Section 40(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(1)The Panchayat Samiti Fund shall be applicable to the matters enumerated in section 140 and the following incidental matters there to-(a)the provision and maintenance of a Panchayat Samiti Office including other offices and record room(s) and the cost of appurtenances and fittings and insurance and taxes, in respect of such offices;(b)salaries, allowances etc, of the employees of a Panchayat Samiti, the allowances to be paid to its members, liveries, contribution to the pension and provident fund, gratuities, pensions, if provided under the rules and cost of propulsion and of maintenance of the vehicle belonging to the Panchayat Samiti and all expenditure incidental thereto;(c)stationery and printing charges for all offices under its control;(d)law charges:(e)election expenses, if any, to be recouped later on from the concerned quarter.(f)the provision and maintenance of dispensaries, hospitals and other institutions under its control:(g)advertisement charges:(h)investments;(i)proportionate cost of Panchayati Raj Public works Circle;(j)audit fee;(k)disbursement and repayment of loan, if any.(I)any other office expenses;(m)re-imbursement of medical bills of employees and their dependents as per rules.
