Section 88 in The Chhattisgarh Municipal Corporation Act, 1956
88. Application from Municipal Fund.
- All the moneys from lime to time credited to the municipal fund shall be applied in the following order of preference-Firstly, in making due provisions for the repayment of all loans payable by the Corporation under the provisions of Chapter IX.Secondly, in discharge of all liabilities imposed on the Corporation by Section 3.Thirdly, in payment of all sums, charges and costs necessary for the purposes specified in Sections 66 and 67 and for otherwise carrying this Act into effect, or of which the payment shall be duly or directly sanctioned under any of the provisions of this Act inclusive of-(a)the expenses of every election of Councillors held under this Act;(b)the salaries, allowances and contributions to pensions and leave salaries of the Commissioner and of any other officer whose services may at the request of the Corporation be placed by the Government at the disposal of the Corporation;(c)the salaries and allowances of municipal officers and servants and all pensions, gratuities, contributions and compassionate allowances payable under the provisions of this Act;(d)the salaries and fees of experts for service or advice in connection with any matter arising out of the administration or undertaking of the Corporation;(e)all expenses and costs incurred by the Corporation or by any Municipal Officer on behalf of the Corporation in the exercise of any power conferred or the discharge of any duty imposed on it or them by this Act, including moneys which the Corporation is required or empowered to pay by way of compensation;(f)every sum payable-(i)by order of the Government or under an award made under the Arbitration Act, 1940;(ii)under a decree or order of a civil or criminal Court passed against the Commissioner;(iii)under the compromise of any suit or other legal proceeding or claim;(g)contributions to public institutions functioning in the interest of the inhabitants of the City;(h)the cost of auditing the municipal accounts.
