Section 5(h) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(h)adequate provisions shall also be made for the due discharge of all liabilities to be liquidated in the financial year particularly in respect of the following items:-(i)repayment of loans and interest thereon due to Government;(ii)the supplies and services including the pay and allowances of its staff and its members;(iii)audit fee payable to the Director, local Audit;(iv)contribution, if any, payable to Government on account of the cost of Government employees working in Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be;(v)contribution payable towards Contributory Provident Fund of the employees;
