Section 48(2) in The Bodoland Autonomous Council Act, 1993
(2)The Government may within such time as may be prescribed, either approve the budget or return it to the General Council for its consideration on the observations of the Government, if any. The General Council will submit the budget with its comments on tire observations and if the approval of the Government is not received by the General Council by the last date of the financial year, the budget shall be deemed to have been approved by the Government.
