Section 198 in Andhra Pradesh Panchayat Raj Act, 1994
198. Income and expenses of a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)The sources of income of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of-(i)the Central or State Government funds allotted to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(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 State taxes or fees as may be prescribed;] [Substituted by Section 6(i) of Act. No. 37 of 2001.](iv)proceeds from taxes or fees which the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may, under any law, levy;(v)income from endowments or trusts administered by the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];[***] [Omitted by Section 6(ii) of Act. No. 37 of 2001.](vi)[] [Renumbered by Section 6(iii) of Act. No. 37 of 2001.] donations and contributions from the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.], or from the public in any form;(vii)such contributions as the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may levy from the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] 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 of two rupees per person residing in the District calculated on the basis of the last preceding census of which figures are available.(3)The expenses of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall include the salaries and allowances of its officers and other employees, the allowances to be paid under Section 189 and Section 196, 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.
