Section 13(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Commissioner may, without the sanction of the council, incur petty contingent expenditure incidental to the municipal administration, not exceeding five hundred rupees in each case:Provided that-(a)provision to meet the expenditure is available under the relevant head of account in the budget framed by the council, with the modifications, if any made therein by the Government; and(b)the Commissioner shall report any expenditure incurred under this sub-section and the reasons therefor to the council at its next meeting.
