Section 84 in The City of Nagpur Corporation Act, 1948
84. Only sums covered by a budget grant to be expended from the municipal fund.
- Except as hereinafter provided, no payment of any sum shall be made out of the municipal fund [or the special funds] [These words were inserted by Maharashtra 13 of 1992, Section 9.] unless the expenditure of the same is covered by a current budget grant and a sufficient balance of such budget grant is still available notwithstanding any reduction or transfer thereof which may have been made under section 87 or 89 ;Provided that the following items shall be excepted from this prohibition, namely :-(a)sums of which the expenditure has been sanctioned by the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 43.];(b)refunds of taxes and other moneys which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is by this Act authorised to make;(c)repayments of moneys belonging to contractors or other persons held in deposit and of money collected or credited to the municipal fund [or the special funds] [These words were inserted by Maharashtra 13 of 1992, Section 9.] by mistake;(d)sums which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is by this Act required or empowered to pay by way of compensation;(e)sums payable in any of the circumstances mentioned in clause (g) in section 79;(f)expenses incurred by the Corporation in the exercise of the powers conferred on it by section 265;(g)costs incurred by the Commissioner under clause (c) of sub-section (3) of section 59.
