Section 186(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)In such budget estimate the Commissioner shall -(a)provide for the payment as they fall due of all instalments of principal and interest for which the corporation may be liable on account of loans;(b)allow for a cash balance, at the end of the year, of not less than one lakh and fifty thousand rupees under General Account Revenue;(c)allow for the allotment from General Account - Revenue of the f corporation of such sum not exceeding ten per cent of the total amount at credit on the said account as is considered necessary for such expenditure as is of a capital nature:Provided that no such allotment from the General Account - Revenue of the corporation shall be made by the Commissioner in case where the said account of the year immediately preceding the year for which such allotment is proposed discloses a deficit balance:Provided further that in all cases where allotment of any sum exceeding ten per cent of the total amount at credit in the General Account Revenue of the corporation is considered necessary, then the previous approval of the Government for such allotment shall be obtained by the Commissioner.
