Section 85(7) in Jharkhand Panchayat Raj Act, 2001
(7)Every Panchayat Samiti, for fulfillment of the following requirements, shall keep apart such amounts and shall use the same annually; which -(a)includes the expenditure of its own administration together with payment of salary, allowances, provident fund and gratuity to its officers and employees as well as the secretary;(b)Every Panchayat Samiti shall have power to spend such an amounts as it considers proper for implementation of the objectives of this Act;(c)Panchayat Samiti Fund shall be vested in the Panchayat Samiti and the deposit money of the fund shall as prescribed be kept in such a custody as the State Government may time - to - time direct.
