Section 183 in The West Bengal Panchayat Act, 1973
183. Budget of the Zilla Parishad.
(1)Every Zilla Parishad shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursements for the following year [* * * *] [Words 'and submit it to the State Government' omitted by W. B. Act 18 of 1994.].(2)[(a) The budget prepared under sub-section (1) shall be written in English and in vernacular of the district and copies of the budget in both the languages shall be posted in such prominent places within the district as may be prescribed, inviting objections and suggestions from the electors of the Zilla Parishad.(b)Copies of the budget shall be forwarded to the State Government for views, if any.(c)The Zilla Parishad shall, within such time as may be prescribed and in a meeting specially convened for the purpose and in the presence of at least half of the existing members, consider the objections, suggestions and views, if any, and approve the budget with modifications, if any.(d)A copy of the budget approved under clause (c) shall be forwarded to the State Government.](3)No expenditure shall be incurred unless the budget is approved [under clause (c) of sub-section (2). ] [Words, figure, letter and brackets substituted for the words 'by the State Government' by W.B. Act 18 of 1994.]
