Section 107 in The Orissa Town Planning and Improvement Trust Act, 1956
107. Adherence to estimate and maintenance of closing balance.
(1)No sum shall be expended by or on behalf of the Planning authority unless the expenditure of the same is covered by a current budget grant or can be met by reappropriation.(2)The closing balance shall not be reduced below such limit as may be fixed in this behalf by the State Government from time to time.(3)The following items shall be exempted from the provisions of Subsections (1) and (2), namely:(a)repayment of moneys belonging to contractors or other persons and held in deposit, and of moneys collected by, or credited to the Planning authority by mistake;(b)payments due under a decree of order of a Court passed against the Planning authority or against the Chairman, ex officio or under an award of the Tribunal;(c)sums payable under compromise of any suit or other legal proceeding or claim effected under Section 134;(d)sums payable under this Act by way of compensation; and(e)payments required to meet some pressing emergency.(4)Whenever any sum exceeding five thousand rupees is expended under clause (a) of Sub-section (3), the Chairman shall forthwith report the circumstances to the State Government, and shall at the same time explain how the Planning authority propose to cover the expenditure.
