(1)There shall be constituted for each District Panchayat, a District Panchayat (General) Fund and the following shall form a part of, or be paid into, the District Panchayat (General) Fund, namely: -(a)the amount transferred to the District Panchayat (General) Fund by appropriation from out of the Consolidated Fund of the State;(b)all grants, assignments, loans and contributions made by the Government;(c)all rents from lands or other property of the District Panchayat;(d)all interests, profits and other moneys accruing by gift, grants, assignments or transfer from private individuals or institutions;(e)all proceeds of land, security and other properties sold by the District Panchayat;(f)all fees and penalties paid to or levied by or on behalf of the District Panchayat under this Act;(g)all sums received by, or on behalf of, the District Panchayat by virtue of this Act.(2)The Government shall make a grant to every District Panchayat (General) Fund, to cover the expenses of establishment at such scale as may be determined by it.Expenditure
