Section 51(5) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(5)Money out of the fund shall not be utilised for the benefit of particular person or section of the community unless, -(a)the amount of expenditure involved is insignificant; or(b)a claim for the amount can be enforced in the court of law; or(c)the expenditure is in pursuance of a recognised policy or custom.
