(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,(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.
