Section 213(2) in Karnataka Panchayat Raj Act, 1993
(2)The Grama Panchayat Fund shall also be utilised for the following purposes,-(i)payment of salaries and allowances to the Adhyaksha and Upadhyaksha, officers and staff, traveling allowance, daily allowance, and sitting fees to the members of the Grama Panchayat or any Committee thereof, subject to such rules as may be prescribed.(ii)any amount falling due on any loan raised by the Grama Panchayat;(iii)with the previous sanction of the Chief Executive Officer,[and in accordance with the guidelines specified by the Government] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] for any other purpose for which the application of such property or fund is necessary in public interest:Provided that any amount granted to the Grama Panchayat by the Government or any person or local authority for any specific work or purpose shall be applied exclusively for such work or purpose and in accordance with such instructions as the Government may specify either generally or specially in this behalf.
