(1)Subject to the provisions of this Act and the rules made there under and such general or special orders as the Government may make, all property owned by or vested in the Zilla Parishad under this Act and all funds received by it and all sums accruing to it under the provisions of this Act or any other law for the time being in force, shall be applied for the purpose specified in section 90 and section 92 (2) and for all other purposes for which by or under this Act or any other law for the time being in force, powers are conferred or duties are imposed upon the Zilla Parishad.Provided that no expenditure shall be incurred out of the Zilla Parishad Fund unless provision thereof has been made in the budget or funds are obtained by re-appropriation duly approved, except in such cases as may be prescribed by the Government:Provided further that not less than twenty percent of the funds meant for welfare activities shall be utilized for the welfare of the Scheduled Castes and Scheduled Tribes.(2)The Zilla Parishad fund and all property held or vested in the Zilla Parishad under this Act shall be applied, subject to the provisions of this Act for the payment of(a)allowances to the President and Vice-President and traveling and daily allowances to the President and the Vice-President for tour within or outside the district and traveling and daily allowances to the members of the Zilla Parishad or any Committee thereof, subject to such rules as may be made in this behalf by the Government.(b)the salaries and allowances, pension and gratuity etc. of its officers and employees other than those whose salaries and allowances are paid from the consolidated fund of the State,(c)for the purpose specified in the Act,(d)any amounts falling due on any loans contracted by the Zilla Parishad,(e)all other purposes for which by or under this Act or the rules and regulations made there under, any other law for the time being in force, powers are conferred or duties are imposed upon the Zilla Parishad;(f)with the previous sanction of the Government, for any other purpose for which the application of such property or fund is necessary in public interest:Provided that any amount granted to the Zilla Parishad by the Government or any person or local authority for any specific work or purpose shall be applied exclusively for such work or purpose and in accordance with such instruction as the Government may specify either generally or specially in this behalf.
