Section 117A in The Chhattisgarh Municipalities Act, 1961
117A. Services to the Poor Fund.
- [A separate fund to be called the "Services to the Poor Fund" shall be constituted in every Municipal Council and Nagar Panchayat to deliver services to the poor land the inhabitants of slum areas. This fund shall comprise the following-(i)all monies raised by any rent, tax, fine, cess on any person or any property situated in slum area;(ii)grant(s) received from the Central/State Government or any other agency for development of the slum area.(iii)receipts under Section 339-B.(iv)monies received from any individual or association of individuals by way of grants or gifts or deposits for services to the poor;(v)all monies received by or on behalf of committee or any source specifically meant for this fund;(vi)any fund that may be transferred by the Chief Municipal Officer from the Municipal Council or the Nagar Panchayat fund, as the case may be, under the specified major head of account to ensure adequate funds for meeting the purpose of this fund.
