70. Consolidated Gaon Fund [Section 69(1)(c) and section 69(5)].
(1)Besides the amounts specified in clauses (a) and (b) of section 69(1), the following amounts shall also be credited to the Consolidated Gaon Fund:-(a)The amount of damages realised under section 136(1);(b)The amount of damages realised under section 151(1);(c)The amount of value of the tree and the penalty recovered under section 228;(d)Any grant or contribution made by the State Government to meet out the expenses enumerated in section 69(3) of the Code.(2)If the Consolidated Gaon Fund is established at the tehsil level, the amount shall be credited in the Consolidated Gaon Fund at the tehsil level in the percentage fixed by the State Government.(3)The account of Consolidated Gaon Fund at the tehsil level shall be conducted jointly by the Sub- Divisional Officer and tahsildar concerned.
