Section 69 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
69. Additional funds to be provided by Government.-
When the control and administration of any matter is, by or under this Act, transferred to a Panchayat Samiti and at the time of such transfer the cost of that control and administration is defrayed by the Government, the Government shall, from time to time, allot to the Panchayat Samiti such funds or place at its disposal such sources of income as may, in the opinion of the Government, be sufficient for maintaining the efficient control and administration of the said matter.
