(4)It shall be lawful for the Government, the district panchayat or the block panchayat to contribute to the village panchayat fund such amount as may in their opinion be necessary for meeting the expenditure in connection with the management and maintenance of any institution or the execution or maintenance of any work or the exercise of any power or the discharge of any duty which the Government, the district panchayat or the block panchayat may, from time to time, make over to the village panchayat under sub-sections (1) and (2).
