Section 61A(3) in The Maharashtra Village Panchayats Act, 1959
(3)The State Government may, direct such panchayats or group of panchayats to allocate such portion of funds from any scheme, project, programme or work sponsored by the State Government or the Central Government, as permissible, or from Village Development Fund or other own sources of the panchayats or group of panchayats which shall be utilised for engaging such persons.]
