Section 75(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)(a)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 and allowances and the pensions, pensionary contributions and provident fund contributions of its officers and servants;(iii)sums due under any decree or order of a Court;(iv)contributions, if any, levied by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] subject to such limits as may be specified by Commissioner; and(v)any other expenses rendered obligatory by or under this Act or any other law.
