Section 140 in The Punjab Panchayati Raj Act, 1994
140. Application of Panchayat Samiti Fund.
- The Panchayat Samiti Fund shall be applicable to the payment in whole or in part, of the charges and expenses incidental to the several matters specified in Sections 119 and 155 and incurred within the area subject to the authority of the Panchayat Samiti and also to the following purposes, namely :-(a)performance of agency functions entrusted to the Panchayat Samiti under Section 120;(b)expenses required for the audit of accounts of the Panchayat Samiti;(c)cost of acquisition of land;(d)expenses in respect of such portion of the cost of the Departments of Education, Public Health, Agriculture, Public Works and any other departments as may be held by the State Government to be equitably debitable to the Panchayat Samiti in return for the services rendered to the Panchayat Samiti by those Departments;(e)grants-in-aid to the Gram Panchayat and to educational, public health or any other public institution within the area subject to the authority of the Panchayat Samiti;(f)charges and expenses incurred outside the Panchayat Samiti area when such application of funds is in the opinion of the Panchayat Samiti for the benefit of that area;(g)expenses and charges for the implementation of Community Development Programme subject to the general control and direction as the State Government or any other authority appointed by the State Government in this behalf, may from time to time issue to the Panchayat Samiti with respect to the pattern and priority of the scheme under the aforesaid programme; and(h)any other expenditure which the State Government may, on a recommendation of the Panchayat Samiti or otherwise declare to be a fit and proper charge on the Samiti Fund.
