- There shall be for every Zilla Parishad a fund called the Zilla Parishad fund and the following shall form part of or be paid into the Zilla Parishad Fund, namely:(i)the amount transferred to the Zilla Parishad Fund by appropriation form out of the consolidated fund of the State;(ii)all grants, assignments, loans, and contributions made by the Government;(iii)all fees and penalties paid to or levied by or on behalf of the Zilla Parishad under this Act and all fines imposed under this Act;(iv)all rents from land or other properties of the Zilla Parishad;(v)all interests, profits and other money acquired by gifts, grants, assignments or transfers from private individual or institutions;(vi)all proceeds of land, securities and other properties sold by the Zilla Parishad;(vii)all sums received by or on behalf of the Zilla Parishad by virtue of this Act:Provided that sums received by way of endowments for any specific purpose shall not form part of or be paid into the Zilla Parishad Fund.
