34. State Government to place funds necessary for the performance of functions and duties under section 32 or 33, at the disposal of the Gram Panchayat.
- Where the State Government assigns any function to a Gram Panchayat under section 32, or where it directs a Gram Panchayat to make provision for any of the items enumerated in section 33, it shall place such funds at the disposal of the Gram Panchayat as may be required for the performance of the function so assigned to the Gram Panchayat or for making provision for the item so directed to be made by the Gram Panchayat.
