Section 186 in The Coimbatore City Municipal Corporation Act, 1981
186. Estimates of expenditure and income to be prepared annually by the Commissioner.
(1)The Commissioner shall, in consultation with the heads of departments of the corporation prepare and submit to the standing committee on taxation and finance on or before the 1st January of each year, a budget containing a detailed estimate of income and expenditure for the ensuing year, and if, it is, in his opinion necessary or expedient to vary taxation or to raise loans, shall, submit his proposals in regard thereto; and the standing committee on taxation and finance shall, in consultation with the other standing committees consider and finalise the budget estimate and submit the same with its recommendations, if any, to the council on or before the 20th January of each year.(2)In such budget estimate the Commissioner shall -(a)provide for the payment as they fall due of all instalments of principal and interest for which the corporation may be liable on account of loans;(b)allow for a cash balance, at the end of the year, of not less than one lakh and fifty thousand rupees under General Account Revenue;(c)allow for the allotment from General Account - Revenue of the f corporation of such sum not exceeding ten per cent of the total amount at credit on the said account as is considered necessary for such expenditure as is of a capital nature:Provided that no such allotment from the General Account - Revenue of the corporation shall be made by the Commissioner in case where the said account of the year immediately preceding the year for which such allotment is proposed discloses a deficit balance:Provided further that in all cases where allotment of any sum exceeding ten per cent of the total amount at credit in the General Account Revenue of the corporation is considered necessary, then the previous approval of the Government for such allotment shall be obtained by the Commissioner.(3)The Commissioner shall cause the budget estimate as finally prepared by the standing committee on taxation and finance to be published not later than the first day of February and shall not later than the said date forward a printed copy thereof to each councillor.
