Section 74(1) in Rajasthan Panchayati Raj Act, 1994
(1)The sarpanch or as the case may be, the Vikas Adhikari or the Chief Executive Officer shall, before the prescribed date in each year, frame and place before the Panchayat, Panchayat Samiti or Zila Parishad respectively, a compete account of the actual receipts and expenditure upto a prescribed, date and expected receipts and expenditure for the financial year ending on 31st March, following together with budget estimates of the income, expenditure and other receipts of the concerned Panchayati Raj Institution for the financial year to commence on the first day of April next following.
