Section 129(1) in Telangana District Boards Act, 1955
(1)The Board shall set apart and apply annually out of the District Fund-firstly, such sum as may be required for the payment of any amounts falling due on any loan legally contracted by it;secondly, such sum as may be required to meet the charges of its own establishment under sections 164 and 165 and contribution towards Local Government Service Fund constituted under sub-section (3) of section 166;thirdly, the expenses incurred in auditing the accounts of the Board:fourthly, the cost of the construction and maintenance of buildings for the offices of the Board; and fifthly, a sum equal to one-third of the net receipts from the local cess imposed under section 135 in each Panchayat Village for payment to the Panchayat of such village.
