(1)All moneys received by the Zilla Praja Parishad shall constitute a fund called the Zilla Praja Parishad Fund and shall be applied for the purposes specified in this Act and for such other purposes and in such manner as may be prescribed.(2)All moneys received by the Zilla Praja Parishad shall be lodged in the nearest Government Treasury:Provided that the amounts received as funds relating to all development programmes, Centre or State and any other Development Institution Funds shall be lodged in nearby Nationalized Banks or Cooperative Banks or Post Offices in the manner prescribed.(3)All orders or cheques against the Zilla Praja Parishad Fund shall be signed by the Chief Executive Officer.
