89A. [ Constitution of Basic Services to the Urban Poor Fund. [Section 89A Inserted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f. 24.11.2010.]
(1)Every Municipality shall constitute a fund called the Basic Services to the Urban Pool Fund, hereinafter in this section referred as 'the fund', for the purpose of providing basic services to the urban poor including the inhabitants of slum areas within the Municipality.(2)Such percent, not being less than twenty five percent, of yearly budget grants of a Municipality as may be prescribed by the State Government shall be earmarked and used exclusively for the purpose of providing basic services to the urban poor including the inhabitants of slum areas within the Municipality and any amount which remains unutilized in the current year shall not lapse and be credited to the fund and shall be available to be utilized in next year in addition to the budget grants of that year.(3)The allocation to the fund shall be made from the following municipal budget resources, namely:(a)Municipality's own sources of revenue like taxes, fees, user charges, rent, etc.;(b)assigned revenues;(c)allocations from Central or State Finance Commissions and other inter governmental transfers;(d)contributions, in cash or kind, or gifts from individuals, organizations or other donors for services to the poor;(e)grants from externally aided projects;(f)sale of municipal assets; and(g)other sources as determined by the Municipality.(4)The fund shall be kept in a separate bank account opened with a nationalized bank to be called 'Basic Services to Urban Poor Fund' account.(5)There shall be maintained separate primary books of accounts with detailed accounting heads in line with the National Municipal Accounting Manual for operation of the fund accounts.(6)The allocation of the funds and its utilization for providing basic services to the urban poor shall be detailed and enclosed with the municipal annual budget along with corresponding figures of the previous year.(7)Save as provided in this section, provisions of this Act relating to operation of Municipal Fund and accounts and audit thereof shall apply mutatis mutandis to the fund constituted under this section.Explanation.- For the purpose of this Section(i)any grant or contribution by whatever name called, received by the Municipality which is exclusively for the development of slum areas shall not be a part of the above earmarked funds; and(ii)'basic services' shall include expenditure on capital and revenue account directly incurred on water supply, drainage, sewerage, construction of community toilets, solid waste management, connecting roads, street lighting, public parks and play grounds, community and livelihood centers, community health centers, pre-primary and primary education centers, affordable housing for poor and other services as determined by the Municipality but shall not include establishment expenses, including salary and wages, nor directly and specifically incurred for delivery of basic services to the poor.]
