Section 75 in Andhra Pradesh Panchayat Raj Act, 1994
75. Expenditure from Gram Panchayat Fund.
(1)The purpose to which the Gram Panchayat Fund may be applied include all objects expressly declared obligatory or discretionary by this Act or any rules made thereunder or by any other laws or rules and the fund shall be applicable thereto within the village subject to such rules or special orders as the Government may prescribe or issue and shall, subject as aforesaid, be applicable to such purposes outside the village if the expenditure is authorised by this Act or specially sanctioned by the Commissioner.(2)(a)It shall be the duty of every Gram Panchayat to provide for the payment of -(i)any amounts falling due on any loans contracted by it;(ii)the salaries and allowances and the pensions, pensionary contributions and provident fund contributions of its officers and servants;(iii)sums due under any decree or order of a Court;(iv)contributions, if any, levied by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] subject to such limits as may be specified by Commissioner; and(v)any other expenses rendered obligatory by or under this Act or any other law.(3)A Gram Panchayat may, with the sanction of the Government, contribute to any fund for the defence of India.(4)A Gram Panchayat may, with the sanction of the Commissioner, also -(i)contribute towards the expenses of any public exhibition, ceremony or entertainment in the village;(ii)contribute to any charitable fund, or to the funds of any institution for the relief of the poor or the treatment of diseased or infirmity or the reception of diseased or infirm persons or the investigation of the causes of disease;(iii)contribute to the funds of any institution established for promoting community development or the aims of Panchayat Raj; and(iv)defray any other extraordinary charges.
