Section 125A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
125A. [ Consolidated Gaon Sabha Fund. [Substituted by U.P. Act No. 33 of 1961.]
- [(1) There shall be constituted for each district, a Consolidated Gaon Sabha 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; and(b)all contributions payable under sub-section (2).](2)Every Gaon Panchayat in the district shall pay to the Collector annually such contribution not exceeding [twenty-five per centum] [Substituted by U.P. Act No. 30 of 1975.] of the total amount credited to the Gaon Fund under sub-section (1) of Section 124 as may be fixed by the Collector in the manner prescribed.(3)All moneys held or required to be held in the Consolidated Gaon Samaj Fund under this section before its amendment by the Uttar Pradesh Kshettra Samitis and Zila Parishads Adhiniyam, 1961, shall stand transferred to and be credited to the Consolidated Gaon Fund.(4)The fund shall be applied to-(a)the payment of fees and allowances of the panel lawyers appointed under Section 127-B;(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the Gaon Sabha or the Land Management Committee 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 declare to be an appropriate charge on the fund.]
