(4)A Panchayat Union Council or Village Panchayat may, with the sanction of the Inspector, also -(a)contribute towards the expenses of any public exhibition, ceremony or entertainment in the Panchayat Development Block or Panchayat Village;(b)contribute to any charitable fund, or to the funds of any institution for the relief of the poor or the treatment of disease or infirmity or the reception of indisposed or infirm persons or the investigation of the causes of disease; and(c)defray any other extraordinary charges.
