70B. Budgetary process and nature of the fund created under section 70A.
(1)The allocation of the funds created under section 70A and its utilization or providing basic services to the urban poor including the inhabitants of slum areas should be detailed and enclosed with annual budget of the Municipality along with the corresponding figures for the previous year for the purpose.(2)The fund shall be in the nature of a non-lapsable fund. In the event of the annual allocations not fully utilized, the balance funds should not be transferred to the municipal fund but carried forward for utilization in the subsequent years. The fund allocation in the subsequent years shall be considered in addition, and shall not be reduced by the unspent funds of the previous year.
