Section 26 in The Manipur Hill Areas Autonomous District Council Act, 2000
26. Financial.
(1)The District Council shall have the authority to frame its Budget in respect of all Receipts and Expenditure. In doing so, it shall observe all budgetary procedures adopted by the Government.(2)All funds receivable by the autonomous District Council from the Central or State Government shall be voted in the Budgets of the Government.(3)The Estimated Receipts and Expenditure pertaining to an Autonomous District which are to be credited to, or to be made from, the Consolidated fund of the State, shall be first placed before the District Council for discussion and then after such discussion, be shown separately in the Annual Financial Statement of the State to be laid before the Legislative Assembly of the State under Article 202 of the Constitution of India.
