Section 138 in The Punjab Panchayati Raj Act, 1994
138. Panchayat Samiti Fund.
- There shall be formed for a Panchayat Samiti a fund to be called the 'Panchayat Samiti Fund' and there shall be placed to the credit thereof-(a)all proceeds of local rate allocated to the Panchayat Samiti by the State Government;(b)the proceeds of all taxes, cesses, duties and fees imposed by the Panchayat Samiti under this Act;(c)all funds allocated to the Panchayat Samiti and income arising from all sources of income placed at its disposal;(d)all rents and profits accruing from property vested in or managed by the Panchayat Samiti;(e)all sums contributed to the Fund by the Central Government or any State Government or by any local authority including Gram Panchayat or any private person;(f)all sums received by the Panchayat Samiti in the discharge of functions exercised by it under this Act;(g)all sums paid by the State Government or Central Government for the implementation of Community Development Programmes;(h)all sums paid by the State Government to the Panchayat Samiti to meet expenses for the performance of agency functions;(i)the proceeds of all sources of income which the State Government may order to be placed at the authority of the Panchayat Samiti :Provided that the State Government may revoke any order made under this clause.
