Section 74(3) in Rajasthan Panchayati Raj Act, 1994
(3)In such estimates, the concerned Panchayati Raj Institution shall among other things: -(a)make adequate and suitable provision for such services as may be required for the fulfillment of the several duties imposed on the concerned Panchayati Raj Institution by this Act or any other law;(b)provide for the payments, as they fall due, of all installments of principal and interest for which the concerned Panchayati Raj Institution may be liable in respect of loans contracted by it;(c)allow for a balance at the end of the said years of not less than such sum as may, from time to time, be fixed by the State Government.
