Section 154(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)When any sum of money has been borrowed or re-borrowed under sub section (1)-(a)no portion thereof shall without the previous sanction of the State Government, be applied to any purpose other than that for which it was borrowed; and(b)no portion of any sum of money borrowed or re-borrowed for the execution of any work shall be applied to the payment of salaries or allowances of any Corporation officer or servant other than those who are exclusively employed upon the work for the construction of which the money was borrowed, or for meeting expenditure of recurring nature:Provided that such share of the cost on account of the salaries and allowances of Corporation officers or servants employed in part upon the preparation of plans and estimates or the construction or supervision of or upon the maintenance of the accounts of such work as the Executive Committee may fix may be paid out of the sum so borrowed or re-borrowed.
