(3)The Consolidated Gaon Fund shall be operated by the Collector and may be applied for the following purposes, namely : -(a)the payment of fees and allowances, if any, of the lawyers appointed under Section 72;(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or the Bhumi Prabandhak Samiti under this Code;(c)[ The payment of expenses incurred on protection, preservation and development of lands of common utility; and] [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.](d)the payment of any other sum which the State Government may, by general or special order, declare to be an appropriate charge on such fund.
