Section 77 in Andhra Pradesh Panchayat Raj Act, 1994
77. Preparation and sanction of budget.
(1)The Executive Authority shall in each year frame before the prescribed date and place before the Gram Panchayat, the budget showing the probable receipts and expenditure during the following year and the Gram Panchayat shall, within one month of the date on which the budget is placed before it, sanction the budget with such modifications, if any, as it thinks fit:Provided that if for any reasons, the budget is not sanctioned by the Gram Panchayat under this sub-Section before the expiration of the period of one month aforesaid, the Executive Authority shall submit the budget to the Divisional Panchayat Officer, who shall sanction it with such modifications, if any, as he thinks fit.(2)Where the budget is sanctioned by the Gram Panchayat it shall be forwarded by the Executive Authority on or before such date as may be prescribed to the Divisional Panchayat Officer. The Divisional Panchayat Officer shall make such suggestions or modifications as he may deem fit within one month from the date of its receipt and return it to the Gram Panchayat which shall consider the same and approve the budget with or without modifications, at a special meeting convened for the purpose; and the budget so approved at such meeting shall be final.(3)If in the course of a year a Gram Panchayat finds it necessary to alter figures shown in the budget with regard to its receipts or to the distribution of the amounts to be expended on the different services undertaken by it, a supplemental or revised budget may be framed, sanctioned, submitted and modified in the manner provided in sub-Sections (1) and (2).
