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109. Power of Corporation to alter budget estimates. 2[(1) On the recommendation of the Standing Committee in respect of the budget estimate, the Corporation may from time to time, during the year, (i) increase the amount of budget grant under any head; (ii) make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year; or (iii) reduce the amount of the budget grant under any head: Provided that due regard shall be had to all the requirements of this act and in making any increase or any additional budget grant the estimated cash balance at the close of the year shall not be reduced below the sum of one lakh rupees or such higher sum as the Corporation may determine in respect of the budget estimate.] (2) Every increase in a budget-grant and every additional budget-grant made in any year under sub- section (1) shall be deemed to be included in the budget estimates finally adopted for that year. (3) The Standing Committee may from time to time during the year (a) reduce the amount of a budget-grant; or (b) Sanction the transfer of any amount within a budget-grant: Provided that every reduction if it exceeds five hundred rupees shall be reported forthwith by Standing Committee to the Corporation and the Standing Committee and the Commissioner shall give effect to any order that may be passed by the Corporation in relation thereto. (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, 1. Subs. by Act 67 of 1993, s. 78, for sub-section (1) (w.e.f. 1-10-1993). 2. Subs. by s. 79, ibid., for sub-section (1) (w.e.f. 1-10-1993). 3. Omitted by s. 79, ibid. (w.e.f. 1-10-1993).    |
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