Section 12 in Basavakalyan Development Board Rules, 2005
12. Accounts.
- The Board shall as far as possible follow the Karnataka Financial Code, 1958 and adopt such Registers and Forms specified therein to maintain its accounts.Proforma(See Rule -12)Annual Administrative Report of the Basavakalyan Development Board for the year.A. Administration:(1)Constitution of the Board Disqualification and removal of members.(2)Names of the members of the Board and their capacity.(3)Number of meetings conducted and reasons for not conducting such number of meetings as stipulated in Section 14 of the Act.(4)Names of such members who were continuously absent in the meetings.(5)Constitution of Committees and Sub-Committees of the Board.(6)Meetings conducted by the committees and sub-committees.(7)Officers and staff of the Board.(8)Premises for the Board, officers and staff.(9)Furniture and stationery.(10)Immovable property of the authority.(11)Motor vehicles, equipments, fixtures.(12)Books, forms, management of Records.(13)Cash, precious materials, important Records and Files, their custody and protection.B. Budget and Schemes:
