Section 143 in The Orissa Municipal Corporation Act, 2003
143. Reduction or transfer of budget grants.
(1)The Standing Committee, may, if it thinks necessary, at any time during the year -(a)reduce the amount of a budget grant; or(b)transfer or add the amount, or a portion of the amount, of one budget grant to the amount of any other budget grant :Provided that -(i)due regard shall be had, while making such reduction or transfer, to ail the requirements of the Act;(ii)the aggregate sum of the budget grants contained in the budget estimate adopted by the Corporation shall not be increased except by the Corporation under Section 142; and(iii)every such reduction or transfer shall be brought to the notice of the Corporation at its next meeting.(2)If any such reduction or transfer is of an amount exceeding fifty thousand rupees the Corporation may pass with regard thereto such order as it thinks fit, and it shall be incumbent on the Standing Committee and the Commissioner to give effect to the said order.
