Section 66 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
66. Panchayat Fund.
(1)Every Panchayat shall establish a fund to be called the Panchayat Fund and all sums received by the Panchayat, shall form part of the said Fund.(2)Subject to the provisions of this Act and the rules made thereunder, all property vested in the Panchayat and the Panchayat Fund shall be applied for the purposes of this Act or for other purposes connected with activities for the development of Panchayats generally or for such other expenses as the State Government may approve on an application of Panchayat or otherwise in the public interest. The Panchayat Fund shall be kept in the nearest Government Treasury or Sub-Treasury or Post Office or Co-operative Bank or Scheduled Bank or its branch.(3)An amount allotted to the Panchayat by the State Government or any other person or local authority for any specified work or purpose shall be utilised exclusively for such work or purposes and in accordance with such instructions as the State Government may either generally or specially issue in this behalf.(4)[ All amounts from the Panchayat Fund shall be drawn under,-(i)the joint signature of the Sarpanch and Secretary in the case of a Gram Panchayat;(ii)the signature of the Chief Executive Officer or any other officer authorized by Chief Executive Officer, in the case of a Janpad Panchayat or Zila Panchayat, as the case may be :Provided that in the case of a Janpad or Zila Panchayat all amounts shall be drawn only in accordance with the Annual Budget, Detailed Action Plan setting out purposes and with the prior approval of the General Administration Committee of the Janpad Panchayat or Zila Panchayat, as the case may be :Provided further that information regarding all receipts into and drawals from the Panchayat Fund shall be placed before the Panchayat in its next meeling.] [Substituted by M.P Act No 43 of 1997 (w.e.f. 5-12-1997).](5)[ & (6) x x x] [Omitted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).]
