Section 41(3) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(3)The payment of any sum out of the Zila Parishad Fund may be made or authorized by the Chief Executive Officer in the absence of budget provision in the case of -(a)any refund required to be made under the Act or any law;(b)repayments of money belonging to contractors or other persons held in deposit, and of the money collected or credited to the Zila Parishad Fund by mistake;(c)sums payable under the decree or order of Civil Court passed against the Zila Parishad or under a compromise of any suit or legal proceedings or claim;(d)any sums which a Zila Parishad is liable to pay by way of compensation or expenses under any law;(e)salaries and allowance of the servants of a Zila Parishad, contributions to the pension and Provident fund, gratuities, liveries and pensions, if permitted under the rules; and(f)electricity, water or telephone charges:Provided that the Chief Executive Officer shall forthwith communicate the circumstances to the Zila Parishad under advice to the Government to take steps to cover the expenditure not covered by the allotment.
