Section 50(4) in Arunachal Pradesh Panchayat Raj Act, 1997
(4)If before such date as may be prescribed a Gram Panchayat fails to submit the budget to the Anchal Samiti, the prescribed authority may call upon the Gram Panchayat to furnish such information as it may require and may prepare the budget as required under sub section (1) and submit it to the Anchal Samiti for approval and the budget so prepared by the prescribed authority shall have effect as if it had been passed by the Gram Panchayat, and the prescribed authority shall submit it to the Anchal Samiti.
