Section 132 in Telangana District Boards Act, 1955
132. Expenditure from the balance of previous years.
(1)No portion of the accumulated balance may be spent by the Board without the previous sanction of the Government:Provided that nothing in this section shall be deemed to prevent the Board during the first quarter of the year or till the budget is sanctioned, whichever is earlier, from paying from its balances in the local treasury the cost of the sanctioned establishment and other un-avoidable expenditure.(2)At least one month before the date prescribed under sub-section (1) of section 130 for the meeting, the Government shall inform the Committee what total expenditure it sanctions for the coming year from the accumulated balances.(3)Proposals for spending the sum thus sanctioned shall be incorporated in the budget estimates for the coming year in accordance with sub-section (1) of section 130.(4)Notwithstanding anything contained in sub-section (1), in exceptional cases of real necessity the Board may request the Government for sanction of further expenditure therefrom.
