Section 154(2) in Karnataka Municipal Corporations Act, 1976
(2)When any sum of money has been borrowed under sub-section (1),-(a)no portion thereof shall, without the previous sanction of the Government, be applied to any purpose other than that for which it was borrowed, and(b)no portion of any sum of money borrowed under clause (a) of sub-section (1) shall be applied to the payment of salaries or allowances to any corporation officers or servants other than those exclusively employed upon the works for the construction of which the money was borrowed.
