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State of Tamilnadu - Section
Section 14 in Submission of Budgets, Deposits, Accounts, Returns or Other Information Rules
14.
[Omitted, by G. O. Ms. No. 1361, Revenue, dated 5th April 1963.]Appendix I[See Rule 2 issued under section 116(2)(vii) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, (Tamil Nadu Act, 22 of 1959)]Statement A-ReceiptsStatement showing the probable receipts for fasli 13 (From 1st July to 30th June 20..............)| Actuals-Faslis | Revised Estimate for fasli 13 | ||||||||||
| 13 | 13 | 13 | |||||||||
| Average for a fasli [Cols.(1) to (3)] | Budget estimate for the previous fasli | Actuals, July 19 to Feb.19 | Probable receipts, March 19 to June 19 | Total | Heads of Receipts | Budget estimates fasli 13 | Re marks | Amount sanctioned by the competent authority | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
| Opening Balance--- | |||||||||||
| (i) Cash. | |||||||||||
| (ii) Current and Savings Bank Accounts____________ | |||||||||||
| (iii) Value of grains, quantity, rate, etc. | |||||||||||
| A.RECEIPTS-ORDINARY | |||||||||||
| 1. Lands- | |||||||||||
| (i) Income from leases(cash)..._____________________ | |||||||||||
| (ii) Income from leases (kind). Quantity andrate (amount).__________________________________________ | |||||||||||
| (iii) Income from Pannai cultivation, quantity(kind) and rate._____________________ | |||||||||||
| (iii)___________Income from otheritems_________________________ | |||||||||||
| Total | |||||||||||
| 2. Buildings and sites- | |||||||||||
| (i) Rents from houses, shops etc.____________________ | |||||||||||
| (ii) Rents from vacant sites | |||||||||||
| Total | |||||||||||
| 3. Devotive offerings and Ubayams- | |||||||||||
| (i) Ubayams..... | |||||||||||
| (a) Cash.... | |||||||||||
| (b) Kind. | |||||||||||
| (ii) Hundi collections | |||||||||||
| Sale of uncurrent coins | |||||||||||
| Sale price of ubayams in kind...________________ | |||||||||||
| (iii) Fees for the procession of deities and thelike._____ | |||||||||||
| (iv) Contributions made on ceremonial occasions,such as marriages, upanayanams, etc._________________________ | |||||||||||
| (v) Income from fees for abishekam, archanais,etc., deducting payment to service-holders._____________ | |||||||||||
| (vi) Other items | |||||||||||
| Total | |||||||||||
| 4. Grants- | |||||||||||
| (i) Tasdik. | |||||||||||
| (ii) Mohini | |||||||||||
| (iii) Compensation received from Governmentunder Revenue Recovery Act, and Estates Abolition Act in the caseof Inams Estates. | |||||||||||
| (iv) Other grants... | |||||||||||
| Total | |||||||||||
| 5. Income from investments | |||||||||||
| 6. Miscellaneous- | |||||||||||
| (i) Fines. | |||||||||||
| (ii) Sale of prasadams | |||||||||||
| (iii) Income from remunerative enterprises | |||||||||||
| (iv) Law charges-A. Cost received | |||||||||||
| (v) Lapsed deposits... | |||||||||||
| Total of 1 to 6 | |||||||||||
| B. Receipts-Capital | |||||||||||
| (i) Sale proceeds of immovable properties. | |||||||||||
| (ii) Sale proceeds of movable propertiesacquired for the use of institution._________ | |||||||||||
| (iii) Donation for specific purposes in theInstitution. | |||||||||||
| (iv) Investments realised. | |||||||||||
| (v) Loans recovered | |||||||||||
| (vi) Loans received | |||||||||||
| (vii) Compensation received from Governmentunder Estates Abolition Act in respect of zamindary and undertenure estates. | |||||||||||
| (viii) Other items...... | |||||||||||
| C. Deposits And Advances | |||||||||||
| (a) Deposits received. | |||||||||||
| (i) Lease deposits | |||||||||||
| (ii) Security Deposits | |||||||||||
| (iii) Interest on lease and other deposits | |||||||||||
| (iv) Other deposits. | |||||||||||
| Total (a) (b) Advances recovered- | |||||||||||
| (i) Advances to lawyers...... | |||||||||||
| (ii) Other Advances...... | |||||||||||
| Total (b) | |||||||||||
| Total of (a) and (b) | |||||||||||
| Grand total including opening balance. | |||||||||||
| 6. Expenditure---Ordinary--- | |||||||||||
| (i) Pay of officers...... | |||||||||||
| (ii) Pay of other establishments... | |||||||||||
| (iii) Dearness Allowance... | |||||||||||
| (iv) Other compensatory allowances | |||||||||||
| (v) Leave salary of officers including ProvidentFund contribution and pensionary contribution. | |||||||||||
| (vi) Leave salary of other establishments. | |||||||||||
| 7. Travelling Allowances- | |||||||||||
| (i) Travelling Allowances of officers. | |||||||||||
| (ii) Travelling Allowances of establishment | |||||||||||
| (iii) Travelling Allowances of trustees | |||||||||||
| Total of travelling allowances | |||||||||||
| 8. Other Charges:- | |||||||||||
| (i) Rents, rates, and taxes...... | |||||||||||
| (a) Office rent...... | |||||||||||
| (b) Revenue paid to Government | |||||||||||
| (c) Cesses, paid to District Boards, Panchayatsor Municipalities or Corporation of Madras. | |||||||||||
| (d) Taxes, Licence fees paid to municipalitiesof Corporation of Madras, District Boards or Panchayats | |||||||||||
| (e) Contributions under Sec. 92(1) | |||||||||||
| (f) Audit fees under Sec. 22 (2) | |||||||||||
| Total, rents, rates, and taxes | |||||||||||
| (ii) Service postage...... | |||||||||||
| (iii) Electric charges...... | |||||||||||
| (iv) Telephone charges...... | |||||||||||
| (v) Printing...... | |||||||||||
| (vi) Stationer}'...... | |||||||||||
| (vii) Books and periodicals. | |||||||||||
| (viii) Law charges...... | |||||||||||
| (a) Court fees...... | |||||||||||
| (b) Lawyer's fees...... | |||||||||||
| (c) Out fees...... | |||||||||||
| (d) Others...... | |||||||||||
| Total law charges | |||||||||||
| (ix) Miscellaneous......... | |||||||||||
| Total other charges | |||||||||||
| 9. Puja expenses- | |||||||||||
| (i) Paddy, rice and other grains | |||||||||||
| (ii) Purchase of provisions - Other expenses(give details)---- | |||||||||||
| Total Puja Expenses | |||||||||||
| 10. Festivals- | |||||||||||
| (a) Paddy, rice and other grains. | |||||||||||
| (b) Purchase of provisions.. | |||||||||||
| (c) Other expenses (give details). | |||||||||||
| Total festivals expenses | |||||||||||
| 11. Ubayams - Expenses from out ofcollections towards ubayams. | |||||||||||
| (a) Maintenance of or repairs to irrigationworks. | |||||||||||
| (b) Seed or seedlings...... | |||||||||||
| (c) Manure...... | |||||||||||
| (d) Maintenance of cattle for cultivation) | |||||||||||
| 12. Lands- | |||||||||||
| (i) Cultivation charges in respect of landsunder direct cultivation. | |||||||||||
| (e) Purchase, maintenance and repair ofagriculture implements. | |||||||||||
| (f) Wages for ploughing, watering, sowing,transplantation, harvesting, thrashing, and other agriculturaloperations. | |||||||||||
| (ii) Others | |||||||||||
| Total (Lands): | |||||||||||
| 13. Buildings Sundry repairs Total(Buildings): | |||||||||||
| 14. Paraphernalia- | |||||||||||
| (a) Repairs to vahanams | |||||||||||
| (b) Repairs to jewels... . | |||||||||||
| (c) Repairs to vessels... | |||||||||||
| (d) Repairs to furniture | |||||||||||
| (e) Maintenance of livestock... | |||||||||||
| (f) Remunerative enterprise. | |||||||||||
| (g) Other charges Total | |||||||||||
| 15. Education and Religious Lectures andCharities- | |||||||||||
| (a) Propagation of the religious tenets of theinstitution. | |||||||||||
| (b) Religious education. | |||||||||||
| (c) Training for Archakas and Adhyapakars,vedapauranikars and Othuvars. | |||||||||||
| (d) Charities and contributions to charities. | |||||||||||
| (e) Others.... | |||||||||||
| Total | |||||||||||
| 16. Public Health- | |||||||||||
| (a) Expenses for the health, safety orconvenience of pilgrims, worshippers, etc. | |||||||||||
| (b) Contribution to local boards for sanitaryarrangements. | |||||||||||
| Total | |||||||||||
| 17. Miscellaneous- | |||||||||||
| (a) Refund of lapsed deposits... | |||||||||||
| (b) Others... | |||||||||||
| B. Disbursements- Capital. | |||||||||||
| (a) Purchase of immovable properties and rights. | |||||||||||
| (b) Major maramath | |||||||||||
| (c) Construction of new buildings andsubstantial addition to old buildings. | |||||||||||
| (d) Utilisation of donations for specificpurposes. | |||||||||||
| (e) Purchase and making of vessels, jewellery,vahanams, furniture, etc. | |||||||||||
| (f) Purchase of livestock | |||||||||||
| (g) Investments other than Reserve Fund. | |||||||||||
| (h) Investments of Reserve Fund. | |||||||||||
| (i) Loans to others... | |||||||||||
| (j) Loans repaid... | |||||||||||
| Total | |||||||||||
| C. Deposits And Advances. | |||||||||||
| (i) Advances--- | |||||||||||
| (a) Refund of lease deposits... | |||||||||||
| (b) Refund of security deposits | |||||||||||
| (c) Refund of miscellaneous advances | |||||||||||
| (d) Interest on lease, security, and otherdeposits refundable. | |||||||||||
| (e) Advances recoverable. | |||||||||||
| (f) Advances towards law charges. | |||||||||||
| (g) Other advances... | |||||||||||
| Total | |||||||||||
| (ii) Adjustments--- | |||||||||||
| (a) Lease deposits... | |||||||||||
| (b) Security deposits... | |||||||||||
| (c) Miscellaneous advances | |||||||||||
| (d) Advances to law charges... | |||||||||||
| (e) Interest on lease security and otherdeposits refundable. | |||||||||||
| Total | |||||||||||
| Total of A, B and G | |||||||||||
| Closing Balance--- | |||||||||||
| (a) Cash on hand | |||||||||||
| (b) Current Account | |||||||||||
| (c) Savings Bank Account | |||||||||||
| (d) Value of grains, quality and rate. | |||||||||||
| Total | |||||||||||
| Grand total including Closing Balance. |