Section 24 in The Orissa Panchayat Samiti Act, 1959
24. Budget of the Samiti.
(1)The executive authority of the Samiti shall in each year prepare and place before the Samiti on or before the prescribed date a budget estimate for the following year containing such particulars as may be prescribed and the Samiti shall sanction the budget with such modifications, if any, as it thinks fit.(2)The budget of the Samiti shall after being so sanctioned, be submitted on or before the prescribed date to the [Collector] [Substituted vide Orissa Act No. 1 of 1968.] [* * *] [Omitted vide Orissa Act No. 1 of 1965.] The [Collector] [Substituted vide Orissa Act No. 1 of 1968.] shall, if [he] [Substituted vide Orissa Act No. 1 of 1968.] is satisfied that adequate provisions have not been made therein for the performance of any necessary service coining within the functions of the Samiti, have power to modify the budget in such manner as may be necessary to secure such provisions, and such modifications, if any, shall be made within the prescribed period failing which the budget of the Samiti shall become final.(3)If in the course of a year, a Samiti, finds it necessary to alter the figures shown in the budget with regard to its receipts or to the distribution of the amounts to be expended on the different services undertaken by it, a supplementary or revised budget may be framed, sanctioned, submitted and modified in the manner provided in Sub-section (1) and (2).
