Section 23(1) in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
(1)Each village panchayat shall receive a devolution grant based on the recommendation of the 1st Finance Commission as per the norms fixed by the Government of India, from time to time. The grant and other such amounts shall be credited to village panchayat Earmarked Funds.
