(3)The Panchayat may, by a resolution passed at its meeting and supported by two-thirds of its total number of members and with prior approval of the [Director] [Substituted by the Amendment Act 1 of 1997.],-(a)make provision for or make contribution towards, any exhibition, conference or seminar without or outside the Panchayat area but within the district; or(b)make contribution to any medical, educational or charitable institutions or any other institutions of public utility, within the Panchayat area which are registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) or under any other law for the time being in force.
