Section 81(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)For every Anchal Samiti, there shall be constituted an Anchal Samiti Fund bearing the name of the Anchal Samiti and there shall be placed to the credit thereof;(a)contribution and grants, if any made by the Central or the State Government, including such part of the land revenue collected in the State as may be determined by the State Government;(b)contributions and grants, if any made by the Zilla Parishad or any other local authority;(c)loans, if any granted by the State Government or by the Central Government with the prior approval of the State Government or loan raised on security of its assets;(d)sums on account of taxes, rates, duties, tolls and fees if any authorized to be levied and received with approval of the Government;(e)any receipt as may be authorized by the government in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Anchal Samiti;(f)such fines or penalties imposed and realized under the provisions of this Act as may be prescribed; and(g)such other sums as may be authorized by the Government to be received by Anchal Samiti.
