Section 129 in Telangana District Boards Act, 1955
129. Application of Fund.
(1)The Board shall set apart and apply annually out of the District Fund-firstly, such sum as may be required for the payment of any amounts falling due on any loan legally contracted by it;secondly, such sum as may be required to meet the charges of its own establishment under sections 164 and 165 and contribution towards Local Government Service Fund constituted under sub-section (3) of section 166;thirdly, the expenses incurred in auditing the accounts of the Board:fourthly, the cost of the construction and maintenance of buildings for the offices of the Board; and fifthly, a sum equal to one-third of the net receipts from the local cess imposed under section 135 in each Panchayat Village for payment to the Panchayat of such village.(2)Subject to the charges specified in sub-section (1) and to such rules as may be prescribed, the District Fund shall be applicable to the following purposes, namely:-(a)the payment of the charges and expenses incidental to the matters specified in sections 80 and 81 and to all other purposes for which, by or under this Act or any other law for the time being in force, powers are conferred or duties imposed upon the Board, including grant of loans for promoting such purposes;(b)grants of loans to employees;(c)the payment of monthly allowance to the President;(d)the payments to members of the Board of daily allowances for attending meetings of the Board and of any Committees thereof and of expenses incurred in travelling for the purposes of the business of the Board and any Committee thereof at such rates as may be prescribed:Provided that no such payment shall be made from the District Fund to a salaried servant of the Government;(e)grants and loans to Municipal and Town Committees, Market Committees constituted under the [Hyderabad Agricultural Markets Act, 1339 F] [Repealed by Act No. 16 of 1966.], Panchayats, public libraries and other charitable and public institutions established in the district for purposes of public benefit;(f)grants or loans for the acquisition, lay out and construction of any public market or of any market constituted under the [Hyderabad Agricultural Markets Act, 1339 Fasli] [Repealed by Act No. 16 of 1966.], within the area subject to the control of the Board;(g)contributions to any work or institution from which the area under the jurisdiction of the Board benefits, although such work or institution is undertaken or maintained outside the jurisdiction of the Board;(h)contributions towards any public fund raised for the relief of human or animal suffering within or without the area under the authority of the Board;(i)any public reception, ceremony or entertainment:Provided that no expenditure shall be incurred under this head save in pursuance of a resolution passed at a meeting and supported by more than one-half of the whole number of members of the Board;(j)compensation to any person sustaining any damage by reason of the exercise of any power vested in the Board, its members, officers or servants, under this Act;(k)with the previous sanction of the Government, any other purposes whereon the expenditure of the District Fund is in the public interest.
