(1)For every Zilla Panchayat there shall be constituted a Zilla Panchayat Fund bearing the name of the Zilla Panchayat 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 portion of land revenue collected within its jurisdiction as may be determined by the State Government.(b)Contribution and grants, if any , made by any other local authority;(c)Loans, if any, granted by the Central or State Government;(d)Proceeds of collection of revenues in respect of schemes, projects and other properties undertaken or vested in the Zilla Panchayat by the Government at such rates as may be determined by the State Government;(e)Such rates, fees, taxes, as may be imposed and realized under the provisions of this Act;(f)Such sums received from the Government for fulfilling duties and obligations entrusted to the Zilla Panchayat by the State Government;(g)All other sums received by or on behalf of the Zilla Panchayat.
