Section 161 in Chennai City Municipal Corporation Act, 1919
161. Reduction of transfer of budget grants.
(1)The [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], may, if it thinks necessary, at any time during the year-(a)reduce the amount of a budget grant; or(b)transfer and 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, when making by such reduction or transfer, to all the requirements of this Act;(ii)the aggregate sum of the budget grants contained in the budget estimate adopted by the council shall not be increased except by the council under section 159;(iii)every such reduction or transfer shall be brought to the notice of the council at its next meeting.(2)If any such reduction or transfer is of an amount exceeding Rs. 500, the council may pass with regard thereto, such order as it thinks fit, and it shall be incumbent on the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] and the commissioner to give effect to the said order.
