Section 71(4) in Telangana Panchayat Raj Act, 2018
(4)A Gram Panchayat may, with the sanction of the Commissioner, also,-(i)contribute towards the expenses of any public exhibition, ceremony or entertainment in the village;(ii)contribution to any charitable fund or to the funds of any institution for the relief of the poor or the treatment of diseased or infirm or the reception of diseased or infirm persons or the investigation of the causes of disease;(iii)contribute to the funds of any institution established for promoting community development or the aims of Panchayat Raj; and(iv)defray any other extraordinary charges to be recorded in writing and submitted to the Gram Sabha.
