Section 36(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(1)The Panchayat Samiti fund shall be applicable to the matters enumerated in section 100 and the following incidental matters, -(a)the provision and maintenance of a Panchayat Samiti Office including other offices and record room(s) and the cost of appurtenances and fittings and insurance and taxes in respect of such offices;(b)salaries and allowances of the employees of a Panchayat Samiti, the allowances to be paid to its members, liveries, contribution to the pensionary and provident fund, gratuities, pensions, if provided under the rules and cost of propulsion and maintenance of the vehicles belonging to the Panchayat Samiti and all expenditure incidental thereto;(c)stationery and printing charges for all offices under its control;(d)law charges;(e)proportionate cost of Panchayati Raj Public Works Wing;(f)the provision and maintenance of dispensaries, hospital and other institutions under its control;(g)advertisement charges;(h)investments;(i)disbursement and repayment of loan, if any.
