Section 42 in The Rajasthan Housing Board Act, 1970
42. Expenditure in case of urgency.
(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen, it shall be lawful for the Board to make in any year:-(a)recurring expenditure not exceeding twenty-five thousand rupees, and(b)non-recurring expenditure not exceeding one lac of rupees.(2)Where any sum is expended under circumstances of extreme urgency as provided in sub-section (1), a report thereof indicating the source from which it is proposed to meet the expenditure shall be made by the Board as soon as practicable to the State Government.
