(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for the purposes referred to in clause (c) of sub-section (1), shall be applied to the payment of salary and allowances to any officers or other employees of the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be, other than those exclusively employed in connection with the carrying out of that purpose.
