- The receipt which shall be credited to the Panchayat Union (Education) Fund shall include -(a)[***] [[The following clause (a) of section 187 was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1999 (Tamil Nadu Act 30 of 1999): Before omission it was as below:'(a) twenty per cent of the local Cess collected under section 167;']](b)the land revenue assignment paid by the Government under section 170;(c)the Local Education Grant paid by the Government;(d)such contribution from the Panchayat Union (General) Fund as the Government may decide to be necessary in any year in order to balance the budget of the Fund for that year;(e)all fines and penalties levied within the jurisdiction of the Panchayat Union Council under the provisions of the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920);(f)all income derived from any endowments or other property owned or managed by the Panchayat Union Council for the benefit of elementary education;(g)all other sums which may be contributed or received by the Panchayat Union Council for the purposes of elementary education.
