Section 99(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Mayor-in-Council may, from time to time, during the financial year reduce or transfer the amount or a portion of the amount of one budget grant it) the amount of any other budget grant under the same major head in the budget estimates :Provided that-(a)due regard shall be had when making any such reduction or transfer to all the requirements of this Act;(b)every such reduction or transfer shall be brought to the notice of the Corporation at its next meeting.
