Section 85(6) in Jharkhand Panchayat Raj Act, 2001
(6)Panchayat Samiti Fund - In every Panchayat Samiti, a Panchayat Samiti Fund shall be constituted in the name of the Panchayat Samiti, and the following amounts shall be deposited in its deposit accounts -(a)Contributions and grants made by the central or State Government, if any, wherein is included even such contribution of the land revenue realised in the State as the Government determines;(b)Contributions and grants made by the Zila Parishad or any other local Authority, if any ;(c)Loans sanctioned by the central or State Government or loans taken by a Panchayat Samiti against surity of its own assets, if any ;(d)All amounts realised by it by way of toll, cess and fees items ;(e)All receipts connected with any of the schools, hospitals, dispensaries, buildings, institutions or under constructions vested in the Panchayat Samiti or constructed by it or under its control and management ;(f)Entire income accruing from any trust or endowment and all the amounts received by way of donation and contribution, in favour of the Panchayat Samiti ;(g)Fines and monetary penalties, imposed and realised, as specified under the provisions of this Act or under the bye-laws made thereunder ;(h)All other amounts received by the Panchayat Samiti or on its behalf.
