Section 37(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(3)The payment of any sum out of the Zila Parishad fund may be made or authorised by the Chief Executive Officer in the absence of budget in the case of,-(a)any refund required to be made under the Act or any law;(b)repayments of money belonging to contractors or other persons held in deposit and of the money collected or credited to the Zila Parishad fund by mistake;(c)sums payable under a decree or order of a civil court passed against Zila Parishad or under a compromise of any suit or legal proceedings or claim; and(d)any sum which a Zila Parishad is liable to pay by way of compensation or expenses under any law:Provided that the Chief Executive Officer shall forthwith communicate the circumstances to the Zila Parishad under advice to the Government to take steps to cover the expenditure not covered by the allotment.
