Section 50(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)The Chairperson of every Gram Panchayat shall at such time and in such manner as may be prescribed cause to be prepared in each year a budget of its estimated income and expenditure for the following year and shall place the budget for passing in the meeting of the Gram Panchayat to be convened for the purpose and shall submit the budget to the Anchal Samiti having jurisdiction over the area or the Gram.
