Section 84(7) in Jharkhand Panchayat Raj Act, 2001
(7)Every Gram Panchayat, for meeting the following requirements, shall keep apart a sum and use the same annually, which -(a)includes the expenditure of its own administration together with payment of salary, allowances, provident fund and gratuity of its officers and employees as well as secretary;(b)Every Gram Panchayat shall have the power to spend such sum as it considers proper for implementation of the objectives of this Act;(c)Gram Panchayat fund shall be vested in the panchayat and the deposit money of the fund shall be kept in a specified custody as prescribed.
