Section 47(1) in Ladakh Autonomous Hill Development Councils Act, 1997
(1)The Council shall at such time and in such manner as may be prescribed, prepare in each financial year a draft budget of its estimated receipt and disbursement for the year and submit to the Government by the 1st October of the current financial year. The budget shall provide for sufficient grant in the form of imprest for meeting unforeseen expenditure such as refunds, satisfying court decrees or orders and such other cases as may be prescribed.
