Section 159(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Consolidated Gram Fund [Section 125-A, U.P.Z.A. & L.R. Act].- (i) There shall be constituted for each district, a consolidated Gram Fund to which shall be credited-(a)the amount of damages or compensation referred to in the proviso to sub-section (1) of Section 124 of U.P.Z.A. & L.R. Act; and(b)all contributions payable under sub-section (2) of the above Act.(ii)Every Gram Panchayat in the district shall pay to the Collector annually such contribution not exceeding twenty five per centum of the total amount credited to the Gram Fund under sub-section (1) of Section 124 of the above Act as may be fixed by the Collector in the manner prescribed.(iii)All moneys held or required to be held in the Consolidated Gram Samaj Fund under this section before its amendment by the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, shall stand transferred to and be credited to the consolidated Gram Fund.(iv)The fund shall be applied to-(a)the payment of fees and allowances of the panel lawyers appointed under Section 127-B of the above Act;(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the Gram Sabha or the Bhumi PrabandhaK Samiti under this Act;(c)the payment of expenditure incurred on the development of lands of common utility; and(d)the payment of any other sum which the State Government may by general or special order declared to be an appropriate charge on the fund.
