Section 174 in Greater Hyderabad Municipal Corporation Act, 1955
174. Purpose for which Municipal Fund is to applied.
- The moneys from time to time, credited to the Municipal Fund shall be applied in payment of all sums, charges and costs necessary for carrying this Act into effect, or of which the payment shall be duly directed or sanctioned under any of the provisions of this Act or of any other law for the time being in force inclusive of-(a)the expenses of every election held under this Act;(b)the contributions required to be made under subsection (2) of section 131;(c)the salaries and other allowances of all municipal officers and servants and all contributions to provident funds, pension, gratuities payable under the provisions of this Act or the bye-laws or of the statement framed under this Act for the time being in force;(d)all expenses and costs incurred by the Commissioner in the exercise of any power or the discharge of any duty conferred or imposed upon him by this Act, including moneys which he is required or empowered to pay by way of compensation;(e)any sum chargeable under section 196;(f)every sum payable-(i)under section 664 or sub-section (1) of section 678 to the Government;(ii)under a decree or order of a civil or criminal court passed against the Corporation or against the Commissioner, Deputy Commissioner or Assistant Commissioner, in their capacities as such;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 674;(g)contributions to public institutions;(h)conveyance allowance to the Mayor and the [Member] [['Throughout the ActFor Substituted
