Section 26 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
26. Emergency powers of Board.
(1)Where in the opinion of the Board circumstances have arisen which require immediate action, it shall be lawful for the Board to incur in any year recurring or non-recurring expenditure, notwithstanding the fact that such expenditure has not been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under Section 37.(2)The expenditure under sub-section (1) shall be made from out of the Contingency Fund established under Section 73.
