Section 47(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)The budget estimate after it has been approved by the District Board shall be submitted to the [State] [Substituted by ALO.] Government which shall examine it with a view to seeing that-(a)the estimate of income is reasonable and proper;(b)provision has been made for the minimum closing balance prescribed under Section 46;(c)provision has been made for the payment of any sums specified in clause Firstly, Secondly, Thirdly and Fourthly of Section 53; and(d)provision has been made for the expenditure of any grants given [by any Government] [Substituted by the ALO for 'by Government'.] for a specific purpose for such purpose.]
