Section 172 in Andhra Pradesh Panchayat Raj Act, 1994
172. Income and expenses of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)The sources of income of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of, -(i)funds relating to institutions and schemes transferred by the Government or Heads of Departments of the Government to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(ii)funds relating to the community development programmes;(iii)Central and State aid and aid received from the All India bodies and institutions for the development of cottage and village industries, khadi, silk, coir, handicrafts and the like;(iv)donations and contributions received by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from Gram Panchayats or from the public in any form;(v)such income of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the Government may, by order, allocate to it;(vi)such share of the land revenue, State taxes or fees as may be prescribed;(vii)proceeds from taxes, surcharge or fee which the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is empowered to levy under this Act or any other law;(viii)such contributions as the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may levy from Gram Panchayats;(ix)any other income from remunerative enterprises and the like.(2)Government shall also make an annual grant at the rate of five rupees per person residing in the Mandal calculated on the basis of the last preceding census of which figures are available.(3)The expenses of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall include the salaries and allowances of its officers and other employees, the allowances to be paid under Sections 159 and 170, any item of expenditure directed by the Government for carrying out the purposes of this Act and such other expenses as may be necessary for such purposes.
