Section 14 in The U.P. Antarim Zila Parishad Act, 1958
14. Expenditure on and, receipts by Antarim Zila Parishad to be met by and credited to the District Board Fund.
- Notwithstanding anything in the U.P. District Boards Act, 1922-(a)all expenditure incurred in connection with the meetings of the Antarim Zila Parishad and in the performance of its functions under this Act or any other law for the time being in force shall be charged on and paid out of the funds of the District Board; and(b)subject to any directions of the State Government to the contrary or about the manner in which any funds granted or loaned to the Antarim Zila Parishad shall be expanded, all funds and property received by the Antraim Zila Parishad in connection with planning and development work of the district shall form part of the fund of and property of the District Board:Provided that in the case of Varanasi District such expenditure and such funds and property shall be shared by the Sub-District Board of Bhadohi and the District Board of Varanasi on such proportion as may be provided by rules farmed under section 15.
