Section 34 in The Jharkhand Area Autonomous Council Act, 1994
34. Financial Powers of the Council.
(1)The Council shall have a fund known as Jharkhand Areas Autonomous Council Fund.(2)The Council shall operate the Jharkhand Area Autonomous Council Fund.(3)The Council may place the sum collected under Section 33 to the credit of the fund.(4)The Council may place to the credit of the fund all sums received as the grant and loan from the State Government or other sources.(5)The Council may place to the credit of fund all sums received as income or donation made in its favour by any trust or charity.(6)The Council may utilize the fund for payment of pay and allowances of the Chairman, Vice-Chairman, Members of the Council and on Office expenditure and the development programmes of the area including grant to the District Boards for different development plans.(7)A minimum of 25 percent of the State's Annual Plan shall be specified for the Area of the Council:Provided that in case of the revision of the size of the annual plan, the specified amount for the Area may be revised.(8)Separate provision shall be made in the budget of the State for the specified amount of the Area and the amount so provided shall not be diverted except on the revision of the specified amount under sub-section (5).(9)After passing of the annual plan budget relating to plan by the Legislature, subject to the availability of the fund, the amount of advance to be received from the State Government every month for the specified subjects, may be allotted by the Council for the sanctioned projects which shall be drawn and disbursed by the specified officer through the treasury in accordance with general accounting procedure.(10)The Council may re-appropriate the provisions of the plan budget relating to the Area in accordance with the guidelines and procedures determined by the State Government.
