Section 14 in Jammu and Kashmir Panchayati Raj Act, 1989
14. Halqa Panchayat Fund.
(1)Every Halqa Panchayat shall have a fund to be called "Halqa Panchayat Fund" which shall comprise the following :-(i)taxes, fee levied by panchayat.(ii)Proceeds from the property and enterprises run by Halqa Panchayat.(iii)court fees, fines and compensation paid to Halqa Panchayat.(iv)donations and contributions paid by public for works undertaken by Halqa Panchayat.(v)proceeds of the sanitiation cess collected by the Government on revenue being loaned within Halqa Panchayat area.(vi)grants from the Government for general purposes on per capita basis and also for specific functions.(vii)loans from Government or other agencies approved by the Government or other financial institutions.(viii)all other incomes of Halqa panchayat and such grants as may be assigned to the Halqa Panchayat by the Government, keeping in view the topography and backwardness of the areas.(2)[ The Halqa Panchayat shall have power to operate the funds, grants etc. specified in Schedule I-C in the manner prescribed.] [Inserted by Act No. 20 of 2018, dated 16.10.2018.]
