Section 79 in The Punjab Municipal Corporation Act, 1976
79. Payments not to be made unless covered by a budget-grant.
- No payment of any sum out of the Corporation Fund shall be made 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 the provisions of this Act :Provided that this section shall not apply to payments made in the following classes of cases, namely :-(a)refund of taxes and other moneys which are authorised under this Act;(b)repayment of moneys belonging to contractors or other persons and held in deposite and of moneys collected or credited to the Corporation Fund by mistake;(c)sum payable in any of the following circumstances :-(i)under orders of the Government on failure of the Corporation to take any action as required by the Government; or(ii)Under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the Corporation; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the Corporation or the Commissioner to avert a sudden threat of danger to the property of the Corporation or to human life;(d)temporary payment for works urgently required by the Government in the public interest;(e)sums payable as compensation under this Act or under any rules, regulations or bye-laws made thereunder ;(f)expenses incurred by the Corporation on special measures taken on the outbreak of dangerous diseases;(g)amount payable to Government by way of audit fee.
