Section 82 in Uttarakhand Panchayati Raj Act, 2016
82. Preparation and passing the budget of the Kshettra Panchayat.
(1)The Secretary of Kshettra Panchayat in help with the Planning and Development Committee prepare before such date as is fixed by rule in this behalf a complete account of its actual and expected receipts and expenditure for the year ending on the 31st day of March next, following such date, together with a budget of its income and expenditure for the year commencing on the 1st day of April next following :Provided that the grants, received from the State Government towards works of planning and development, shall display separately in the estimated income and it shall also be displayed in the estimates of expenditure that how to expend such grants.(2)The Pramukh shall send to the Zila Panchayat the account and the budget prepared by the planning and development Committee within seven days of their preparation and the Zila Panchayat shall place the account and the budget before the planning and development committee for scrutiny and making such recommendations as the planning and development committee may think fit.(3)The result of scrutiny by the Planning and development committee and its recommendations shall be communicated to the Kshettra Panchayat before such date as may be specified by rule in this behalf.(4)The Kshettra Panchayat shall every year at a meeting called before a date specified by rule for the purpose discuss the account and budget prepared by the planning and development committee and then by resolution pass the budget without any modifications or with such modifications as it may deem fit to make.(5)If by the date prescribed for the passing of the budget, the budget of any Kshettra Panchayat has not been passed under sub-section (4) then the budget prepared by the planning and development committee shall be deemed to be the budget under the modification as recommended by planning and development committee rererred in sub-section (3) passed as such and it shall remain in force till the Kshettra Panchayat declares it ineffective after passing the budget under sub-section (4).
