Section 57 in The Gujarat Rural Housing Board Act, 1972
57. Expenditure in case of urgency.
(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen, it shall be lawful for the Board to make in any year,-(a)recurring expenditure not exceeding fifty thousand rupees.(b)non-recurring expenditure not exceeding two lakhs of rupees, notwithstanding the fact that such expenditure has pot been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under section 32.(2)Where any sum is expended under circumstances of extreme urgency as provided in sub-section (1), a report thereof indicating the source from which it is proposed to meet the expenditure shall be made by the Board as soon as practicable to the State Government.
