Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 9 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

9. Time Schedule of budget. [Sections 43, 102 and 152.]

- Subject to such general or specific instructions as may be issued by the Government, from time to time in this behalf, the following shall be the dates for the submission and approval of budget/reports showing the amount received including pending balance and the amount actually spent during particular duration of time as required under the Act :-
Last date of submission of the budget By To
1 2 3
(i) Budget of    
Gram Panchayat,    
15th October Gram Sachiv Gram Panchayat
     
Sawani Meeting (1st November to 31st December) Gram Panchayat Gram Sabha
(ii) Budget of    
Panchayat Samiti,    
10th December Executive Officer Finance Audit and Planning Committee
20th December Finance Audit and Planning Committee Panchayat Samiti
     
15th January Panchayat Samiti, Zila Parishad
15th March Zila Parishad Panchayat Samiti (Final Approval)
(iii) Budget of    
Zila Parishad,    
15th December Accounts Officer Zila Parishad
     
10th January Zila Parishad Government
     
28th February after approval or modification Government Zila Parishad
15th March - To re-submit, after making the modification ifnecessary Zila Parishad Government
Notes :-
(1)In case the Zila Parishad has any recommendation to make with respect to the budget of the Panchayat Samiti, it shall return the budget to the Panchayat Samiti within 15 days of the receipt. In case the Panchayat Samiti does not accept the recommendation of the Zila Parishad, it shall take action under clause (b) of sub-section (2) of section 102 and return the budget to the Zila Parishad within a week of its receipt.
(2)The departments concerned of the State Government shall prepare the district-wise statement of funds to be placed at the disposal of the Gram Panchayat, Panchayat Samiti and Zila Parishad and shall pass on the same to the Government by the 15th of November, each year.
(3)The Government shall communicate to each Gram Panchayat, Panchayat Samiti and Zila Parishad not later than the 30th of November each year the allocation :-
(a)funds for schemes entrusted to the Zila Parishad;
(b)funds for schemes entrusted to Panchayat Samiti; and
(c)funds for schemes entrusted to Gram Panchayat.