Section 57 in Gorkhaland Territorial Administration Act, 2011
57. Budget.
(1)The Grokhaland Territorial Administration shall, at such time and in such manner as may be prescribed, prepare in each financial year a budget of its estimated receipts and disbursements for the following financial year and submit it to the Government by the 1st November of the current financial year.(2)The Government may, within such time as may be prescribed, either approve the budget or return it to the Gorkhaland Territorial Administration for such modifications as it may direct. On such modifications being made the budget shall be resubmitted within such time as may be prescribed for approval of the Government. If the approval of the Government is not received by the Gorkhaland Territorial Administration by the last date of the financial year, the budget shall be deemed to have been approved by the Government.(3)The Government shall provide formula based plan fund with 60 per cent wieghtage on population and the balance weightage on area backwardness, hill areas and border areas in two equal installments every year for executing development works.(4)The Government shall provide Non-plan grant including provisions for bearing the additional Non-plan expenditure for existing employees payable in two installments in respect of the offices or departments transferred to Gorkhaland Territorial Administration.(5)No expenditure shall be incurred unless the provisions have been made in the approved budget of Gorkhaland Territorial Administration.
