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State of Haryana - Section

Section 38 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

38. Surplus fund with Panchayat Samiti or Zila Parishad. [Section 209.]

- The actual cash balance in the Samiti Fund/Zila Parishad Fund excluding investments, the unspent balances of loans and grants of all kinds (except the unspent balances of ad hoc grants) the amount of the minimum balance required to be maintained in the fund under the Act and the amount of any other commitment, decree or compensation, the payments of which are required to be made immediately, will be considered as the surplus amount available in the fund.