Section 26(6) in The Bihar Panchayat Raj Act, 2006
(6)Every Gram Panchayat shall set apart and apply annually such sum as may be required to meet-(a)The cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees.(b)Every Gram Panchayat shall have the power to spend such sums as it thinks fit for carrying out the purposes of this Act.(c)The Gram Panchayat Fund shall be vested in the Gram Panchayat and the balance to the credit of the Fund shall be kept in such custody as may be prescribed.
