(2)Subject to the charges specified in sub-section (1), the Board fit a meeting shall, as far as the Municipal Fund permits, from time to time cause roads, bridges, tanks, ghats, wells, channels, drains, latrines and urinals being the property of the Board, to be maintained and repaired, and the municipality to be cleansed and may apply the Municipal Fund to any of the following purposes within the municipality, and with the sanction of the Commissioner of Division outside the municipality, that is to say-(i)construction, maintenance and improvement of' of roads tramways, bridges, squares, tanks, ghats, wells, drains, latrines and urinals;(ii)planting and reservation and felling of trees and bamboos;(iii)supply of water, and lighting and watering of roads;(iv)erection and maintenance of town halls, offices and other buildings, required for municipal purposes;(v)payment of a gratuity to any officer or servant in its employ, or to any member of the family of such officer or servant who has died from disease or injury contracted in the discharge of duties of his office;(vi)establishment and maintenance of a municipal market, or the taking of a market on lease;(vii)establishment and maintenance of schools, and of hostels to be used in connection with schools, either wholly or by means of grants-in-aid;(viii)establishment and maintenance of poor houses, hospitals and dispensaries and, at the discretion of the Board, the payment of allowances to medical practitioners for professional services rendered to the establishments employed by it;(ix)payment of the expenses of any of the poorer inhabitants of municipality for journeys to and from any hospital established in any part of India for the treatment of special diseases and of their subsistence thereat according to such scale as may be fixed by the Board at a meeting;(x)employment of public vaccinators and the promotion of free vaccination;(xi)acquiring, keeping and equipping of open spaces for purposes of ventilation, or for the promotion of physical exercise and public recreation;(xii)industrial and other technical training and the employment, of medical and veterinary practitioners;(xiii)establishment and maintenance of veterinary dispensaries for the reception and treatment of horses, cattle and other animals;(xiv)payment of contributions towards any public found raised for the relief of human suffering within or without the municipality;(xv)appointment and payment of qualified persons to prevent and treat diseases of horses, cattle and other animals;(xvi)improvement of the breed of horses and cattle and the breeding of mules;(xvii)establishment and maintenance of, or the granting of aid to public libraries and reading rooms, amateur theatrical institutions and music schools;(xviii)payment for fires brigade services;(xix)provisions of burial and burning grounds and the burial or burning of paupers;(xx)taking of census other than a census order by the Central Government;(xxi)holding of fairs and industrial exhibition;(xxii)payment of rewards for the destruction of noxious animals or diseased or unclaimed dogs;(xxiii)preparation of compost manure;(xxiv)prevention of the spread of dangerous diseases;(xxv)establishment and maintenance of dairies;(xxvi)other works of public utility calculated to promote the health, comfort or convenience of the inhabitants;(xxvii)payment of contributions by the Board to any other local authority;(xxviii)payment of anti-malarial and other projects of social services for the improvement of Public Health within the Municipal areas;(xxix)payment of advances to members of the establishment employed by the Board or on behalf for the purposes of enabling them to acquire or construct residences for themselves and to purchase means of conveyance required for the performance of their duties;(xxx)any expenditure not provided for in the items quoted above which may be declared by the Board at a meeting, with the sanction of the State Government, to be and appropriate charge on the municipal fund:Provided that the net proceeds of the taxes or fees, as the case may be, imposed under Section 68, sub-section (1) (b) and Section 212, Section 68, sub-section (1) (c ), Section 68, sub-section (d) and Section 212, Section 68, sub-section (1) (e), Section 68, sub-section (1) (1) and Section 68, sub-section (1) (m) after deducting a proportionate share, to be fixed by the Board in a meeting, of the cost of the staff employed in collecting and in supervising the collection of the taxes or fees and in keeping and in auditing the accounts thereof, shall be applied in defraying the expenses respectively, of making extending, improving or maintaining the water supply, of making extending, improving or maintaining the lighting system, of cleansing latrines, urinals, cess-pools, establishing, maintaining and improving closed sanitary water flushed sewerage system, of constructing, extending, improving, or maintaining the drainage system, in establishing, maintaining and improving fire brigade services, in establishing, maintaining and improving anti-malarial and other projects of social services for the improvement of public health:Provided also that no money which has been received by the Board on account of any hospital or dispensary or directed by donor to be applied to the establishment of any hospital or dispensary, shall be expended on any other object:Provided further that without the prior sanction of the State Government the municipal fund shall not be expended for contesting any case filed against the chairman, the Vice- Chairman, a Commissioner or any other person in authority where such Chairman, Vice- Chairman, Commissioner or the person, as the case may be, is involved in his individual capacity to contest such case.
