Section 26Q(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding such amount as the State Government may from time to time fix in that behalf on account of recurring or non-recurring expenditure shall be spent by the Board in any financial year unless such sum has been included in a statement submitted under sub-section (1) of section 6-V.
