Section 191 in Greater Hyderabad Municipal Corporation Act, 1955
191. Reductions or transfer.
(1)Subject to the provisions of sub-section (1) of section 189, the Corporation may, on the recommendation of the Standing Committee, from time to time, during a financial year sanction the transfer of any amount from one budget grant to another.(2)The Standing Committee may at any time during a financial year-(a)reduce the amount of a budget grant;(b)sanction the transfer of any amount within a budget grant from one minor head to another or from a subordinate head under one minor head to a subordinate head under another minor head; or(c)sanction the transfer of any amount exceeding rupees five thousand within a minor head from one subordinate head to another or from one primary unit to another.(3)The Commissioner may, at any time during a financial year, sanction the transfer of any amount not exceeding 237[rupees five lakhs] within a minor head from one subordinate head to another or from one primary unit to another, if such transfer does not involve a recurring liability:Provided that every transfer of an amount exceeding [rupees fifty thousand] [Substituted by Act No.3 of 1994.] made under sub-section (3) shall be reported forthwith by the Commissioner to the Standing Committee and that the said Committee may pass with regard thereto such order as they may think fit; and it shall be incumbent on the Commissioner to give effect to such order.(4)When making any transfer under sub-sections (1), (2) and (3), due regard shall be had to all the requirements of this Act.(5)If any such reduction as is referred to in clause (a) of sub-section (2) exceeds rupees five hundred, the Corporation may pass with regard thereto such order as they may think fit, and it shall be incumbent on the Standing Committee and the Commissioner to give effect to such order.
