Section 6 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
6. Approval of Budget. [Sections 12, 84, 102 and 152.]
(1)budget estimates so prepared by the Gram Panchayat shall be considered by the Gram Sabha at its sawani meeting and thereafter shall be [approved] [Substituted for 'approved and' vide Haryana Government Notification No. S.O. 18/H.A.11/1994/S. 209/2002, dated 20.2.2002.] by the Gram Panchayat with or without modification.(2)Budget estimates of Panchayat Samiti framed by the Finance, Audit and Planning Committee under section 84(2) shall be considered and approved by the Panchayat Samiti with or without modification, under section 102(2) and thereafter shall be submitted to Zila Parishad for approval.(3)The Zila Parishad shall submit its annual budget estimates to the Government for approval as laid down in section 152.
