Section 97(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The sources of income of a Zila Parishad shall consist of-(i)the Central or State Government funds allotted to the Zila Parishad;(ii)grants from All-India bodies and institutions for the development of cottage, village and small-scale industries, and the like;(iii)such share of the land cess, State taxes or fees as may be prescribed;(iv)income from endowments or trusts administered by the Zila Parishad;(v)such income of the District Board as the Government may, by order allocate to it;(vi)donations and contributions from the Panchayat Samitis or from the public in any form; and(vii)such contributions as the Zila Parishad may levy from the Panchayat Samitis with the previous approval of the Government.
