Section 26(5) in The Bihar Panchayat Raj Act, 2006
(5)For every Gram Panchayat there shall be constituted a Gram Panchayat Fund bearing the name of the Gram Panchayat and there shall be placed to the credit thereof -(a)[ Contributions and grants, if any, made by the Central or State Government including grants received on the basis of recommendations of the Central Finance Commission or State Finance Commission;] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.](b)Contributions and grants, if any, made by the Zila Parishad, Panchayat Samiti or any other local authority;(c)Loans, if any, granted by the Central or the State Government;(d)All receipts on accounts of taxes, rates and fees levied by it;(e)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 Gram Panchayat,(f)All sums received as gift or contribution and all income from any trust or endowment made in favour of the Gram Panchayat,(g)Such fines and penalties imposed and realised under the provisions of this Act as may be prescribed; and(h)All other sums received by or on behalf of the Gram Panchayat.
