Section 7(a) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
(a)the estimates of the receipt shall be as accurate and realistic as possible and shall show the amounts which are expected to be received by the Panchayat Samiti from the Government by way of grants-in-aid for Rural development programmes, schemes or projects under the Act and liabilities or schemes transferred by other departments of the State Government, including the cost of permanent Government employees encadred under the Panchayat Samiti. This shall also include the amount expected to be realized by the Panchayat Samiti from local rates, taxes, fees on other sources. The arrears if any, standing over from past years for collection, shall only be included in the estimates to the extent these are expected to be actually realized. The peoples' contribution (in cash only), if expected to be received by the Panchayat Samiti for the execution of the Rural Development Schemes, etc or other department's schemes or its own schemes, should also be taken in to account and provided for under proper Head of Account. The expected amounts of grants-in aid for Rural Development Programme etc and schemes of other Government departments shall however, be intimated to the Panchayat Samiti by the Government.
