Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Kerala - Subsection

Section 213(2)(a) in Kerala Panchayat Raj Act, 1994

(a)It shall be the duty of every panchayat to provide for the payment of -
(i)any amount falling due on any loans contracted by it;
(ii)the election expenses including the cost of preparation of the electoral rolls and conduct of elections;
(iii)the salaries and allowances and the pensions, pensionary contributions, gratuity and provident fund contributions of its officers and employees and the allowances to the President, Vice-President and members which may be due;
(iv)sum due under any decree or order of a court;
(v)any other expenses rendered obligatory by or under this Act or any other law;and
(vi)amount of fees for audit.