Section 21(2) in The Punjab Official Trustees Rules, 1966
(2)The amount of the General Purposes Fund may be applied by the Official Trustee, for meeting any the following charges :-(a)Office contingencies.(b)Bank's Commission.(c)Pay of menials.(d)Adjustment of accidental irrecoverable debits against trusts.(e)Stationery and Printing.(f)Travelling expenses.(g)Audit fee.(h)The expenses of any suit, including the personal fees of the Official Trustee under sub-rule (2) of rule 5 and those of counsel whom he may engage with or in substitution for himself; and also the expenses and fees of counsel engaged by the Official Trustee and of experts and arbitrators to whom any matter may be referred whether any such suit is instituted or not :Provided that the General Purposes Fund shall not be applied to meet such expenses and fees in any single suit or reference beyond the maximum of Rs. 500.00 without the sanction of the Government.(i)Cost of publishing notices, notifications, and citations connected with trusts.(j)Miscellaneous.
