Section 127 in The M.P. Municipal Accounts Rules, 1971
127.
(1)Municipal Council shall keep separate ledger accounts in Form No. 85 of each grant made for a specific purpose either from the State Government direct or through an officer of Government. Not less than one page shall be allotted in the register for every such grant.Note. - In the case of educational grants the Municipal Councils shall keep and submit the accounts to the Educational Department in such forms as may be prescribed by that Department from time to time.If under the conditions of the grant the Municipal Council is required to contribute any amount from its funds, it shall be entered below Government grant shown in column (4) of the form.(2)The first six columns of the register shall be filled in as soon as the Municipal Council has drawn a grant. The remaining columns shall be posted every time money is spent out of the grant. All the entries in the register shall be made under the initials of the Accountant/Accounts Officer, and attested by the Chief Municipal Officer, column 9 shall be totalled at the end of each year and the unspent cash balance shown in column 11. This balance should be carried over to the register for the next year.(3)In order to enable the State Government or their officers to maintain in their office an account of the progress of expenditure against each grant, a memorandum showing the opening balance, receipts and expenditure and the resultant balance for each half year under each grant dealt within Form No. 86 should be submitted to it through the Collector of the district at the end of each half year.
