Section 82(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The Secretary of Kshettra Panchayat in help with the Planning and Development Committee prepare before such date as is fixed by rule in this behalf a complete account of its actual and expected receipts and expenditure for the year ending on the 31st day of March next, following such date, together with a budget of its income and expenditure for the year commencing on the 1st day of April next following :Provided that the grants, received from the State Government towards works of planning and development, shall display separately in the estimated income and it shall also be displayed in the estimates of expenditure that how to expend such grants.
