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State of Tamilnadu- Act

Tamil Nadu Rural Road Development Fund Rules, 1976

TAMILNADU
India

Tamil Nadu Rural Road Development Fund Rules, 1976

Rule TAMIL-NADU-RURAL-ROAD-DEVELOPMENT-FUND-RULES-1976 of 1976

  • Published on 1 January 1976
  • Commenced on 1 January 1976
  • [This is the version of this document from 1 January 1976.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Rural Road Development Fund Rules, 1976

1. Short title.

- These rules may be called the Tamil Nadu Rural Road Development Fund Rules, 1976.

2. Definitions.

- In these rules, the expression "Fund" shall mean the Tamil Nadu Rural Road Development Fund constituted under section 10 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974).

3. Corpus of the Fund.

- The percentage of motor vehicles tax fixed by the Government by notification, from time to time, under sub-section (1) of section 10 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974), shall be credited to the deposit head of account, namely "829. Development and Welfare Funds Other Development and Welfare Fund - AB Rural Development Fund".

4. Operation of Fund.

- The Fund shall be operated by the Secretary to Government of Tamil Nadu, Finance Department, Chennai.

5. Utilisation of the Fund.

- The Fund shall be utilised exclusively to meet the expenditure of the development and maintenance of public roads in rural areas in the State of Tamil Nadu.

6. Accounting procedure.

- (a)(i) Transfer of the percentage of tax fixed by Government in the Fund. - The amount of tax to be transferred to the Fund shall be determined as a percentage of the revised estimate of the tax in that year and the actual transfer shall be effected in that year itself by debiting to the head "337. Roads and Bridges-f. District and other Roads - AK. Rural Road Development Fund-1 - Contributions". The balance amount to be transferred for a year based on the accounts for that year shall be adjusted while making the transfer for the subsequent year.
(ii)Expenditure. - The items of expenditure on the development of roads in rural areas will be met out of the Fund and this expenditure shall be debited to distinct heads of account specifically indicating that the expenditure is being met from the Fund.
(b)Transfer from Fund. - An amount not exceeding the total expenditure booked under the specific heads of account mentioned in clause (a)(ii) above shall be transferred from the Fund Account to the Revenue or Capital Account as the case may be. This amount shall be fixed at the time of fixing the revised Estimates for the year for the expenditure items mentioned in the said clause (a)(ii) above. The transfer shall be done on this basis and the actual amount shall be finally fixed and adjusted in the subsequent year when the account for the year are available.
The Secretary to the Government of Tamil Nadu, Finance Department, Chennai shall advise the Accountant-General, Tamil Nadu, Chennai about the amount of the tax credited to the Fund under intimation to the Secretaries to the Government of Tamil Nadu in the Rural Development and Local Administration Department and in the Home Department.The Secretary to the Government of Tamil Nadu, Finance Department shall also be the Officer-in-charge of effecting transfer from the Fund Account in the relevant expenditure head. He should issue specific orders for authorising the Accountant-General, Tamil Nadu, Chennai, to transfer the amount from the Fund to meet the expenditure and for adjustment of estimates to actuals on the transfer of tax amount to Fund and expenditure met from Fund.