Section 142 in The Punjab Panchayati Raj Act, 1994
142. Annual Estimates of income and expenditure
(1)Every Panchayat Samiti shall on or before a prescribed day in each year hold a meeting at which the Standing Committee for Finance, Audit and Planning shall submit to the Panchayat Samiti an estimate of income and expenditure hereinafter referred to as the "budget", of the Panchayat Samiti for the next financial year in such form as may be prescribed.(2)The Panchayat Samiti budget shall consists of two parts that is part (1) shall contain the budget of the Community Development Blocks and part (2) shall contain the funds transferred from other Departments and income derived by the Panchayat Samiti from other sources and the Panchayat Samiti shall consider both parts of the budget and may approve of them with or without modification.(3)The Samiti Budget shall then be placed before the Zila Parishad for its approval.(4)The Zila Parishad will then consider the budget and if it has any recommendations to make, it will return these estimates to the Panchayat Samiti with such recommendations and the Panchayat Samiti shall thereupon either-(a)accept and enforce the recommendations of the Zila Parishad; or(b)if it does not accept the recommendations, or a part thereof, repass the budget or the relevant part thereof, by a two-thirds majority of the total members of the Panchayat Samiti and thereafter, the budget, with such comments of the Panchayat Samiti shall be returned to the Zila Parishad and thereupon, the Zila Parishad, after considering the aforesaid comments, pass order in regard thereto which shall be final.
