Section 157 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
157. Gram Fund and its utilisation [Section 125 and Rule 112, U.P.Z.A. & L.R. Rules].
- (1) Money transactions. - All moneys realised or received by way of donation under the U.P.Z.A. & L.R. Act, 1950 by the Gram Sabha, Gram Panchayat or the Bhumi Prabandhak Samiti, shall be deposited in Gram Fund. The management of Gram Fund shall be kept under the hands of Gram Panchayat being under the general control of the District Panchayat Raj Officer.(2)Manner of Collection of money. - Money due to the Bhumi Prabandhak Samiti shall be collected either by payment at the office of Bhumi Prabandhak Samiti or by out-door collections or by both, and for every money paid, a receipt in B.P.S. Form 4 shall be given.(3)Maintenance of correct account held by Bhumi Prabandhak Samiti. - All the accounts of income kept under cash book in B.P.S. Form 5, in which all the moneys received day to day shall be noted down. The Chairman shall, the amount as received, hand over to Pradhan and shall obtain a receipt thereof. Generally all the moneys shall be deposited within a week.(4)Maintenance of correct account of Gram Fund [Section 32, U. P. Panchayat Raj Act, 1947]. - (i) Gram Fund for each Gram Panchayat - There shall be a Gram Fund for each Gram Panchayat and the same shall, subject to the provisions of the annual estimate of income and expenditure passed under Section 41, of the above Act, be utilised for carrying out the duties or obligations imposed upon the Gram Sabha or the Gram Panchayat or any Committee thereof by this or any other enactment:Provided that such amount upto the total of all sums credited to the Gram Fund under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, minus the amount credited to the Consolidated Gram Fund under Section 125-A of the U.P. Panchayat Raj Act, as may be required by the Bhumi Prabhandhak Samiti for being utilised in carrying out its duties or obligations, shall be made available out of the Gram Fund to the Bhumi Prabandhak Samiti every year :Provided further that in the event of any difference between the Bhumi Prabandhak Samiti on the one hand and the Gram Panchayat or Gram Sabha on the other about the requirements of funds by the Bhumi Prabandhak Samiti the matter shall be referred by the Pradhan to the Prescribed Authority whose decision shall be binding.(ii)Amount to be credited to Gram Fund. - The following shall be credited to the Gram Fund :(a)The proceeds of any tax imposed under this Act.(b)All sums handed over by the State Government to the Gram Panchayat.(c)The balance, if any, standing to the credit of the village Panchayat previously in existence under the Village Panchayat Act.(d)All sums ordered by a Court or required under any law to be placed to the credit of the Gram Fund.(e)All sums received under Section 104 of the U.P. Panchayat Raj Act, 1947.(f)The sale proceeds of all dust, dirt, dung or refuse including the dead bodies of animals collected by the servant of the Gram Panchayat.(g)Such portion of the rent or other proceeds of nazul property as the State Government may direct to be placed to the credit of the Gram Fund.(h)Sums contributed to the Gram Fund by any Zila Panchayat or other local authority.(i)All sums received by way of loan or gift.(j)Such other sums as may be assigned to the Gram Fund by any special or general order of the State Government.(k)All sums received by the Gram Panchayat from any individual or corporation or the State Government under Section 24 of the U.P. Panchayat Raj Act or any other low.(l)All sums received by way of grants-in-aid from the Consolidated Fund of the State.(iii)Obligation arising from a trust. - Nothing in this Act shall affect any obligation of a Gram Panchayat arising from a trust legally imposed upon or accepted by it.(iv)Withdrawal of moneys from Gram Fund. - All withdrawal of monies from the Gram Fund and disbursement thereof shall be made jointly by the Pradhan and the Secretary of the Gram Panchayat.Expenses Register
