Section 12 in The Orissa Dental Council Rules, 1969
12.
(a)The budget estimate for each year shall be laid before the State Council in the month of November of the preceding year.(b)The Council, while approving its budget shall satisfy itself that-(i)all anticipated receipts from all sources have been taken into account;(ii)the recommendations, if any, of the Government or other sanctioning authorities have been duly considered in framing the budget;(iii)provision has been made for the due discharge of all liabilities in respect of contracts made by the Council and for all other commitments;(iv)variations between the figures of the budget year and those of the previous year have been adequately explained.(c)The State Council shall at a meeting consider the estimate so submitted and approve it after discussion with such alteration as shall be deemed fit.
