Section 97 in The M.P. Municipal Corporation Act, 1956
97. Estimates of income and expenditure to be prepared annually by Commissioner.
(1)The Commissioner shall, on or before the 30th day of November, each year, have prepared and lay before, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], in such form as the Committee shall from time to time approve-(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in next [financial year] [Substituted by M.P Act No. 13 of 1961.] from the municipal fund including-(i)the re-payment of all loans or instalments thereof with interest thereon which fall due during the [financial year] [Substituted by M.P. Act No. 13 of 1961.];(ii)the discharge of liabilities imposed on the Corporation by sub-section (1) of Section 3;(iii)cash balance at the end of the said year of not less than such sum as may be prescribed by the Government;(iv)the amounts, if any, which should in his opinion be credited to or expended from special fund;(b)an estimate of all balances, if any, which will be available for appropriation or expenditure at the commencement of the next financial year;(c)an estimate of the Corporation's receipts and income for the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] other than from taxation;(d)an estimate of the receipts of existing taxation;(e)a statement of proposals as to the taxation which it will, in his opinion be necessary or expedient to impose under the provisions of this Act in the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] and an estimate of the receipts from such taxation.Explanation. - The balance, if any, available in any special fund shall not be deemed to be available for re-appropriation or expenditure at the commencement of the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] under clause (b) except in relation to expenditure which may be met from such fund under the [bye-laws] [Substituted by M.P. Act No. 13 of 1961.] and the Commissioner may determine whether the whole or any part of such balance shall be taken into account as available for such expenditure at the commencement of the next [financial year] [Substituted by M.P. Act No. 13 of 1961.].(2)The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] shall, on or as soon as may be after 30th day of November, consider the budget estimate prepared by the Commissioner and made such modifications and additions thereto as it shall think fit and submit the same to the Corporation not later than the 15th day of January.
