Section 7 in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
7. (A) Maintenance of Accounts.
- (i) The Chief Executive officer shall keep proper register of Handicraft Artisan, employer, producer and dealer from whom the cash or draft and contributions are to be received monthly. He shall exercise close watch over the receipt of the cash/demand drafts, contributions and other receipts. As soon as the cash/demand drafts, contributions and other payments are received, the date of receipt and the amount shall be recorded in the register after checking the correctness of the amount remitted. The detail of the demand draft may be entered in the register of valuables and forwarded to the bank for collection forthwith.(ii)The Chief Executive Officer or any other officer authorised by the Board to receive contributions and remittances of any nature whatsoever shall deposit on the day of receipt or on the net working day any money received by him to the credit of the Fund, in specified branch/Bank as authorised by the Board.(iii)All officers authorised to receive money on behalf of the Fund shall forward weekly statement of receipt and remittance in the Bank or Treasury as the case may be, to the Chief Executive Officer on the last working day of the week.(iv)On the 15th of every month, the Chief Executive Officer shall check the register to ascertain whether the contribution due to be received from the Handicraft Artisans, employers, producers and dealers have been received. In the event of not receipt of the due by the due time, immediate action shall be taken to recover the amount by the Chief Executive Officer.(v)All financial transactions shall be recorded in the Cash Book.(vi)The Chief Executive Officer shall operate the Bank Account of the Board.(vii)The Board shall review the position of balance of amount and all accounts relating to the fund every quarter of a year.(B)Budget. - (i) The Annual Budget shall be prepared and placed before the Board by the Chief Executive Officer for necessary approval.(ii)The Board in its meeting with required quorum shall approve the Budget with or without necessary modifications or suggestions as may deem fit.(iii)The Board may re-orient the Budget or make necessary change, in subsequent meetings, if situation so demand.(C)Audit of Accounts. - (i) The accounts of the Board shall be examined and audited once in every year.(ii)The remuneration of the auditors shall be paid by the Board.(iii)The Annul Report and audited Statement of Accounts of the Board after approval by the Board shall be submitted to the Government with in 31st July every year.(D)Submission of Report. - (i) Annual Statement of Accounts shall be submitted to the Government immediately after the same is approved by the Board.(ii)The Board shall submit reports to the Government, as asked for, from time to time.(iii)The reports may be signed by the Chief Executive Officer.(E)Investment from the Fund. - (i) The Board may invest any amount, as deemed justified, in some value added and secured schemes such as schemes introduced by LICI, IDBI, ICICI, Unit, Trust etc. from time to time.(ii)The additional income generated from such investment will also be treated as income of the Fund.
