Section 121(1) in Gauhati Municipal Corporation Act, 1971
(1)The Corporation may, on the recommendation of the Standing Finance Committee, from time to time during the year: -(a)Increase the amount of the budget-grant under any head;(b)Make on additional budget-grant to meet any special or unforeseen requirement arising during the same year;(c)Transfer the amount or portion of the amount of the budget-grant under any head to the budget-grant under any head to the budget-grant under any other head; and(d)Reduce the amount of the budget-grant under any head"Provided that -(i)Due regard shall be had to all the requirements of this Act; and(ii)In making any increase or additional budget-grant, the estimated closing balance at the end of the year shall not be reduced below one lakh rupees.
