Section 7J in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
7J. Gram Kosh.
- Every Gram Sabha shall establish a fund to be called the Gram Kosh consisting of following four parts :-(i)Anna Kosh;(ii)Shram Kosh;(iii)Vastu Kosh;(iv)Nagad Kosh;and there shall be credited thereto,-(a)donations;(b)income from other sources;(c)[ tiny sum received from the District Panchayat Raj Fund or from the Funds of three-tier Panchayats, the proceeds of the land revenue, cess on land revenue, royalty received on minor minerals, income received from lease of fishing rights, grazing fees and shala bhawan upkar as prescribed or fixed by the State Government; [Substituted by M.P. Act No 23 of 2001 (w.e.f. 10-10-2001).](d)the taxes, duties tolls and fees imposed as mentioned in the Schedule I-A and Schedule II-A and other income of the Gram Sabha;](e)any sums received by Gram Panchayat under various schemes sponsored by the Central Government or the State Government, to be allotted to the Gram Sabha according to norms prescribed by the Central Government or the State Government.(2)Subject to the provisions of this Act and the rules made thereunder all property vested in the Gram Sabha and the Gram Kish shall be applied for the purposes of this Act or for other purposes connected with the activities for the development of village or for such other expenses as the Gram Sabha may approve:Provided that funds received under any scheme shall be utilised according to the guidelines issued by the Central Government, or the State Government, as the case may be.(3)The Gram Kosh shall be kept and maintained in such manner and in such form as may be prescribed.(4)[ The Gram Kosh shall be operated by the Gram Vikas Samiti and till amounts from the Gram Kosh shall be drawn under joint signature of the [President of the Gram [Vikas] [Substituted by M.P. Act No. 23 of 2001 (w.e.f. 10-10-2001).] Samiti and the Secretary of the Gram Panchayat] with the approval of Gram Sabha and accounts of the drawal shall be maintained by the Secretary of the Gram Vikas Samiti. The information regarding all receipts into and drawals from the Gram Kosh shall be placed before the Gram Sabha in its next meeting.](5)[ x x x] [Omitted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).]
