98. Financial assistance from the State Government.
(1)The State Government, may, from time to time, give grants or financial assistance to the municipality with or without conditions under which such grants or financial assistance shall be applied.(2)The State Government may, for giving such grants or assistance, lay down a scheme which may include the conditions of release of such grants or assistance and may provide for the division of municipalities into different classes for that purpose.(3)The State Government may give grants to the municipality for implementation, in full or in part, of any scheme included in the annual development plan of the municipality.(4)The State Government may constitute an authority, as may be prescribed, to institute a Jharkhand Urban Development Fund to finance urban development projects in the state.Chapter - 12 Municipal Fund
