Section 22(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)The Village Committee shall establish and maintain fund to be called "Village Committee Fund" and there shall be placed to the credit thereof;(a)Such contribution from the District Council as may be made to this fund.(b)Such contribution from the State Government.(c)Contribution from Corporation, Societies, Companies or other public bodies; and
