Section 53 in The Bihar and Orissa Local Self-Government Act, 1885
53. Application of District Fund.
- [Save as otherwise provided in Section 36-E, the District Fund shall be applicable] [Substituted by the Bihar Act 24 of 1948 for the words 'the District Fund shall be applicable'.] to the following objects, and in the following order:-[Firstly. [The clauses Firstly and Secondly were inserted and the subsequent clauses renumbered by B. and O. Act 1 of 1916.] - To the payment of the cost of establishments entertained and expenses incurred by the Collector under Section 91 of the Cess Act, 1880.Secondly. - To the indemnification of the Collector with the sanction of Commissioner, for any other costs or damages which he may have incurred or for which he may have become liable, in the course of the proceedings for the assessment and collection of the local cess under the Cess Act, 1880.]Thirdly. - To the payment of any sums which the District Board may be liable to pay as interest upon loans raised by it under Section 50 for the purposes of this Act, and to the formation of a sinking fund, when required.Fourthly. - To the payment of any sums which the District Board may under this Act from time to time have undertaken to pay as interest on capital expended on any works which may directly improve the means of communication within the district or between such district and other districts.Fifthly. - To the payment of such percentage as the [State] [Inserted by Bihar Act 7 of 1954.] Government may from time to time direct towards the cost of audit and towards the cost of establishments in office of account or in any treasury:Provided that the total amount, which any District Board may be required to pay on this account shall not in any year exceed two per centum on the whole amount of the District Fund for such year.Sixthly. - To the payment of salaries of the establishments employed by the District Board for the purposes of this Act, and of any pensions and gratuities granted under Section 3 and Section 35 [and of any grants made for supplementing contributions by members of such establishments to any Provident Fund created under Section 35-A] [Inserted by the Bengal Act 5 of 1908.], and to the payment to the [State] [Inserted by Bihar Act 7 of 1954.] Government of such percentage as the [State] [Inserted by Bihar Act 7 of 1954.] Government may from time to time direct on the salaries of such establishment in consideration of the [State] [Inserted by Bihar Act 7 of 1954.] Government under taking to pay the leave and pension allowance of such establishment.[Seventhly. [Substituted for the original clause by Bengal Act 5 of 1908.] - To the payment of-(a)expenses incurred by the District Board in-(i)the construction, repair and maintenance of any works [other than works connected with any school for the maintenance and management of which the Board is responsible under Section 62 or Section 63] which may become vested in, or be placed under the control and administration of, such Board under Part III of this Act;](ii)the acquisition, by purchase or otherwise, of offices for the use of the District Board, or of a house and land for the residence of the District Engineer [or any officer or servant of the District Board or Local Board] [Inserted by B and O Act 1 of 1923.], or the acquisition of land for, and the construction of, such offices or house; [* *] [The word 'and' repealed by Bihar Act 40 of 1950.](iia)[ the payment of an advance to the Chairman or Vice-Chairman of the District Board or Local Board for the purpose of enabling him to purchase a means of conveyance required for the discharge of his functions under this Act, subject to the repayment of the advance in such number of instalment and.subject to such other condition as may be prescribed; [Inserted by Bihar Act 40 of 1950.](iib)the establishment and maintenance of a dairy farm for the supply of milk and milk products to the public and for the improvement of breeds of cattle;(iic)the acquisition, establishment, improvement and maintenance of agricultural model farms to assist the growth and supply to the public of seeds of foodgrains vegetables and fruits of superior quality and the manufacture and sale of manures for agricultural or horticultural purposes; and](iii)the performance of duties imposed, and the exercise of powers conferred, by this Act;(b)advances granted to members of the establishments of the District Board for the purpose of enabling them to acquire or construct residences for themselves;(c)any contribution made by the District Board under Part III of this Act. [* * *] [The word 'and' at the end of this sub-clause, repealed by B. and O. Act 1 of 1923.](d)[ Any sums assigned by the District Board to a Local Board or Union Committee under this Act;] [This sub-clause (d) is in force in areas in which Part IB of the B. and O Act 3 of 1922, is not in force.](d)[ any sums assigned by the District Board to a Local Board or to a Union Board under the Bihar and Orissa Village Administration Act, 1922;] [This sub-clause (d) is in force in areas in which Part IV of the B. and O. Act 3 of 1922, is in force, see Section 2(1) of and Schedule I to that Act.](e)[] [This sub-clause (d) is in force in areas in which Part IV of the B. and O. Act 3 of 1922, is in force, see Section 2(1) of and Schedule I to that Act.] subject to such rules as the [State] [Inserted by B. and O. Act 1 of 1923.] Government may prescribe,(f)[ any loans granted to Union Boards constituted under the Bihar and Orissa Village Administration Act, 1922, for the performance of duties imposed on them by this or any other Act.] [Inserted by B. and O. Act 1 of 1923.]Eighty. - To the payment, at such rates as the [State] [Substituted by ALO.] Government may direct.(a)[ *****] [Sub-clauses (a) to (d) substituted for the words 'of the travelling expenses incurred by members of the District Board in attending meetings of the Board or meetings of a Joint Committee' by Bengal Act 5 of 1908, and sub-clause (a) repealed by B. and O. Act 1 of 1923.](b)of travelling expenses incurred by members of the District Board or Local Board [or of any Committee appointed by the District Board] [Inserted by B. and O. Act 1 of 1923.] in attending meetings of the District Board or Local Board or meetings of A Committee or Joint Committee; and(c)in such cases, if any, as the [State] [Substituted by ALO.] Government may direct, of travelling expenses incurred by members of the District Board or any Local Board in performing journeys for carrying out other objects of this Act; and(d)of the expenses of any of the poorer inhabitants of the district for journeys to and from [and for their subsistence at] [Inserted by B. and O. Act 1 of 1923.] any hospital established in any part of [any Part A State or a Part C State] [Substituted by the ALO for 'British India'.] for the treatment of special diseases.]Ninthly. - To the payment of expenses incurred by the District Board [Section 80 and Section 86-P to 86-W] [Substituted by Bihar Act 40 of 1950 for 'Section 80'.] of this Act,[Tenthly. [Inserted by Bihar Act 40 of 1910 for 'Section 80'.] - To the payment of expenses incurred by the District Board under Section 86N in acquiring, constructing, improving and maintaining any channel, reservoir, well for the purposes of irrigation.]Eleventhly. - To the payment of expenses, not specifically provided for in any of the preceding clauses, which may be incurred by the District Board and declared, with the sanction of the State Government, to be an appropriate charge on the District Fund.Twelfthly. - To the payment of an allowance to the Chairman or Vice-Chairman of the District Board or Local Board at such rates and subject to such conditions and restrictions, if any, as may be prescribed.Thirteenthly. - To the payment of expenses incurred by the District Board in providing the Chairman or Vice-Chairman of the District Board or Local Board with residential accommodation, free of rent, at the head quarters station of their office on such scale and subject to such conditions and restrictions, if any, as may be prescribed.[Fourteenthly.] [Clause 'Tenthly renumbered as clause 'Fourteenthly' by Bihar Local Self-Government (Amendment) Act, 1950 (Bihar Act 40 of 1950).] - To investment in any local debenture loans issued by the [Central or any [State] [Substituted by the AO for 'Government of India'.] Government] or by any municipal authority or local authority, for the construction of public works which may directly improve the means of communication within the district or between such district and other districts.[* * * *] [The proviso omitted by Bihar Act 40 of 1950.]
