Section 48 in Andhra Pradesh Municipalities Act, 1965
48. Power of Chairperson to incur contingent expenditure.
(1)The Chairperson may incur in each case contingent expenditure incidental to the municipal administration--(i)in the case of third grade or second grade municipality, not exceeding one thousand and five hundred rupees.(ii)in the case of first grade or special grade or selection grade municipality, not exceeding three thousand rupees.(2)He shall report the expenditure so incurred and the reasons therefor to the council at its next meeting;Provided that no such expenditure shall be incurred if there is no provision available to meet the expenditure under the relevant head of account in the budget framed by the council with the modifications, if any, made by the Government or where such expenditure was expressly prohibited by the council.
