Section 80 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
80. Application of Samiti Fund.-
The Samiti Fund shall be applicable to the payment, in whole or in part, of the charges and expenses incidental to the several matters specified in sections 33 and 41 and incurred within the area subject to the authority of the Panchayat Samiti and also to the following purposes, namely:-(a)performance of agency functions entrusted to the Panchayat Samiti under section 42;(b)expenses required for the audit of accounts of the Panchayat Samiti;(c)cost of the acquisition of land;(d)expenses in respect of such portion of the cost of Departments for Education, Public Health, Agriculture, Public Works and any other Departments as may be held by the Government to be equitably debitable to the Panchayat Samiti in return for the services rendered to the Samiti by those Departments;(e)grants-in-aid to the Gram Panchayats and to educational, public health or any other public institution within the area subject to the authority of the Panchayat Samiti;(f)charges and expenses incurred outside the Panchayat Samiti area when such application of funds is in the opinion of the Samiti for the benefit of that area;(g)expenses and charges for the implementation of Community Development Programme subject to the general control of and such particular direction as the Government or any other authority appointed by the Government in this behalf, may from time to time issue to the Panchayat Samiti with respect to the pattern and priority of the scheme under the aforesaid programme; and(h)any other expenditure which the Government may, on a recommendation of the Panchayat Samiti or otherwise declare to be a fit and proper charge on the Samiti Fund.
