Section 99 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
99. Zila Nidhi and Kshettra Nidhi.
(1)There shall be established for each Zila Panchayat a fund called Zila Nidhi and for each Kshettra Panchayat a fund called Kshettra Nidhi, to the credit whereof shall be placed all sums received, [including the grants-in-aid from the Consolidated Fund of the State] [Inserted by U.P. Act No. 9 of 1994.], and all loans raised by or on behalf of the Zila Panchayat or the Kshettra Panchayat, as the case may be :Provided that a Zila Panchayat or a Kshettra Panchayat shall earmark parts of the fund received by it for a particular purpose for that purpose and shall expend the same in carrying out that purpose.(2)Nothing in this section shall effect any obligations of a Zila Panchayat or a Kshettra Panchayat arising from a trust legally imposed upon or accepted by it.(3)A Zila Panchayat or a Kshettra Panchayat may receive such contributions in cash or in kind as may be made by any persons for any work of public utility and the Zila Panchayat or the Kshettra Panchayat shall, thereupon, utilize the same together with its contributions, wherever necessary, in executing such work.
