Section 57 in The Bihar and Orissa Local Self-Government Act, 1885
57. Application of Union Fund.
- The Union Fund shall be applicable to the following objects, and in the following order:(1)[ to the payment of interest on, and the repayment of, any loans granted by the District Board; [This clause (1) was inserted and the original clause (1) and (2) re-numbered as (2) and (3) respectively by B. and O. Act 1 of 1923.](2)to the payment of establishment employed, and expenses incurred, by the Union Committee for the purposes of this Act;(3)to the payment of the expenses incurred by the Union Committee in respect of the duties imposed, and powers conferred upon it under Part III of this Act and of any expenses that may be incurred through its default in carrying out any of such duties.]
