Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(1) in Haryana Municipal Corporation Act, 1994

(1)On the recommendation of the Commissioner the Corporation may from time to time during the year -
(i)increase the amount of any budget grant under any head;
(ii)make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year;
(iii)transfer the amount or portion of the amount of the budget grant under any head to the account of budget grant under any other head; or
(iv)reduce the amount of the budget grant under any head :
Provided that due regard shall be had to all the requirements of this Act and in making any increase or any additional budget grant the estimated cash balance at the close of the year shall not be reduced below the sum of one lakh rupees or such higher sum as the Corporation may determine in respect of each budget estimate.