(1)The purposes to which a panchayat fund may be applied include all objects authorised by this Act, the rules made there under and by other laws and in general everything necessary for or conducive to the safety, health, education, convenience, comfort and welfare of the inhabitants of the panchayat area concerned and everything incidental to the administration of the panchayat; and the funds shall be applicable thereto within the panchayat area subject to this Act, the rules framed there under [***] [Omitted by Act 13 of 1999.] and shall be applicable thereto outside the panchayat area if the expenditure is specifically sanctioned by the Government.
