Section 63(1) in The Gujarat Housing Board Act, 1961
(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] [These words were substituted for the words 'twenty five thousand rupees' by Gujarat 1 of 1973, section 43(1).],(b)non-recurring expenditure not exceeding [two lacs of rupees] [These words were substituted for the words 'one lac of rupes' by Gujarat 1 of 1973, section 43(2).] notwithstanding the fact that such expenditure has not been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under section 32.
