Section 74(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)All moneys received by the Gram Panchayat shall be lodged in the nearest Government treasury.[Provided that the amounts received as funds under the Jawahar Rozgar Yojana, Employment Assurance Scheme or other Wage Employment Schemes shall be lodged in nearby Nationalised Banks or Co-operative Banks or Post Offices in such manner as may be prescribed.] [Added by Section 2 of Act No. 16 of 1998.]
