(1)For every Zilla Panchayat there shall be constituted a Zilla Panchayat Fund bearing the name of the Zilla Panchayat and there shall be placed to the credit thereof: -(a)contribution and grants, if any, made by the Central or the State Government including such portion of land revenue collected within its jurisdiction as may be determined by the State Government.(b)Contribution and grants, if any , made by any other local authority;(c)Loans, if any, granted by the Central or State Government;(d)Proceeds of collection of revenues in respect of schemes, projects and other properties undertaken or vested in the Zilla Panchayat by the Government at such rates as may be determined by the State Government;(e)Such rates, fees, taxes, as may be imposed and realized under the provisions of this Act;(f)Such sums received from the Government for fulfilling duties and obligations entrusted to the Zilla Panchayat by the State Government;(g)All other sums received by or on behalf of the Zilla Panchayat.(2)Every Zilla Panchayat shall set apart and apply annually such sum as may be required to meeting the cost of its administration including allowances payable to the members.(3)Every Zilla Panchayat shall have the power to spend such sums to the State Government may, by order, specify for carrying out the propose of this Act.(4)The Zilla Panchayat Fund shall be vested in the Zilla Panchayat and the amount standing to the credit or the Fund shall be kept in such custody or invested in such manner as the State Government may, from time to time, direct.(5)Notwithstanding anything contained in clause (d) of section 60 but subject to such general control as the Zilla Panchayat may exercise from time to time, orders and cheques for payment from the Zilla Panchayat Fund shall be signed by the Sachiva.
