Section 93 in The Orissa Grama Panchayats Act, 1964
93. Grama Fund.
(1)There shall be constituted a Grama Fund for every Grama Sasan and to the credit of the said fund shall be placed-(a)all proceeds of any tax, toll, fee or rate imposed under the provisions of this Act;(b)all fines imposed and realised under this Act in respect of offences committed within the jurisdiction of the Grama Sasan in proceedings instituted under this Act, or under any other Act or rules in which provision is made for the credit of such fines to Grama Fund;(c)all sums ordered by a Court to be placed at the credit of the Grama Fund;(d)all proceeds of the disposal of property by or on behalf of the Grama Sasan;(e)all income accruing from any property or institution or undertaking or work belonging to or vested in or under the direction, management and control of the Grama Sasan;(f)all moneys received by way of penalty, compensation or for compounding offences under the provisions of the Act, or the rules made thereunder;(g)all income from any scheme undertaken by the Grama Panchayat on its own account of on behalf of Government or any local authority;(h)all moneys assigned to the Grama Sasan by Government or Samitis for the establishment or maintenance of institutions;(i)such portion of the rent or other proceeds of Government property as the State Government may direct to be placed to the credit of the Grama Fund;(j)all other sums assigned to the Grama Fund by special or general orders of State Government from out of Government revenues, or otherwise;(k)all sums received by way of loan, gift, or contributions or other grants from any source whatsoever by or on behalf of the Grama Sasan;(l)all sums received on account of cesses under the Orissa Cess Act, 1962 (Orissa Act 11 of 1962);(m)all interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Grama Sasan;(n)the balance, if any, standing at the commencement of this Act at the credit of the Grama Fund.(2)Nothing in this section or in this Act shall affect any obligation of a Grama Sasan arising from a trust legally imposed upon or accepted by it.
