(1)For every Gram Panchayat there shall be constituted a Gram Panchayat Fund bering the name of the Gram Panchayat and there shall be placed to the credit thereof-(a)contributions, and grants, made by the Central or the State Government including grants-in-aid from the Consolidated Fund of the State based on the recommendation of the State Finance Commission constituted under this Act ;(b)contributions and grants, if any made by the Zilla Parishad, Panchayat Samiti or any other local authority;(c)loans, if any, granted by the Central Government or the State Government or any of the institutions specified in this Section.(d)all receipts on account of taxes, rates, duties, tolls and fees levied by it ;(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Gram Panchayat ;(f)all sums received as gift or contribution and all income from any trust or endowment made in favour of the Gram Panchayat ;(g)such fines and penalties imposed and realised under the provisions of this Act as may be prescribed ; and(h)all other sums received by or on behalf of the Gram Panchayat.
