Section 47 in The New Delhi Municipal Council Act, 1994
47. Payments not to be made unless covered by a budget-grant.
- No payment of any sum out of the New Delhi Municipal Fund shall be made unless the expenditure of the same is covered by a current budget-grant and a sufficient balance of such budget-grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely:-(a)refund of taxes and other moneys which are authorised under this Act;(b)repayment of moneys belonging to contractors or other persons and held in deposit and of moneys collected or credited to the New Delhi Municipal Fund by mistake;(c)sums payable in any of the following circumstances-(i)under orders of the Central Government on failure of the Council to take any action as required by that Government; or(ii)under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the Council; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the Chairperson under clause (c) of section 18 to avert a sudden threat of danger to the property of the Council or to human life;(d)temporary payments for works urgently required by the Central Government in the public interest;(e)sums payable as compensation under this Act or under any rules, regulations or bye-laws made thereunder;(f)expenses incurred under section 287 by the Chairperson on special measures taken on the outbreak of dangerous diseases.
