(2)It shall be the duty of every Panchayat Union Council and Village Panchayat to provide for the payment of -(a)any amount falling due on any loans contracted by it;(b)the salaries and allowances and the pensions, pensionary contributions and provident fund contributions of its officers and servants;(c)sums due under any decree or order of a Court; and(d)any other expenses rendered obligatory by or under this Act or any other law.
