Union of India - Act
The National Tiger Conservation Authority (Annual Report and Annual Statement of Accounts) Rules, 2007
UNION OF INDIA
India
India
The National Tiger Conservation Authority (Annual Report and Annual Statement of Accounts) Rules, 2007
Rule THE-NATIONAL-TIGER-CONSERVATION-AUTHORITY-ANNUAL-REPORT-AND-ANNUAL-STATEMENT-OF-ACCOUNTS-RULES-2007 of 2007
- Published on 28 September 2007
- Commenced on 28 September 2007
- [This is the version of this document from 28 September 2007.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
2. Definitions.
- In these rules, unless the context otherwise requires, -3. Annual Report of the Tiger Conservation Authority.
4. Annual Statement of Accounts of Tiger Conservation Authority.
- The Tiger Conservation Authority shall maintain its accounts and prepare in Form-B, the annual statement of accounts referred to in section 38R of the Act for each financial year.Form-A(see rule 3)National, Tiger Conservation AuthorityAnnual Report for the Financial Year April,______ to March,_______| Chapter I | - | Introduction |
| Chapter II | - | Constitution of the National Tiger Conservation Authorityincluding changes therein and its functions. |
| Chapter IIII | - | Meetings of the Tiger Conservation Authority and importantdecisions taken therein. |
| Chapter IV | - | Constitution of the National Tiger Conservation Authorityincluding changes therein and its functions. |
| Chapter V | - | Monitoring and evaluation of tiger reserves (status) |
| Chapter VI | - | Committee constituted by the Tiger Conservation Authority. |
| Chapter VII | - | Financial and accounts of the Tiger Conservation Authority. |
| Chapter VIII | - | Annual Plan of the Tiger Conservation Authority |
| Chapter IX | - | Compliance issues |
| Chapter X | - | Annexures |
| (Amount - Rs.) | |||
| CORPUS/CAPITAL FUND AND LIABILITIES | Schedule | Current year | Previous year |
| CORPUS/CAPITAL FUND | 1 | ... | ... |
| RESERVES AND SURPLUS | 2 | .... | ... |
| EARMAKED/EDOWMENT FUNDS | 3 | ... | ... |
| SECURED LOANS AND BORROWINGS | 4 | ... | ... |
| UNSECURED LOANS AND BORROWINGS | 5 | ... | ... |
| DEFERRED CREDIT LIABILITIES | 6 | ... | ... |
| CURRENT LIABILITIES AND PROVISIONS | 7 | ... | ... |
| TOTAL | .... | ... | |
| ASSETS | |||
| FIXED ASSETS | 8 | ... | ... |
| INVESTMENTS - FROM EARMARKED/ENDOWMENT FUNDS | 9 | ... | ... |
| INVESTMENTS - OTHERS | 10 | ... | ... |
| CURRENT ASSETS, LOANS, ADVANCES ETC. | 11 | ... | ... |
| MISCELLANEOUS EXPENDITURE | |||
| (to the extent not written off or adjusted) | |||
| TOTAL | ... | ... | |
| SIGNIFICANT ACCOUNTING POLICIES | 24 | ||
| CONTINGENT LIABILITIES AND NOTES ON ACCOUNTS | 25 |
Part II – Income and expenditure account for the Period/Year Ended_____________
| (Amount-Rs.) | |||
| INCOME | Schedule | Current year | Previous year |
| Income from Sales/Services | 12 | ... | ... |
| Grants/Subsidies | 13 | ... | ... |
| Fees/Subscriptions | 14 | ... | ... |
| Income from Investments (Income on Invest fromearmarked/endow. Funds transferred to Funds) | 15 | ... | ... |
| Income from Royalty, Publication etc. | 16 | ... | ... |
| Interest Earned | 17 | ... | ... |
| Other Income | 18 | ... | ... |
| Increase/(decrease) in stock of Finished goods andworks-in-progress | 19 | ... | ... |
| TOTAL (A) | ... | ... | |
| EXPENDITURE | ... | ||
| Establishment Expenses | 20 | ... | ... |
| Other Administrative Expenses etc. | 21 | ... | ... |
| Expenditure on Grants, Subsidies etc. | 22 | ... | ... |
| Interest | 23 | ... | ... |
| Depreciation (Net Total at the year end - corresponding toschedule 8) | |||
| TOTAL (B) | ... | ... | |
| Balance being excess of Income over Expenditure (A-B) | |||
| Transfer to Special Reserve (Specify each) | ... | ... | |
| Transfer to/from General Reserve | ... | ... | |
| BALANCE BEING SURPLUS/DEFICIT CARRIED TO CORPUS/CAPITALFUND | ... | ... | |
| SIGNIFICANT ACCOUNTING POLICES | 24 | ||
| CONTINGENT LIABILITIES AND NOTES ON ACCOUNTS | 25 |
Forming Part of Balance Sheet as at__________________
(see Part-I)| (Amount-Rs.) | ||||
| Current Year | Previous Year | |||
| SCHEDULE 1 - CORPUS/CAPITAL FUND: | ||||
| Balance as at the beginning of the year | ….. | ….. | ||
| Add: Contributions towards Corpus/Capital fund | ….. | ….. | ||
| Add/(Deduct): Balance of net income (expenditure) transferredfrom the Income and Expenditure Account | ….. | ….. | ||
| BALANCE AS AT THE YEAR - END | __ | …. | __ | ….. |
| ….. | ….. |
| (Amount-Rs.) | ||||
| Current Year | Previous Year | |||
| Schedule 2 - Reserves And Surplus: | ||||
| 1.Capital Reserve: | ||||
| As per last accountAddition during the year | …...…... | …...…... | ||
| Less: Deductions during the year | (.....) | (…...) | ||
| ___ | …... | ___ | …... | |
| 2.Revaluation Reserve: | ||||
| As per last accountAddition during the year | …...…... | …...…... | ||
| Less: Deductions during the year | (.....) | (…..) | ||
| ___ | …... | ___ | …... | |
| 3.Special Reserves: | ||||
| As per last accountAddition during the year | …...…... | …...…... | ||
| Less: Deductions during the year | (.....) | (…..) | ||
| ___ | …... | ___ | …... | |
| 4.General Reserve: | ||||
| As per last accountAddition during the year | …...…... | …...…... | ||
| Less: Deductions during the year | (.....) | (.....) | ||
| ___ | …... | ___ | …... | |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||||||
| SCHEDULE 3-EARMARKED/ENDOWMENT | FUND-WISEBREAK UP | TOTALS | ||||
| Fund | Fund | Fund | Fund | Current | Previous | |
| WW | XX | YY | ZZ | year | Year | |
| (a)Opening balance of the Funds | …... | …... | …... | …... | …... | …... |
| (b)Addition to the Funds | ||||||
| (i) Donations/grants | ….. | ….. | ….. | ….. | ….. | ….. |
| (ii) Income from investmentsmade on account of funds | ….. | ….. | ….. | ….. | ….. | ….. |
| (iii) Other additions (specifynature) | ….. | ….. | ….. | ….. | ….. | ….. |
| ___ | ___ | ___ | ___ | ___ | ___ | |
| ….. | ….. | ….. | ….. | ….. | ….. | |
| TOTAL(a+b) | ….. | ….. | ….. | ….. | ….. | ….. |
| (c)Utilisation/Expenditure towards objectives of funds | ||||||
| (i)Capital Expenditure | ||||||
| -Fixed Assets | ….. | ….. | ….. | ….. | ….. | ….. |
| -Others | ….. | ….. | ….. | ….. | ….. | ….. |
| __ | __ | __ | __ | __ | __ | |
| Total | …... | …... | …... | …... | …... | …... |
| (ii)Revenue Expenditure | ||||||
| -Salaries, Wages and allowancesetc. | ..... | ..... | ..... | ..... | ..... | ..... |
| -Rent | ..... | ..... | ..... | ..... | ..... | ..... |
| -Other Administrative expenses | ..... | ..... | ..... | ..... | ..... | ..... |
| __ | __ | __ | __ | __ | __ | |
| Total | …... | …... | …... | …... | …... | …... |
| TOTAL(c) | ….... | ….... | ….... | ….... | ….... | ….... |
| NET BALANCE AS AT THE YEAR-END (a+b-c) | ….... | ….... | ….... | ….... | ….... | ….... |
| (Amount-Rs.) | |||||
| Current Year | Previous Year | ||||
| Schedule 4 - Secured Loans And Borrowings: | |||||
| 1. | Central Government | ….... | ….... | ||
| 2. | State Government (Specify) | ….... | ….... | ||
| 3. | Financial Institutions | ||||
| (a)Term Loans | ….. | ….. | |||
| (b)Interest accrued and due | ….. | ….. | |||
| ____ | …... | ____ | …... | ||
| 4. | Banks: | ||||
| (a) Term Loans - | ….. | ….. | |||
| -Interest accrued and due | ….. | ….. | |||
| (b)Other Loans (specify) | ….. | ….. | |||
| -Interest accrued and due | …... | ….. | |||
| ____ | …... | ____ | …... | ||
| 5. | Other Institutions and Agencies | …... | …... | ||
| 6. | Debentures and Bonds | …... | …... | ||
| 7. | Others (Specify) | …... | …... | ||
| TOTAL | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 5 - UNSECURED LOANS ANDBORROWINGS: | ||
| 1. Central Government | …...... | …...... |
| 2. State Government (Specify) | …...... | …...... |
| 3. Financial Institutions | …...... | …...... |
| 4. Banks: | ||
| a. Term Loans | …..... | …..... |
| b. Other Loans (specify) | …..... | …..... |
| 5. Other Institutions and Agencies | …..... | …..... |
| 6. Debentures and Bonds | …..... | …..... |
| 7. Fixed Deposits | …..... | …..... |
| 8. Others (Specify) | …..... | …..... |
| TOTAL | …..... | …..... |
| (Amount-Rs) | ||
| Current Year | Previous Year | |
| Schedule 6-Deferred Credit Liabilities: | ||
| (a) Acceptances secured by hypothecation of capital equipmentand other assets | ... | ... |
| (b)Others | ... | ... |
| Total | ... | ... |
| | | | | (Amount-Rs.) | |||||
| | | Current Year | Previous Year | ||||
| SCHEDULE 7-CURRENT LIABILITIES AND PROVISIONS: | |||||
| A. Current Liabilities | |||||
| 1 | Acceptances | ….. | ….. | ||
| 2 | Sundry Creditors | ….. | ….. | ||
| (a) For Goods | ….. | ….. | |||
| (b) Others | ….. | ….. | ….. | ….. | |
| 3 | Advances Received | ….. | ….. | ||
| 4 | Interest accrued but not due on: | ||||
| (a) Secured Loans/borrowings | ….. | ….. | |||
| (b) Unsecured Loans/borrowings | ….. | ….. | |||
| 5 | Statutory liabilities | ….. | ….. | ||
| (a) Overdue | ….. | ….. | |||
| (b) Others | ….. | ….. | |||
| 6 | Other current Liabilities | ….. | ….. | ||
| TOTAL(A) | …... | …... | |||
| B. PROVISIONS | |||||
| 1 | For Taxation | …... | …... | ||
| 2 | Gratuity | …... | …... | ||
| 3 | Superannuation/Pension | …... | …... | ||
| 4 | Accumulated Leave Encasement | …... | …... | ||
| 5 | Trade Warranties/Claims | …... | …... | ||
| 6 | Others (Specify) | …... | …... | ||
| TOTAL(B) | …... | …... | |||
| TOTAL(A+B) | …... | …... |
| (Amount-Rs) | |||||||||||
| SCHEDULE 8-FIXED ASSETS | |||||||||||
| DESCRIPTION | GROSS BLOCK | DEPRECIATION | NET BLOCK | ||||||||
| Cost/valuati on as at beginning of the year | Additions during the year | Deductions during the year | Cost/valuation at the year-end | As at the beginning of the year | On additions during the year | On additions during the year | Total upto the year end | As at the Current year end | As at the Previous year-end | ||
| A.FIXED ASSETS | |||||||||||
| 1 | Land | ||||||||||
| (a) Freehold | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| (b) Leasehold | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| 2 | BUILDING | ||||||||||
| (a) On Freehold Land | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| (b) On Leasehold Land | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| (c) Ownership Plats/Premises | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| (d) Superstructures on Land not belonging to the entity | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| 3 | PLANT MACHINERY & EQUIPMENT | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 4 | VEHICLES | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 5 | FURNITURE FIXTURES | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 6 | OFFICE EQUIPMENT | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 7 | COMPUTER PERIPHERALS | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 8 | ELECTRIC INSTALLATIONS | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 9 | LIBRARY BOOKS | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 10 | TUBEWELLS & W. SUPPLY | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| 11 | OTHER FIXED ASSETS | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. |
| TOTAL OF CURRENT YEAR | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | ….. | ….. | |
| PREVIOUS YEAR | ….. | (.....) | ….. | ….. | ….. | ….. | ….. | ….. | |||
| B. CAPITAL WORK-IN-PROGRESS | ….. | ..... | |||||||||
| TOTAL | ….. | ….. |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE-9 INVESTMENTS FROMEARMARKED/ENDOWMENT FUNDS: | ||
| 1. In Government Securities | ...... | ...... |
| 2. Other approved Securities | ...... | ...... |
| 3. Shares | ...... | ...... |
| 4. Debentures and Bonds | ...... | ...... |
| 5. Subsidiaries and Joint Ventures | ...... | ...... |
| 6. Others (to be specified) | ...... | ...... |
| Total | ...... | ...... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 10-INVESTMENTS - OTHERS: | ||
| 1. In Government Securities | ...... | ...... |
| 2. Other approved Securities | ...... | ...... |
| 3. Shares | ...... | ...... |
| 4. Debentures and Bonds | ...... | ...... |
| 5. Subsidiaries and Joint Ventures | ...... | ...... |
| 6. Others (to be specified) | ...... | ...... |
| Total | ...... | ....... |
| (Amount-Rs) | |||||
| Current Year | Previous Year | ||||
| SCHEDULE 11 CURRENT ASSETS LOANS, ADVANCES ETC. | |||||
| A.Current Assets : | |||||
| 1 | Inventories | ||||
| (a) Stores and Spares | …... | …... | |||
| (b) Loose Tools | …... | …... | |||
| (c) Stock-in-trade | |||||
| Finished Goods | …... | …... | |||
| Work-in-progress | …... | …... | |||
| Raw Materials | …... | …... | …... | …... | |
| 2 | Sundry Debtors : | ___ | |||
| (a) Debts Outstanding for a periodexceeding six months | …... | …... | |||
| (b) Others | …... | …... | |||
| 3 | Cash balances in hand(including cheques/drafts andimprest): | ___ | …... | ___ | …... |
| 4 | Bank Balance : | ||||
| (a)With Scheduled Banks | |||||
| -On Current Accounts | …... | …... | |||
| -On Deposit Accounts (includesmargin money) | …... | …... | |||
| -On Saving Accounts | …... | …... | |||
| ___ | …... | ___ | …... | ||
| (b)With non-Scheduled Banks: | |||||
| -On Current Accounts | …... | …... | |||
| -On Deposit Accounts | …... | …... | |||
| -On Savings Accounts | …... | …... | |||
| 5 | Post Office-Savings Accounts: | ___ | …... | ___ | …... |
| TOTAL(A) | …... | …... | |||
| SCHEDULE 11 - CURRENT ASSETS. LOANS. ADVANCES ETC.(CONTD): | |||||
| B. LOANS ADVANCES AND OTHER ASSETS: | |||||
| 1 | Loans: | ||||
| (a) Staff | …... | …... | |||
| (b) Other Entities engaged inactivities /objectives similar to that of the Entity | …... | …... | |||
| (c) Other (specify) | …... | …... | |||
| ___ | …... | ___ | …... | ||
| 2 | Advances and other amounts recoverable in cash or in kindor for value to be received: | ||||
| (a) On Capital Account | …... | …... | |||
| (b) Prepayments | …... | …... | |||
| (c) Others | …... | …... | |||
| ___ | …... | ___ | …... | ||
| 3 | Income Accrued: | ||||
| (a) On Investments fromEarmarked/Endowment Funds | …... | …... | |||
| (b) On Investments - Others | …... | …... | |||
| (c)On Loans and Advances | …... | …... | |||
| (d) Others | …... | …... | |||
| (includes income dueunrealized-Rs....) | ___ | …... | ___ | …... | |
| 4 | Claims Receivable: | …... | …... | ||
| TOTAL(B) | …... | …... | |||
| TOTAL(A+B) | …... | …... |
Forming Part of Income and Expenditure for the Period/year Ended____________
(see Part-II)| (Amount-Rs.) | |||
| Current Year | Previous Year | ||
| SCHEDULE 12 - INCOME FROM SALES/SERVICES: | |||
| (1) | Income from Sales | ||
| (a) Sale of Finished Goods | …... | …... | |
| (b) Sale of Raw Material | …... | …... | |
| (c) Sale of Scraps | …... | …... | |
| (2) | Income from Services | …... | …... |
| (a) Labour and Processing Charges | …... | …... | |
| (b) Professional/Consultancy Services | …... | …... | |
| (c) Agency Commission and. Brokerage | …... | …... | |
| (d) Maintenance Services (Equipment/Property) | …... | …... | |
| (e) Others (Specify) | …... | …... | |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 13 – GRANTS/SUBSIDIES:(IrrevocableGrants and Subsidies Received) | ||
| …... | …... | |
| (1) Central Government | …... | …... |
| (2) State Government(s) | …... | …... |
| (3) Government Agencies | …... | …... |
| (4) Institutions/Welfare Bodies | …... | …... |
| (5) International Organisations | …... | …... |
| (6) Others (Specify) | …... | …... |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 14 - FEES/SUBSCRIPTIONS: | ||
| (1) Entrance Fees | …... | …... |
| (2) Annual Fees/Subscriptions | …... | …... |
| (3) Seminar/Program Fees | …... | …... |
| (4) Consultancy Fees | …... | …... |
| (5) Others (Specify) | …... | …... |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||||
| Investment from Earmarked fund | Investment-Others | |||
| SCHEDULE 15 - INCOME FROM INVESTMENTS | ||||
| (Income on Invest from Earmarked/Endowment Funds transferredto Funds) | Current year | Previous year | Current year | Previous year |
| (1) Interest | ||||
| (a) On Govt. Securities | ….. | ….. | ….. | ….. |
| (b) Other Bonds/Debentures | ….. | ….. | ….. | ….. |
| (2) Dividends | ||||
| (a) On Shares | …... | …... | …... | …... |
| (b) On Mutual Fund Securities | …... | …... | …... | …... |
| (3) Rents | …... | …... | …... | …... |
| (4) Others (Specify) | …... | …... | …... | …... |
| TOTAL | …... | …... | …... | …... |
| TRANSFERRED TO EARMARKED / ENDOWMENT FUNDS | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 16 - INCOME FROM ROYALTY PUBLICATION ETC.: | ||
| (1) Income from Royalty | …... | …... |
| (2) Income from Publications | …... | …... |
| (3) Others (specify) | …... | …... |
| TOTAL | …... | …... |
| (Amount-Rs.) | |||
| Current Year | Previous Year | ||
| SCHEDULE 17 - INTEREST EARNED: | |||
| (1) On Term Deposits: | |||
| (a) With Scheduled Banks | …... | …... | |
| (b) With Non-Scheduled Banks | …... | …... | |
| (c) With Institutions | …... | …... | |
| (d) Others | …... | …... | |
| (2) On Savings Accounts: | |||
| (a) With Scheduled Banks | …... | …... | |
| (b) With Non-Scheduled Banks | …... | …... | |
| (c) Post Office Savings Accounts | …... | …... | |
| (d) Others | …... | …... | |
| (3) On Loans: | |||
| (a) Employees/Staff | …... | …... | |
| (b) Others | …... | …... | |
| (4) Interest on Debtors and Other Receivables | …... | …... | |
| TOTAL | …... | …... |
| (Amount-Rs.) | |||
| SCHEDULE 18 – OTHER INCOME: | |||
| Current Year | Previous Year | ||
| (1) | Profit on Sale/disposal of Assets: | ||
| (a)Owned assets | …... | …... | |
| (b)Assets acquired out of grants or received free of cost | …... | …... | |
| (2) | Export Incentives realized | …... | …... |
| (3) | Fees for Miscellaneous Services | …... | …... |
| (4) | Miscellaneous Income Current Year | …... | …... |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 19 - INCREASE/DECREASE) IN STOCK OF FINISHEDGOODS & WORK IN PROGRESS: | ||
| (a) Closing stock | ||
| -Finished Goods | …... | …... |
| -Work-in-progress | …... | …... |
| (b) Less: Opening Stock | ___ | ___ |
| -Finished Goods | (…..) | (…..) |
| -Work-in-progress | (…..) | (…..) |
| NET INCREASE/(DECREASE) [a-b] | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 20 - ESTABLISHMENT EXPENSES: | ||
| (a) Salaries and Wages | …... | …... |
| (b) Allowances and Bonus | …... | …... |
| (c) Contribution to Provident Fund | …... | …... |
| (d) Contribution to Other Fund (specify) | …... | …... |
| (e) Staff Welfare Expenses | …... | …... |
| (f) Expenses on Employees Retirement and Terminal Benefits | …... | …... |
| (g) Others (specify) | ||
| TOTAL |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 21 - OTHER ADMINISTRATIVE EXPENSES ETC.: | ||
| (a) Purchases | …. | …. |
| (b) Labour and processing expenses | …. | …. |
| (c) Cartage and Carriage Inwards | …. | …. |
| (d) Electricity and power | …. | …. |
| (e) Water charges | …. | …. |
| (f) Insurance | …. | …. |
| (g) Repairs and maintenance | …. | …. |
| (h) Excise Duty | …. | …. |
| (i) Rent, Rates and Taxes | …. | …. |
| (j) Vehicles Running and Maintenance | …. | …. |
| (k) Postage, Telephone and Communication Charges | …. | …. |
| (1) Printing and Stationary | …. | …. |
| (m) Travelling and Conveyance Expenses | …. | …. |
| (n) Expenses on Seminar/Workshops | …. | …. |
| (o) Subscription Expenses | …. | …. |
| (p) Expenses on Fees | …. | …. |
| (q) Auditors Remuneration | …. | …. |
| (r) Hospitality Expenses | …. | …. |
| (s) Professional Charges | …. | …. |
| (t) Provision for Bad and Doubtful Debts/Advances | …. | …. |
| (u) Irrecoverable Balances Written-off | …. | …. |
| (v) Packing Charges | …. | …. |
| (w) Freight and Forwarding Expenses | …. | …. |
| (x) Distribution Expenses | …. | …. |
| (y) Advertisement and Publicity | …. | …. |
| (z) Others (specify) | …. | …. |
| TOTAL | …. | …. |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 22 - EXPENDITURE ON GRANTS, SUBSIDIES ETC. | ||
| (a) Grants given to Institutions/Organisations | …... | …... |
| (b) Subsidies given to Institutions/Organisations | …... | …... |
| TOTAL | …... | …... |
| (Amount-Rs.) | ||
| Current Year | Previous Year | |
| SCHEDULE 23 - INTEREST | ||
| (a) On Fixed Loans | …... | …... |
| (b) On Other Loans (including Bank Charges) | …... | …... |
| (c) Others (specify) | …... | …... |
| TOTAL | …... | …... |
24 - Significant accounts policies (illustrative)
1. Accounting Convention
The financial statements are prepared on the basis of historical cost convention, unless otherwise stated and on the accrual method of accounting.2. Inventory Valuation
3.
Investments4. Excise Duty
Liability for excise duty in respect of goods produced by the entity, other than for exports, is accounted upon completion of manufacturer and provision is made for excisable manufactured goods as at the year-end.5.
Fixed Assets6. Depreciation
Depreciation is provided on straight-line method as per rates specified in the Income-tax Act, 1961 except depreciation on cost adjustments arising on account of conversion of foreign currency liabilities for acquisition of fixed assets, which is amortized over the residual life of the respective assets.Part-III Receipts and Payments for the Period/Year Ended __________| (Amount-Rs) | ||||||
| RECEIPTS | Current | Previous | PAYMENTS | Current | Previous | |
| Year | Year | Year | Year | |||
| I | Opening Balances | I.Expenses | ||||
| (a) Cash in hand(b) Bank Balance(i) In current accounts(ii) In deposit accounts(iii) Saving accounts | …...…...…...…... | …...…...…...…... | a)Establishment Expenses(corresponding to Schedule 20)(b)Administrative Expenses(corresponding to Schedule 21) | …... | …... | |
| …... | …... | |||||
| II | Granta Received | IIPayments made againstfunds for various projects | ||||
| (a) From Government of India(b) From State Government(c) From other Source (details) (Grants for capital &revenue exp. To be shown separately | …... | …... | (Name of the fund or project should be shown along with theparticulars of payments made for each project | …... | …... | |
| …... | …... | |||||
| …... | …... | |||||
| III | Income on Investment from | IIIInvestments and deposits made | ||||
| (a) Earmarked/Endow.Funds | …... | …... | (a) out of Earmarked/Endowment funds | …... | …... | |
| (b) Own Funds (Other Investment) | …... | …... | (b) Out of Own Funds (Investment-Others) | …... | …... | |
| IV | Interest Received | | | IV.Expenditure on Fixed Assts & CaptialWork-in-Progress | |||
| (a) On Bank deposits | …... | …... | (a) Purchase of Fixed Assts | …... | …... | |
| (b) Loans, Advances, etc. | …... | …... | (b) Expenditure on Capital Work-in-Progress | …... | …... | |
| V | Other Income(Specific) | …... | …... | V.Refund of surplus money/loans | ||
| (a) To the Govt. of India | …... | …... | ||||
| (b) To the State Government | …... | …... | ||||
| (c) To other providers of funds | …... | …... | ||||
| VI | Amount Borrowed | …... | …... | VI.Finance Charges (Interest) | …... | …... |
| VII | Any other receipts (give details) | …... | …... | VII.Other Payments(Specify) | …... | …... |
| VIII.Closing Balances | ||||||
| (a) Cash in hand | …... | …... | ||||
| (b) Bank Balance | …... | …... | ||||
| (i) In current accounts | …... | …... | ||||
| (ii) In deposit accounts | …... | …... | ||||
| (iii) Saving accounts | …... | …... | ||||
| TOTAL | …... | …... | TOTAL | …... | …... |
1. Instructions and Accounts Principles -
| Amount of turnover (in Rs.) | Rounding off to (Rs.) |
| Less than One lakh | Hundred |
| One lakh or more but less than one crore | Thousand |
| One crore or more but less than one hundred crore | Lakh |
| One hundred crore or more but less than one thousand crore | Crore |
2. Corpus/Capital Fund and Liabilities.-
I - Corpus/Capital Fund
| SCHEDULE 2 – RESERVES AND SURPLUS | ||
| (1) | CAPITAL RESERVES | The expression 'capital reserves' shall not include any amountregarded as free for distribution through the Income andExpenditure Account. Surplus on revaluation should be treated asCapital Reserves and shown separately. Surplus on translation offinancial statements of foreign branches, if any, is not arevaluation reserve. |
| ∙Opening balance∙Additions during the year∙Deductions during the year|- | ||
| (2) | REVALUATION RESERVE : | To reflect effects of changing prices, fixed assets otherwisestated at historical costs, are revalued and the historical costsubstituted by a revaluation, normally done by competent valuers.Such substitution resulting in an upward revaluation is requiredto be shown as a "Revaluation Reserve". This reserve isan unrealized gain and should not be credited as income in theIncome and Expenditure Account. |
| ∙Opening balance∙Additions during the year∙Deductions during the year|- | ||
| (3) | SPECIAL RESERVES (S) : | These would comprise special reserves requires to be createdpursuant to any statutory or regulatory requirement applicable tothe Entity, and if, so should be clarified in the Notes onAccounts in Schedule 27. |
| ∙Opening balance∙Additions during the year∙Deductions during the year|- | ||
| (4) | GENERAL RESERVE : | The expression "General Reserve" shall mean anyreserve other than capital reserve and revaluationreserve.This item will include all reserves,other than those separately classified. |
| ∙Opening balance∙Additions during the year∙Deductions during the year|- | ||
3 - Earmarked/Endowment Funds
Amounts received as grants or assistance, or retained by the entity to be utilized for specific or earmarked purposed and remaining to be extended/utilized for the specific purpose for which these are intended, are required to be disclosed under this head. Such funds may be received in cash or kind from Government, Govt. agencies, institution and other agencies etc. and are subject to compliance by the entity, of certain stipulated terms and conditions. For this reason, the balances available and their utilization should be disclosed in the manner suggested in the Schedule. The Plan Funds received from the Central and / or State Government are to be shown as distinct category of Fund.Other plan funds earmarked/endowed for any chair, house, building, Trust etc. are to be shown as distinct category Fund.The following shall not be reckoned as part of Earmarked Funds :4 - Secured Loans and Borrowings
| 1. | Central Government | Indicated the nature of security and terms of repayment. |
| 2. | State Government | Indicate the name of State and nature of security and terms ofrepayment. |
| 3. | Financial Institutions | Includes borrowings/refinance obtained fromIndustrial Development Bank of India, Export-Import Bank ofIndia, National Bank for Agriculture and Rural Development(including liability against participation certificates, if any).Normally these may be in the form of Term Loans. |
| 4. | Banks | Includes borrowings/refinance obtained from commercial banks(including co-operative bank). |
| (a) Term Loans | Term Loans need to be segregated from other facilities. | |
| (b) Other Loans | ||
| 5. | Other institutions & agencies | Includes institutions/agencies other than those mentionedabove |
| 6. | Debentures and Bonds | The terms of redemption of debentures and bondsshould be stated with the earliest date of their redemption. |
5 - Unsecured Loans and Borrowings
| 1. | Central Government | Indicate the tenns of repayment. |
| 2. | State Government(s) | Indicate name of the State Government and the tenns ofrepayment. |
| 3. | Financial Institutions | Includes borrowings obtained from IndustrialBank of India. Export-Import Bank of India, National Bank forAgriculture and Rural Development. |
| Normally these may be in the form of Term Loans.Pending creation of a charge on assets, bridge loans may be givenas 'unsecured' Loans. | ||
| 4. | Banks | Includes borrowings obtained from Commercial Banks (includingcooperative Banks). |
| Indicate the nature of facilities | ||
| Overdrawn balances as per books do notconstitute loans and generally arise due to cheques issued inexcess of book balance. Such balances can be shown as loans onlywhere the Entity enjoys or is granted overdraft facility. | ||
| 5. | Other Institutions and Agencies | Includes Loans from Institutions/ Agencies otherthan those mentioned above. |
| 6. | Debentures and Bonds | The terms of redemption of Debenture and Bondsshould be stated with the earliest date of their redemption. |
| 7. | Fixed Deposits | These comprise deposits received from Public orotherwise for fixed periods and against no security. |
6 - Deferred Credit Liabilities
| SCHEDULE 7 - CURRENT LIABLITIES AND PROVISIONS | ||
| A. CURENT LIABILITIES | ||
| 1. | Acceptances | Include under this sub-head would be thedrawer's assent on bills of exchange to the order of the drawer. |
| 2. | Sundry Creditors(a) For Goods(b) Others | The amounts to be shown against this sub-headshall comprise amounts owed by the entity in favour of others onaccount of goods purchased or services rendered or in respect ofcontractual obligations. These need to be segregated for goodsand shown separately. |
| 3. | Advances Received | The liability against this sub-head shallcomprise amounts received in respect of which goods or serviceshave yet to be supplied/rendered or for which value has yet to begiven and includes advance subscriptions. |
| 4. | Interest accrued but not due(a) Secured Loans/Borrowings(b) Unsecured Loans/Borrowings | /Includes interest accrued up to the year-endbut not due on secured/unsecured loans and borrowings. |
| 5. | Statutory Liabilities(a) Overdue(b) Others | These comprise liabilities in the terms of theCentral/State laws governing the Entity; end includes unpaidliability for tax deducted at source under the Income Tax Act,1961, statutory bonus, provident fund, pension, gratuity, ESI,interest to SSI Units on their overdue, sales tax, excise,customs duty, and other statutory levies. |
| Overdue liabilities are undisputed amounts whichare due and remain unpaid beyond the normal due date/stipulatedperiod i.e. those are in default | ||
| 6. | Other Current Liabilities | These would include amounts not covered by theother sub-heads. Any material amount included under this sub-headmay be separately shown indicating the nature thereof. |
| Overdrawn bank balance as per books, where theentity does not have any sanctioned limits/overdraft facilitiesshall also be included under this sub-head, or separatelydisclosed as "Overdrawn bank balance in excess of bookbalances". |
| SCHEDULE 7 - CURRENT LIABILITIES AND PROVISIONS | ||
| B. PROVISIONS | ||
| 1 | For Taxation | Provision needs to be made and retained based onthe status of Tax matters as at the year-end. |
| 2 | Gratuity | Provision for liability towards gratuity payableon death/retirement of employees needs to be accrued oncontractual basis, and provided upto the year-end. |
| 3 | Superannuation/Pension | Provision for liability payable towardssuperannuation of employees needs to be accrued on actuarialbasis, and provided upto the year-end |
| 4 | Accumulated Leave | Provision for liability towards accumulatedleave encashment of employees needs to be accrued on actuarialbasis, and provided upto the year end. |
| 5 | Trade Warranties/Claims | Where the entity is manufacturing/processinggoods for sale, it may be liable to trade warranty risks, whichneed to be provided for on a reasonable/rational basis. |
| 6 | Others | These need to be specified, and shall notinclude provision for doubtful debts/advances, which shall bereduced from the relevant asset heads. |
3. Assets. -
| SCHEDULE 8-FIXED ASSETS | ||
| (1) | LAND | |
| (a) Freehold | Where immovable properties are purchased/acquired by paying acomposite cost, a reasonable/reliable estimate should be made ofthe land cost and shown separately | |
| (b) Leasehold | Leasehold land should be amortised over the period of leaseunless the lease is in perpetuity. | |
| (2) | BUILDINGS | |
| (a) On freehold land | As far as practicable, distinction may be made between factoryand office buildings for purpose of provision for depreciation atdifferent rates. | |
| (b) On leasehold land | Buildings/premises shall be those which are intended to bewholly/partly used for the purposes of the activities of theEntity and would not include "Investment Properties". | |
| (c) Ownership Flats/Premises | Superstructures on leasehold lands should be depreciated to beco-terminus with the amortisation of land, unless thesuperstructures have a shorter life. | |
| (d) Superstructures on Land not belonging to the Entity | Buildings shall include roads, bridges, and culverts. | |
| (3) | PLANT MACHINERY AND EQUIPMENT | Included under this Sub-head would be items like : |
| -Earth moving Machinery | ||
| -Boilers | ||
| -Furnaces | ||
| -Generators | ||
| -Dyes/Mould | ||
| -Machinery used for specific industry/service like Buildingcontractors, in hospital/clinics, processing units, hydraulicworks (including pipelines), Tool rooms | ||
| -Other items used for manufacture/processing etc. | ||
| Separate Accounts heads should be maintained in the ledgersand kept reconciled with the Fixed Assets registers Disclosure ofinformation under the above sub-heads is encouraged. | ||
| (4) | VEHICLES | Included under this sub-head would be items like: |
| -Tractors/Trailers | ||
| -Trucks, Jeeps and Vans | ||
| -Motor Cars | ||
| -Motor Cycles, Scooters, Three Wheelers and Mopeds | ||
| -Rickshaws | ||
| Separate Account heads should be maintained in the ledgers andkept reconciled with the Fixed Assets registers. Disclosure ofinformation under the above sub-heads is encourage. | ||
| (5) | FURNITURE, FIXTURES | Included under the above sub-head would be items like : |
| (a) Cabinets/Almirahs/Filing Racks | ||
| (b) Air-conditioners/Air conditioning Plant | ||
| (c) Air Coolers | ||
| (d) Water Coolers | ||
| (e) Tables/Chairs/Sofas/Carpets | ||
| (f) Wooden partitions/temporary structures | ||
| (g) Voltage Stabilisers, UPS Systems | ||
| (h) Other Items | ||
| Separate Account heads should be maintained in the ledgersand kept reconciled with the Fixed Assets registers. Disclosureof information under the above sub-heads is encouraged, formaterial amounts. | ||
| (6) | OFFICE EQUIPMENT | Included under the above sub-head would be items like: |
| (a) Typewriters | ||
| (b) Photocopies/duplicators | ||
| (c) Fax Machines | ||
| Separate Account heads should be maintained in the ledgers andkept reconciled with the Fixed Assets registers. | ||
| Disclosure of information under the above sub-heads isencouraged, for material amounts. | ||
| (7) | COMPUTER/PERIPHERALS | Computers, Printers and their peripherals like the Floppies,CDs, Software, etc. would be the items under this Head. |
| Separate Account heads should be maintained in the ledgers andkept reconciled with the Fixed Assets registers.Disclosure ofinformation under the above sub-heads is encouraged, for materialamounts. | ||
| (8) | ELECTRIC INSTALLATIONS | Included under the above sub-head would be items like: |
| (a) Electrical Machinery | ||
| (b) Electric Lights/Fans | ||
| (c) Switch gear instruments | ||
| (d) Transformers | ||
| (e) Electric Wiring and fittings | ||
| Separate Account heads should be maintained in respect of theabove items and kept reconciled with the Fixed Assets registers.Disclosure information under of the above sub-heads is encouragedfor material amounts. | ||
| (9) | LIBRARY BOOKA | In some cases the number of Library Books could be very largeor there may be an established Library. In such cases these booksmay be disclosed as a separate category of assets. Library bookswill include books/journals/information stored in CD ROMs. |
| (10) | TUBEWELLS AND WATER SUPPLY SYSTEM | Tubewells and Water Supply Systems may be shown as a distinctcategory. |
| (11) | CAPITAL WORK-IN-PROGRESS | Fixed assets in the course of construction should be shownagainst this head till they are ready for their intended use.Plant, machinery and equipment acquired and pending installationshould also be included here. |
1. Fixed Assets are those assets which are held with the intention of being used for the purpose of producing or providing services and not held for sale in the normal course of trade.
2. Under each sub-head should be shown:
3. The accounting policy relating to accounting for fixed assets acquired (including by way of grants or at concessional rates); or constructed should be disclosed along with the method adopted for depreciation/amortization.
4. Where sums have been written up for any assets due to their revaluation, the basis thereof should be disclosed; and every balance sheet after the first Balance Sheet subsequent to the revaluation should show the revised figures for a period of five years with the date and amount of revision.
5. Where grants relating to specific fixed assets are received and these are equal to the whole or virtually the whole of the cost of the asset, the Fixed Assets should be shown in the Balance Sheet at a nominal value.
Alternatively, grants relatable to depreciable fixed assets may be treated as deferred income and recognized in the Income and Expenditure Account on a systematic and rational basis over the useful life of such assets i.e. such grants should be allocated to income over the periods and in the proportions in which depreciation is charged.Grants relatable to non-depreciable assets should be credited to "Capital Reserve", unless there are pre-conditions, requiring fulfillment.6. Depreciation
Depreciation shall be provided so as to charge the depreciable amount of a depreciable asset over its useful life.Depreciation is a measure of the wearing out, consumption or other loss of value of a depreciable asset arising from use, effluxion of time or obsolescence through technology and market charges. It includes amortisation of assets the useful life of which is determined and depletion of wasting assets.For this purpose:| SCHEDULE 9 - INVESTMENTS-FROM EARMARKED/ENDOWMENT FUNDS: | ||
| 1. | Government Securities | Includes Central and State Government securitiesand Government Treasury Bills. |
| These securities should be shown at cost/bookvalue. However, the difference between such value and marketvalue should be given in the notes to the Balance Sheet. | ||
| 2. | Other approved Securities | Securities other than Government Securities,treated as approved securities (such as Trustee securities),should be included here. |
| 3. | Shares | Investments in shares of companies andcorporations not included in item 2 should be included here. |
| 4. | Debentures and Bonds | Investments in debentures and bonds of companiesand Corporations not included in item 2 should be included here. |
| 5. | Subsidiaries and/or joint ventures | Investments in subsidiaries/associate entitiesshould be included here. An entity shall be treated as a'subsidiary' or joint venture, if the entity exercises controlover the composition of management/governing body, with orwithout any financial investment therein. |
| An entity will be considered as subsidiary forthe purpose of this classification if more than 25% of the corpusof that entity is held by the entity as at the beginning of theyear. | ||
| 6. | Others(to be specified) | Includes residual investments, if any, likecommercial paper, investments (to be specified) in Mutual Fundsand other instruments not being in the nature ofshares/debentures/bonds. Investment in Properties, if any, wouldalso be included here. |
1. The Gross value in aggregate, the depreciation in aggregate and net value of Investments are to be separately disclosed. Approved securities [covered by 1 and 2 above] are required to be bifurcated into "permanent" and "current" categories for valuation and determination of shortfall in value.
2. (a) Investments can either be "Long term" or "permanent" or "Current".
3. Investments held against earmarked/endowment funds need to be separately disclosed.
4. Investment in properties, if held, shall be shown at cost less depreciation in the same manner as in the case of fixed assets.
5. The entity shall disclose the Accounting Policy in relation to investments, their cost, depreciation and carrying value both for long term and current investments.
6. Any premium paid on acquisition of permanent investments shall be amortised on a time proportion basis upto the date of their maturity. Discount on acquisition shall not be amortised.
7. Matured investments, not realized may be separately disclosed.
| SCHEDULE 10 INVESTMENTS-OTHERS : | ||
| 1. | Government Securities | Includes Central and State Government securities andGovernment Treasury Bills. |
| These securities should be shown at cost/bookvalue. However, the difference between such value and marketvalue should be given in the notes to the Balance Sheet. | ||
| 2. | Other approved Securities | Securities other than Government Securities,treated as approved securities (such as Trustee securities),Should be included here. |
| 3. | Shares | Investments in shares of companies andcorporations not included in item 2 should be included here. |
| 4. | Debentures and Bonds | Investments in debentures and bonds of companiesand Corporations not included in item 2 should be included here. |
| 5. | Subsidiaries and/or joint ventures | Investments in subsidiaries/associate entitiesshould be included here. An entity shall be treated as a'subsidiary' or joint venture, if the entity exercises controlover the composition of management/governing body, with orwithout any financial investment therein. |
| An entity will be considered as subsidiary forthe purpose of this classification if more than 25% of the corpusof that entity is held by the entity as at the beginning of theyear. | ||
| 6. | Others | Includes residual investments, if any, likecommercial paper, investments (to be specified) in Mutual Fundsand other instruments not being in the nature ofshares/debentures/bonds. Investment in Properties, if any, wouldalso be included here. |
1. The Gross value in aggregate, the depreciation in aggregate and net value of Investments are to be separately disclosed. Approved securities [covered by 1 and 2 above] are required to be bifurcated into "permanent" and "current" categories for valuation and determination of shortfall in value.
2. (a) Investments can either be "Long term" or "permanent" or "Current".
3. Investments held against earmarked/endowment funds are disclosed in Schedule 9.
4. Investment in properties, if held, shall be shown at cost less depreciation in the same manner as in the case of fixed assets.
5. The entity shall disclose the Accounting Policy in relation to investments, their cost, depreciation and carrying value-both for long term and current investments.
6. Any premium paid on acquisition of permanent investments shall be amortised on a time proportion basis upto the date of their maturity. Discount on acquisition shall not be amortised.
7. Matured investments, not realized may be separately disclosed.
| SCHEDULE 11 CURRENT ASSETS, LOANS, ADVANCES ETC: | |||
| A. CURRENT ASSETS: | |||
| 1. | Inventories: | Inventories comprise tangible property held forsale in the ordinary course of business, or in the process ofproduction for such sales, or for consumption in the productionof goods or services for sale, including maintenance supplies andconsumables | |
| (a) Stores and Spares | |||
| (b) Loose Tools | |||
| (c) Stock-in-trade | Basis of valuation of inventories should be disclosed | ||
| - Finished Goods | Finished goods would include goods purchased/produced andlying in hand at all locations of the entity. | ||
| -Work-in-progress | |||
| -Raw Materials | Raw materials would also include parts orcomponents used or consumed in the process of production of goodsfor sale. | ||
| 2. | Sundry Debtors: | Debtors comprise persons from whom amounts aredue for goods sold or services rendered or in respect ofcontractual obligations. | |
| (a) Debts Outstanding for a period exceeding six months | |||
| (b) Others | Debts considered good for recovery and those considereddoubtful shall be shown separately. Provision for doubtful debts,if made, should be shown as a reduction from the amount of debtsconsidered doubtful. | ||
| 3. | Cash balance in hand :(including cheques/drafts and imprest) | ||
| 4. | Bank Balance | Amounts held as bank balances against earmarked/endowmentfunds should be separately disclosed. | |
| (a)With Scheduled Banks | Where any deposit accounts are pledged orcharged as security or are encumbered, the fact should bedisclosed. | ||
| -On Current Accounts | |||
| -On Deposit Accounts (includes margin money) | Overdue/Matured Deposits should be separately disclosed. | ||
| -On Savings Accounts | |||
| (b)With Non-Scheduled Banks | |||
| -On Current Accounts | |||
| -On Deposit Accounts | |||
| -On Savings Accounts | |||
| 5. | Post Office-Saving Accounts : | ||
| B. LOANS, ADVANCES AND OTHER ASSETS : | |||
| 1. | Loans | Loans and advances as are considered good andrecoverable should be disclosed. Doubtful amounts, if any, shouldbe stated under each sub-head, and provision, if made, should beshown as a reduction therefrom. | |
| (a) Staff | Interest accrued on interest bearing staff loansshould be accounted notwithstanding that actual recoveries ofinterest might commence after repayment of principal. | ||
| (b) Other Entities engaged in activities/objectives similarto that of the Entity | Irrevocable grants/subsidies/donation to suchentities shall not be included here. If interest-bearing, theamount of interest earned upto the year-end should be adjusted. | ||
| (c) Other (specify) | |||
| 2. | Advances and other amounts recoverable in cash or in kindor for value to be received: | ||
| (a) On Capital Account | Advances to suppliers/contractors for capital works should beshown against this sub-head | ||
| (b)Prepayments | This includes prepaid expenses. | ||
| (C)Others | This would comprise receivables other than the debtors. | ||
| 3. | Income Accrued | Both "Income accrued and due" and Income accrued butnot due upto the year-end should be included under this head. | |
| (a) On investments from Earmarked/Endowments Funds | Income on Investment from Earmarked/ EndowmentsFunds and that on Other Investment should be shown separately | ||
| (b) On Investments-Others | |||
| (c) On Loans and Advances | |||
| (d) Others(includes income due unrealised Rs...) | If uncertainty attaches to realization orultimate collection, income should not be recognized, and ifrecognized should be provided for. | ||
| Dividends should be recognized based on the daw(s) of theirdeclaration. | |||
| Separate disclosure should be made in respect of incomeaccrued, due but not realized. | |||
| 4 | Claims Receivable | Only claims, which are considered good andrealizable, should be included. |
4. Income And Expenditure Account - Income.-
| SCHEDULE 12 INCOME FROM SALES/SERVICES | ||
| INCOME FROM SALES: | ||
| (1) | Income from Sales | Sales comprise the aggregate amount for whichsales are effected. These would be shown net of trade discounts,rebate and returns. |
| (a) Sale of Finished Goods | ||
| (b) Sale of Raw Material | ||
| (c) Sale of Scraps | ||
| Sales are complete when significant risks andrewards of ownership get transferred from the seller to thebuyer, irrespective of the time of payment or delivery of thegoods. | ||
| Disclosure of export sales should be made separately. | ||
| (2) | Income from Services | Income must be shown at gross figures and Tax Deducted atSource should be indicated separately. |
| (a) Labour and Processing Charges | Labour and processing charges realizable forprocessing/fabrication of goods/materials of other entitiesshould be disclosed against this sub-head. | |
| (b) Professional/Consultancy Services | Consultancy charges and fee for rendition ofprofessional services by the entity should be included under thissub-head. | |
| (c) Agency Commission and Brokerage | Where the Entity acts as a broker or agent forarranging supply of goods/services of others, i.e. without actingon a principal to principal basis, the commission and brokerageincome earned would be shown against this sub-head. | |
| (d) Maintenance Service (Equipment/Property) | Where the Entity undertakes maintenancecontracts for equipment or property etc. the income earned uptothe year-end from this source should be included under thissub-head. | |
| (e) Others (specify) |
| SCHEDULE 13 - GRANTS / SUBSIDIES: | ||
| (Irrevocable Grants & Subsidies Received) | ||
| (1) | Central Government | Grants, Subsides or other similar assistancereceived for the general purposes and objectives of the Entity onan irrevocable basis, or to cover expenditure incurred in priorperiods, shall be included in this Schedule. |
| (2) | State Government(s) | |
| (3) | Government Agencies | These grants etc. are without any conditionsattached as to their utlization and are of the nature ofnon-refundable amounts which are to be appropriated to income. |
| (4) | Institutions/Welfare Bodies | |
| (5) | International Organizations | The gross receipts shall be shown against eachsub-head and grants/subsidies which are given in turn to otherinstitutions/organizations on irrevocable basis, as expenditureshould be considered in Schedule 22. |
| (6) | Others (Specify) |
| SCHEDULE 14 - FEES/SUBSCRIPTIONS : | ||
| (1) | Entrance Fees | Accounting policies on each item will have to be disclosed. |
| (2) | Annual Fees/Subscriptions | In case the Fees like Entrance Fee,Subscriptions etc. are in the nature of capital receipts, suchamount should go to the Corpus/Capital Fund. Otherwise such feeswill be incorporated in this schedule. |
| (3) | Seminar/Program Fees | |
| (4) | Consultancy Fees | In case the major activities or the Entity areto organize seminar/workshop and/or provide consultancy services,such income should form part of the Schedule 12. |
| (5) | Others (Specify) | The gross receipts should be shown hereExpenditure incurred on seminar/workshops, consultancy etc.should be shown as 'other administrative expenses' in theschedule 21. |
| SCHEDULE 15 - INCOME FROM INVESTMENTS | ||||
| 1. | Interest | 1 | Income from Investments shall be disclosed atgross figures and tax deducted at source is to be statedseparately. | |
| (a) on Govt. Securities | 2 | Interest on Govt. securities shall comprise | ||
| a) | interest earned at coupon rate upto the lastapplicable date of interest, I.e. interest accrued & due; and | |||
| b) | interest accrued thereafter upto the year. endat the coupon rate. | |||
| (b) other Bonds/Debentures | 3 | Income on bonds and debentures would includediscount accrued upto the year-end on bonds issued at a discount,to be redeemed at par or on premium, based on the terms of theirissue. | ||
| 2. | Dividends(a) on Shares(b) on Mutual Fund Securities | 4 | Dividends. shall be accrued, based on the datesof declaration thereof i.e. when the entity has a right toreceive the same. | |
| 3. | Rents | 5 | Rents shall be shown as income on Investment on properties, ifany. | |
| 4. | Others (Specify) | 6 | Interest claimed on overdue/matured investmentsshall not be recognised unless pre conditions for suchrecognition are satisfied. | |
| 7 | Distinction should be made in respect of income on Investment: | |||
| (a) | owned by the Entity; and | |||
| (b) | those held against earmarked/endowment funds | |||
| 8 | At eh year-end total of the income on investmentfrom earmarked/endowment funds should be transferred to the Fundsthrough Schedule 3. |
| SHEDULE 16 - INCOME FROM ROYALTY PUBLICATION ETC. : | ||
| (1) | Income from Royalty | Accoimling policies on each Item will have to be disclosed. |
| (2) | Income from Publication | In case the major activities of the Entityare to publish books, journals, documents etc., such incomeshould form part of the Schedule 12. |
| (3) | Others (Specify) | |
| The gross receipts should be shown hereExpenditure incurred on publication etc. should be shown as otheradministrative expenses in the schedule 21. |
| SCHEDULE 17 INTEREST EARNED : | |||
| 1. | On Term Deposits : | 1. | Interest income earned should be shown at gross figures andtax deducted at source is to be stated separately. |
| (a)With Scheduled Banks | |||
| (b)With Non-Scheduled Banks | |||
| (c)With Institutions | |||
| (d)Others | |||
| 2. | On Savings Accounts: | 2. | Distinction should be made in respect of income; |
| (a) With Scheduled Banks | (a) on assets owned by the Entity; and | ||
| (b) With Non-Scheduled Banks | (b) those held against eannarked/endowment funds; | ||
| (c) Post Office Saving Accounts | |||
| (d) Others | |||
| 3. | On Loans : | ||
| (a) Employees/Staff | |||
| (b) Others | |||
| 4. | Interest on Debtors and Other Receivables |
| SCHEDULE 18 OTHER INCOME: | ||
| 1. | Profit on Sale/Disposal of Assets | Sales proceeds/realization, net of the book value of theassets shall, if a surplus, be included under this sub-head |
| 2. | Export Incentives realized | Export incentives claimed and not realized upto the year-endshall not be included in Income. |
| 3. | Fees for Miscellaneous Services | Items of material amounts included in Miscellaneous Incomeshould be separately disclosed. |
| 4. | Miscellaneous Income |
| SCHEDULE 19 INCREASE/(DECREASE)IN STOCK OF FINISHEDGOODS & WORK-IN-PROGRESS: | ||
| (a) | Closing stock- Finished Goods- Work-in-progress | Accounting policies regarding valuation of stock should bedeclared. |
| (b) | Less : Opening Stock | |
| - Finished Goods | ||
| - Work-in-progress |
5. Income And Expenditure Account - Expenditure:
| SCHEDULE 20 - ESTABLISHMENT EXPENSES: | ||
| (a) | Salaries and Wages | The gross expenditure against each headincluding in respect of staff on deputation should be disclosed |
| (b) | Allowance and Bonus | |
| (c) | Contribution to Provident Fund | |
| (d) | Contribution to Other Fund (specify) | Statutory obligations of the Entity towardsprovident fund, Employees state insurance retirement benefitsetc. should be disclosed clearly and item-wise. |
| (e) | Staff Welfare Expenses | |
| (f) | Expenses on Employees Retirement and Terminal Benefits | In case of recoveries like fines, penalties etc.the same should not be deducted from the expense heads butincluded under 'Other Income ' in the Schedule 18. |
| (g) | Others (specify) |
| SCHEDULE 21 OTHER ADMINISTRATIVE EXPENSES ETC. | ||
| (a) | Purchases | The gross expenditure against each head should be disclosed |
| (b) | Labour and processing expenses | In case of recoveries e.g. rent recoveries,freight charges recovered, fines, penalties, damages fromsuppliers etc., the amount of such recoveries should not bededucted from the expense heads but included under "Schedule16- "Other Income". |
| (c) | Cartage and Carriage Inwards | |
| (d) | Electricity and power | |
| (e) | Water charges | |
| (f) | Insurance | Prior period and Extraordinary items shall be separatelydisclosed so that the effect thereof |
| (g) | Repairs and maintenance on the net Expenditure for the yearis known | |
| (h) | Excise Duty | |
| (i) | Rent, Rates and Taxes | |
| (j) | Vehicles Running and Maintenance | The list of heads is not exhaustive butillustrative. As far as possible only these heads of accountsshould be used unless there is compelling reasons to ad d ordelete any of these heads. |
| (k) | Postage, Telephone and Communication Charges | *Purchases should be segregated between RawMaterials and Stores for manufacture and for Finished Goodstraded in. In case of manufacturing entities, " Consumptionof Raw Materials' and Stores may be given instead of 'Purchases' |
| (l) | Printing and Stationary | |
| (m) | Travelling and Conveyance Expenses | |
| (n) | Expenses on Seminar/Workshops | |
| (o) | Subscription Expenses | |
| (p) | Expenses on Fees | |
| (q) | Auditors Remuneration | |
| (r) | Hospitality Expenses | |
| (s) | Professional Charges | |
| (t) | Provision for Bad and Doubtful Debts/Advances | |
| (u) | Irrecoverable Balance Written-off | |
| (v) | Packing Charges | |
| (w) | Freight and Forwarding Expenses | |
| (x) | Distribution Expenses | |
| (y) | Advertisement and Publicity | |
| (z) | Others (specify) |
| SCHEDULE 22 EXPENDITURE ON GRANTS SUBSIDIES ETC. | ||
| Grant, Subsidies or other similar assistancegiven to the Institutions/Organisations for general purposes andobjectives of the Entity, on an irrevocable basis, shall beincluded in this schedule. | ||
| (a) | Grants given to Institutions/Organisations | Name of the Institutions/Organisations, theiractivities along with the amounts in each case should bedisclosed. |
| (b) | Subsidies given to Institutions/Organisations | These grants etc. are with or without anyconditions attached as to their utlization and are of the natureof non-refundable amounts which are to be appropriated asexpenditure. |
| The gross receipts shown against each sub-headin the schedule 13, could be the sources of thesegrants/subsidies that are given, in tun, to otherinstitutions/organizations on irrevocable basis. | ||
| The gross expenditure against each head should be disclosed. |