Section 99 in Arunachal Pradesh Panchayat Raj Act, 1997
99.
(1)For every Zilla Parishad there shall be constituted a Zilla Parishad Fund bearing the name of the Zilla Parishad and there shall be placed to the credit thereof-(a)contribution and grants, if any made by the Central or the State Government, including such part of the land revenue collected in the State as determined by the State Government;(b)contributions and grants, if any made by the Anchal Samiti or any other local authority;(c)loans, if any granted by the State Government or by the Central Government with the prior approval of the State Government or loan raised by the Zilla Parishad on security of its assets with the permission of the State Government;(d)sums on account of taxes, rates, duties, tolls and fees if any authorized to be levied and received with approval of the Government;(e)any receipt as may be authorized by the government in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Zilla Parishad;(f)such fines or penalties imposed and realized under the provisions of this Act; and(g)such other, sums as may be authorized by the Government to be received by Zilla Parishad.(2)The Zilla Parishad Fund shall be vested in the Zilla Parishad and the amount standing to the credit of the Fund shall be kept in such custody or invested in such manner as the State Government, may, from time to time, direct.(3)Subject to such general control as the Zilla Parishad may exercise from time to time, all orders and cheques for payment from the Zilla Parishad Fund shall be signed by the Member Secretary,
