Section 195 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
195. day of February, forward a printed copy thereof to each councillor.
Power of Corporation to alter budget grant.- The Corporation may fromtime to time, for specific reasons to be explained in writing, during the financial year,-(a)Increase the amount of any budget grant under any head;(b)Make an additional budget grant for the purpose of meeting anyspecial or unforeseen requirement arising during the said year;(c)Transfer the amount of any budget grant or portion thereof underone head to the amount of budget grant under any other head; and(d)Reduce the amount of the budget grant under any head.196. Obligation to pass budget before the beginning of the year.- (1) Thecorporation shall finally pass the budget estimate at least three weeks before thebeginning of the year to which it relates and shall forthwith submit a copy thereof to theGovernment.(2)The Government may sanction the budget in its entirety or subject tosuch modification as it thinks fit:Provided however that, if within two months of the date of receipt of thebudget, the Government does not communicate any orders thereon, the budget
