(1)For every Zila Parishad there shall be constituted a Zila Parishad Fund bearing the name of the Zila Parishad and the following shall be placed to it the credit thereof-(a)contributions and grants, if any made by the Central or the State Government including such part of land revenue collected in the State as may be determined by the Government;(b)contributions and grants, if any made by a Panchayat Samiti or any other local authority;(c)Loans if any, granted by the Central or State Government or raised by the Zila Parishad on security of its assets;(d)Share in the proceeds of road cess levied in the district;(e)all receipts on account of rates and fees levied by the Zila Parishad;(f)all receipts in respect of any school, hospital, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of the Zila Parishad,(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of Zila Parishad;(h)such fines or penalties imposed and realized under the provisions of this Act or the bye-laws made thereunder, as may be prescribed.(i)all other sums received by or on behalf of the Zila Parishad.(2)Every Zila Parishad shall set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salary, allowances, provident fund and gratuity to the officers and employees.(3)Every Zila Parishad shall have the power to spend such sums as it thinks fit for carrying out the purposes of this Act.(4)The Zila Parishad Fund shall be vested in the Zila Parishad and the amount standing to the credit of the fund shall be kept in such custody or invested in such manner as the State Government may, from time to time, direct.
