Section 101 in Arunachal Pradesh Panchayat Raj Act, 1997
101.
(1)Every Zilla Parishad shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursements for the following year and submit it to Finance Department/Finance Commission of the Government.(2)The State 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 and on such modifications being made, the budget shall be resubmitted within such time as may be prescribed for approval of the Finance Department/Finance Commission and if it is not received by the Zilla Parishad within two months or by the last date of the year, whichever is earlier, the budget shall be deemed to be approved by the Finance Department/Finance Commission.(3)No expenditure shall be incurred unless the budget is approved by the Finance Department/Finance Commission except in the prescribed manner.
