Section 10 in The Orissa Panchayat Samiti Budget Rules, 1969
10.
(i)The Annual Budget Estimate for the following year prepared by the Block Development Officer and approved by the Chairman of the Panchayat Samiti, shall be placed before the Standing Committee on Planning Finance and Budget by a date not later than the 1st February. The Standing Committee after scrutinising the Annual Budget Estimate may effect such modification as it deems fit.(ii)The Budget so considered by the Standing Committee with modification, if any, shall be placed before the Panchayat Samiti. The Panchayat Samiti shall discuss and approve the Budget at a meeting specially convened for the purpose before the 3rd February. While considering the Budget Estimate the Samiti shall satisfy itself on the points mentioned in Rule 12.(iii)The notice for convening the special meeting under Sub-rule (ii) shall be issued to the members of the Panchayat Samiti along with a copy of the Budget Estimate before the 21st February.(iv)After the Budget Estimate is passed by the Samiti, the Block Development Officer shall forward a copy of the Budget Estimate to the Collector of district by the 27th February.
