Section 56(1) in The New Delhi Municipal Council Act, 1994
(1)On the recommendation of the Chairperson in respect of the budget estimate, the Council may from time to time, during the year,(i)increase the amount of budget grant under any head;(ii)make additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year;(iii)transfer the amount or portion of the amount of the budget grant under any head to any other head; or(iv)reduce the amount of the budget grant under any head:Provided that due regard shall be had to all the requirements of this Act and in making any increase or any additional budget-grant, the estimated cash balance at the close of the year shall not be reduced below the sum of one lakh rupees or such higher sum as the Council may determine in respect of the budget estimate.
