Section 20 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
20. Budget of the fund.
(1)The Department shall cause the Budget Estimate of the fund for every financial year to be prepared on or before the first day of January of the financial year next preceding, and thereafter, the Budget estimate shall be forwarded to the Finance Department on or before first day of February of the year for approval.(2)The Finance Department may amend, modify or alter the Budget Estimate submitted for its approval under sub-rule (1) in any respect or manner as it may deem fit and shall return the same after recording its approval in writing with or without amendment, modification or alteration within thirty days from the date of receipt of the Budget Estimate.(3)Budget Estimate approved by the Finance Department under sub-rule (2) shall constitute the Budget of the found for the year.(4)A copy of the Budget as finally sanctioned, shall be forwarded to the Accountant General, Orissa.(5)If during the course of the financial year, it becomes necessary to incur expenditure over and above the provisions made in the budget, the Department shall immediately submit to the Finance Department a statement giving details of the proposed expenditure.(6)On receipt of the statement under sub-rule 5, the Finance Department shall, by order in writing, either approve the proposed additional expenditure in full or in part with such modification as it may deem necessary or without modification, or reject it totally and the copy of such order shall be communicated to the Department.(7)The accounts of the fund shall be prepared and maintained by the Accounts Section of the Department and shall be audited by the Accountant General, Orissa.(8)The Department shall maintain a complete and accurate account and the procedure in this regard shall be such as may be decided by the Department with the concurrence of the Finance Department. The accounts of the fund shall be balanced on the 31st March each year.
