Section 84(6) in Jharkhand Panchayat Raj Act, 2001
(6)In every Gram Panchayat a gram panchayat fund shall be constituted in the name of the gram panchayat and the following shall be deposited therein -(a)Contributions and grants made by the central or state government, if any;(b)contributions and grants made by the Zila Parishad, Panchayat Samiti or any local Authority, if any;(c)Loans sanctioned by the central or state government, if any;(d)All amounts realised by it by way of taxcess, and fees-items;(e)All receipts connected with any of the schools, hospitals, dispensaries, buildings, institutions or works kept under control and management of the Gram Panchayat or made by it or vested in it;(f)Entire income accruing from any trust or endowment and all the amounts received by way of donation and contribution in favour of the Gram Panchayat;(g)Fines and monetary penalties imposed and realised, as specified under the provisions of this Act;(h)Other amounts to be received by the Gram Panchayat and on its behalf.
