Section 6 in Uttarakhand State Urban Transport Fund Rules, 2015
6. Finance and Maintenance of the Fund.
(1)(a)There shall be established a Fund under the management and control of the Executive Committee. Donation, grants received from the Public Institutions, Trusts, Corporate Bodes and Central Governments.(b)The Cess received and beneficial amount received by State Government under subsection (5) of Section 4 of the Act for the fund will be deposited in Government fund under Head of Account 0041. Equivalent amount for cess will be deposited in departmental budget and will be utilised as accordingly.(2)The fund shall be maintained in the office of the Transport Commissioner, Uttarakhand, Dehradun.(3)Every regional and sub-regional transport offices shall deposit the amount of the Cess, received by it, through bank draft in the saving bank account opened for this purpose in any of the nationalised bank:Provided that if, C.B.S. Branch of the concerned bank is available at any regional or sub-regional offices, then the officer of such region, instead of the bank draft, shall directly deposit the amount in the account and shall send its information monthly and progressively to the Transport Commissioner/the Chairman Executive Committee:Provided further that if the Cess is paid by the vehicle owner on online basis then the bank who recovered the Cess online shall deposit it directly in this account and its information shall be given by the vehicle owner to the concerned regional or sub-regional officer, as the case may be, through electronic generated receipt. The interest received in this account shall be deemed to be the part of the fund and the whole amount as above shall be utilised for the works mentioned in Rules 4 and 9.(4)The operation of the account shall be under the joint signature of Drawing and the Disbursing Officer of the Transport Commissioner Office and the Assistant Account Officer of the Transport Commissioner Office or the officer nominated by the Transport Commissioner for this purpose. The amount accumulated in the account shall be utilised according to the resolution of the Executive Committee.(5)The records of the amount deposited in the fund shall be kept in concerned offices and shall be verified by the concerned head of office or the officer nominated by him. In addition to it the following records shall be kept at state level -(a)Bank passbook,(b)Cheque Book register,(c)Details of the meetings of Executive Committee and related records,(d)Records of the amount sanctioned and utilised,(e)Records related to Audit,(f)Other records as may be specified by the Executive Committee.
