290. Consequence of failure of Standing Committee to prepare budget.
- Notwithstanding anything contained in sections 286, 287 and 288 [where the standing committee for finance fails] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] or omits or delays the preparation of the budget estimates of the Municipality within the prescribed period, the [Chairperson] [Substituted 'Chairman' by Act 14 of 1999, w.e.f. 24-3-1999.] shall cause the proposals prepared by the Secretary to be laid before the Council and the Council shall, before the beginning of the ensuing year, pass the budget estimates as proposed by the Secretary with or without modification.
