Section 110 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
110. Preparation and passing of the budget of the Parishad.
(1)The Karya Samiti, [of the Zila Panchayat] [Inserted by U.P. Act No. 9 of 1994.] shall, in consultation with the Vitta Samiti, in the manner prescribed and with due regard to the provisions of the proviso to sub-section (1) of Section 99, prepare every year 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 thirty-first day of March, next following such date, together with a budget estimate for the year commencing on the first day of April next following.(2)In preparing the budget estimate under sub-section (1) the estimate of income shall show separately grants from the State Government towards planning and development activities and the estimate of expenditure shall show separately how such grants are proposed to be expended.(3)The Adhyaksha shall thereafter lay at a meeting of the Zila Panchayat before a date to be fixed by rule in this behalf the account and budget estimate prepared under sub-section (1).(4)The Zila Panchayat shall, at the meeting referred to in sub-section (3) discuss and then by a special resolution -(a)pass the budget as a whole, or(b)pass the budget with any modifications, which it may deem fit to make, or(c)remit the budget to the Karya Samiti for fresh preparation.(5)Where the Zila Panchayat has remitted a budget under clause (c) of sub-section (4), the Karya Samiti shall prepare a fresh budget and the Adhyaksha shall lay such budget before the Zila Panchayat and the Zila Panchayat shall discuss it and by special resolution either pass it as a whole or after such amendment as it thinks fit.(6)[x x x] [Omitted by U.P. Act No. 33 of 1999.](7)The Zila Panchayat may, in consultation with the Karya Samiti, vary or alter from time to time as circumstances may render desirable the budget, [finally passed by it] [Substituted by U.P. Act No. 33 of 1999.] :[x x x] [Omitted by U.P. Act No. 33 of 1999.]
