Section 83(1) in Arunachal Pradesh Municipal Act, 2007
(1)Surplus moneys standing at the credit of any of the heads of account of the Municipal Fund which are not required, either immediately or at any early date, to be applied for the purposes of this Act by the Municipality, may, in accordance with such regulations as may be made by the Municipality in this behalf, be transferred by the Municipality, either in whole or in part, to any other head of account of the Municipal Fund:Provided that no such money shall be transferred permanently from any of the heads of accounts to any other head of account without the previous approval of the Municipality:Provided further that such surplus moneys standing at the credit of the CommercialProjects Account of the Municipal Fund shall not be transferred to the General Account of the Municipal Fund.
