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State of Tamilnadu - Section

Section 57 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

57. Placing receipts and expenditure details before the Grama Sabha.

- The President of each village panchayat shall present in every Grama Sabha meeting, the receipts and expenditure of village panchayat upto previous month of the financial year. Once in a year, President of the village panchayat shall present the annual report of the village panchayat for the previous financial year which will include the annual accounts clearly indicating the receipts and expenditure.Form I[See rule 33]Form of Certificate
(Signed)A. B.Signature and designation of the relieving person.
I certify that the above is the signature of the individual to whom I have made over charge of my office with effect from the forenoon/afternoon of ........(date) of.........(month).......of.......... (year).
(Signed)C.D.Signature of the authority handing over charge with date.
Form II[See rule 38]Certificate For Sanctioning Expenditure
The amount may be met from the budget allotmentof under the head - Rs................
The amount spent under this head up-to-date is Rs................
The amount sanctioned up-to-date but not spentis Rs................
The amount to be sanctioned now is Rs................
  Total
The balance remaining amount will beRs...........  
Form III[See rule 42]Report of Damage To Immovable Property Belonging To Village Panchayat