Section 116(3) in The Chhattisgarh Municipalities Act, 1961
(3)The Council shall, as soon as may be, consider the budget estimates as submitted by the Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be, and may adopt them without any change or subject to such alterations as it may deem expedient and shall forthwith submit the copies of the budget estimates as adopted by it to the prescribed authority and the State Government:Provided that no estimates shall be approved unless provision is made therein for the Council having at its credit at the end of the year a balance of not less than such amount as may be prescribed in this behalf:Provided further that if for any reason the budget estimates could not be finally adopted by the Council before 31st day of March, the budget estimates-(a)recommended by the Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be; or(b)prepared by the Chief Municipal Officer, if the Finance Committee or [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] has not considered the budget estimates,shall be deemed to be the budget estimates finally adopted by the Council until the estimates are so adopted:Provided also that if, in the opinion of the State Government, the condition of indebtedness of any Council is such that it is desirable to have control of the State Government over its budget the State Government may direct that the budget of such Council shall be subject to the prior sanction of the State Government and the power to vary or alter budget grants under Sections 117 and 118 shall be subject to such conditions as may be prescribed.
