194. Income and expenses of a Zilla Praja Parishad.
(1)The sources of income of Zilla Praja Parishad shall consist of,-(i)the Central or State Government funds allotted to the Zilla Praja Parishad;(ii)grants from All-India Bodies and Institutions for the development of cottage, village and small scale industries and the like;(iii)such share of the land cess or local cess, State taxes or fees as may be prescribed;(iv)proceeds from taxes or fees which the Zilla Praja Parishad may, under any law, levy;(v)income from endowments or trusts administered by the Zilla Praja Parishad;(vi)donations and contributions from the Mandal Praja Parishads or from the public in any form;(vii)such contributions as the Zilla Praja Parishad may levy from the Mandal Praja Parishad with the previous approval of the Government;(viii)any other income from remunerative enterprises and the like.(2)The Government shall also make an annual grant at the rate as may be prescribed.(3)The expenses of the Zilla Praja Parishad shall include the salaries and allowances of its officers and other employees, the allowances to be paid under section 185 and section 192, 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.
