Section 80 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
80. Constitution of District Panchayat fund.
- A fund to be called "District Panchayat Fund, ( ......... name of the District)" shall be constituted for crediting the following monies by or on behalf of the District Panchayat and also for withdrawal of such monies therefrom, namely:-(i)the proceeds of any tax or fee imposed by or under section 83;(ii)the contribution made by the Government or any local authority or persons;(iii)all sums ordered by any authority or court to be credited to the District Panchayat Fund;(iv)the income from securities in which the District Panchayat Fund is invested;(v)all sums received by way of loans or gifts;(vi)income derived from fisheries under the management of the District Panchayat;(vii)income from proceeds of any property of the District Panchayat;(viii)sum assigned to the District Panchayat Fund by any general or special order of the Government;(ix)all sums received in aid of or for expenditure on any institution or service, maintained or financed from the District Panchayat Fund or managed by the District Panchayat;(x)grants-in-aid from the Consolidated Fund of India.
