Section 32 in The West Bengal Housing Board Act, 1972
32. Expenditure in case of urgency.
(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen it shall be lawful for the Board to make in any year, -(a)recurring expenditure not exceeding fifty thousand rupees, and(b)non-recurring expenditure not exceeding two lakhs of rupees.(2)Where any sum is expended under circumstances of extreme urgency as provided in sub-section (1), a report thereof indicating the source from which it is proposed to meet the expenditure shall be made by the Board as soon as practicable, to the State Government.
