Section 110(3) in The Delhi Municipal Corporation Act, 1957
(3)The Standing Committee may from time to time during the year(a)reduce the amount of a budget-grant; or(b)sanction the transfer of any amount within a budget-grant:Provided that every reduction if it exceeds five hundred rupees shall be reported forthwith by Standing Committee to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and the Standing Committee and the Commissioner shall give effect to any order that may be passed by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in relation thereto.
