Section 141 in The Orissa Municipal Corporation Act, 2003
141. Failure of the Corporation to pass the budget before the due date.
- Notwithstanding anything contained in this Act, if the Corporation fails to adopt finally the budget before the due date referred to in Section 140 and if such failure, in the opinion of the Government is not due to any valid reasons, then, the Government may direct the Commissioner to forward the budget estimate forthwith as prepared by him and as finalized by the Standing Committee on Taxation, Finance and Accounts to them for approval, and the Government shall, after scrutinizing the budget estimate, intimate their approval to the Commissioner on or before the first day of April of the year.
