Section 40 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
40. Application of Samiti Fund.
(1)The Panchayat Samiti Fund shall be applicable to the matters enumerated in section 140 and the following incidental matters there to-(a)the provision and maintenance of a Panchayat Samiti Office including other offices and record room(s) and the cost of appurtenances and fittings and insurance and taxes, in respect of such offices;(b)salaries, allowances etc, of the employees of a Panchayat Samiti, the allowances to be paid to its members, liveries, contribution to the pension and provident fund, gratuities, pensions, if provided under the rules and cost of propulsion and of maintenance of the vehicle belonging to the Panchayat Samiti and all expenditure incidental thereto;(c)stationery and printing charges for all offices under its control;(d)law charges:(e)election expenses, if any, to be recouped later on from the concerned quarter.(f)the provision and maintenance of dispensaries, hospitals and other institutions under its control:(g)advertisement charges:(h)investments;(i)proportionate cost of Panchayati Raj Public works Circle;(j)audit fee;(k)disbursement and repayment of loan, if any.(I)any other office expenses;(m)re-imbursement of medical bills of employees and their dependents as per rules.(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(3)The payment of any sum out of the Panchayat Samiti Fund may be authorised by the Executive Officer in the absence of budget provision in the case of-(a)repayment of money belonging to contractor or other person held in deposit, and of money collected or credited into the Fund by mistake;(b)any sum which the Panchayat Samiti is liable to pay by way of compensation or expenses under any law;(c)sums payable under the decree or order of a Civil Court passed against the Panchayat Samiti or under a compromise of any suit or legal proceeding or claim-(d)salaries and allowance of the employees of a Panchayat Samiti, contributions to the pension ami Provident fund, gratuities, liveries and pensions, if permitted under the rules; and(e)electricity, water or telephone charges:Provided that the Executive Officer shall forthwith communicate the circumstances to the Panchayat Samiti, which shall take such action as it may, in the circumstances, deem necessary or expedient to cover any expenditure not covered by a budget allotment.
