Section 99 in The Himachal Pradesh Panchayati Raj Act, 1994
99. Panchayat Fund.
(1)Every Panchayat shall establish a fund to be called the Panchayat Fund and all sums received by the Panchayat, shall form part of the said Fund.(2)Subject to the provisions of this Act and the rules made thereunder, all property vested in the Panchayat and the Panchayat fund shall be applied for the purposes of this Act or for other purposes connected with the activities for the development of Panchayat generally or for such other expenses as the State Government may approve on an application of Panchayat or otherwise in the public interest. The Panchayat Fund shall be kept in the nearest Government Treasury or Sub-Treasury or Post Office or Co-operative Bank or Scheduled Bank.(3)An amount allotted to the Panchayat by the State Government or any other person or local authority for any specified work or purpose shall be utilized exclusively for such work or purpose and in accordance with such instructions as the State Government may either generally or specially issue in this behalf.(4)The amount from the Gram Panchayat Fund shall be withdrawn, only under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayatan Pradhan, if there is casual vacancy in the office of the Pradhan, under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayat and the Up-Pradhan and, if there are casual vacancies simultaneously in the offices of both the Pradhan and the Up-Pradhan, under the joint signatures of the Secretary or the Panchayat Sahayak of Gram Panchayat and any member of the Gram Panchayat authorised by the Gram Panchayat in this behalf:Provided that the Panchayat Sahayak shall not withdraw the amount from the Gram Panchayat fund as joint signatory unless authorized by the Director for this purpose:Provided further that in a particular Gram Panchayat, the Panchayat Sahayak shall withdraw the amount from the Gram Panchayat Fund as joint signatory only in case there is no Panchayat Secretary posted in that Panchayat.(5)The amount from the Panchayat Samiti Fund shall be withdrawn only under the joint signatures of Executive Officer, by whatever name called, of the Parchayat Samiti and Chairman or any other member of the Panchayat Samiti authorized by the Panchayat Samiti.(6)The amount from the Zila Parishad Fund shall be withdrawn only under the joint signatures of the Secretary, by whatever name called, of the Zila Parishad and Chairman or any other member of the Zila Parishad authorized by the Zila Parishad.
