Section 3(7) in The Punjab Rural Development Act, 1987
(7)Subject to the rules made under this Act, an estimate of annual income and expenditure of the Board for the ensuing year shall be prepared and passed by the Board and submitted every year for sanction of the State Government not later than the prescribed date :Provided that the State Government shall sanction and return the budget to the Board within a period not exceeding two months from the date of receipt thereof.
