Section 116 in The Chhattisgarh Municipalities Act, 1961
116. Annual estimates of income and expenditure.
(1)The Chief Municipal Officer shall, on or before the first day of January each year, cause, in the prescribed form and manner, to be prepared and laid before the Finance Committee and if there is no Finance Committee before the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], an estimate of the income and expenditure of the Council for the next financial year.(2)The Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be, shall, as soon as may be, consider the budget estimate, prepared by the Chief Municipal Officer and make such modifications and additions thereto as it shall think fit and submit the same to the Council not later than the thirty-first day of January.(3)The Council shall, as soon as may be, consider the budget estimates as submitted by the Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be, and may adopt them without any change or subject to such alterations as it may deem expedient and shall forthwith submit the copies of the budget estimates as adopted by it to the prescribed authority and the State Government:Provided that no estimates shall be approved unless provision is made therein for the Council having at its credit at the end of the year a balance of not less than such amount as may be prescribed in this behalf:Provided further that if for any reason the budget estimates could not be finally adopted by the Council before 31st day of March, the budget estimates-(a)recommended by the Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be; or(b)prepared by the Chief Municipal Officer, if the Finance Committee or [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] has not considered the budget estimates,shall be deemed to be the budget estimates finally adopted by the Council until the estimates are so adopted:Provided also that if, in the opinion of the State Government, the condition of indebtedness of any Council is such that it is desirable to have control of the State Government over its budget the State Government may direct that the budget of such Council shall be subject to the prior sanction of the State Government and the power to vary or alter budget grants under Sections 117 and 118 shall be subject to such conditions as may be prescribed.
