(1)For every Anchal Panchayat, there shall be constituted an Anchal Panchayat Fund and there shall be placed to the credit thereof-(a)any contribution made by the State Government for general or any special purpose;(b)any tax, toll, fee, rate or other imposition levied and collected under this Act;(c)any sum contributed by the District Board or any other local authority;(d)any sum raised as loan or received as gifts or contributions; and income from endowments or trusts made in favour of the Anchal Panchayat :Provided that where an endowment or trust is made in favour of two or more Anchal Panchayats, the income from such endowments or trusts shall be apportioned between the Anchal Panchayats concerned by the State Government, as far as practicable, in the manner indicated in the instrument creating such endowment or trust, and in the absence of any such indication in the instrument creating the endowment or trust, in such manner as the State Government may think fit;(e)all fines and penalties imposed under this Act or the rules made thereunder; and(f)all other sums received by or on behalf of the Anchal Panchayat under this Act or otherwise.(2)Every Anchal Panchayat shall set apart and apply annually out of the Anchal Panchayat Fund -(a)first, such sum as may be required to meet the cost of its own administration;(b)secondly, such sum as may be required to meet the cost of administration of the Nyaya Panchayat concerned;(c)thirdly, such sum as may be required to meet the cost of maintenance of dafadars and chowkidars; [* * * * *] [Word 'and' omitted by W.B. Act 13 of 1978.](cc)[ fourthly, such sum as may be required to perform the duties as-signed to it by the State Government under sub-section (2) of section 46 and to exercise the powers, perform the functions and discharge the duties referred to in section 47;] [Clause (cc) inserted by W.B. Act 13 of 1978.](d)[fifthly] [Word substituted for the word 'fourthly' by W.B. Act 13 of 1978.], such sum as may be required to make allotments to the Gram Panchayat Funds under its jurisdiction to enable the Gram Panchayats concerned to carry out their duties and functions under this Act, such allotments being made after taking into consideration -(i)the amount available for distribution,(ii)the amount raised as tax, toll, fee or rate from each of the Gram Sabhas within its jurisdiction, and(iii)the amounts required by the Gram Panchayats concerned according to the budget framed by them for carrying on their duties and functions during any year.
