- A Municipality may, from time to time, during a year-(a)increase the amount of any budget grant under any head,(b)make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year,(c)transfer the amount of any budget grant or portion thereof under one head to the amount of budget grant under any other head, or(d)reduce the amount of the budget grant under any head:Provided that nothing shall be done under clause (a) or clause (b); or clause (c) or clause (d) without the recommendation of the Empowered Standing Committee.
