Section 58(3) in Karnataka Panchayat Raj Act, 1993
(3)The Grama Panchayat may, by a resolution, passed at its meeting and supported by two-thirds of its total number of members [x x x] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.](a)make provision for or make contribution towards, any exhibition, conference or seminar within or outside the panchayat area but within the district; or(b)make contribution to any medical, educational or charitable institutions or any other institutions of public utility, within the panchayat area which are registered under the Karnataka Societies Registration Act, 1961, Karnataka Co-operative Societies Act, 1959 or under any other law for the time being in force.
