Section 26 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
26. Budget.
(1)(a)The Authority shall, by such date in each year as may be prescribed, submit to the State Government for approval a budget in the prescribed form for the next financial year, showing the estimated receipts and expenditures, and the sums which would be required from the State Government during that financial year.(b)If any sum granted by the State Government remains wholly or partly unspent in any financial year, the unspent sum may be carried forward to the next financial year and taken into account in determining the sum to be provided by the State Government for that year.(2)No sum shall be expended by or on behalf of the Authority unless the expenditure is covered by provision in the budget approval by the State Government.
