Section 132 in The West Bengal Panchayat Act, 1973
132. Panchayat Samiti Fund.
(1)For every Panchayat Samiti there shall be constituted a Panchayat Samiti Fund bearing the name of the Panchayat Samiti and there shall be placed to the credit thereof -(a)contributions and grants, if any, made by the Central or the State Government including such part of the land revenue collected in the State as may be determined by the State Government;(b)contributions and grants, if any, made by the Zilla Parishad [or Mahakuma Parishad or Council] [Words inserted by W.B. Act 20 of 1988.] or any other local authority;(c)loans, if any, granted by the Central or the State Government or raised by the Panchayat Samiti on security of its assets;(d)all receipts on account of tolls, rates and fees levied by it;(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of, the Panchayat Samiti;(f)all sums received as gift or contribution and all income from any trust or endowment made in favour of the Panchayat Samiti;(g)such fines or penalties imposed and realised under the provisions of this Act or of the bye-laws made thereunder, as may be prescribed; and(h)all other sums received by or on behalf of the Panchayat Samiti.[Explanation. - A Panchayat Samiti shall not receive to the credit of its fund -(a)any loan from any individual, severally or jointly, or any member or office bearer of the Panchayat Samiti, or(b)any gift or contribution from any individual, severally or jointly, or any member or office bearer of the Panchayat Samiti save and except in pursuance of a resolution adopted in a meeting of the Panchayat Samiti accepting such gift or contribution and stating the purpose for which such gift or contribution is offered and accepted.](2)Every Panchayat Samiti shall set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees.(3)Every Panchayat Samiti shall have power to spend such sums as it thinks fit for carrying out the purposes of this Act.(4)The Panchayat Samiti Fund shall be vested in the Panchayat Samiti and the balance to the credit of the Fund shall be kept in such custody as the State Government may, from time to time, direct.(5)Subject to such general control as the Panchayat Samiti may exercise from time to time, all orders and cheques for payments from the Panchayat Samiti Fund [shall be signed by the Executive Officer, or if authorised by the Executive Officer, by the Joint Executive Officer, subject to such order as may be issued by the State Government in this behalf.] [Words substituted for the words 'shall be signed by the Executive Officer,' by W.B. Act 8 of 2003.]
