(1)For every Zilla Parishad there shall be constituted a Zilla Parishad Fund bearing the name of the Zilla Parishad and there shall be placed to the credit thereof -(a)contribution and grants, if any , made by the Central or the State Government including such parts land revenue collector in the State as determined by the State Government;(b)contribution and grant, if any , made by Panchayat Samiti or any other local authority ;(c)loans, if any granted by the central or State Government or raised by the Zilla Parishad on security of its assests with the permission of the State Government ;(d)the proceeds of road cess and public works cess levied in the District ;(e)all receipts on account of tolls, taxes, rates and fees levied by the Zilla Parishad ;(f)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions, or works, vested in, constructed by, or placed under the control and management of, the Zilla Prishad ;(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of the Zilla Parishad ;(h)such fines or penalties imposed and realised under the provisions of this Act or of the bye-laws made thereunder, as may be prescribed ; and(i)all other sums received by or on behalf of Zilla Parishad.
