Section 36 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
36. Application of Samiti Fund. [Section 100.]
(1)The Panchayat Samiti fund shall be applicable to the matters enumerated in section 100 and the following incidental matters, -(a)the provision and maintenance of a Panchayat Samiti Office including other offices and record room(s) and the cost of appurtenances and fittings and insurance and taxes in respect of such offices;(b)salaries and allowances of the employees of a Panchayat Samiti, the allowances to be paid to its members, liveries, contribution to the pensionary and provident fund, gratuities, pensions, if provided under the rules and cost of propulsion and maintenance of the vehicles belonging to the Panchayat Samiti and all expenditure incidental thereto;(c)stationery and printing charges for all offices under its control;(d)law charges;(e)proportionate cost of Panchayati Raj Public Works Wing;(f)the provision and maintenance of dispensaries, hospital and other institutions under its control;(g)advertisement charges;(h)investments;(i)disbursement and repayment of loan, if any.(2)Panchayat Samiti funds with the sanction of the Government may be applied for,-(a)contributing to the fund of Zila Parishad or any Gram Panchayat within its jurisdiction;(b)contributing towards the expenses of any public exhibition in the area under its jurisdiction;(c)contributing to any charitable fund or to the funds of any institution for the relief of poor or the treatment of diseased or infirm persons or the investigation of the causes of disease outside or within the area subject to the jurisdiction of the Panchayat Samiti;(d)incurring any other extraordinary charges for purpose of like nature;(e)contributing for becoming a member of any body or society outside its jurisdiction;(f)fees payable to Government employees for Samiti work.(3)The payment of any sum out of the Samiti fund may be authorised by the Executive Officer in the absence of budget provision in the case of, -(a)repayment of money belonging to contractor or other persons held in deposit and of money collected or credited into fund by mistake;(b)any sum which the Panchayat Samiti is liable to pay by way of compensation or expenses under any law;(c)sums payable under the decree or order of civil court passed against the Panchayat Samiti or under a compromise of any suit or legal proceedings or claim :Provided that the Executive Officer shall forthwith communicate the circumstances to the Panchayat Samiti which shall take such action as it may, in the circumstances, deem necessary or expedient to cover any expenditure not covered by a budget allotment.
