Section 184 in The West Bengal Panchayat Act, 1973
184. Supplementary budget.
- [(1) The Zilla Parishad may prepare in each year a supplementary estimate providing for any modification of its budget and [may approve it in a meeting specially convened for the purpose and in the presence of at least half of the existing members] [Section 184 renumbered as sub-Section (1) of that Section and sub-section (2) inserted by W.B. Act 18 of 1994.] within such time and in such manner as may be prescribed.] [[Sub-Section (2) substituted by W.B. Act 18 of 1994, which was earlier as under:-'(2) The State Government may, within such time as may be prescribed, either approve the budget or return it to the Zilla Parishad for such modifications as it may direct. On such modifications being made the budget shall be resubmitted within such time as may be prescribed for approval of the State Government. If the approval of the State Government is not received by the Zilla Parishad, by the last date of the year, the budget shall be deemed to be approved by the Stale Government.'.]](2)[ A copy of the supplementary estimate as approved under sub-section (1) shall be forwarded to the State Government.] [Section 184 renumbered as sub-Section (1) of that Section and sub-section (2) inserted by W.B. Act 18 of 1994.]
