Section 136 in The West Bengal Panchayat Act, 1973
136. Budget of the Panchayat Samiti.
(1)Every Panchayat Samiti shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursements for the following year [* * * * *] [Words 'or the Mahakuma Parishad or the Council, as the case may be,' first inserted by W.B. Act 20 of 1988, then the words 'and submit the budget to the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be, having Jurisdiction over the area of the Block' omitted by W.B. Act 18 of 1994.].(2)[(a) The budget prepared under sub-section (1) shall be written in English and in vernacular of the district or the locality concerned and copies of the budget in both the languages shall be pasted in such prominent places within the Block as may be prescribed, inviting objections and suggestions from the electors of the Panchayat Samiti.(b)Copies of the budget shall be forwarded to the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be, having jurisdiction over the area of the Block for views, if any.(c)The Panchayat Samiti shall, within such time as may be prescribed and in a meeting specially convened for the purpose and in the presence of at least half of the existing members, consider the objections, suggestions and views, if any, and approve the budget with modifications, if any.(d)A copy of the budget approved under clause (c) shall be forwarded to the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be, having jurisdiction.]
