(1)Every Zilla Parishad shall, at such time in such manner as may be prescribed, prepare in each year in budget of its estimated receipt and disbursements for the following year and submit it to the Government though the Director of Panchayat and Rural Development, Assam.(2)The Government may within such time as may be prescribed either approve the budget or return it to the Zilla Parishad for such modifications as it may direct. On such modifications being made, the budget shall be re-submitted within such time as may be prescribed for approval of the Government.If the approval of the Government is not received by the Zilla Parishad within thirty days from the date of submission or re-submission, as the case may be the budget shall be deemed to be approved by the Government.(3)No expenditure shall be incurred unless the budget is approved by the Government.(4)The Zilla Prishad may prepare in each year a supplementary estimate providing any modification of its budget and may submit it to the Government for approval within such time and in such manner as may be prescribed.
