Section 55(2) in The West Bengal Panchayat Act, 1957
(2)Every Anchal Panchayat shall set apart and apply annually out of the Anchal Panchayat Fund -(a)first, such sum as may be required to meet the cost of its own administration;(b)secondly, such sum as may be required to meet the cost of administration of the Nyaya Panchayat concerned;(c)thirdly, such sum as may be required to meet the cost of maintenance of dafadars and chowkidars; [* * * * *] [Word 'and' omitted by W.B. Act 13 of 1978.](cc)[ fourthly, such sum as may be required to perform the duties as-signed to it by the State Government under sub-section (2) of section 46 and to exercise the powers, perform the functions and discharge the duties referred to in section 47;] [Clause (cc) inserted by W.B. Act 13 of 1978.](d)[fifthly] [Word substituted for the word 'fourthly' by W.B. Act 13 of 1978.], such sum as may be required to make allotments to the Gram Panchayat Funds under its jurisdiction to enable the Gram Panchayats concerned to carry out their duties and functions under this Act, such allotments being made after taking into consideration -(i)the amount available for distribution,(ii)the amount raised as tax, toll, fee or rate from each of the Gram Sabhas within its jurisdiction, and(iii)the amounts required by the Gram Panchayats concerned according to the budget framed by them for carrying on their duties and functions during any year.
