(2)(a)It shall be the duty of every panchayat to provide for the payment of -(i)any amount falling due on any loans contracted by it;(ii)the election expenses including the cost of preparation of the electoral rolls and conduct of elections;(iii)the salaries and allowances and the pensions, pensionary contributions, gratuity and provident fund contributions of its officers and employees and the allowances to the President, Vice-President and members which may be due;(iv)sum due under any decree or order of a court;(v)any other expenses rendered obligatory by or under this Act or any other law;and(vi)amount of fees for audit.(b)The Government shall determine the amount of the election expenses referred to in sub-clause (ii) of clause (a) and their determination shall be final and binding on the panchayat. Such amount shall have priority over all other charges except for the service of authorised loans including the loans and advances referred to in section 217.
