(1)The sources of income of a Parishad shall consist of -(i)the Central or State Government funds allotted to the Parishad;(ii)grants from All-India Bodies and Institutions for the development of cottage, village and small scale industries and the like;(iii)such share of the land cess or any other cess or State taxes allotted under any law or fees as may be prescribed;(iv)income from endowments, trusts or other institutions administered by the Parishad.(v)donations and contributions from the Samitis or from the public in any form.(2)The expenses of the Parishad shall include the salaries and allowances of its employees, honorarium payable to the President and Vice-President, the travelling expenses incurred by the members of the Parishad for attending the meetings of the Parishad and any item of expenditure directed by the Government for carrying out the provisions of this Act.
