(1)The committee shall set apart and apply out of the municipal fund -(a)firstly, such sum 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 Government to contribute towards the cost of such Local-Self Government Board or Inspectorate as the State 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 per centum of the income for the financial year preceding the year, in which the committee is called upon to make the contribution;(c)thirdly, such sum as may, be required to meet the establishment charges and the salary, allowances, provident fund, pension and gratuity of the members of the Municipal Services and other municipal employees including such subscriptions and contributions as are referred to in Sections 44 and 45;(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 cost of any public expenditure by the Central Government or the State Government as may be held by the State 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 to mental hospitals or public asylums whether in or outside the State;(f)sixthly, such sums as may be due to the State Government in respect of the cost of services of town-planning and police, rendered by it to the committee and for the maintenance of waterworks, drainage, sewerage, roads, etc., by it on behalf of the committee;(g)seventhly, such sums to be paid annually by the committee to the Town Improvement Trust as are required to meet the charges under section 68 of the Punjab Town Improvement Act, 1922:Provided that for payment of charges under clauses (f) and (g) no resolution of the committee shall be necessary.(2)Subject to the charges specified in sub-section (1) and to such rules as the State Government may make with respect to the priority to be given to the several duties of the committee, the municipal fund shall be applicable to the payment in whole or in part, of the charges and expenses incidental to the following matters within the municipality, and with the sanction of the State Government outside the municipality, namely :-(a)the construction, maintenance, improvement, cleansing and repair of all public streets, bridges, town-walls, town-gates, embankments, drains, privies, latrines, urinals, tanks and water-courses and the preparation of compost manure;(b)the watering and lighting of such streets or any of them;(c)the construction, establishment and maintenance of schools, hospitals and dispensaries and other institutions for the promotion of education or for the benefit of the public health, and of rest-houses, sarais, poor houses, markets, stalls, encamping grounds, pounds, and other works of public utility, and the control and administration of public institutions of any of these descriptions;(d)grants-in-aid to schools, hospitals, dispensaries, poor-houses, leper-asylums, and other educational or charitable institutions;(e)the training of teachers and the establishment of scholarships;(f)the giving of relief and the establishment and maintenance of relief works in time of famine or scarcity;(g)the supply, storage and preservation from pollution of water for the use of men or animals;(h)the planting and preservation of trees, and the establishment and maintenance of public parks and gardens;(i)the taking of a census, the registration of births, marriages and deaths, public vaccination and any sanitary measure;(j)the holding of fairs and industrial exhibitions;(k)the preparation and maintenance of a record of rights in immovable property;(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants, or expenditure whereon may be declared by the committee, with the sanction of the State Government to be an appropriate charge on the municipal fund.(3)Notwithstanding anything contained in the foregoing sub-sections, no charges or expenses shall be paid from the municipal fund incidental to any matter which has been specifically declared by the State Government by general or special order to be a matter in regard to which no expenditure shall be met from the municipal fund.(4)Subject to the provisions of this Act and the rules and bye-laws, it shall be the duty of the President and of any member presiding at any meeting of the committee or of a sub-committee to disallow the consideration or discussion of any matter for which provision is not made in this section or any other section.
