65. Power of expenditure of educational, health and other purposes outside the cantonment.

A Board may make provision subject to availability of funds for

(i) educational objects in a cantonment;

(ii) the objectives of public health and medical care;

(iii) works relating to water-supply, drainage and lighting;

(iv) the preservation, improvement and upgradation of environment, outside the cantonment, if it is satisfied that the interests of the residents of the cantonment will be served thereby.