Section 140 in Uttar Pradesh Municipal Corporation Act, 1959
140. Purposes for which Corporation Fund is to be applied.
- [The moneys credited to the Corporation Fund from time to time shall, in the first place, be applied for payment of salaries and allowances of Safai Mazdoors and then in the following order of preference]: [Substituted by U.P. Act 15 of 1983 (w.e.f. 01-08-1983).]Firstly, in making due provision for the repayment of all loans payable by the Corporation under the provisions of Chapter VIII;Secondly, in discharge of all liabilities imposed on the Corporation by clause (b) of sub-section (1) of Section 126;Thirdly, in payment of all sums, charges and costs necessary for the purposes specified in Sections 114 and 115, and for otherwise carrying this Act into effect, or of which the payment shall be duly sanctioned under any of the provisions of this Act inclusive of -(a)the cost of auditing the Corporation accounts;(b)the expenses of every election held under this Act;(c)the salaries, allowances and contributions to pensions and leave salaries of the Municipal Commissioner and of any other officer whose services may at the request of the Corporation be placed by the State Government at the disposal of the Corporation;(d)[ the salaries and allowances of Corporation officers and servants, other than Safai Mazdoors, and all pensions, gratuities, contributions and compassionate allowances payable to all officers and servants of Corporation under the provisions of this Act;] [Substituted by U.P. Act 15 of 1983 (w.e.f. 01-08-1983).](e)the salaries and fees of experts for service or advice in connection with any matter arising out of the administration or undertaking of the Corporation;(f)all expenses and costs incurred by the Corporation or by any Corporation officer on behalf of the Corporation in the exercise of any power conferred, or the discharge of any duty imposed on it or them by this Act, including moneys which the Corporation is required or empowered to pay by way of compensation;(g)every sum payable -(i)by order of the State Government or under an award made under the Arbitration Act, 1940, or a decree or order of a Civil Court, as the case may be;(ii)under a decree or order of a civil or criminal court passed against the Municipal Commissioner;(iii)under a compromise of any suit or other legal proceeding or claim;(h)contributions to public institutions which the State Government may, after consulting the Corporation, declare to be in the interest of the inhabitants of the City.[Explanation. [Inserted by U.P. Act 15 of 1983 (w.e.f. 01-08-1983).] - For the purposes of this section, a person shall be deemed to be a Safai Mazdoor if he is employed by Corporation for the purposes of sweeping and cleaning of Corporation roads, lanes, pathways, drains, sewers, latrines and urinals, carrying of dead animals and refuse and for other jobs of the like nature.]
