(1)A Municipality may, during the year,--(a)increase or reduce the amount of any budget grant under any head;(b)make additional provision in the budget to meet any special or unforeseen requirement arising during the same year ;(4)Every District Planning Committee shall , in preparing the draft development plan,-(a)have regard to-(i)matters of common interest between the Panchayats and the Municipalities including the special planning, sharing of water and other physical and natural resource, the integrated development of infrastructural and environmental conservation;(ii)the extent and type of variable resources whether financial or otherwise ;(b)consult such institutions and organisation as the Governor may, by order, specify.(5)The Chairperson of every District Planning Committee shall forward the development plan, as recommended by such committee, to the Government of the State.
