Section 101(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)Nothing in the foregoing provisions of this section shall be deemed to preclude a Zila Panchayat or Kshettra Panchayat from investing, with the previous sanction of the State Government, in any of the securities described in Section 20 of the Indian Trusts Act, 1882 (Act II of 1882), or placing on fixed deposit with the State Bank of India or with any other authority or institution any portion of its fund which is not required for immediate expenditure.[101A. Withdrawal from and disbursement of the fund of Kshettra Panchayat. - All withdrawal of moneys from the fund of the Kshettra Panchayat and disbursement thereof shall be made jointly by the Pramukh and the Khand Vikas Adhikari.] [Inserted by U.P. Act No. 33 of 1999.]
