Section 5(1) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003
(1)The local fund authority shall take suitable measures to ensure greater transparency in its fiscal operation in public interest and minimize as far as practicable, secrecy in the preparation of the annual budget. For this purpose every local fund authority shall ensure that there are at least two meetings every year at the time of budget preparation and finalization with such citizen forums as may be prescribed.
