Section 55(5) in Gorkhaland Territorial Administration Act, 2011
(5)No payment shall be made out of the Fund unless such expenditure is covered by a current budget grant:Provided that the Gorkhaland Territorial Administration 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 Gorkhaland Territorial Administration and for such other cases as may be prescribed:Provided further that such expenditure shall be reported to the Gorkhaland Territorial Administration 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.
