Section 72A in Haryana Municipal Corporation Act, 1994
72A. [ Constitution of Services to Poor Fund. [Inserted by Haryana Act No. 22 of 2009.]
(1)A separate fund called the Service to Poor Fund shall be constituted to deliver the services to the poor and the inhabitants of slum areas. This fund shall comprise of -(i)all moneys raised by any rent, tax, fine, rate or cess on any person or any property situated in slum area;(ii)a grant received from the Central/State or any other agency for development of slum area;(iii)moneys received from any individual or associations of individuals by way of grants or gifts or deposits for service to the poor;(iv)all moneys received by or on behalf of Corporation or any source specifically meant for this fund; and(v)any fund that may be transferred by the Commissioner from the Corporation Fund under the specific major head of account to ensure adequate funds for meeting the purpose of this fund.]
