Section 97 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
97. Income and Expenses of Zila Parishads.-
(1)The sources of income of a Zila Parishad shall consist of-(i)the Central or State Government funds allotted to the Zila Parishad;(ii)grants from All-India bodies and institutions for the development of cottage, village and small-scale industries, and the like;(iii)such share of the land cess, State taxes or fees as may be prescribed;(iv)income from endowments or trusts administered by the Zila Parishad;(v)such income of the District Board as the Government may, by order allocate to it;(vi)donations and contributions from the Panchayat Samitis or from the public in any form; and(vii)such contributions as the Zila Parishad may levy from the Panchayat Samitis with the previous approval of the Government.(2)The expenses of the Zila Parishad shall include the salaries and allowances of the servants of the Zila Parishad, the allowances, if any, to be paid to the Members of the Zila Parishad or any Standing or Consultative Committee thereof, any item of expenditure directed by the Government for carrying out the purposes of this Act and such other expenses as may be necessary for such purposes.
