Section 34(9) in The Jharkhand Area Autonomous Council Act, 1994
(9)After passing of the annual plan budget relating to plan by the Legislature, subject to the availability of the fund, the amount of advance to be received from the State Government every month for the specified subjects, may be allotted by the Council for the sanctioned projects which shall be drawn and disbursed by the specified officer through the treasury in accordance with general accounting procedure.
