Section 73(2) in Telangana Panchayat Raj Act, 2018
(2)Where the budget is sanctioned by the Gram Panchayat, it shall be forwarded by the Gram Panchayat on or before such date as may be prescribed to the Extension Officer (PR&RD). The Extension Officer (PR&RD) shall make such suggestions or modifications as he may deem fit within one month from the date of its receipt and return it to the Gram Panchayat which shall consider the same and approve the budget, at a special meeting convened for the purpose; and the Budget so approved at such meeting shall be final. If the Extension Officer (PR&RD) fails to give the approval within the prescribed time above, the budget is deemed to have been approved and for such dereliction of duty the Extension Officer (PR&RD) is liable for disciplinary action, after providing an opportunity to him.
