Section 88(2) in Rajasthan Municipalities Act, 2009
(2)Where a Municipality fails to pass the budget estimates according to the provisions of sub-section (1), it shall be mandatory for the Chief Municipal Officer to prepare the budget estimates and submit the same on or before twenty eighth day of February of that year to the State Government. The State Government shall approve the budget estimates with or without modifications and the same shall be deemed to have been passed by the Municipality.
