Section 21 in The Manipur Hill Areas Autonomous District Council Act, 2000
21. Executive member in-charge of finance.
- One Executive Member of the Executive Committee shall be in-charge of the financial affairs of the District Council and his functions shall be as follows:(1)he shall generally advice on all matters of Receipt and Expenditure of the District Council.(2)he shall be responsible for all matters relating to financial procedures and the applications of the principle of such procedures.(3)he shall prepare the Budget of the District Council and deal with all matters relating to budget procedure and the forms and contents of the financial statement, and(4)he shall be responsible for the mobilisation of the financial resources and management of the District Council Fund.
