(1)For every Gram Panchayat there shall be constituted a Gram Panchayat Fund bearing the name of Gram Panchayat on the basis of the: review and recommendations made by the State Finance Commission and there shall be placed to the credit hereof -(a)contributions and grants, if any, made by the Central or the State Government;(b)contributions and grants, if any, made by a Zilla Panchayat or any other local authority;(c)loans if any granted by the Central and State Government(d)all receipts on accounts or taxes, rates and fees levied by the Gram Panchayat;(e)all sums received by contribution;(f)all other sums received by or behalf of the Gram Panchayat;(g)such percentage of the land revenue collected by it may be collected by the State Government.
