Section 101(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)(a)Save in an emergency, no sum shall be expended by or on behalf of any Council unless such sum is included in the budget for the time being in force.(b)If any sum which is not so included in the budget, is expended in an emergency, the circumstances in which such sum was expended shall forthwith be reported by the President to the Council and the Collector, with an explanation of the way in which it is proposed to cover such extra expenditure.
