(1)For every Zilla Parishad there shall be constituted a Zilla Parishad Fund bearing the name of the Zilla Parishad and there shall be placed to the credit thereof -(a)contribution and grants, if any , made by the Central or the State Government including such parts land revenue collector in the State as determined by the State Government;(b)contribution and grant, if any , made by Panchayat Samiti or any other local authority ;(c)loans, if any granted by the central or State Government or raised by the Zilla Parishad on security of its assests with the permission of the State Government ;(d)the proceeds of road cess and public works cess levied in the District ;(e)all receipts on account of tolls, taxes, rates and fees levied by the Zilla Parishad ;(f)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions, or works, vested in, constructed by, or placed under the control and management of, the Zilla Prishad ;(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of the Zilla Parishad ;(h)such fines or penalties imposed and realised under the provisions of this Act or of the bye-laws made thereunder, as may be prescribed ; and(i)all other sums received by or on behalf of Zilla Parishad.(2)Every Zilla Parishad shall set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salaries and allowances, provident fund and gratuity of the officers and employees. The overall expenditure on establishment shall not exceed one third of the total expenditure.(3)Every Zilla Parishad shall have the power to spend such sums as it thinks fit for carrying out the purposes of this Act.(4)The Zilla Parishad Fund shall be vested in the Zilla Parishad and the amount standing to the credit of the Fund shall be kept in such custody or invested in such manner as the State Government may, from time to time, direct.(5)Subject to such general control as the Zilla Parishad may exercise, from time to time, all orders and cheques for payment from the Zilla Parishad Fund shall be signed by the Chief Executive Officer or, if authorised by the Chief Executive Officer, by the Additional Chief Executive Officer or the Secretary.
