Section 138 in The West Bengal Panchayat Act, 1973
138. Supplementary Budget.
- [(1) The Panchayat Samiti may prepare in each year a supplementary estimate providing for any modification of its budget and [may approve it in a meeting specially convened for the purpose and in the presence of at least half of the existing members] [Section 138 renumbered as sub-Section (1) of that Section and sub-Section (21 inserted by W. B. Act 18 of 1994.] within such time and in such manner as may be prescribed.] [[Sub-Section (2) substituted by W.B. Act 18 of 1994. which was earlier as under:-'(2) The Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be may, within such time as may be prescribed, either approve the budget or return it to the Panchayat Samiti for such modifications as it may direct. On such modifications being made, the budget shall be resubmitted within such time as may be prescribed for approval of the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be. If the approval of the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be, is not received by the Panchayat Samiti by the last date of the year, the budget shall be deemed to be approved by the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be.'.]](2)[ A copy of the supplementary estimate as approved under sub-section (1) shall be forwarded to the Zilla Parishad or the Mahakuma Parishad or the Council, as the case may be, having jurisdiction.] [Section 138 renumbered as sub Section (1) of the Section and sub-Section (2) inserted by W.B. Act 18 of 1994.]
