Section 57(1) in The New Delhi Municipal Council Act, 1994
(1)If at any time during the year it appears to the Council that, notwithstanding any reduction of budget grant that has been made under section 56 the income of the New Delhi Municipal Fund during the same year will not suffice to meet the expenditure sanctioned in the budget estimates of that year and to leave at the close of the year the cash balance specified in or determined under the proviso to sub-section (1) of section 56, then, it shall be incumbent on the Council to sanction forthwith any measures which it may consider necessary for adjusting the year' s income to the expenditure.
