Section 88 in The Bombay Provincial Municipal Corporations Act, 1949
88. Purpose for which Municipal Fund is to be applied. - The moneys from time to time, credited to the Municipal Fund shall be applied in payment of all sums, charges, and costs necessary for carrying this Act into effect, or of which the payment shall be duly directed or sanctioned under any of the provisions of this Act or any other law for the time being in force inclusive of-
(a)the expenses of every ward election;(b)the salary, joining time allowances, and other allowances of the Commissioner and of leave and pension contribution, if any, payable on his account to the [State] Government;(c)the salaries and other allowances of all municipal officers and servants and all contributions to provident funds, pensions, gratuities and compassionate allowances payable under the provisions of this Act or the regulations or of the statement framed under this Act for the time being in force;(d)all expenses and costs incurred by the Commissioner in the exercise of any power or the discharge of any duty conferred or imposed upon him by this Act, including moneys which he is required or empowered to pay by way of compensation;(e)the grant payable under section 44 of the Bombay Primary Education Act, 1947 (Bombay LXI of 1947), to the Primary Education Fund maintained thereunder for the City;(f)the loans advanced under the rules for building purposes;(g)any sum chargeable under section 108;(h)every sum payable,-(i)under section 422 or sub-section (1) of section 449 to the [State] Government;(ii)under a decree or order of a civil or criminal court passed against the Corporation or against the Commissioner, Deputy Commissioner or Assistant Commissioner ex-officio;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 481;(i)contributions to public institutions;(j)expenses incurred on the provision of traffic signs.
