Section 121 in Gauhati Municipal Corporation Act, 1971
121. Power of Corporation to alter budget grants.
(1)The Corporation may, on the recommendation of the Standing Finance Committee, from time to time during the year: -(a)Increase the amount of the budget-grant under any head;(b)Make on additional budget-grant to meet any special or unforeseen requirement arising during the same year;(c)Transfer the amount or portion of the amount of the budget-grant under any head to the budget-grant under any head to the budget-grant under any other head; and(d)Reduce the amount of the budget-grant under any head"Provided that -(i)Due regard shall be had to all the requirements of this Act; and(ii)In making any increase or additional budget-grant, the estimated closing balance at the end of the year shall not be reduced below one lakh rupees.(2)Every increase to a budget-grant made in any year under sub-section (1) shall be deemed to be included in the Budget Estimates finally adopted for that year.
