Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 19 in The Mizoram Aided College Employees Rules, 1990

19. Annual budget.

(1)The Principal shall prepare the annual budget of the college in the months of November showing the various heads of "Revenue and Expenditure" anticipated during the following year (i.e., April to March).
(2)Heads of receipts shall include the following sub-heads separately shown in the Annual Budget:
(a)Recurring grants-in-aid from the Government for general maintenance;
(b)Non-recurring grants-in-aid from the Government;
(c)Fees collected by the college at the time of admission showing the different kinds of fees separately ;
(d)Compulsory fees, payable to the institution which are to be deducted from the student's scholarship ;
(e)Donation;
(f)Any other sources ;
(3)Heads of expenditure shall include the following sub-heads separately shown in the Annual Budget;
(a)Pay and allowances of staff;
(b)Transport;
(c)Rent;
(d)Medical;
(e)Student's Union ;
(f)Furniture;
(g)Conduct of examination ;
(h)Academic conference etc.;
(i)Library ;
(j)Honorarium ;
(k)Contingency (including telephone, water, light, stationer) ;
(l)land and buildings.
(4)The Principal shall present the annual budget as a demand for grants to the Governing Body at its meeting specially consideration the budget and the Governing Body sitting in such manner shall formally grant the demand in respect of each head separately with or without modification(s) before the and of the current calendar year.
(5)As the College Annual Budget is central in the functioning of the college, failure to prepare it properly or on time shall entail the Principal to be an object of "No-confidence" unless the Governing Body is satisfied that the Principal has been prevented from fulfilling his duty in preparing such budget by circumstances.
(6)In the case of the Principal being an object of "No-confidence" as above, the Governing Body shall pass resolution to that effect, which shall result in the removal of the Principal from service, in any manner the Governing Body deems fit considering the circumstances leading to it with the approval of the Secretary to the Government of Mizoram, Education Department.
(7)The Principal may invite suggestion or suggestions from the members of the Governing Body and the teachers of the college or other experts, individually or collectively, in connection with the preparation of the Annual Budget.