Section 110(4) in The Delhi Municipal Corporation Act, 1957
(4)The Commissioner may from time to time during the year, sanction the transfer of any amount not exceeding five thousand rupees within a minor head if such transfer does not involve a recurring liability:Provided that every such transfer, if it exceeds five hundred rupees, shall be reported forthwith by the Commissioner to the Standing Committee and the Commissioner shall give effect to any order that may be passed by that Committee in relation thereto.[***] [Sub-section (5) omitted by Act 67 of 1993,section 79 (w.e.f. 1-10-1993)]
