Section 56 in The Bihar and Orissa Local Self-Government Act, 1885
56. Constitution of Union Fund.
(1)There shall be formed for each Union a fund to be called the "Union Fund" and there shall be placed to the credit thereof-[* * * *] [This Clause (1) repealed by the AO.](2)all sums assigned thereto by the [State] [Substituted by ALO.] Government or District Board, whether as a contribution towards the cost of making village roads or otherwise;(3)all other sums received by the Union Committee in the execution of this Act.Union Fund to be vested in Union Committee. - The Union Fund shall be vested in the Union Committee, and the balance standing to the credit of the Fund shall be kept in such custody as the [State] [Substituted by ALO.] Government from time to time direct.
