Section 64(4) in Rajasthan Panchayati Raj Act, 1994
(4)[ The Panchayati Raj Institution Fund shall be vested in the concerned Panchayati Raj Institution and the balance of the credit of the Fund shall be kept in personal deposit account in the nearest Treasury/Sub treasury, Post office or branch of any scheduled Bank.][Substituted by Section 44 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.]
