Section 37C(9) in The Rajasthan Gram Dan Act, 1971
(9)If all land of Gram Sabha pool has been allotted by the defunct Gram Sabha or if such land is not sufficient to discharge the liabilities, the pay and allowances of staff of such Gram Sabha shall be paid by charging ratable contribution from the Gramdan Kisan who have opted out from the Gramdan Community under the provisions of this Chapter.
