(1)All moneys received by the Gram Panchayat shall constitute a fund called the 'Gram Panchayat Fund' and shall be applied and disposed of in accordance with the provisions of this Act and other laws:Provided that the Gram Panchayat shall credit, subject to such rules as may be prescribed, the proceeds of any tax or fee levied under this Act, to a special fund earmarked for the purpose of financing any specific public improvement. A separate account shall be kept of the receipts into and the expenditure from such special fund.(2)Subject to the provisions of sub-section (1), the receipts which shall be credited to the Gram Panchayat fund shall include,-(i)the house-tax and any other tax or any cess or fee, levied under this Act;(ii)any payment made to the Gram Panchayat by a market committee in pursuance of the relevant provisions under the Telangana (Agricultural Produce and Livestock) Markets Act, 1966, ((Act 16 of 1966));(iii)the taxes and tolls levied in the village on vehicles, animals during any specific occasions to be notified by the Government under the provisions of any law for the time being in force in the State;(iv)any payment made to the Gram Panchayat by the Government under the provisions of the Telangana Goods and Services Tax Act, 2017, (Act 23 of 2017);(v)the amount contributed by the Mandal Praja Parishad to the Gram Panchayat in respect of markets in the village classified as Mandal Praja Parishad markets or paid by the Mandal Praja Parishads to the Gram Panchayat towards the latter's share of the income derived from such markets as per the apportionment made under section 106 and the amount paid by a Zilla Praja Parishad or any of the joint committees referred to in section 61 to the Gram Panchayat towards the latter's share of the income derived from a ferry under the management of the Zilla Praja Parishad or joint committee as the case may be as per the apportionment made under the said section;(vi)fees for the temporary occupation of village sites, roads and other similar public places or parts thereof in the village;(vii)fees levied by the Gram Panchayat in pursuance of any provision in this Act, or any rule or order made thereunder;(viii)income from endowments and trusts under the management of the Gram Panchayats;(ix)the net assessment on service inams which are resumed by Government after the commencement of this Act;(x)income derived from village fisheries, vested in the Gram Panchayat including the weeds and reeds;(xi)income derived from ferries under the management of the Gram Panchayat;(xii)unclaimed deposits and other forfeitures;(xiii)all income derived from land vested in the Gram Panchayat or the use of which is regulated by the Gram Panchayat and also the penalty and penal assessment, if any, levied in respect of unauthorized occupation thereof under any law for the time being in force;(xiv)all income derived from trees standing on porambokes although the use of the porambokes is not vested in the Gram Panchayat;(xv)income from leases of Government property obtained by the Gram Panchayat;(xvi)grants received from the Government, the Zilla Praja Parishad or Mandal Praja Parishad;(xvii)income from investments of amount taken from the Gram Panchayat Fund;(xviii)all other receipts accruing from the sources of Gram Panchayat revenue specified in this Act; and(xix)all sums other than those enumerated above which arise out of, or are received in aid of, or for expenditure on any institutions or services maintained or financed from the Gram Panchayat Fund or managed by the Gram Panchayat.(3)All moneys received by the Gram Panchayat shall be lodged in the nearest Government treasury:Provided that the amounts received as funds under the schemes of Central or State Government from time to time, shall be lodged in nearby Nationalized Banks or Cooperative Banks or Post Offices in such manner as may be prescribed.(4)All cheques against the Gram Panchayat Fund shall be signed jointly by the Sarpanch and Upa-Sarpanch. All orders related to the above will be issued by the Sarpanch on behalf of the Gram Panchayat.
