Section 63(25) in The Gujarat Provincial Municipal Corporations Act, 1949
(25)subject to adequate provision being made for the matters specified above, the provision of relief to destitute persons in the City in times of famine and scarcity and the establishment and maintenance of relief works in such times.(a)[ It shall also be incumbent on the Corporation to make, in its budget for every official year, provision for making expenditure to the extent of such amount, not exceeding ten per cent, of its income for such year other than the income from the proceeds of the Transport Undertaking and any other specified items of income as the State Government may, from time to time, determine and notify in the Official Gazette, for the purpose of providing basic facilities, like water supply, drainage, sanitation, street lights, medical aid, slum clearance and such other matters in areas predominantly populated by members of Scheduled Castes, Scheduled Tribes and other socially and economically backward class of people, and if the expenditure so provided for is not fully incurred in the official year for which it is provided, the balance shall be carried forward in the budget of the next succeeding year. [Sub-section (2) was added by Gujarat 1 of 1979, Section 9 (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).]Explanation. - In this sub-section, "specified items" means such items as the State Government may, in relation to any Corporation, by order, specify for the purpose of this sub-section.] [Section 63 was renumbered as sub-section (1) of that section by Gujarat 1 of 1979, Section 9 (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).]
