Section 18 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
18. Investment Register-Form eighteen
(a)Cash book shall be written in Form one daily and regularly by Accountant. Brief particulars of cash receipts, amount received, particulars of payment, voucher and particulars of amount shall be entered. Accounts Officer shall verify the cash and Accountant, Accounts Officer and Chief Accounts Officer shall sign Cash Book daily.(b)Account Register shall be maintained in Form two. Entries in Account shall be made on the basis of cash. Account shall be kept up-to-date.(c)For each amount received by Board, such Official as may be authorised by Managing Director, will issue a receipt on form three regarding receipt of payment in which amount and other particulars of purpose for which payment is made shall be furnished.(d)Voucher as per form four shall be attached as support with each bill.(e)Personal account of particulars regarding Provident Fund of each officer/employee on the basis of cash shall be kept in Form five.(f)Account for fifty percent portion of Mandi fees in Madhya Pradesh State Marketing Development Fund shall be kept in the Register in Form six.(g)Account Register for income received from whole income in Madhya Pradesh State Marketing Development Fund shall be kept in Form seven.(h)Account for amount allocated to District for Farmers' Road Fund shall be kept in separate Form eight.(i)Account for Agricultural Research and Infrastructure Development Fund, separately for each organization, shall be kept in Form nine.(j)Particulars of stationery shall be entered by Storekeeper in Form ten.(k)Particulars of fixed assets shall be entered by Storekeeper in Form eleven.(l)Particulars regarding payment of salary to officers/employees shall be kept in Form twelve.(m)Particulars regarding loan given to officers/employees shall be kept in Form thirteen.(n)Particulars regarding loan given to Mandi Samities and other organizations shall be kept in Form fourteen.(o)Particulars of grant given to Mandi Samities and other organizations shall be kept in Form fifteen.(p)Particulars of all properties of Board shall be kept in Form sixteen.(q)Each term deposit shall be entered in register maintained in Form seventeen.(r)Particular's of amount invested in Bank or other organizations shall be kept in Form eighteen.
