Section 156 in The Rajasthan District Boards Act, 1954
156. Application of fund.
- The District Fund and all property vested in a Board shall be applied for the purposes, express or implied, for which, by or under this or any other enactment, powers are conferred or duties or obligations are imposed upon the Board:Provided that the Board shall not incur any expenditure for acquiring or renting land beyond the limits of the district or for constructing any work beyond such limits except: -(a)with the sanction of the State Government, and(b)on such terms and conditions, as the State Government may impose:Provided also that priority shall be given in the order set-forth below to the following liabilities and obligations of a Board:-(a)liabilities and obligations arising from a trust legally imposed upon, or accepted by the Board;(b)the repayment of, and the payment of interest on, any loan raised under the provisions of section 147;(c)the payment of establishment charges, including such contributions as are referred to in sections 90 and 91;(d)any sum ordered to be paid from the District Fund under sub- section (3) of section 131, sub-section (2) of section 161, sub- section (3) of section 172 or sub-section (3) of section 191.
