Section 41(1) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(1)The Zila Parishad Fund shall also be applicable to the matters enumerated in section 180 and the following incidental matter there to, namely:-(a)development of cottage, village and small-scale industries and the like;(b)maintenance and administration of endowments and trusts in its charge;(c)securing the execution of Plan, Projects, Schemes or other works common to two or more Panchayat Samitis, if the same is entrusted to it;(d)performance of functions in relation to any development programme as the Government may, by notification, confer or entrust to it;(e)maintenance of service in the district-whether undertaken by local authorities or Government;(f)maintenance of roads of the defunct District Board, apportioned and allocated to a Zila Parishad and other roads under its charge;(g)Payment of expenses in respect of such portion of the cost of the Panchayati Raj Public Works Circle, as may be held equitable debit able to a Zila Parishad in return for the services rendered to it by the Panchayati Raj Public Works Circle,(h)Payment of expenses in respect of such portion of the cost of Departments for Education, Public Health, Agricultural, Public Works and any other Department as may be held by the Government to be equitably debilable to a Zila Prrishad in return of the services rendered to it by these Departments;(i)the provision and maintenance of a Zila Parishad office including other offices and record rooms, and the cost of appurtenance fittings, insurance and taxes in respect of such offices;(j)salaries and allowance of the servants of a Zila Parishad, the allowances to be paid to its members, liveries, contributions to the pension and Provident fund, gratuities and pensions if permitted under the rules, the cost of maintenance of the vehicles of the Zila Parishad and all expenditure incidental thereto(k)stationery, printing and advertising expense including the cost of reporting the proceeding at the meeting of the Zila Parishad;(l)law charges;(m)audit fees;(n)the provision and maintenance of institutions, if any, under its control;(o)the preparation and maintenance of record of rights in immovable property;(p)the acquisition of land for all or any of the purposes of the Act; and(q)expenses declared to be tit charge by the State Government in the interest of Public or Panchayat(s).(r)any other expenditure for carrying out the purpose of the Act in view of sub-section 3 of section-188 of the said Act;
