Section 77 in Arunachal Pradesh Municipal Act, 2007
77. Payments not to be made out of Municipal Fund unless Covered by Budget grant.
- No payment of any sum out of the Municipal fund shall be made unless such expenditure is covered by a current budget grant and a sufficient balance of such budget grant is available, notwithstanding any reduction or transfer thereof under the provision or transfer under the provisions of this Act :Provided that this section shall not apply to any payment in the following cases:-(a)refund of taxes and other moneys which are authorized by this Act,(b)repayment of moneys belonging to contractors or other persons and held in deposit and all moneys collected by the Municipality or credited to the Municipal Fund by mistake,(c)temporary payment for works urgently required by the State Government in the public interest,(d)expenses incurred by the Municipality on special measures on the outbreak of dangerous diseases, natural or technological hazards or in any other emergent case,(e)sums payable as compensation under this Act or the rules or the regulations made thereunder,(f)sums payable-(i)under orders of the State Government on failure of the Municipality to take any action required by the State Government under any provision of this Act, Or(ii)under any other law for the time being in force, or(iii)under the decree or order of a civil or criminal court against the Municipality, or(iv)under a compromise of any claim, suit or other legal proceeding, or(v)on account of the cost incurred in taking immediate action by any of the municipal authorities to avert a sudden threat or danger to the property of Municipality or of human life, and(g)such other cases as may be determined by regulations.
