Section 179 in The West Bengal Panchayat Act, 1973
179. Zilla Parishad Fund.
(1)For every Zilla Parishad there shall be constituted a Zilla Parishad Fund bearing the name of the Zilla Parishad and there shall be placed to 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 State 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 Zilla Parishad on security of its assets;(d)the proceeds of road cess and public works cess levied in the district;(e)all receipts on account of tolls, rates and fees levied by the Zilla Parishad;(f)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works, vested in, constructed by or placed under the control and management of the Zilla Parishad;(g)all sums received as gift or contribution and all income from any trust or endowment made in favour of the Zilla Parishad;(h)such fines or penalties imposed and realised under the provisions of this Act or of the bye-laws made thereunder, as may be prescribed;(i)money, if any, lying to the credit of the district Chowkidari reward fund constituted under section 25 of the Bengal Village Self-Government Act, 1919, the control over which rests with the District Magistrate, shall be credited by the District Magistrate to the Zilla Parishad Fund;(j)all other sums received by or on behalf of the Zilla Parishad.[Explanation. - A Zilla Parishad shall not receive to the credit of its fund -(a)any loan from any individual, severally or jointly, or any member or office bearer of the Zilla Parishad, and(b)any gift or contribution from any individual, severally or jointly, or any member or officer bearer of the Zilla Parishad save and except, in pursuance of a resolution adopted in a meeting of the Zilla Parishad accepting such gift or contribution and stating the purpose for which such gift or contribution is offered and accepted.](2)Every Zilla Parishad shall-(i)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 and to the Executive Officer [the Additional Executive Officer and the Secretary or the Deputy Secretary;] [Words 'and the Additional Executive Officer' first inserted by W. B. Act 34 of 1980, then the words ', the Additional Executive Officer and the Secretary' substituted for the words' and the Additional Executive Officer' by W.B. Act 37 of 1984, then again the words within third brackets substituted for the words ', the Additional Executive Officer and the Secretary' by W.B. Act 8 of 2003.](ii)allocate the money received under clause (i) of sub-section (1) among the Gram Panchayats of the district concerned.(3)Every Zilla Parishad shall have the power to spend such sums as it thinks fit for carrying out the purposes of this Act.(4)The Zilla Parishad Fund shall be vested in the Zilla 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.(5)Subject to such general control as the Zilla Parishad may exercise, from the time to time, all orders and cheques for payment from the Zilla Parishad Fund shall be [signed by the Executive Officer, or if authorised by the Executive Officer] [Words within third brackets substituted for the words 'signed by the Executive Officer' by W.B. Act 10 of 1979.] [by the Additional Executive Officer, the Secretary, the Deputy Secretary or the Financial Controller and the Chief Accounts Officer)] [Words 'by the Additional Executive Officer or the Secretary' first substituted for the words 'by the Secretary' by W. B. Act 37 of 1984, then the words 'by the Additional Executive Officer, the Secretary or the Deputy Secretary' substituted for the words 'by the Additional Executive Officer or the Secretary' by W.B. Act 8 of 2003, then again the words within third brackets substituted for the words ' by the Additional Executive Officer, the Secretary or the Deputy Secretary' by W.B. Act 18 of 2004.].
