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State of Odisha - Section

Section 26 in The Orissa Goshala Rules, 1985

26. Headquarters of the Federation.

- The headquarters of the Federation shall be located at Cuttack :Provided that the Government may at any time by order notified in the Official Gazette change the location of the headquarters of the Federation.Form - I[See Rule 6(1)]Statement of particulars of Goshalas under Section 5(1) of Orissa Goshala Act, 1961
Name and location of Goshala The date and, the manner of establishment of theGoshala Name and address of the trustee of the Goshalaand where the trustee is a body of persons the names andaddresses of all such persons The mode of succession to trusteeship Particulars of Goshala's property (Both movablesand immovables)
1 2 3 4 5
         
The gross annual income, if any of the Goshaladuring three years immediately preceding the year in which on thestatement is furnished (year-wise) or for the period which haselapsed from the establishment of the Goshala, whichever is less The source of such income The expenditure if any, incurred in connectionwith the Goshala during the period referred to in Column 6 (yearwise) Remarks
6 7 8 9
       
Notes - (i) The statement shall be signed by the trustee or his agent or all the trustees or their authorised agents, as the case may be.
(ii)Each person signing the statement shall verify in the manner prescribed under Sub-rule (1) of Rule 6 of the Orissa Goshala Rules, 1985.
Form - II[See Rule 7]Register of Goshala
Date Sl. No. Name and address of the trustee or trustees Name and address of the Goshala Total Valuation
Mode of succession to trusteeship Details of Property
Immovable Value Movable
Land Value Building In security deposit In cash Articles appliances, etc.
(1) (2) (3) (4) (5) (6) (7) (8) (9) (10) (11) (12)
                       
Gross income for three years preceding the yearor for the period which has elapsed since the establishment ofsuch Goshala, as the case may be Source of income The expenditure during the period referred to inCol. 13 (year-wise) Whether filed under Section 5 (1) or ascertained oninquiry under Section 7 Remarks Signature of the Registrar
(13) (14) (15) (16) (17) (18)
           
Form-III[See Rule 7]Certificate of RegistrationOffice of the Registrar of GoshalaIn the matter of.........I do hereby certify that upon filing of a statement of particulars the above named Goshala has been duly registered in my office this day of Two thousand and.....................
Dated the........................... Registrar of Goshala, Orissa
Seal  
Form - IV[See Rule 9]Notice of enquiryWhereas I have reasons to believe or have received a report that you have established a Goshala to which the provisions of Orissa Goshala Act, 1961 applies;Now, therefore, you are hereby directed to appear before the undersigned with all relevant documents in person or through your authorised agent on..........at..........in the office of the undersigned at........for the purpose of an inquiry on the following, namely :
(a)details of movable and immovable properties belonging to the Goshala;
(b)the names and addresses of the trustees of the Goshala;
(c)the mode of succession to the office of the trustee of the Goshala;
(d)the income and expenditure of the Goshala; and
(e)the sources of income of the Goshala.
Dated the........................... Registrar of Goshala, Orissa
Form - V[See Rule 10]Fixation of local areas of GoshalaToIn pursuance of Sub-section (1) of Section 9 of the Orissa Goshala Act, 1961 read with Rule 10 of the Orissa Goshala Rules, 1985, the local area for the Goshala is hereby fixed as described below :
Dated the........................... DirectorAnimal Husbandry, Dairy andVeterinary Services, Orissa, Cuttack
Seal  
Form -VI[See Rule 11 (2)]Notice to tradersWhereas you have your place of business within the local limits of..........Goshala;And whereas it has been reported that you have not paid the money realised from your customers in the name of the said Goshala to the trustee/trustees for the financial year/years ;Now, therefore, you are hereby called upon to produce all your account books before the undersigned on..............at...........without fail.
Dated the........................... Registrar of Goshala, Orissa
Form-VII[Section 15 (3) read with Rule 11 (2)]Demand notice to tradersWhereas you are required to pay a sum of Rs................(Rupees.....................) representing the amount collected by you from your customers in the name of the said Goshala for the financial year/years..............And whereas you have failed to pay the aforesaid amount to...............Goshala till now;Now, therefore, you are hereby directed to pay the said amount within sixty days from the date of issue of this notice to the trustee of the Goshala, failing which you will be liable for prosecution under Sub-section (1) of Section 15 of the Orissa Goshala Act, 1961.
Dated the........................... Registrar of Goshala, Orissa
Form-VIII[See Rule 12]Intimation to trusteeToYou are hereby intimated that a sum of Rs .....(Rupees.................................only) has been assessed towards fees required to be paid by you under Section 10 of the Orissa Goshala Act, 1961 for the period to the Goshala Fund.