Section 110(3)(ii) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

[Cites 0, Cited by 0] [Section 110(3)] [Section 110] [Entire Act]

State of Punjab - Subsection

Section 110(3)(ii) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(ii)money borrowed on the security of allocated revenue should be spent only on those objects as provided in the rules made under the Act, if the money is utilized on works which are not productive, arrangements should be made for the amortization of the debt; and

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State of Punjab - Subsection

Section 110(3)(ii) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014