Section 44 in Ladakh Autonomous Hill Development Councils Act, 1997
44. [ Allocation of funds by the Government. [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
(1)The Government shall allocate the Council all funds of the District under :(a)any budget head of the State, revenue or CAPEX ; and(b)Centrally Sponsored Schemes and other Central Government Schemes, which do not involved direct and designated flow of funds to executing agencies/beneficiaries, shall be transferred directly by the State Government to the Council Fund.(2)The allocation sanctioned in the Budget of the Council which remains unspent at the close of the financial year shall be carried forward as an additional resource available for the Budget of the following year.(3)The funds shall be released by the Government as per normal budgeting procedure.] [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
