171. Prohibition of expenditure not covered by the Budget.
- Except as hereinafter provided no payment of any sum shall be made out of the Zilla Panchayat fund, unless the expenditure of the same is covered by a budget grant except in the following cases, namely:-(a)refund of money which the Zilla Panchayat is authorised to make under this Act or the rules or regulations made thereunder;(b)repayment of moneys belonging to the contractors or other persons held in deposit and of moneys credited to the Zilla Panchayat fund by mistake;(c)sums which the Zilla Panchayat is required or empowered by this Act to pay by way of compensation.(d)every sum; payable,-(i)under this Act by order of the Director or the Government;(ii)under a decree or order of a Civil Court; and(iii)under a compromise of any suit or other legal proceedings or claim.
