Section 98(1) in The Orissa Grama Panchayats Act, 1964
(1)The Sarpanch shall in each year prepare and place before the Grama Panchayat for its consideration a budget estimate showing the probable receipts and expenditures for the following year and the Grama Panchayat shall, with such modifications as it thinks fit, submit the budget to each of the Palli Sabhas within the Grama for their recommendation under Sub-section (6) of Section 6 and shall thereafter submit the same, along with the recommendations, if any, of the Palli Sabhas, to the Grama Sasans for its [approval] [Substituted vide O.A.15 of 1997, Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.].
