Section 12 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
12. Minimum balance. [Section 39.]
- Except with the previous sanction of the Government, the actual cash balance of the Gram Fund, excluding investments, the unspent balance of loans and grants of all kinds and receipts from the sale of land and building, shall not be permitted at any time to fall below an amount equal to ten per cent of the Gram Panchayat income of the previous year excluding sales or maturity of investment and the amount in suspense accounts :Provided that the actual cost price of such Post Office Cash Certificates held by the Panchayat and such sums placed by the Panchayat in fixed deposits with any bank as or not earmarked for specific purposes, may be reckoned as forming part of the actual cash balance.
