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State of Punjab - Section

Section 15 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

15. Time schedule of budget.

- 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 due dates for the submission of the budget of the Panchayat Samiti and the Zila Parishad:-(a)The Panchayat Samiti or the Zila Parishad shall prepare and send to the Government by the 15th July each year, the Schedule of New Expenditure pertaining to establishment charges (including contingency) in respect of all Government employees since encadred under the Panchayat Samiti or the Zila Parishad, as the case may be.(b)The dates for submission and approval of the budget of the Panchayat Samitis and the Zila Parishads shall be as follows;-
Last date of the submission/return of the budget By To
1 2 3
(i) Budget of Panchayat Samiti -By 5th February Executive Officer Panchayat Samiti Standing Committee for Finance, Audit andPlanning
By 16th February Standing Committee for Finance, Audit andPlanning Panchayat Samiti
By 15th February Panchayat Samiti Zila Parishad
By 15th March, after final approval Zila Parishad Panchayat Samiti
(ii) Budget of the Zila Parishad by 5th February Chief Executive Officer the Zila Parishad Standing Committee for Finance, Audit andPlanning
16th February Standing Committee for Finance, Audit andPlanning Zila Parishad
By 15th March 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 with in a period of fifteen days of the receipt. In case the Panchayat Samiti docs not accept the recommendations of the Zila Parishad, it shall take action under clause (b) of sub-section (4) of section 142 and return the budget to the Zila Parishad wit h in period of one week of its receipt.
(2)The department concerned of the State Government shall prepare district wise statement of funds to be placed at the disposal of the Zila Parishad and the Panchayat Samiti and shall pass on the same to the Government by the 15th November, each year.
(3)The Government shall communicate to each Zila Parishad not later than the end of November, each year the allocation of--
(a)funds for schemes entrusted to the Zila Parishad ;and
(b)funds for schemes entrusted to the Panchayat Samitis.
(4)Tine Zila Parishad shall meet immediately and decide Block wise allocation of,funds as mentioned in item (b) of Note3 and convey its recommendations to the Government by the end of December, at the latest, each year.
(5)Keeping in view the recommendations of the Zila Parishad, the Government shall, not later then the end of January each year, communicate to each Panchayat Samiti the allocation of funds to it for the schemes to be executed by it during the next financial year.
(6)On receipt of the intimation of the allocation of funds, the Panchayat Samiti shall prepare its budget and submit it to the Zila Parishad by the 15th of February each year, for approval.