Section 44 in Uttarakhand Panchayati Raj Act, 2016
44. Preparation and passing of the Budget of Gram Panchayat.
(1)Every Gram Panchayat shall, within such period and in such manner as may be prescribed, prepare a statement of the estimated receipts and expenditure of the Gram Panchayat for the financial year commencing on the first day of April next following which shall be passed by the Gram Panchayat by a simple majority of the members present and voting at a meeting of the Gram Panchayat and the quorum for such a meeting shall be more than half of the total number of the members of the Gram Panchayat.(2)The responsibility of preparing budget of Gram Panchayat shall be on the Secretary of Gram Panchayat.(3)The Secretary shall forward the passed budget of Gram Panchayat within five days from the date of budget passed by Gram Panchayat to the approval of concerning Kshettra panchayat.(4)The Kshettra panchayat shall return budget of Gram panchayat up to the fixed date in original or with required modification to the Gram Panchayat. The Gram panchayat as per these modification with prepare budget shall forward again to the Kshettra Panchayat within the determined time and the Kshettra panchayat shall return the passed budget before the determined date to the Gram panchayat. If the Kshettra Panchayat not approv the budget of Gram Panchayat within 15 days then the budget of Gram Panchayat shall be deemed finally passed.
