Section 87 in The Gujarat Maritime Board Act, 1981
87. Adherence to estimate except in emergency.
(1)Subject to the provisions of Section 86 no sum exceeding such amount as the State Government may fix in this behalf shall, save in cases of emergency, be expended by, or on behalf of, the Board unless such sum is included in some estimate of the Board at the time in force which has been finally sanctioned by the Government.(2)If any sum exceeding such limit as may have been fixed in this behalf under subsection (1) is so expended by the Board on a pressing emergency, the circumstances shall be forthwith reported by the [Chief Executive Officer] [These words were substituted for the word 'Chairman', by Gujarat 3 of 1996, Section 13 (w.r.e.f. 08-09-1995).] to the State Government, together with an explanation of the way in which it is proposed by the Board to cover such extra expenditure.
