Section 37(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(1)The Zila Parishad fund shall be applied for the purposes as per section 146 and the following incidental matters, namely :-(a)the provision and maintenance of a Zila Parishad office including other offices and record rooms, and the cost of appurtenance, fittings, insurance and taxes in respect of such offices;(b)salaries and allowances of the servants of a Zila Parishad, the allowances to be paid to its members, liveries, contributions to the pension and provident fund, gratuities and pensions, if permitted under the rules, the cost of maintainance of the vehicles of the Zila Parishad and all expenditure incidental thereto;(c)stationery, printing and advertising expenses including the cost of reporting the proceedings at the meetings of the Zila Parishad;(d)law charges;(e)proportionate cost of Panchayati Raj Public Works Wing.(f)audit fees;(g)preparation and maintenance of record-of-right of immovable property;(h)the acquisition of land for all or any of the purposes of the Act;(i)any other expenditure which the Government may on recommendation of the Zila Parishad or otherwise declare to be a fit and proper charge on the Zila Parishad fund.
