Section 219(2) in Karnataka Panchayat Raj Act, 1993
(2)The Taluk Panchayat Fund shall also be utilised for the following purposes:-(i)payment of salaries and allowances to the Adhyaksha and Upadhyaksha, officers and staff, traveling allowance, daily allowance, and sitting fees to the members of the Taluk Panchayat or any committee thereof, subject to such rules as may be made in this behalf by the Government;(ii)any amount falling due on any loan raised by the Taluk Panchayat;(iii)with the previous sanction of the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], for any other purposes for which the application of such property or fund is necessary in public interest:Provided that any amount granted to the Taluk Panchayat by the Government or any person or local authority for any specific work or purpose shall be applied exclusively for such work or purpose and in accordance with such instructions as the Government may specify either generally or specially in this behalf.
