Section 159 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
159.
(1)Consolidated Gram Fund [Section 125-A, U.P.Z.A. & L.R. Act].- (i) There shall be constituted for each district, a consolidated Gram Fund to which shall be credited-(a)the amount of damages or compensation referred to in the proviso to sub-section (1) of Section 124 of U.P.Z.A. & L.R. Act; and(b)all contributions payable under sub-section (2) of the above Act.(ii)Every Gram Panchayat in the district shall pay to the Collector annually such contribution not exceeding twenty five per centum of the total amount credited to the Gram Fund under sub-section (1) of Section 124 of the above Act as may be fixed by the Collector in the manner prescribed.(iii)All moneys held or required to be held in the Consolidated Gram Samaj Fund under this section before its amendment by the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, shall stand transferred to and be credited to the consolidated Gram Fund.(iv)The fund shall be applied to-(a)the payment of fees and allowances of the panel lawyers appointed under Section 127-B of the above Act;(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the Gram Sabha or the Bhumi PrabandhaK Samiti under this Act;(c)the payment of expenditure incurred on the development of lands of common utility; and(d)the payment of any other sum which the State Government may by general or special order declared to be an appropriate charge on the fund.(2)Percentage of annual income [122-A, U.P.Z.A. & L.R. Act]. - (1) The percentage of the annual income credited to the Gram Fund under sub-section (1) of Section 124, U.P.Z.A. & L.R. Act which has to be contributed to the Consolidated Gram Fund in any agricultural year under Section 125-A (2) of the above Act, shall be fixed by the Collector in the month of June preceding the said agricultural year on the basis of the actual expenditure of the Gram Sabhas on litigation and development of common utility lands in the previous years, the estimated requirement of expenditure on these items in the coming agricultural year and the gross income of the Gram Sabhas under the aforesaid former section.(3)Administration of Gram Fund. - The Consolidated Gram Fund at the headquarters of each district shall be administered and operated upon the Collector or any Deputy Collector authorised by the Collector in this behalf.(4)Application to Consolidated Gram Fund [Rule 127-B, U.P.Z.A. & L.R. Act]. - The Consolidated Gram Fund may, in the direction of the Collector, be applied to-(a)the payment of fees and all allowance to the Panel lawyers appointed under Section 127-B ;(b)the payment of expenditure incurred on the engagement of a clerk, if any, is appointed by the Collector with the previous approval of the Board of Revenue, U. P., to assist the panel lawyers and Chairman in doing pairvi in the various courts at the headquarters of the district;(c)the payment of travelling allowance and daily allowance to the Chairman or Members of the Bhumi Prabandhak Samiti, who is authorised by a resolution of Committee to conduct suits and proceedings, when the Bhumi Prabandhak Samiti has not got sufficient income to meet the same;(d)the payment of expenses incurred in relation with the conduct and prosecution of suits, application and other proceedings by or against the Gram Sabha or the Bhumi Prabandhak Samiti under the U.P. Zamindari Abolition and Land Reforms Act, 1950;(e)the payment of expenditure incurred on the development of lands of public utility;(f)the payment of any other sums which the State Government may, by general or special order, declare to be an appropriate charge on the Fund;Notes - (1) To remove occupants on the land of Gram Sabha the forms required to be printed on special circumstances District Officer may spend Rs. 2,000 from the Consolidated Gram Fund. [Vide G.O. No. 8821 /75-Rajaswa-12 (2727)-75, dated 10th October, 1975].(2)There may not be interruption in expedition of allotment of land, for this probable payment of expenditure, for printing of land allotment related forms, including paper, shall be done from the consolidated Gaon Fund. Form of acknowledgment of lease are made in cash, so the Ziladhikari may verify that the account of these forms are maintained in proper manner and the price of these may be deposited in the Consolidated Gaon Fund by way of realisation of its price. [Vide G.O. No. 10276/75-Rajaswa-12 (2727)-75, dated 20th November, 1975].Records of Bhumi Prabandhak Samiti
