Section 130(5) in Telangana District Boards Act, 1955
(5)If the Government considers other changes desirable, whether by way of omitting, increasing or reducing any provision or of inserting a provision for income or expenditure not appearing in the estimates as submitted by the Board, it shall be bound before effecting such changes to refer the estimates back to the Board for its opinion and shall give due consideration to any opinion received from the Board within one month from the dispatch of the reference to the Board.
