(1)The purposes to which the Gram Panchayat Fund may be applied include all objects declared under section 52 of this Act or any rules made thereunder; or by any other laws or rules; and the fund shall be applicable thereto within the village as per the sectoral allocations subject to such rules or special orders as the Government may prescribe or issue and shall, subject as aforesaid, be applicable to such purposes outside the village if the expenditure is authorized by this Act or specially sanctioned by the Commissioner.(2)It shall be the duty of every Gram Panchayat to provide for the payment of,-(i)any amounts falling due on any loans contracted by it;(ii)the salaries, allowances, Employees Provident Fund contributions etc., of non-provincialized staff;(iii)sums due under any decree or order of a Court;(iv)contributions, if any levied by the Mandal Praja Parishad subject to such limits as may be specified by Commissioner; and(v)any other expenses rendered under this Act or any other law.(3)A Gram Panchayat may, with the sanction of the Commissioner, contribute to any fund for the defence of India.(4)A Gram Panchayat may, with the sanction of the Commissioner, also,-(i)contribute towards the expenses of any public exhibition, ceremony or entertainment in the village;(ii)contribution to any charitable fund or to the funds of any institution for the relief of the poor or the treatment of diseased or infirm or the reception of diseased or infirm persons or the investigation of the causes of disease;(iii)contribute to the funds of any institution established for promoting community development or the aims of Panchayat Raj; and(iv)defray any other extraordinary charges to be recorded in writing and submitted to the Gram Sabha.(5)All the works shall be executed through tender system, including e-tender in the manner prescribed.
