Section 6 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
6. Income from endowments and trusts.
(1)The executive authority of the village panchayat shall maintain or cause to be maintained in the office of the village panchayat, an up to date record of every endowment or trust managed by it. Such record shall show -(a)the authority under which the management of the endowment or trust was vested in the village panchayat;(b)the assets and sources of income of the endowment or trust; and(c)the expenditure chargeable to the endowment or trust.(2)The executive authority of the village panchayat shall, in addition to the record in sub-rule (1), maintain or cause to be maintained in the office of the village panchayat, a register of endowments and trusts showing in separate pages, the yearly transactions relating to each endowment or trust.
