(2)Every [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] in a district shall pay to the Collector annually such percentage, not exceeding twenty' five, as the State Government may from time to time notify, of the total amount credited to the Gaon Fund under Section 67, in the manner prescribed.
