Section 28 in Kerala Water Supply and Sewerage Act, 1986
28. Estimates of income and expenditure.
(1)The Authority shall before the commencement of, and may at any time during, a financial year prepare a statement or a supplementary statement, as the case may be, of the programme of its activities during the year as well as a financial estimate in respect thereof and the same shall be submitted in such manner, in such form and by such dates as the Government may, by general or special order, direct, for the previous approval of the Government :Provided that in the event of such previous approval not being received before the commencement of the financial year for which such financial statement has been submitted, the Authority shall be entitled to expend on all accounts up-to an amount not exceeding the amount approved for the corresponding period of the previous financial year and such amount shall not include any sum spent out of grants and subventions during the said period.(2)Every financial estimate referred to in sub-section (1) shall make provision for the due fulfillment of all the liabilities of the Authority and for the efficient administration of this Act.(3)Save where in the opinion of the Authority, circumstances of extreme urgency have arisen, no sum exceeding one lakh of rupee on account of recurring expenditure or exceeding five lakhs of rupee on account of nonrecurring expenditure shall be expended by the Authority in any year of account unless such sum has been included in a financial estimate submitted under subsection (1) to the Government.(4)Where any such sum is expended under circumstances of extreme urgency, a report thereon indicating the sources from which it is proposed to meet the expenditure shall be made as soon as practicable to the Government.(5)The Government shall cause the financial estimates of the Authority received by it under sub-section (1) to be laid annually before the State Legislature.
