Section 194 in Rajasthan Panchayati Raj Rules, 1996
194. Preparation of a budget.
(1)Budget estimates shall be prepared by Secretary for Panchayat, Vikas Adhikari for the Panchayat Samiti and Chief Executive Officer for Zila Parishad and presented in the general meeting of the Panchayati Raj Institution concerned by 15th February. In case of a Panchayat, budget shall also be placed before Gram Sabha as provided in Sub-Section 4 of Section 3 of the Act.(2)The budget shall contain probable estimate of receipts and expenditure during each financial year and shall provide for provisions as mentioned in Section 74 of the Act and should be as close and accurate as possible.(3)The sums to be provided in the estimates of receipt and expenditure under a particular head of account must be such as can be reasonably expected to be received or expended during the year and must include the receipt or payments of arrears during that year.(4)Budget shall be prepared in prescribed Form No. XXVII for Panchayat and Form No. XXVIII for Panchayat Samiti/Zila Parishad.
