(2)The Zilla Panchayat Fund and all property held or vested in the Zilla Panchayat under this Act shall be applied, subject to the provisions of this Act, for the payment of,-(a)[ salaries and allowances to the Adhyaksha, Upadhyaksha [, elected and co-opted] [Clause (a) of sub-section (2) of section 168 substituted by the Amendment Act 20 of 2002.] members of the Zilla Panchayat or members of any committee thereof and travelling and daily allowances to the Adhyaksha and Upadhyaksha or tours outside the district, subject to such rules as may be made in this behalf by the Government].(b)the salaries, allowances, pensions and gratuities of its officers and employees other than those whose salaries and allowances are paid from the Consolidated Fund of the State;(c)any amounts falling due on any loans contracted by the Zilla Panchayat;(d)for the purposes specified in this Act;(e)all other purposes for which by or under this Act or the rules or regulations made thereunder or by or under any other law for the time being in force, powers are conferred or duties are imposed upon the Zilla Panchayat;(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 fund granted to the Zilla Panchayat 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.
