Section 37 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
37. Application of Zila Parishad fund. [Section 146.]
(1)The Zila Parishad fund shall be applied for the purposes as per section 146 and the following incidental matters, namely :-(a)the provision and maintenance of a Zila Parishad office including other offices and record rooms, and the cost of appurtenance, fittings, insurance and taxes in respect of such offices;(b)salaries and allowances of the servants of a Zila Parishad, the allowances to be paid to its members, liveries, contributions to the pension and provident fund, gratuities and pensions, if permitted under the rules, the cost of maintainance of the vehicles of the Zila Parishad and all expenditure incidental thereto;(c)stationery, printing and advertising expenses including the cost of reporting the proceedings at the meetings of the Zila Parishad;(d)law charges;(e)proportionate cost of Panchayati Raj Public Works Wing.(f)audit fees;(g)preparation and maintenance of record-of-right of immovable property;(h)the acquisition of land for all or any of the purposes of the Act;(i)any other expenditure which the Government may on recommendation of the Zila Parishad or otherwise declare to be a fit and proper charge on the Zila Parishad fund.(2)The Zila Parishad fund may be applied for contribution to the fund of any Panchayat Samiti or any Gram Panchayat within its jurisdiction and may, with the sanction of the Government, be applied for, -(a)contribution towards the expenses of any public exhibition in the local area under its control;(b)contributing to any Charitable fund of any institutions for the diseased or infirm person or the investigation of the cause of diseases within or outside its jurisdiction; and(c)incurring any other extraordinary charges.(3)The payment of any sum out of the Zila Parishad fund may be made or authorised by the Chief Executive Officer in the absence of budget in the case of,-(a)any refund required to be made under the Act or any law;(b)repayments of money belonging to contractors or other persons held in deposit and of the money collected or credited to the Zila Parishad fund by mistake;(c)sums payable under a decree or order of a civil court passed against Zila Parishad or under a compromise of any suit or legal proceedings or claim; and(d)any sum which a Zila Parishad is liable to pay by way of compensation or expenses under any law:Provided that the Chief Executive Officer shall forthwith communicate the circumstances to the Zila Parishad under advice to the Government to take steps to cover the expenditure not covered by the allotment.
