Section 22 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
22. Devolution grant by the State Government.
(1)Each village panchayat shall receive a devolution grant based on the recommendation of the State Finance Commission based on the norms fixed by the Government, from time to time. This grant shall be credited to village panchayat fund.(2)The Government may also sanction equalisation and incentive grant to the village panchayat based on the norms as may be fixed by the Government, from time to time.
