Section 144(1) in The Orissa Municipal Corporation Act, 2003
(1)If, at any time during the year, it appears to the Corporation upon the representation of the Standing Committee that, notwithstanding any reduction of budget grants that may have been made under Section 142, the income of the Corporation Fund during (he said year will not suffice to meet the expenditure sanctioned in the budget estimate of the said year and to leave at the close of the year, a cash balance of one lakh and fifty thousand rupees under General Account-Revenue as far as possible, it shall be incumbent on the Corporation either to diminish the sanctioned expenditure of the year, or to have recourse to supplementary taxation, or to adopt both of these expedients in such manner as may be necessary to secure an estimated cash balance of not less than one lakh and fifty thousand rupees under General Account-Revenue at the close of the year.
