Section 96 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
96. Zila Parishad Fund.-
(1)All moneys received by the Zila Parishad shall constitute a fund called the Zila Parishad Fund and shall be applied for the purposes specified in this Act and for such other purposes and in such manner as may be prescribed.(2)All moneys received by the Zila Parishad shall be kept in a Government Treasury or Sub-Treasury or in the Bank to which the Government Treasury business has been made over unless the Government in any case otherwise permits.(3)All Orders or Cheques against the Zila Parishad Fund shall be signed by the Secretary.
