Section 120(1) in Gauhati Municipal Corporation Act, 1971
(1)The Standing Finance Committee shall on or an soon as may be after the 15th day of December each year consider the estimates and proposals, submitted under section 119 and after calling for such further detailed information as it shall think fit from the Commissioner and having regard to all the requirements of this Act shall, on the basis of such estimates and proposals, frame subject to such modifications or additions thereto as it may think fit Budget Estimates of the income and expenditure of the Corporation for the next year.
