Section 86(7) in Jharkhand Panchayat Raj Act, 2001
(7)Every Zila Parishad, for meeting the following requirements, shall keep apart an amount and shall use it on annual basis -(a)Which includes the expenditure of its own administration together with payment of salary, allowances, provident fund and gratuity to its officers and employees as well as the Secretary;(b)Every Zila Parishad shall have power to spend such amount as it considers proper for achievement of the objectives of this Act;(c)Zila Parishad Fund shall be vested in the Zila Parishad and the deposit money of the Fund shall be as prescribed, kept in such a specified custody as the State Government may time to time direct.
