Section 75(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The money from time to time credited to the Corporation Fund, shall be applied in payment of all sums, charges of cost necessary for carrying out the provisions of this Act and of the rules, regulation and bye-laws made thereunder or which payment is duly directed, sanctioned or required by or under any of the provisions of this Act, and in payment of such sum as may be required to meet the establishment charges and the salary, allowances, provident fund, and gratuity of the number of Municipal services:Provided that the total expenditure on establishment shall not exceed one third of the total expenditure of the Corporation.
