Section 89A(2) in Rajasthan Municipalities Act, 2009
(2)Such percent, not being less than twenty five percent, of yearly budget grants of a Municipality as may be prescribed by the State Government shall be earmarked and used exclusively for the purpose of providing basic services to the urban poor including the inhabitants of slum areas within the Municipality and any amount which remains unutilized in the current year shall not lapse and be credited to the fund and shall be available to be utilized in next year in addition to the budget grants of that year.
