Section 8(3) in M.P. Nagar Vikas Nidhi Niyam, 2001
(3)Expenses from Repayment Account-(i)For repayment of arrears of debts taken from Government which shall include repayment of interest and penal interest,(ii)For the repayment of such debts and interest, penal interest and guarantee fee thereon provided by Financial Institutions/banks which are required to he paid directly by the Government with the permission of such bodies,(iii)For the repayment of dues/liabilities of Government Department/Undertakings/Boards which such body is unable to pay off.(iv)For the payment of such amount of contribution towards pension fund of employees of urban bodies which the urban body cannot pay.
