Section 130 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
130. District fund, its custody and investment.
(1)There shall be in each District a local fund which shall be called the district fund.(2)The following shall be paid into, and form part of, the district fund, that is to say-(a)the balance in the local fund of a district or of a Janapad area formed under the relevant District Boards Act,(b)the net proceeds (after deducting the expenses of assessment and collection) of any residue of the taxes or cesses payable in the District under the relevant District Boards Act;(c)the proceeds (after deductions as may be prescribed) of the cesses in the District authorized by sections 144, 146, 151 or 152.(d)the balance of the amount of the tax on professions, trades, callings and employments after deducting such percentage thereof as is to be assigned to a Panchayat under clause (b) of section 163.[(d-1) the sum representing the share of the Zilla Parishad in the net proceeds of the taxes, duties, tolls and fees levied by the State as distributed and allocated as determined by the State Government on the recommendations of the Finance Commission;] [Clause (d-1) was inserted by Maharashtra 21 of 1994, Section 75.](e)all rents, profits accruing from property (including ferries) vested in a Zilla Parishad;(f)the proceeds of all tolls and leases of tolls on roads and bridges vested in the Zilla Parishad which are levied in the District under the Tolls on Roads and Bridges Act, 1875 or any corresponding law in force in any part of the state;(g)all sums received by the Zilla Parishad [in the execution] [These words were substituted for the words 'for the execution' by Maharashtra 4 of 1962, Section 16.] of, or from taxation under this Act;(h)the inteset on and the sale proceeds of any securities [and the dividends payable in respect of and the sale proceeds of, shares, if any] [These words were inserted by Maharashtra 6 of 1975 Section 39(a)] held by the Zilla Parishad;(i)all sums contributed by private persons;(j)the receipt on account of charities and trusts placed under the management of a Zilla Parishad.(k)all grants, lands, assignments and contributions made by the State Government;(l)all grants, loans and contributions meant for Panchayat Samitis or any institutions or persons and to be paid through the Zilla Parishad by Government;(m)all other sums received [including any monies borrowed under the Act] [These brackets and words were inserted by Maharashtra 35 of 1963, section 54.] by or on behalf of the Zilla Parishad under this Act or any other law for the time being in force;(n)all sums paid by the State Government to the Zilla Parishad to meet expenses for the performance of any agency function:(o)all sums realised by way of penalty otherwise than by way of a fine in a criminal case; and(p)all amounts received from persons for supplying or providing services, facilities, benefits or amenities:Provided that, when a public ferry, road or bridge vested in one or more than one Zilla Parishad is partly in one District and partly in another, the Commissioner, if the Districts are in one division, and the State Government if they are in different divisions, may assign to the district fund of each Zilla Parishad such proportion of the net proceeds of such ferry or of the toll, or of the lease of the tolls levied on such road or bridge, as he or it may think proper.(2A)[ (a) Notwithstanding anything contained in sub-section (2) with effect from the date of commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Fourth Amendment) Act, 1974 all sums representing subscriptions paid by the employees of a Zilla Parishad to any provident fund established by it or contributions made by the Zilla Parishad on such subscriptions, if any, for the benefit of such employees shall be paid by the Chief Executive Officer into the public account of the State. The manner in which payment into the public account of the State of such sums may be made and the withdrawal of monies from such public account and all other matters connected with or ancillary to matters aforesaid, shall be regulated by rules made by the State Government.(b)All accumulations in the provident fund held on individual accounts of all the subscribers immediately before such commencement (including any investment thereof,) shall likewise be paid into the public account of the State and operated upon before such date as the State Government may direct,](2B)[ Notwithsatanding anything contained in sub-section (2) all sums in respect of the pension contributions payable and credited to the Zilla Parishad Pension Fund for a period upto and inclusive of the 31st day of March 1974 and representing the balance therein, including investments, if any, thereof in securities or shares, shall be paid by the Chief Executive Officer into the Consolidated Funds of the State. The manner in which payment into the Consolidated Fund of the State of such sums and securities and shares, if any, may be made and all other matters connected with or ancillary to matters aforesaid, shall be regulated by such general or special order as the State Government may, from time to time, make in this behalf.] [Sub-section (2B) was inserted by Maharashtra 42 of 1986 Section 2.](3)The district fund shall be kept-(a)in the Government treasury or in the bank to which the business of the Government treasury has been made over, or(b)subject to such conditions as the State Government may specify in this behalf, in such co-operative society as may be approved by the State Government;[* * * *] [Proviso was deleted by Maharashtra 6 of 1975, Section 39(c)](4)[ The Zilla Parishad may, from time to time, with the previous approval of the State Government invest any portion of the district fund-(a)in the securities of the State or Central Government or in such other securities as the State Government may approve in this behalf;(b)in the purchase of shares of co-operative societies, or shares or debentures of any corporation (including a company) owned or controlled by the State, as the State Government may, by general or special order approve in this behalf, and vary such investments for others of the like nature and the income resulting from the securities, shares or debentures and the proceeds of the sale of the same shall be credited to the district fund].
