Section 134(2) in The Calcutta Municipal Corporation Act, 1980
(2)When any loan has been raised under sub-section (1),-(i)no portion thereof shall, without the previous sanction of the State Government, be applied to any purpose other than that for which it has been raised, and(ii)no portion of any loan raised for the purpose referred to in clause(a)of that sub-section shall be applied to the payment of salaries or allowances to any officers or employees of the Corporation other than those who are exclusively employed for the construction of the work for which the loan was raised.Explanation.- The expression "dues under this Act" in sub-section (1) shall, for the purpose of clause (e) of sub-section (1), be deemed to include the income derivable from the public utility concern referred to in that clause.
