Section 79 in The City of Nagpur Corporation Act, 1948
79. Application from Municipal fund. - The moneys from time to time credited to the municipal fund shall be applied in the following order of preference -
Firstly, in making due provisions for the payment of all loans payable by the Corporation under the provisions of Chapter IX.Secondly, in discharge of all liabilities imposed on the Corporation by sub-section (1) of section 3.Thirdly, in payment of all sums, charges, and costs necessary for the purposes specified in sections 57 and 58 and for otherwise carrying this Act into effect, or of which the payment shall be duly or directly sanctioned under any of the provisions of this Act inclusive of -(a)the cost of auditing the municipal accounts;(b)the expenses of every election of Councillors held under this Act;(c)the salaries, allowances and contributions to pensions and leave salaries of the Commissioner and of any other officer whose services may at the request of the Corporation be placed by the State Government at the disposal of the Corporation;(d)the salaries and allowances of municipal officers and servants, and all pensions, gratuities, contributions and compassionate allowances payable under the provisions of this Act;(e)the salaries and fees of experts for service or advice in connection with any matter arising out of the administration or undertaking of the Corporation;(f)all expenses and costs incurred by the Corporation or by any municipal officers on behalf of the Corporation in the exercise of any power conferred or the discharge of any duty imposed on it or them by this Act, including moneys which the Corporation is required or empowered to pay by way of compensation;(g)every sum payable, -(i)by order of the State Government or under an award made under the [Arbitration Act, 1940], or a decree or order of a Civil Court, as the case may be;(ii)under a decree or order of a Civil or Criminal Court passed against the [Commissioner];(iii)under a compromise of any suit or other legal proceeding or claim;(h)contributions to public institutions which the State Government may, after consulting the Corporation, declare to be in the interest of the inhabitants of the City.
