Section 14 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
14. Valid charge. [Section 44.]
(1)The expenditure incurred by a Gram Panchayat on the performance of the duties and functions under the Act shall be a valid charge on the Gram Fund. For the purpose of this rule, expenditure on the following items shall be deemed to be a valid charge on the Gram Fund:(a)purchase of portraits of high personages upto [Rs. 500] [Substituted for 'Rs. 100' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] per annum;(b)purchase and hoisting of National Flag upto [Rs. 500] [Substituted for 'Rs. 100' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] per annum;(c)distribution of sweets to children on National festivals and at the time of the visits of high dignitaries to the Sabha area upto Rs. [500] [Substituted for 'Rs. 200' vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999.] at a time but not more than thrice a year;(d)publicity of Panchayat activities upto [Rs. 500] [Substituted for 'Rs. 100' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] per annum;(e)making contribution for holding seminars of panches upto [Rs. 500] [Substituted for 'Rs. 100' vide Haryana Government Notification No. G.S.R. 69/H.A. 11/94/S.209/2000, dated 19.10.2000.] per annum;(f)expenditure upto Rs. [3000] [Substituted vide Haryana Notification No. SO150/HA11/94/s209/99 dated 18-6-1999 for '500'.] per annum for entertainment of Ministers, Commissioner, Secretaries to the Government, Head of the Department and other Class I Officers visiting the Gram Panchayat.(2)The District Development and Panchayat Officer shall be the prescribed authority for purpose of section 44.(B. Panchayat Samiti and Zila Parishad)
