Section 62 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
62. Annual budget.
(1)The Chief Executive Officer shall cause to be prepared not later than the 10th March every year a statement of annual income and expenditure, giving the estimates and actuals of the past year and the estimates of the next financial year.(2)The annual statement (hereinafter called the "budget") so prepared shall be placed by the Chief Executive Officer, with the prior approval of the Chairman, before the Town and Country Development Authority.(3)The Town and Country Development Authority shall consider the estimate so submitted to it and sanction the same either unaltered, or subject to such alterations as it may think fit.(4)A copy of the budget as sanctioned under sub-section (3) shall be submitted to the State Government and the Director.(5)The State Government may direct the Town and Country Development Authority to make such modification in the budget as may be deemed necessary.(6)The Town and Country Development Authority shall, within thirty days of the date of receipt of such directions either accept the modification or make further submission to the State Government.(7)The State Government, alter considering the submissions of the Town and Country Development Authority, shall pass such orders thereon as may be deemed fit and from the Date of such orders, the budget shall be deemed to be in force, with modifications ordered by the Government.
