Section 61(10) in Mising Autonomous Council Act, 1995
(10)No payment shall be made out of the General Council fund or the Village Council fund unless such expenditure is covered by a current budget grant Provided that the General Council or the Village Council as the case may be may make payments in terms of refund of deposits by contractors or for urgent works undertaken in an emergency or when required by the Government in the interest of the public or under the decree or order of a civil or criminal court against the General Council or the village council, as the case may be, and for such other cases as may be prescribed.Provided further that such expenditure shall be reported to the General Council or the Village Council as the case may be, for taking such action under the provisions of this Act as may appear to it to be feasible for covering the amount of such payments.
