100. Prohibition of expenditure not covered by the budget.
- Except an hereinafter provided, payment of any sum shall be made out of the Zilla Parishad Fund unless the expenditure of the same is covered by a budget grant except in the following cases, namely-(a)refund of moneys which the Zilla Parishad is authorized to make under this Act or the Rules and regulations made thereunder;(b)payment of moneys belonging to the contractors or other persons held in deposit and of moneys credited to the Zilla Parishad fund by mistake;(c)sums which the Zilla Parishad is required or empowered by this Act to pay by way of compensation;(d)every sum payable(i)under this Act by order of the Government;(ii)under a decree or order of a Civil Court, and(iii)under a compromise of any suit or other legal proceedings, or claim.
