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State of Mizoram - Section

Section 109 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

109. Annual financial statement.

(1)The Chief Executive Member shall in respect of every financial year cause to be laid before the District Council a statement of the estimated receipts and expenditure for that year which are to be credited to, or is to be made from, the District Fund of an Autonomous District, hereinafter referred to as "the District Council Budget".
(2)All estimates of expenditure from the District Fund shall be submitted in the form of demands for grants to the District Council, and the District Council shall have power to assent, or to refuse to assent, to any demand or to assent any demand subject to a reduction of the amount specified therein.
(3)No demand for grant shall be made except on the recommendation of the Chief Executive Member.