Section 192 in The Coimbatore City Municipal Corporation Act, 1981
192. Reduction or transfer of budget grants.
(1)The standing committee on taxation and finance 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 grantProvided 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 estimates adopted by the council shall not be increased except by the council under section 191;(iii)every such reduction or transfer shall be brought to the notice of the council at its next meeting.(2)If any such reduction or transfer is of an amount exceeding rupees five hundred, the council may pass with regard thereto such orders as it thinks fit, and it shall be incumbent on the standing committee on taxation and finance and the Commissioner to give effect to the said order.
