Section 94(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)The District Panchayat Officer concerned under section 21 of the Act shall make out a case against the Panchayat failing to(i)call a general meeting of its voters as required under rules 90 to 91 ;(ii)submit copies of budget estimates of income and expenditure and annual report of the working of Panchayat and development programme and plans for the next year sanctioned by the Panchayat.
