Section 114 in Gauhati Municipal Corporation Act, 1971
114. Restriction on expenditure from Municipal.
- Except as hereinafter provided on payment of any sum out of the Municipal Fund shall be made by the Commissioner unless the expenditure of the same is covered by a current budget grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely: -(a)Refunds of taxes and other moneys, which are authorised by this Act;(b)Repayments of moneys belonging to contractors or other persons and held in deposit and of moneys collected or credited to the Municipal Fund by mistake:(c)Sums payable in any of the following circumstances -(i)Under orders of the Government;(ii)Under the decree or order of a Civil or Criminal Court passed against the Corporation;(iii)Under a compromise of any claim, suit or other legal proceedings;(iv)On account of cost incurred in taking immediate action by any of the Municipal authorities to avert a sudden threat of danger to the property of the Corporation or to human life;(d)Temporary payments for work urgently required by the Government in the public interest under section 116 of this Act;(e)Sums payable as compensation under this Act or under any rules or bye-laws made thereunder; and(f)Expenses incurred by the Corporation on special measures taken as the outbreak of dangerous diseases.
