(1)The committee shall set apart and apply out of the municipal fund-(a)first, such as may be required for the payment of any amounts falling due on any loan legally contracted by it :(b)[ secondly, such sum as the committee may be required by the [State] [Inserted by Punjab Act No. 3 of 1933.] Government to contribute towards the cost of such Local Self-Government Board or Inspectorate as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may establish, for the purpose of advising, assisting and supervising the work of municipal committees and other local bodies :Provided that such sum shall not exceed an amount equal to one perfect of the income for the financial year preceding the year, in which the committee is called upon to make the contribution]:(c)[ thirdly] [Substituted for the word 'secondly' by Punjab Act No. 3 of 1933.], such sum as may be required to meet the charges, of its own establishment, including such subscriptions and contributions as are referred to in Sections 43 and 44, and such sum as may be required for the maintenance of a police establishment under Chapter VI;(d)[ fourthly, such sum as may be required to pay the expenses incurred in auditing the accounts of the committee, and such portion of the costs of any public expenditure by the [Central Government] [Substituted by Punjab Act No. 3 of 1933.] or the [State] [Substituted for the words 'Government of India' by the Government of India (Adaptation of Indian Laws) Order, 1937.] Government as may be held by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to be equitably payable by the committee in return for services rendered to it.](e)[ fifthly, such sum as the committee may be required by the State Government to contribute towards the maintenance of pauper lunatics or pauper lepers sent from any place in the [State] [Clauses (e) and (f) were inserted by Punjab Act No. 3 of 1933.] to mental hospitals or public asylums whether in or outside the State.(f)sixthly, such sum as may be due to the State Government in respect of the cost of maintenance by the State Government, on behalf of the committee, of water-works, drainage, sewage or other works.](g)[ seventhly, such sum to be paid annually by the committee to the State Government by way of contribution as is equivalent to - [Clause (g) added by Punjab Act No. 22 of 1959, with effect from 1st October, 1957.](i)the total provision made in the budget for the year 1957-58 under the main head 'Education' excluding [the provision under the sub-heads relating to public libraries, colleges, reading rooms and museums or pertaining to such other matters not relating to schools as the State Government may specify, educational grants and the provisions made for 'original works' relating to schools ; and(ii)a sum representing one per centum of the total income from its own resources for the year 1957-58, in lieu of the deductions made for 'original works' made under clause (i):]Provided that in respect of the financial year 1957-58, the committee shall make a payment to the State Government of the sums which have remained unexpended on 31st March, 1958, out of the provisions under the head 'Education' in the budget of 1957-58 ;[Provided further that in computing the total provision under sub-section (i), school fees or other moneyes received from students by the Committee, income from any property transferred to the State Government, donations for education from the public and such other income of the Committee as may be specified by the State Government shall be excluded.] [Proviso added by Punjab Act No. 22 of 1961.]]
