Section 41(2) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(2)The Zila Parishad fund may be applied for strengthing the Funds of any Panchayat Samiti or any Gram Panchayat within its jurisdiction and may, with sanction of the Government, be applied for-(a)contribution towards the expenses of any public exhibition in the local area under its control;(b)contribution to any Charitable Fund or to the Fund of any institutions of the diseased or infirm persons or the investigation of the causes of diseases within or outside its jurisdiction; and(c)incurring any other extraordinary charges.
