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Union of India - Section

Section 62 in The Electricity (Supply) Act, 1948

62. Restriction on unbudgeted expenditure .-(1) Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding [seventy-five thousand] rupees on account of recurring expenditure or exceeding [three lakhs] [ Substituted by Act 30 of 1966, Section 13, for " one lakh" (w.e.f. 16.9.1966).] of rupees on account of non-recurring expenditure shall be expended by the Board in any year of account unless such sum has been included in a statement submitted under sub-section (1) or sub-section (5) of section 61.

(2)Where any such sum is expended under circumstances of extreme urgency, [it shall be expended in accordance with the regulations made by the Board with the previous approval of the State Government and] [ Inserted by Act 23 of 1978, Section 11 (w.e.f. 3.6.1978).] a report thereon indicating the source from which it is proposed to meet the expenditure shall be made as soon as practicable to the State Government.