Section 78 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
78. Samiti Fund.-
There shall be formed for every Panchayat Samiti a fund to be called the "Samiti Fund" and there shall be placed to the credit thereof-(a)apportionment made by the Government under section 118 out of the balance of district fund at the credit of District Board concerned;(b)all proceeds of local rate allotted to the Panchayat Samiti under section 63;(c)the proceeds of all taxes, cesses and fees imposed by the Panchayat Samiti under this Act;(d)all funds allotted to the Panchayat Samiti and income arising from all sources of income placed at its disposal under section 69;(e)all rents and profits accruing from property vested in or managed by the Panchayat Samiti;(f)all sums contributed to the Fund by the Central Government or any State Government or by any local authority including Gram Panchayat or any private person;(g)all sums received by the Panchayat Samiti in the discharge of functions exercised by it under this Act;(h)all sums paid by the Government to the Panchayat Samiti to meet expenses for the performance of agency functions;(i)all grants made by the Government for the implementation of Community Development Programme;(j)the proceeds of all sources of income which the Government may order to be placed at the disposal of the Panchayat Samiti:Provided that the Government may revoke any order made under clause (j).
