(1)Except as otherwise provided in this Act, the Board shall set apart and apply annually out of the Municipal Fund-(a)firstly such sum as may be required for the payment of and the payment of interest on any loan incurred under the provisions of any law.(b)secondly, such sum as may be required to meet the charges of its own establishment, including in the case of Government officers whose services are wholly or partly employed by the Board, the payment of such contribution to the pensions, gratuities, provident fund and leave allowances as may be required by the conditions of their services under the Government to be made by them or on their behalf.(c)thirdly, the liabilities and obligations arising from a trust legally imposed upon or accepted by the Municipal Board; and(d)fourthly, such sum as may be required to pay the expenses of paupers, lunatics and lepers who are inhabitants of the municipality and are sent to public asylums, which in the opinion of the State Government, to be paid by the Board.
