Section 47 in The Bihar and Orissa Local Self-Government Act, 1885
47. [ Budget estimates. [Sections 47 to 49 substituted for the original sections by B. and O. Act 1 of 1923.]
(1)Every District Board shall cause to be prepared and laid before it, at a meeting to be held in every year before such date as may be prescribed by the [State] Government by rules made under this Act, a budget estimate of the income and expenditure of the said Board for the ensuing financial year.(2)The budget estimate shall contain such particulars as may be prescribed in the aforesaid rules.(3)The budget estimate after it has been approved by the District Board shall be submitted to the [State] [Substituted by ALO.] Government which shall examine it with a view to seeing that-(a)the estimate of income is reasonable and proper;(b)provision has been made for the minimum closing balance prescribed under Section 46;(c)provision has been made for the payment of any sums specified in clause Firstly, Secondly, Thirdly and Fourthly of Section 53; and(d)provision has been made for the expenditure of any grants given [by any Government] [Substituted by the ALO for 'by Government'.] for a specific purpose for such purpose.]
