Section 80 in The Daman And Diu Panchayat Regulation, 2012
80. Constitution of District Panchayat Fund.
- A fund to be called "District Panchayat Fund, (...... name of the District)" shall be constituted for crediting the following monies by or on behalf of the District Panchayat and also for withdrawal of such monies therefrom, namely :(i)the proceeds of any tax or fee imposed by or under section 83;(ii)the contribution made by the Government or any local authority or persons;(iii)all sums ordered by any authority or court to be credited to the District Panchayat Fund;(iv)the income from securities in which the District Panchayat Fund is invested;(v)all sums received by way of loans or gifts;(vi)income derived from fisheries under the management of the District Panchayat;(vii)income from proceeds of any property of the District Panchayat;(viii)sum assigned to the District Panchayat Fund by any general or special order of the Government;(ix)all sums received in aid of or for expenditure on any institution or service, maintained or financed from the District Panchayat Fund or managed by the District Panchayat;(x)grants-in-aid from the Consolidated Fund of India.
