Section 22 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
22. Village Committee Fund.
(1)The Village Committee shall establish and maintain fund to be called "Village Committee Fund" and there shall be placed to the credit thereof;(a)Such contribution from the District Council as may be made to this fund.(b)Such contribution from the State Government.(c)Contribution from Corporation, Societies, Companies or other public bodies; and(2)The District Council may place at the disposal of the Village Committee the following sources of revenue accruing within the areas;(a)Cattle pound.(b)Local rates.(c)Cart, cycle, boats and other means of conveyance but shall not include taxes on mechanically propelled vehicles;(d)Any other sources of revenue, which may be assigned to the Village Committee.(3)All money received by the Village Committee in accordance with rules as may be prescribed by the District Council under this Act shall be credited to the Village Committee fund.
