(1)There shall be a [Gaon Fund for each Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and the same shall, subject to the provisions of the annual estimate of income and expenditure passed under Section 41, be utilised for carrying out the duties or obligations imposed upon the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any committee thereof by this or any other enactment:Provided that such amount upto the total of all sums credited to the Gaon Fund under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, minus the amount credited to the Consolidated Gaon Fund under Section 125-A of that Act as may be required by the Bhumi Prabandhak Samiti for being utilised in carrying out its duties or obligations shall be made available out of Gaon Fund to the Bhumi Prabandhak Samiti every year:Provided further that in the event of any difference between the Bhumi Prabandhak Samiti on the one hand and the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] on the other about the requirements of funds by the Bhumi Prabandhak Samiti the matter shall be referred by the Pradhan to the prescribed authority whose decision shall be binding.
