Section 47 in Ladakh Autonomous Hill Development Councils Act, 1997
47. Budget.
(1)The Council shall at such time and in such manner as may be prescribed, prepare in each financial year a draft budget of its estimated receipt and disbursement for the year and submit to the Government by the 1st October of the current financial year. The budget shall provide for sufficient grant in the form of imprest for meeting unforeseen expenditure such as refunds, satisfying court decrees or orders and such other cases as may be prescribed.(2)The Government may return the budget as approved with modification or without modification to the Council. If the approval of the Government is not received by the Council before such period as may be prescribed, the Budget shall be deemed to have been approved by the Government.(3)No expenditure shall be incurred nor any financial liability created unless the Budget is approved by the Government.
