Section 172(1) in Karnataka Municipal Corporations Act, 1976
(1)The standing committee for [taxation, finance and appeals] [Substituted by Act 35 of 1994 Notification bringing it into force not available.] [or as the case may be, standing committee for taxation and finance] [Inserted by Act 27 of 1998 w.e.f. 21.11.1998.] may, if it thinks necessary at any time during the year,-(a)reduce the amount of a budget grant; or(b)transfer and add the amount or a portion of the amount of one budget grant to the amount of any other budget grant:Provided that,-(i)due regard shall be had, when making any such reduction or transfer, to all the requirements of this Act;(ii)the aggregate sum of the budget grants contained in the budget estimate adopted by the corporation shall not be increased except by the corporation under section 171;(iii)every such reduction or transfer shall be brought to the notice of the corporation at its next meeting.
