Section 35 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
35. Gram Fund.
(1)There shall be a "Gram Fund" for each Gram Panchayat and the same shall be utilised for carrying out the duties and obligations imposed upon Gram Panchayat by this Regulation.(2)The following shall be credited to and form part of the Gram Fund, namely:(a)the proceeds of any tax or fee imposed under section 38;(b)the contributions made by the Government or any local authority or person;(c)all sums ordered by any authority or court to be credited to the Gram Fund;(d)the income from securities in which the Gram Fund is invested;(e)the share in the collection of land revenue or other grants from the Administration;(f)all sums received by way of loans or gifts;(g)the income derived from fisheries and other sectors under the management of the Gram Panchayat;(h)the income from or proceeds of any property of the Gram Panchayat;(i)the sale proceeds of all dust, dirt, dung or refuse collected by the functionaries of the Gram Panchayat;(j)sums assigned to the Gram Fund by any general or special order of the Administration; and(k)all sums received in aid of or for expenditure on any institution or service maintained or financed from the Gram Fund or managed by the Gram Panchayat.(3)The amount in the Gram Fund shall be applied subject to the provisions and for the purposes of this Regulation and shall be kept in such custody as may be prescribed.
