Section 12(b) in The Orissa Dental Council Rules, 1969
(b)The Council, while approving its budget shall satisfy itself that-(i)all anticipated receipts from all sources have been taken into account;(ii)the recommendations, if any, of the Government or other sanctioning authorities have been duly considered in framing the budget;(iii)provision has been made for the due discharge of all liabilities in respect of contracts made by the Council and for all other commitments;(iv)variations between the figures of the budget year and those of the previous year have been adequately explained.
