Section 79 in The Orissa Development Authorities Rules, 1983
79. Adherence to estimates and maintenance of closing balance.
(1)No sum shall be expended by or on behalf of the Authority unless the expenditure of the same is covered by a current budget grant which shall include grant by re-appropriation.(2)The closing balance shall not be reduced below such limit as may be fixed in this behalf by the State Government from time to time.(3)The following items shall be exempted from the provisions of Sub-rules (1) and (2), namely :(a)re-payment of money belonging to contractors or other persons and held in deposit, and of moneys collected by, or credited to the Authority by mistake;(b)payments due under a decree or order of a Court passed against the Authority, or under an award of the Board of Appeal constituted under Section 38 or Tribunal constituted under Section 87;(c)sums payable under compromise of any suit or other legal proceedings or claim effected under Section 98;(d)sums payable under the Act by way of compensation ; and(e)payment required to meet some pressing emergency.
