Section 184 in Greater Hyderabad Municipal Corporation Act, 1955
184. Budget estimates to be prepared by the Standing Committee.
(1)The Standing Committee shall on or as soon as may be after each tenth day of November consider the estimates and proposals of the Commissioner after having obtained from the Commissioner such further detailed information, if any, as they shall think fit to require and having regard to the requirements of this Act shall frame therefrom subject to such modifications and additions therein or thereto as they consider them fit a budget estimate of the income and expenditure of the Corporation for the next financial year.(2)The budget estimate of a Standing Committee shall:-(a)propose with reference to the provisions of Chapter VIII the levy of municipal tax at such rates and in the case of octroi on such articles as they shall think fit;(b)provide for the payment, as they fall due of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act;(c)allow for the appropriation of any special funds of the sum estimated by the Corporation, revised as it thinks proper;(d)provide any funds it considers from the balances of any special funds maintained under section 177;(e)allow for a cash balance at the end of the said year exclusive of the balances, if any, in any special fund constituted under section 177 of a sum prescribed in this behalf.(3)The Commissioner shall cause the budget estimates as finally approved by the Standing Committee to be printed and shall not later than the 15th day of December forward a printed copy thereof with a usual or last known local place of abode of each [Member] [['Throughout the ActFor Substituted
