Section 191(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The Standing Committee may at any time during a financial year-(a)reduce the amount of a budget grant;(b)sanction the transfer of any amount within a budget grant from one minor head to another or from a subordinate head under one minor head to a subordinate head under another minor head; or(c)sanction the transfer of any amount exceeding rupees five thousand within a minor head from one subordinate head to another or from one primary unit to another.
