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State of Odisha - Section

Section 127 in Grama Panchayats Rules, 1968

127. [ [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]

(1)If at a meeting, convened for a purpose of approval, of the annual budget, the Grama Sasan fails to record its approval to the same or, as the case may be, the first or second supplementary or revised budget, the Grama Panchayat shall inform the Sub-divisional Panchayat Officer, who shall in turn convene a special meeting of the Grama Sasan for the purpose.
(2)If in such special meeting so convened by Sub-divisional Panchayat Officer, the Grama Sasan still fails to record its approval to the annual budget or, as the case may be, the first or second supplementary or revised budget, the Sub-divisional Panchayat Officer shall, on the basis of the actuals of receipt and expenditure of the previous year, scrutinise such budget and certify the same to the Grama Panchayat whereupon such budget shall become final.]