(1)The Mandal Parishad Development Officer shall, in each year frame and place before the Mandal Praja Parishad on or before the prescribed date a budget showing the probable receipts and expenditure during the following year, and the Mandal Praja Parishad shall sanction the budget with such modifications, if any, as it thinks fit.(2)The budget as so sanctioned shall be submitted by the Mandal Parishad Development Officer on or before such date as may be prescribed, to the Zilla Praja Parishad and where there is no such Zilla Praja Parishad to the District Collector, and if the Zilla Praja Parishad or the District Collector, as the case may be, is satisfied that adequate provision has not been made therein for giving effect to the provisions of this Act, it or he shall have power to approve the budget with such modifications as may be necessary to secure such provisions.(3)If, for any reason the budget is not sanctioned by the Mandal Praja Parishad under sub-section (1) before the date referred to in sub-section (2), the Mandal Parishad Development Officer shall submit the budget to the District Collector who shall sanction it with such modifications, if any, as he thinks fit and forward it to the Zilla Praja Parishad which shall thereupon approve the budget as if it were submitted to it under sub-section (2), where there is no Zilla Praja Parishad for the District, the sanction accorded by the District Collector shall be final.(4)If, in the course of a year, the Mandal Praja Parishad finds it necessary to make any alterations in the budget with regard to its receipts or items of expenditure, a revised or supplemental budget may be framed, submitted and sanctioned or approved as far as may be in the manner provided in sub-sections (1), (2) and (3).
