Section 166(3) in The Rajasthan District Boards Act, 1954
(3)Any board whose budget is returned for amendment under subsection (2) shall forthwith amend it to the satisfaction of the State Government and shall re-submit the budget as amended to the State Government which may then approve it.Explanation. - The word "approve" occurring in sub-sections (2) and (3) does not include the power to disapprove.
