Section 20(2) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(2)The Finance Department may amend, modify or alter the Budget Estimate submitted for its approval under sub-rule (1) in any respect or manner as it may deem fit and shall return the same after recording its approval in writing with or without amendment, modification or alteration within thirty days from the date of receipt of the Budget Estimate.
