Section 55 in Kerala District Administration Act, 1979
55. District Council Fund.
(1)All moneys received by the district council except those received on behalf of the Central Government or the State Government, shall constitute a fund which shall be called "The District Council Fund" and shall be applied and disposed of subject to the provisions of this Act and the rules as may be prescribed in this behalf.(2)Notwithstanding anything contained in sub-section (1), the Government may direct of the district council to constitute separate funds to which shall be credited such receipts as may he specified by the Government and such funds shall be applied and disposed of in the manner prescribed.
