Section 56 in Kerala District Administration Act, 1979
56. Expenditure from District Council Fund.
(1)The District Council Fund may be applied for the purpose of carrying out the functions of the district council under time Act, subject to such rules as the Government may make from time to time.(2)If the expenditure incurred by any local government in the district or any purpose for which the District Council Fund may be applied under sub-section (1) is such as to benefit the in habitants of the district, the district council may with the sanction of the Government, and shall, if so directed by them, make a reasonable subsidy towards such expenditure.(3)A district council may, out of its funds and subject to the rules as may be made, grant financial assistance for the furtherance (sic) activities to such persons, institutions or societies subject to such terms and conditions, as may be specified.
