Section 81 in Arunachal Pradesh Panchayat Raj Act, 1997
81.
(1)For every Anchal Samiti, there shall be constituted an Anchal Samiti Fund bearing the name of the Anchal Samiti and there shall be placed to the credit thereof;(a)contribution and grants, if any made by the Central or the State Government, including such part of the land revenue collected in the State as may be determined by the State Government;(b)contributions and grants, if any made by the Zilla Parishad or any other local authority;(c)loans, if any granted by the State Government or by the Central Government with the prior approval of the State Government or loan raised on security of its assets;(d)sums on account of taxes, rates, duties, tolls and fees if any authorized to be levied and received with approval of the Government;(e)any receipt as may be authorized by the government in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Anchal Samiti;(f)such fines or penalties imposed and realized under the provisions of this Act as may be prescribed; and(g)such other sums as may be authorized by the Government to be received by Anchal Samiti.(2)Every Anchal Samiti shall set a part and apply annually such sums as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees. The total expenditure on establishment shall not exceed one-third of the total expenditure of the Anchal Samiti.(3)Every Anchal Samiti shall have power to spend such sums as it thinks fit for carrying out the purposes of this Act.(4)The Anchal Samiti Fund shall be vested in the Anchal Samiti and the balance to the credit of the Fund be kept in such custody as the Government may, from time to time direct.(5)Subject to such general control as the Anchal Samiti may exercise from time to time, all orders and cheques for payments from the Anchal Samiti Fund shall be signed by the Executive Officer.
