Section 36(2) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(2)Panchayat Samiti funds with the sanction of the Government may be applied for,-(a)contributing to the fund of Zila Parishad or any Gram Panchayat within its jurisdiction;(b)contributing towards the expenses of any public exhibition in the area under its jurisdiction;(c)contributing to any charitable fund or to the funds of any institution for the relief of poor or the treatment of diseased or infirm persons or the investigation of the causes of disease outside or within the area subject to the jurisdiction of the Panchayat Samiti;(d)incurring any other extraordinary charges for purpose of like nature;(e)contributing for becoming a member of any body or society outside its jurisdiction;(f)fees payable to Government employees for Samiti work.
