Section 137 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
137. Preparation of annual budget estimates of income and expenditure.
(1)Every Zilla Parishad shall prepare annually, on or before such date and in such form as the State Government may from time to time by rules made in this behalf prescribe, a budget estimate of the income and expenditure of the Zilla Parishad for the next financial year.(2)Every Panchayat Samiti shall prepare annually, on or before such date and in such form as the State Government may from time to time by rules made in this behalf prescribe a budget estimate of the income and expenditure of the Panchayat Samiti for the' next financial year relating to the works and development schemes to be undertaken or continued or executed from block grants.(3)Every Panchayat Samiti shall, as soon as may be after the said date, consider the budget estimate so prepared and approve the same with or without modifications forward it to the Zilla Parishad for the inclusion thereof in the budget estimate of the Zilla Parishad before such date as the State Government may, by rules made in this behalf, prescribe.(4)The Zilla Parishad shall, on or after the date prescribed under sub-section (1) consider the budget estimate prepared under sub-section (1) (excluding budget estimates forwarded by the Panchayat Samiti) and approve the same with or without modification [on or before such date as may be prescribed by the State Government in this behalf] [These words were inserted by Maharashtra 35 of 1963, Section 57.]. The budget estimate forwarded by every Panchayat Samiti in the District shall form part of the budget estimate of the Zilla Parishad(5)If a Zilla Parishad fails to approve the budget estimate on or before the date prescribed as aforesaid, the Chief Executive Officer shall forward the budget estimate prepared under sub-section (1) to the State Government, and that Government shall approve it with or without modification, I he budget estimate so approved by the State Government shall be certified by that Government and, thereupon shall be deemed to have been duly approved by the Zilla Parishad.(6)If a Panchayat Samiti fails to approve the budget estimate and to forward it to the Zilla Parishad before the date prescribed in that behalf under sub-section (3), the Block Development Officer shall forward the budget estimate prepared [under subsection (2), to the Zilla Parishad; and the Parishad shall approve it with or without modification] [This portion was substituted for the words, brackets and figures 'under sub-section (2) to the 'Zilla Parishad' by Maharashtra 43 of 1962, Section 19(a).]. The budget estimate so approved by the Zilla Parishad [ * * * ] [These words 'with or without modification' were deleted by Maharashtra 43 of 1962, Section 19(b).] shall be certified by the Parishad and thereupon shall be deemed to have been duly approved by the Panchayat Samiti.
