Section 128A in The Chhattisgarh Municipal Corporation Act, 1956
128A. [ Services to the Poor Fund. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- A separate fund to be called the "Services to Poor Fund" shall be constituted to deliver services to the poor and the inhabitants of slum areas. This fund shall comprise the following -(i)all monies raised by any rent, tax, fine or cess on any person or any property situated in slum area;(ii)grant (s) received from the Central/State Government or any other agency for development of slum area;(iii)receipts under Section 292-B,(iv)monies received from any individual or association of individuals by way of grants or gifts or deposits for service to the poor;(v)all monies received by or on behalf of committee or any source specifically meant for this fund;(vi)any fund that may be transferred by the Commissioner from the Municipal Corporation fund under the specific major head of account to ensure adequate funds for meeting the purpose of this fund.]
