(3)A minimum of twenty five percent of the funds within the municipality's budget shall be earmarked and credited to the fund created under subsection (2), on yearly basis. The allocation to the fund shall be made from the following municipal budgetary resources-(a)Municipality's own sources of revenue e.g. taxes, fees, user charges and rent etc.;(b)Assigned revenues;(c)Allocation from Central and State Finance Commissions, and other inter-governmental transfers;(d)Contributions, in cash or kind, gifts from individuals, organizations and donors for services to the poor;(e)Grants from externally aided projects;(f)Sale of municipal assets;(g)Others sources, as determined by the state government.Explanation. - For the purpose of this sub-section, any grant or contribution by whatever name called, received by the Municipality which is exclusively for the development of slum areas, shall not be a part of the earmarked funds.
