Section 40(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(2)The Panchayat Samiti Fund, with the sanction of the Zila Parishad, may be applied for-(a)contributing to the Fund of the Zila Parishad for Joint project or programme, to the Divisional Deputy Director and District Development and Panchayat officer for official vehicle and to any Gram Panchayat having no income 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 out side or within the area subject to the jurisdiction of the Panchayat Samiti.(d)incurring any other extraordinary charges for purposes like natural calamities; and(e)contributing for becoming a member of any body or society outside its jurisdiction
