Section 115 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
115. Preparation and passing of the budget of the Kshettra Panchayat.
(1)[The Karya Samiti of the Kshettra Panchayat shall, in consultation with the Vitta Evam Vikas Samiti, the Shiksha Samiti and the Samata Samiti] [Substituted by U.P. Act No. 9 of 1994.], and with due regard to the provisions of the proviso to sub-section (1) of Section 99 prepare before such date as is fixed by rule in this behalf a complete account of its actual and expected receipts and expenditure for the year ending on the 31st day of March next following such date, together with a budget of its income and expenditure for the year commencing on the 1st day of April next following :Provided that the estimated income shall show separately grants from the State Government towards planning and development activities and the estimates of expenditure shall show separately how such grants are proposed to be expended.(2)[x x x] [Omitted by U.P. Act No. 33 of l999.].(3)[x x x] [Omitted by U.P. Act No. 33 of 1999.].(4)The Kshettra Panchayat shall every year at a meeting called before a date specified by rule for the purpose discuss the account and budget prepared by the [x x x] [Omitted by U.P. Act No. 33 of 1999.], [Karya Samiti] [Substituted by U.P. Act No. 9 of 1994.], and then by resolution pass the budget without any modifications or with such modifications as it may deem fit to make.(5)If by the date prescribed for the passing of the budget, the budget of any Kshettra Panchayat has not been passed under sub-section (4) then the budget prepared by [the Karya Samiti shall be deemed to be] [Substituted by U.P. Act No. 33 of 1999.], the budget, as passed and it shall remain in force till the Kshettra Panchayat declares it ineffective after passing the budget under sub-section (4).
