Section 4(d) in The Rajasthan Municipalities Development Fund Rules, 1984
(d)[ The funds shall normally be utilised for development works of the Municipalities. In exceptional cases and on specific recommendation of the Collector, the funds may be used for grant of loan to the Municipality for payment of outstanding wages of employees and other pressing liabilities. Such loan shall be repaid by the Municipality in suitable number of instalments prescribed by the Government.] [Inserted by Notification No. F. 24(63) DLB/84/2079-2410, dated 10-5-1988, published in Rajasthan Rajpatra, Part IV-C, dated 28-7-1988.]
