Section 101(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)No budget shall be approved by the Council unless provision is made therein-(a)for the payment as they fall due of all sums and of all instalments of principal and interest for which the Council may be liable under this Act or any other law for the time being in force;(b)for the payment of contributions to the special funds constituted under this Act such as the Salary Reserve Fund and [the Consolidated Water Supply and Sewage Disposal Project Fund and the Water and Sewage Fund established under sections 90A and 90B] [These words, figures and letters were substituted for the words 'Water Supply Reserve Fund' by Maharashtra 15 of 2012, Section 18(b), (w.e.f. 4-8-2012).];(c)for the payment of salaries and allowances of the officers and servants [working under the Council] [These words were substituted for the words 'of the council' Maharashtra 4 of 1974, Section 22(1)(d).];(ca)[ for an amount equal to such per cent of the estimated current revenues of the Council as the State Government may, by general or special order, directs for improving the living and working conditions of its sanitary staff;] [Clause (ca) was inserted by Maharashtra 45 of 1975, Section 8.](d)for a minimum cash balance at the end of the year (exclusive of the balance, if any, in any statutory fund) of such amount as may be prescribed by rules by the State Government.
