(1)All moneys received by a Mandal Praja Parishad shall constitute a fund called the Mandal Praja 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 Mandal Praja Parishad shall be lodged in the nearest Government Treasury:Provided that the amounts received as funds under the schemes of Central or State Government from time to time, shall be lodged in the nearby Nationalized Banks or Cooperative Banks or Post Offices in such manner as prescribed.(3)All orders or cheques against the Mandal Praja Parishad Fund shall be signed by the Mandal Parishad Development Officer.
