(4)A panchayat may by resolution supported by not less than one half of its strength, sanction the payment of -(i)a contribution towards the expenses of any Panchayat conference or association of Panchayats, or(ii)any contribution towards the expenses or reception of important personages or the expenses of any public exhibition, ceremony or entertainments -[or meet the expenses in connection with any matter not specified in the Act or the Rules made there under:Provided that the total annual expenses under this sub-section shall not exceed the limit prescribed by the Government.] [Inserted by Act 13 of 1999.][***] [Omitted by Act 13 of 1999.]
