(1) The Corporation, in consultation with the 1 [member (finance)], shall in October each year prepare in such form as may be prescribed a budget for the next financial year showing the estimated receipts and expenditure and the amounts which would be required from each of the three participating Governments during that financial year. (2) Printed copies of the budget shall be made available to each of the three participating Governments by the 15th day of November each year. (3) The budget shall be laid before 2 [Parliament] and the State Legislatures concerned as soon as may be after it is prepared.Open in Lexace · Ask the AI about this section
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