Section 45(1) in The West Bengal Panchayat Act, 1973
(1)For every Gram Panchayat there shall be constituted a Gram Panchayat Fund bearing the name of the Gram Panchayat and there shall be placed to the credit thereof -(a)contributions and grants, if any, made by the Central or the State Government;[* * * * * * * * *] [[Clause (b) omitted by W.B. Act 18 of 2004, which was as under:-'(b) contributions and grants, if any, made by the Zilla Parishad, Mahakuma Parishad, the Council, Panchayat Samiti or any other local authority.'.]](c)loans, if any, granted by the Central Government or the State Government;(d)all receipts on account of taxes, rates and fees levied by it;(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of, the Gram Panchayat;(f)all sums received as gift or contribution and all income form any trust or endowment made in favour of the Gram Panchayat;(g)such fines and penalties imposed and realised under the provisions of this Act as may be prescribed;(h)all other sums received by or on behalf of the Gram Panchayat.[Explanation. - A Gram Panchayat shall not receive to the credit of its Fund-] ['Explanation' inserted by W.B. Act 15 of 1997.](a)any loan from any individual, severally or jointly or any member or office bearer of the Gram Panchayat, or(b)any gift or contribution from any individual, severally or jointly, or any member or office bearer of the Gram Panchayat save and except in pursuance of a resolution in a meeting of the Gram Panchayat accepting such gift or contribution and stating the purpose for which such gift or contribution is offered and accepted.
