(1)All money received or realised by or on behalf of the Gram Sabha, Gram Panchayat or the Samiti including donations shall be credited to the Gaon Fund.(2)Money due to the above bodies may be collected either by payment at the office or by out-door collections. For every such payment, a proper receipt shall be issued.(3)The Chairman shall be responsible for the maintenance of proper accounts of the Gaon Fund and for cash held by the Samiti.(4)Subject to the provisions of section 69(2), the Gaon Fund may be utilised for the purposes specified in section 60(2).(5)Every expenditure from the Gaon Fund shall be incurred only under the authority of a resolution of the Samiti.
