Section 46(7) in The Bodoland Autonomous Council Act, 1993
(7)No payment shall be made out of the Council Fund unless such expenditure is covered by a current budget grant:Provided that the General Council may make payments in terms of refund of deposits by contractors or for urgent works undertaken in an emergency or required by the Government in the public interest or under the decree or order of a civil or criminal Court against the General Council and for such other cases as may be prescribed :Provided further that such expenditure shall be reported to the General Council for taking such action under the provisions of this Act as may appear to it to be feasible for covering the amount of such payments.
