for the next financial year showing the estimated
receipts and expenditure during that financial year in such form as may be
prescribed.
- Subject to the provisions of sub-sections (3) and (4), no sum shall be
expended by or, on behalf of a Corporation unless the expenditure of the same is covered by a current budget grant approved by the State
Government.
- 2[Subject to such conditions and restrictions as may be specified in this
behalf. by the State Government, a Corporation may sanction] any re appropriation
within the grant from one head of, the expenditure to another or from a
provision made for one scheme to that in respect of another, subject to the
condition that the aggregate budget grant is not exceeded.
- A Corporation 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 State Government
under any head of expenditure or in connection with any particular scheme.
- Subs. by Act 28 of 1959, s. 6, for
certain words.
- Subs. by s. 7, ibid., for "A Corporation may sanction".
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