Section 24(2) in The Orissa Panchayat Samiti Act, 1959
(2)The budget of the Samiti shall after being so sanctioned, be submitted on or before the prescribed date to the [Collector] [Substituted vide Orissa Act No. 1 of 1968.] [* * *] [Omitted vide Orissa Act No. 1 of 1965.] The [Collector] [Substituted vide Orissa Act No. 1 of 1968.] shall, if [he] [Substituted vide Orissa Act No. 1 of 1968.] is satisfied that adequate provisions have not been made therein for the performance of any necessary service coining within the functions of the Samiti, have power to modify the budget in such manner as may be necessary to secure such provisions, and such modifications, if any, shall be made within the prescribed period failing which the budget of the Samiti shall become final.
