Section 102 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
102. Application of Fund.
(1)The Nidhi and all property vested in a Zila Panchayat and the Kshettra Nidhi and all property vested in a Kshettra Panchayat shall be applied for the purposes, express or implied, for which, by or under this or any other enactment, powers are conferred or duties or obligations are imposed upon the Zila Panchayat or the Kshettra Panchayat, as the case may be.(2)A Zila Panchayat or a Kshettra Panchayat shall not incur any expenditure for acquiring or renting land beyond the limits of the district or the Khand, as the case may be, or for constructing any work beyond such limits except -(a)with the sanction of the State Government; and(b)on such terms and conditions as the State Government may impose.(3)Subject to the provisions of Section 99 the fund and property of a Zila Panchayat or a Kshettra Panchayat shall be applied in the following order of priority -(a)liabilities and obligations arising from a trust legally imposed upon, or accepted by the Zila Panchayat or the Kshettra Panchayat;(b)the payment of establishment charges including contributions to pension, provident fund and leave allowances;(c)all sums due to the Government;(d)the repayment of, and the payment of interest on any loan incurred under the provisions of the Local Authorities Loans, Act, 1914;(e)any sum ordered to be paid from the Zila Nidhi or the Kshettra Nidhi, as the case may be, under sub-section (2) of Section 109, sub-section (3) of Section 137, sub-section (2) of Section 229, sub-section (3) of Section 230 and sub-section (3) of Section 252;(f)the carrying on of the duties and obligations imposed upon under Sections 31, 32, 33 and 34 of this Act or under any other enactment.
