Section 91 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
91. Constitution of Salary Reserve Fund.
- Every Council shall build up a "Salary Reserve Fund" within a period of three financial years by transferring annually on or before the 31st day of December a sum equal to the total of one month's salary and allowances of all the officers and servants [working under the Council.] [These words were substituted for the words 'of the Council' by Maharashtra 4 of 1974, Section 20.] Neither during the period of three years aforesaid nor thereafter, shall it be competent for the Council to incur any expenditure from this fund, except with the previous sanction of the Collector. The Collector may give his sanction if he is satisfied that the proposed expenditure is for the payment of salaries and allowances, and cannot be incurred from the unreserved funds of the Council. Such sanction shall further be subject to the condition that no expenditure from the municipal fund shall be incurred thereafter except for the purposes specified below in order of priority, till the Salary Reserve Fund is fully recouped :-(a)recoupment of the "Salary Reserve Funds";(b)payment of salaries and allowances.The Collector shall also prescribe the period and the monthly instalment by which the said fund shall be recouped, which period in no case shall exceed six months.
