Section 11 in The Orissa Panchayat Samiti Budget Rules, 1969
11.
The Panchayat Samiti while approving its Budget shall satisfy itself on the following points, namely :(i)the estimate of receipt is exhaustive and cautions and provides for collection of the entire taxes and loans outstanding and those falling due during the Budget year and also due account is taken of all receipts from all sources;(ii)the recommendation, if any of the Government or of the Heads of Department including Development Commissioner or Additional Development Commissioner have been duly considered in framing the Budget;(iii)Provision has been made for all obligatory charges including function, instructions, trusts and the like, other development activities prescribed by Government and All-India bodies and institutions;(iv)Provision has been made for the due discharge of all liabilities in respect of loans contracted by the Samiti and for all other commitments;(v)Variations between the figures of the Budget year and those of the previous year have been adequately explained;(vi)the working balance is not less than the minimum specified in Rule 7; and(vii)due account is taken of any loans.
