Section 158 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
158. Maintenance of collection and expenditure [Rule 112, U.P.Z.A. & L.R. Rules].
(1)All money transactions to which the Bhumi Prabandhak Samiti or its Chairman is a party, shall be brought to account and all the money realised or received by way of donations or otherwise shall be credited in full to the Gram Fund.(2)Money due to the Bhumi Prabandhak Samiti shall be collected either by payment at the office of the Bhumi Prabandhak Samiti or by outdoor collection or by both, and for every money paid, a receipt in B.P.S. Form No. 4 shall be given.(3)Account of all income and expenditure shall be maintained by the Chairman of the Bhumi Prabandhak Samiti in a cash book in B.P.S. Form No. 5 and the register of expenditure in B.P.S. Form No. 6, respectively.(4)The Chairman of the Bhumi Prabandhak Samiti shall be responsible for the maintenance of correct accounts and for cash held by the Bhumi Prabandhak Samiti.(5)All expenditure from the fund placed at the disposal of the Bhumi Prabandhak Samiti by the Gram Panchayat shall be incurred only under the authority of a resolution of the Bhumi Prabandhak Samiti.Consolidated Gram Fund
