Section 290 in The Chandernagore Municipal Corporation Act, 1990
290. [ Financial statement in regard to Draft Development Plan. [Chapter XXII containing sections 289 to 292 inserted by West Bengal Act 30 of 1997.]
- A financial statement shall be submitted with the Draft Development Plan containing-](a)detailed particulars about the quantum of finance a available for conducting the development programme under the said Draft Development Plan from-(i)own resources of the Corporation with source-wise break-ups; and(ii)corporate sector or household sector;(b)the following particulars in detail:-(i)credit plan or the terms and conditions for availing of the finance from corporate sector or household sector;(ii)sources of fund for repayment of credit, if taken for corporate sector or household sector and the manner of repayment; and(c)if the Corporation thinks it proper to transfer any function of the Corporation in relation to the implementation of the Draft Development Plan to any organisation including Government organisation within the meaning of section 92A, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.
