Section 286 in The Asansol Municipal Corporation Act, 1990.
286. [ Financial statement in regard to Draft Development Plan. - [Chapter XXII including sections 285 to 288 inserted by W.B. Act 31 of 1997.]
A financial statement shall be submitted with the Draft Development Plan containing]-(a)detailed particulars about the quantum of finance available for conducting the development programme under the said Draft Development Plan from-(i)own resources of the Corporation with source-wise break-ups; and(ii)corporate sector or household sector;(b)the following particulars in detail:-(i)credit plan or the terms and conditions for availing of the finance from corporate sector or household sector;(ii)sources of fund for repayment of credit, if taken from corporate sector or household sector and the manner of repayment; and(c)if the Corporation thinks it proper to transfer any function of the Corporation in relation to the implementation of the Draft Development Plan to any organisation including Government organisation within the meaning section 89A, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.
