Section 86(6) in Jharkhand Panchayat Raj Act, 2001
(6)Zila Parishad Fund - In every Zila Parishad, a Zila Parishad Fund shall be constituted in the name of the Zila Parishad, and the following amounts shall be deposited in the Deposit Account Thereof -(a)Contributions and grants made by the central or State Government, if any, wherein is included even such portions of the land - revenue realised in the State as the Government determines;(b)Contributions and, grants made by the Zila Parishad (Sic) or any other local Authority, if any ;(c)Loans sanctioned by the central or State Government or loans taken by the Zila Parishad against surety of its own assets, if any;(d)All amounts realized by it in toll, coss and fee items;(e)All receipts connected with schools, hospitals, dispensaries, buildings, institutions or under construction works whatsoever vested in the Zila Parishad or constructed by it or coming under its control and management;(f)Entire income accruing from any trust or endowment and all the amount received by way of donation and contribution in favour of the Zila Parishad;(g)Fines and penalties imposed and realised under the provisions of this Act, as specified;(h)All other sums of money received by the Zila Parishad or from its other sources.
