Section 48 in The Bodoland Autonomous Council Act, 1993
48. Budget.
(1)The General Council 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 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 General Council for its consideration on the observations of the Government, if any. The General Council will submit the budget with its comments on tire observations and if the approval of the Government is not received by the General Council by the last date of the financial year, the budget shall be deemed to have been approved by the Government.(3)No expenditure shall be incurred unless the budget is approved by the Government.
