Section 155 in The Orissa Municipal Corporation Act, 2003
155. Payments not to be made out of the Corporation Fund unless covered by a budget grant.
- No payment of, any sum out of the Corporation Fund, shall be made unless such expenditure is covered by current budget grant and a sufficient balance of such budget grant is available notwithstanding any reduction or transfer thereof under the provisions of this Act :Provided that this Section shall not apply to payment in the following cases :-(a)refund of taxes and other moneys which are authorized by this Act;(b)repayment of money belonging to contractors or other persons and held in deposit and all money collected or credited to the Corporation Fund by mistake;(c)temporary payment for works urgently required by the Government in the public interest;(d)sums payable as compensation under this Act or the rules or the regulations made there under ;(e)expenses incurred by the Corporation on special measures on the out break of dangerous diseases;(f)sum payable,(i)under orders of Government on failure of the Corporation to take any action required by the Government, or(ii)under any other taw for the time being in force, or(iii)under the decree or order of a civil or criminal Court against the Corporation, or(iv)under compromise of any claim, suit or other legal proceedings, or(v)on account of the costs incurred in taking immediate action by any of the Corporation authorities to avert a sudden threat or danger to the properties of the Corporation or to human life, and(g)such other cases as may be prescribed.
