Section 99(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)Subject to the provisions of this Act and the rules made thereunder, all property vested in the Panchayat and the Panchayat fund shall be applied for the purposes of this Act or for other purposes connected with the activities for the development of Panchayat generally or for such other expenses as the State Government may approve on an application of Panchayat or otherwise in the public interest. The Panchayat Fund shall be kept in the nearest Government Treasury or Sub-Treasury or Post Office or Co-operative Bank or Scheduled Bank.
