(1)All moneys received by the Parishad shall constitute a fund called the "Zilla Parishad Fund". The fund shall vest in the Parishad and shall be applied for the performances specified in this Act and for such other purposes and in such manner as may be prescribed.(2)All moneys received by the Parishad shall be deposited in the State Bank of India or, with the sanction of the Government, in any other Bank approved by them.(3)All order or cheques against the Zilla Parishad Fund shall be signed by the Chief Executive Officer or other Executive Officers as the Government may by notification, specify.
