Section 89A(7) in Rajasthan Municipalities Act, 2009
(7)Save as provided in this section, provisions of this Act relating to operation of Municipal Fund and accounts and audit thereof shall apply mutatis mutandis to the fund constituted under this section.Explanation.- For the purpose of this Section(i)any grant or contribution by whatever name called, received by the Municipality which is exclusively for the development of slum areas shall not be a part of the above earmarked funds; and(ii)'basic services' shall include expenditure on capital and revenue account directly incurred on water supply, drainage, sewerage, construction of community toilets, solid waste management, connecting roads, street lighting, public parks and play grounds, community and livelihood centers, community health centers, pre-primary and primary education centers, affordable housing for poor and other services as determined by the Municipality but shall not include establishment expenses, including salary and wages, nor directly and specifically incurred for delivery of basic services to the poor.]
