- There shall be for each Zilla Panchayat, a fund called Zilla Panchayat Fund and the following shall form part of or be paid into the Zilla Panchayat Fund, namely:-(i)the amounts transferred to the Zilla Panchayat Fund by appropriation from and out of the Consolidated Fund of the State;(ii)all grants, assignments, loans and contributions made by the Government;(iii)all fees and penalties paid to or levied by or on behalf of the Zilla Panchayat under this Act and all fines imposed under this Act(iv)all rents from lands or other properties of the Zilla Panchayat;(v)all interests, profits and other moneys accruing by gifts, grants, assignments or transfers from private individuals or institutions;(vi)all proceeds of land, securities and other properties sold by the Zilla Panchayat;(vii)all sums received by or on behalf of the Zilla Panchayat by virtue of this Act:Provided that sums received by way of endowments for any specific purpose shall not form part of or be paid into the Zilla Panchayat Fund.
