Section 137(2) in The Orissa Municipal Corporation Act, 2003
(2)In such budget estimate the Commissioner shall -(a)provide for the payments as they fall due of all instalments of the principal and interest for which the Corporation may be liable on account of loans;(b)all for a cash balance, at the end of the year, of not less than one lakh and fifty thousand rupees under General Account-Revenue; and(c)allow for the allotment from General Account-Revenue of the Corporation such sum not exceeding ten percent of the total amount at credit on the said account as is considered necessary for such expenditure which 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 percent of the total amount at credit in the General Account-Revenue of the Corporation is considered necessary, the Commissioner shall obtain prior approval of the Government for such allotment.
