State of Rajasthan - Act
Rajasthan District Board Account Rules
RAJASTHAN
India
India
Rajasthan District Board Account Rules
Rule RAJASTHAN-DISTRICT-BOARD-ACCOUNT-RULES of 1957
- Published on 20 December 1957
- Commenced on 20 December 1957
- [This is the version of this document from 20 December 1957.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
1. Short title and commencement.
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context:-Chapter II
General Principles and Rules
General Instructions3.
4.
The account shall be maintained separately for each financial year.5.
Save as provided in Rule 196, no person employed in the business of the Treasury of the Board shall be requested or permitted to assist in any way in collecting Board's revenue or in posting the Board's books.6.
Figures in the accounts shall be in Hindi or English or bilingual characters. Books of accounts and registers shall be substantially bound and paged before being brought into use. Before any accounts book, register or Receipt Book is brought into use, the number of pages contained therein shall be counted and result recorded in a conspicuous place on the first page of such book or register under the signature of the Secretary.7.
Corrections or alterations in accounts shall be made neatly in red ink (a single line being drawn through the original entry to be corrected) and attested by the dated initials of the Chairman, Vice-Chairman or Secretary of the Board. Correction and alterations in vouchers shall be authenticated by the Payee and shall be attested by the officer drawing the bill or person preferring the claim while those in the pay orders shall be similarly attested by the officer signing them. Corrections in the assessment list can only be made under the dated initials of those authorised under the Act or Rules to alter the assessment corrections and alterations in the Bills. Treasuries shall be absolutely forbidden and no document with an erasure shall be accepted.8.
Printed forms of bills in English or Hindi or bilingual characters shall as far as possible be used.9.
All bills shall be prepared and signed in ink. The amount of the bill shall as far as whole rupees are concerned be written in words as well as in figures. Naya Paisas may however, be written in figures after the words, stating the number of rupees but in case there being no Naya Paisa the word "only" should be written after the number of whole rupees. Care shall be taken to leave no space for interpolation as in the following examples:- "Rupees twenty-six only", "Rupees twenty and five naya paisa" and "Rupees twenty 25 NP".10.
Charges, against two major heads shall not, as far as possible, be included in one voucher. No payment shall be made on a voucher or order signed by a person other than the Chairman or any other person authorised by the Board to sign the payment order. No money shall be paid on a voucher or order signed with a rubber or facsimile stamp. When the acquittance on a voucher is given by mark or seal or thumb impression, it shall be attested by some responsible officer of the Board.11.
When a bill is presented on account of charges incurred under any special orders, the order sanctioning the charge shall be quoted in the bill. Copies of sanctions accompanying bills shall be duly certified by the Head of the office.12.
When the payment is desired wholly or partly by a Bank Draft a formal application for the draft should accompany the bills, and the manner in which payment is desired should also be indicated in the drawer's receipt on the bill.13.
When it is desired that either the whole or a part of the amount of a bill should be remitted to a person by Postal Money Order, the bill should be accompanied by a properly prepared Money Order form as the case may be. The amount of money order as well as the amount of commission due thereon should be shown as deductions in the bill. The purpose of the money order must be briefly stated on the acknowledgment, portion of money order form in continuation of the entry. "Received the sum specified on the reverse on sufficient space being left below the manuscript entry thus made for the signature or thumb impression of the payee.Receipt and Crediting of Money14.
All money transactions to which any member, officer or servant of the Board in his official capacity is a party shall without any reservation be brought to account and all the money received shall be lodged in full in the Treasury to be credited to the appropriate account.15.
Money pertaining to the District Board Fund with the exception of authorised advances, shall not be kept apart from the general balance at the credit of the Board but shall at once be credited to the appropriate head of account.16.
When money is paid into the Board by tax-payers or others and there is no objection to its acceptance, a receipt in form 1 shall be given to the person making the payment and the amount brought to account at once in the general cash book form 43 and in the demand and collection register (form 26, 41 or 42), if any. The counterfoil of the receipt shall be signed by the cashier in token of having received the money, by the Accountant and the Clerk incharge of the demand and collection register in token of the entries having been made in the general cash book and the demand and collection register. The receipt shall be signed by the Secretary.Note. - If there are on any day numerous receipts on account of any one tax or other demand, their aggregate daily total for each kind of income may be entered in the general cash book, details being given in a manuscript statement in the sub joined form:-| Serial No. | Receipt in consecutive order with book number. | Classification of receipts |
| Property tax | Rent |
17.
18.
19.
If there is no separate cashier appointed by regulation for the actual receipt and custody of cash pending its remittance to the treasury, these duties shall be performed by such officer as the Board may by regulation direct in this behalf but the functions of receiving and keeping the cash shall not be performed by persons keeping the accounts, namely the Accountant or the Clerk incharge of the demand and collection together. The two functions shall always be discharged by separate officials.20.
Money received in the Board under Rules 14 to 17 above shall be remitted to the Treasury at regular intervals, to be fixed by the Board. The money shall be accompanied by a duplicate challan (which can be had from treasury) and the remittance shall be entered in columns 7 and 8 of the general cash book under the initials of the Secretary. The duplicate foil of the challan when received back, signed from the Treasury shall be used as a voucher for the remittance, and will be filed separately.21.
22.
Any person having a claim against a Board shall present a bill, and on its payment a receipt duly stamped, shall be obtained from the payee if the amount of the claim exceeds Rupees twenty unless they are exempted from stamp duty in accordance with the provision of Stamp Act as applicable in Rajasthan.Note. - (1) In determining whether the receipt obtained in respect of an amount drawn on a bill preferred against the Board should be stamped or not, the gross amount of the bill and not the net amount payable should be taken into account unless receipt is exempted under the exception referred to above.23.
Dates of payment shall whenever possible be noted by the payees in their acknowledgments If, for any reason such as illiteracy or the presentation of a receipt in the anticipation of payment, it is not possible to note the date of payment by the payee, the date of actual payment shall be noted by the disbursing officer under his initials either separately for each payment or by group as may be convenient.Essential Conditions Governing Expenditure from District Board Funds.24.
As a general rule no authority may incur any expenditure or enter into any liability involving expenditure from District Board Fund until the expenditure has been sanctioned by general or special orders of the competent authority and the expenditure has been provided in the authorised grants and appropriations for the year.25. Standards of financial propriety.
- Every officer incurring or authorising expenditure from District Board Funds should be guided by high standards of financial propriety. Among the principles on which emphasis is generally laid are the following:-26.
The Chairman of a Board must see not only that the total expenditure is kept within the limits of the authorised appropriation but also that the funds allotted to spending units are expended in the public interest and upon objects for which the money was provided. In order to maintain a proper control, he should arrange to be kept informed, not only of what has actually been spent from an appropriation but also what commitments, and liabilities have been and will be incurred against it. He must be in a position to assume before the Board and Government complete responsibility for Board's expenditure and to explain or justify an instance of excess of financial irregularity that may be brought to notice as a result of audit scrutiny or otherwise.The Chairman should also be kept informed of what commitments and liabilities have been and will be incurred against the appropriations. Accordingly/he should have an idea of the liabilities and the commitments for which the payments have to be made during (a) the current financial year (b) in the following financial years, and with a view to enable him to have this information from the subordinate officer he should obtain a monthly liability statement which should give the position of outstanding liabilities up to the month to which the statement relates.Delays in Payment27.
Delay in the payment of money indisputably due to District Board is contrary to all rules and budgetary principles and should be avoided.Note. - (1) It is an important financial principle that money indisputably payable should not, as far as possible, be left unpaid and that money paid should under no circumstances be kept out of accounts a day longer than is absolutely necessary even though the payment is not covered by proper sanction. It is no economy to postpone inevitable payments even for the purpose of avoiding an excess over a grant or appropriation and it is very important to ascertain, liquidate and record the payment of all actual obligations at the earliest possible date. It must be borne in mind that if an inevitable payment for example decree of court or repayment of loan obtained from Government, is required to be made in the absence of funds, the error lies not so much in the payment as in the entering into of the relevant liability.28.
No contract may be entered into by any authority which has not been empowered to do so by or under the orders of the competent authority.29.
The following general principles have been laid down for the guidance of authorities which have to enter into contracts or agreements involving expenditure from the District Board Funds:-30.
31.
All bills, cheques or other documents presented for payment shall be received and examined by the Accountant or Secretary and if the claim is admissible, the authority good, the signature or countersignature where necessary genuine and in order and the receipt, a legal quittance, the Chairman shall make an order to pay on the bill. The order shall specify the amount payable both in words and figures.32.
33.
After the cheques are signed by the Chairman, endorsement of payment shall be written on every bill noting the number and date of the cheque in which the claim is included; the voucher number and the head of account to which the expenditure is debited in the classified abstract shall also be noted on the enfacement of the bill. Payment orders will not be made on the files.Note. - (1) Every voucher must bear a pay-order signed or initialled by the responsible disbursing officer, specifying the amount payable both in words and figures. All pay-orders must be signed by hand and in ink.Note. - (2) all sub-vouchers to bills must be cancelled in such a manner that they can not be subsequently for presenting fraudulent claims or other fraudulent purposes.34.
At the end of each month and in every case, before the eight days of the following month the Secretary shall examine all bills except those for establishment charges of the month and satisfy that the charges have been properly vouched for and that, the sub-vouchers have been so defaced as to preclude the possibility of their being used in support of any other bill and shall record on the cash book a certificate to this effect. Stamps affixed to voucher and sub-vouchers must be cancelled so that they may hot be used again.35.
When a payment is made on duplicate bill or a duplicate receipt is attached to any paid bill, the Chairman or the Secretary shall certify thereon that the original bill has not been paid or that the original receipt has not been issued in support of any other bill as the case may be.Note. - Duplicate bills or Receipts obtained from any person or firm should be distinctly marked as such.36.
Every bill shall also be posted in the classified abstract (in form 44) of expenditure under the appropriate head. The Accountant shall compare the entries in the classified abstract, the cheque register and the general cash book before the cash book is-closed for the day.37.
Payment shall ordinarily be made by cheque signed by the Chairman of the Board, but claims below Rs. 20/- may be paid from the permanent advances. Except in the case of claims by the Government no cheque shall be issued for claims below Rs. 10/-.Audit of Accounts38.
The accounts of the Board shall be audited by or under the orders of the Examiner. Local Fund Audit Department, Rajasthan (for audit of accounts, issue of objection memos, and compliance of the audit and Inspection Report see Rajasthan Local Fund Audit Act, 1954 and Rajasthan Local Fund Audit Rules 1955).Internal Check39.
In the discharge of his ultimate responsibilities for the administration of District Board fund at his disposal the Secretary must satisfy himself not only that an adequate machinery exists within the office of the Board for systematic internal checks calculated to prevent and detect errors and irregularities in the financial proceedings of his subordinates and to guard against waste and loss of public money and stores, but also that the prescribed checks are effectively applied.Embezzlement40.
Whenever an embezzlement of the District Board money is discovered, enquiry shall at once be instituted by the Chairman and the fact of the embezzlement shall be immediately reported by him direct to the Director of Local Bodies and a copy will be sent simultaneously to the Examiner, Local Fund Audit Department, Rajasthan. The Director of Local Bodies shall, if necessary, investigate the matter himself or cause the investigation to be made through his officers. When the matter has been fully inquired into, the Director shall, if he deems necessary, submit a complete report to the Government, showing the total sum of money misappropriated, the method, in which the embezzlement was effected and the steps taken to recover the money and punish the offenders.Executive instructions under rule 40 of the District Board Accounts RulesMemorandum of general principles to regulate the enforcement of responsibility for losses sustained by District Boards through fraud and negligence of their servants.1. Every servant of Board must realise fully and clearly that he will be held personally responsible for any loss sustained by the Board through fraud or negligence on his part and that he will also be held personally responsible for any loss arising from fraud or negligence on the part of any other servant of the Board to the extent to which it may be shown that he contributed to the loss by his own action or negligence. The cardinal principle governing the assessment of responsibility in such cases is that every officer of the Board should exert the same vigilance in respect of expenditure, custody and use of the Boards money and property generally as a person of ordinary prudence would exercise in respect of the expenditure, custody and use of his own money and property. While, therefore the Board will be prepared to condone a servant's honest errors of judgment, involving financial loss, provided the servant can show that he had done his best up to the limits of his ability and experience, they are determined to penalise servants who are dishonest, careless or negligent in the duties entrusted to them.
2. It is of the greatest importance to avoid delay in the investigation of any loss due to fraud, negligence, financial irregularity, etc. If the investigation is complex and the Chairman needs the assistance of an expert accounts officer to unravel it, he should report the case to the Board and Director Local Bodies the latter if he thinks fit will request the Examiner, Local Fund Audit Department. Rajasthan to arrange at once for the sendee of an auditor for purposes of special audit.
Note. - The departmental inquiries should be instituted at the earliest possible moment, against all the delinquents and conducted with strict adherence to the rules up to the point at which prosecution of any of the delinquents begins. At that stage it must be specifically considered whether further conduct of the departmental proceedings against any of remaining deliquents is practicable, if it is, it should continue so far as possible (which will not as a rule include finding and sentence). If the accused is convicted, the departmental proceedings against him will be resumed and finally completed. If the accused is not convicted, the departmental proceedings against him will be dropped unless the authorities competent to take disciplinary action is of opinion that the facts of the case disclose adequate grounds for taking departmental action against him. In either case the proceeding against the remaining delinquents should be resumed and completed as soon as possible after the termination of the proceedings in court. Departmental inquiries should not necessarily be delayed pending decision of the criminal cases, as, at a latter stage the evidence might disappear and thus departmental inquiry could not be brought to any conclusion at all.3. In any case in which it appears that recourse to judicial proceedings is likely to be involved, competent legal advice should be taken as soon as the possibility emerges. In cases where there is reasonable ground for believing that fraud or other criminal offence has been committed, the offender should be prosecuted unless the legal advisers consider that the evidence available is not such as will secure conviction. The reason for not prosecuting should be placed on record in all such cases.
4. If an embezzlement required investigation by the Criminal Investigation Department, the District Magistrate should be moved. If he cannot do so, a report should at once be submitted to the Controlling authority who.will request Government to lend the sendees of the Criminal Investigation Department.
5. In cases where loss is due to delinquencies of subordinate officials and where it. appears that, this has been facilitated by laxity of supervision on the part of a superior officer, the latter should also be called strictly to account and his per-liability in the matter carefully assessed.
6. The question of enforcing pecuniary liability should always be considered as well as question of other forms of disciplinary action. In deciding the degree of the servants pecuniary liability it. will be necessary to look not only to the circumstances of the case, but also to the financial circumstances of the servant, since it should be recognised that the penalty should not be such as to impair the future efficiency of the servant of the Board.
In particular if the loss has occurred through fraud every endeavour should be made to recover the whole amount lost from the guilty persons and if laxity of supervision has facilitated the fraud the supervising officer at fault may properly be penalized either directly by requiring him to make good in money a sufficient proportion of the loss or indirectly by reduction or stoppage of his increment of pay.Note. - Attention is drawn to section 94 of the Rajasthan District Board Act, 1954 (Act No. II of 1954) under which every officer or servant of the Board shall be deemed to be public servant within the meaning of the Indian Penal Code.7. The fact that servants who were guilty of fraud or irregularities have left the Board's service and have thus escaped punishment should not be made justification for absolving those who are also guilty but who still remain in sendee.
Inspection of Office41.
The Chairman or the Secretary shall inspect the District Board office periodically but not less than once in three months and shall record his remarks in an Inspection book. The chairman shall see that effective action has been taken to remove the defects disclosed in the inspection note. The inspection book shall be produced before the auditors at the time of annual audit.Office Order Book42.
An office order book shall be kept in which all appointments, promotions, leave, suspensions, fines and office arrangements and orders generally shall be noted. The Secretary shall be responsible that this order book is kept up in a correct and complete manner.Filing of Vouchers43.
Vouchers and challans shall be numbered serially for each month and shall be filed in the District Board office in guard files separate from the Misils.Miscellaneous44.
No duplicate or copy of a receipt granted for money received of a bill or other document for the payment of money which has already been paid, shall be issued on the ground that the original has been lost. If and necessity arises for such a document, a certificate may be given that on a specified date a certain sum on a certain account was received from, or paid to, a certain person.45.
Cash recoveries shall be brought to account by minus entries under the corresponding expenditure heads in the classified abstract and general cash book, provided the recovery is made in the same financial year.46.
Every voucher shall bear or have attached to it an acknowledgement of the payment, signed by the person for whom or in whose behalf the claim is put forth. No payment shall be made in the absence of the necessary acknowledgement. If a voucher is lost a certificate of payment prepared in manuscript and signed by the disbursing officer and endorsed if necessary by superior officer shall be placed on record. Full particulars of the claim shall invariably be set forth.47.
In the case of payments made by remittance through the Post Office, the Postal Money Order Receipt shall be kept with the voucher and in such a case proper acknowledgment of the payee shall also be obtained. In the case of payment for articles received by value payable post, the value payable cover together with the invoice or bill showing the detail of the item paid for shall be kept with the voucher.Chapter III
Establishment
48.
In order to facilitate the check of establishment bill and to ensure that no charge is paid twice over, an Establishment Check Register shall be maintained in Form No. 2 in which the whole establishment of the Board shall be recorded, every fresh appointment, abolition of an appointment or revision of establishment being entered as soon as made together with the number and date of the Board's resolution or of the order of a Sub-committee or Officer to whom a power of making appointments has been delegated. Changes due to revision of establishment shall be entered in red ink: Leaving the original entry intact, entries relating to total net charge of each section or sub-section of each Department noted at each page in the beginning of the year and entries due to revision of establishment made during the course of the year, shall be initialed by the Secretary.4.
| Minimum | Maximum | Actual on 1st April | Income Tax | Remarks | |
| Head Clerk | 75/- | 150/- | 100/- | ||
| Second Clerk | 60/- | 120/- | 96/- | ||
| Third Clerk | 50/- | 100/- | 64/- | ||
| Daftri | 30/- | 35/- | 31/- | ||
| Two peons | ... | ... | 26/- | ||
| Total | ... | ... | 317/- |
49.
50.
Except in the case of advances permissible under the rule no pay shall be drawn before the first working day of the month succeeding that by the labour of which it has been earned.51.
Pay and allowances of a servant of the Board may, when he is unable to present himself in person to receive payment, be paid to a banker or agent duly authorised by him to receive the money and give a legal quittance, provided that the banker or the agent holds a legally valid power of attorney to act in his behalf. In the absence of such a power of attorney, the servant of the Board desiring to receive payment through a banker or agent must furnish the latter with a legal quittance for the money claimed, signed by himself, which will have to be surrendered to the disbursing officer with a letter of authority for the payment to be made. The banker or the agent must also furnish a formal receipt (which need not be stamped) to show that the money has been actually received by him.52.
If for any reasons, the leave salary admissible to a servant of the Board on leave is not known (as for example, when the kind of leave to be granted to him has not been finally decided by the sanctioning authority), the amount of pay to which he would have been entitled, had he remained on duty shall be entered in the money column of the Form No. 3 which is intended to show leave salary, the amount being left undisbursed and treated as help over pending the fixation of the amount of his leave salary.Increment Certificate53.
54.
Subject to,any general or special orders issued by the Government in this every behalf, bill in which overtime allowances are claimed shall contain a certificate of the Chairman/Secretary to the following effect; "Certified that:-55.
| Name | Post | Pay | Deductions as per bill | Net amount paid | Signature of payee |
| 1 | 2 | 3 | 4 | 5 | 6 |
56.
Whenever any change, permanent or temporary, is proposed in the establishment of the Board the Secretary shall submit to the Board a memorandum explaining the proposals and the conditions which necessitated the change. The memorandum shall show:-57.
58.
Fines shall not be recovered in cash from the pay of establishments, but shall be shown in the column of fines in pay bills.59.
The following classes of recoveries only shall be made by deduction from pay bills:-60.
When the name of any person appointed either permanently or on probation appears for the first time in a pay bill, in the case of a person previously holding another post, the Last Pay Certificate which shall be in Form No. 8 and in the case of a person appointed for first time the health certificate shall be appended to the pay bill.Note. - (a) In all other cases of transfers the responsibility for obtaining his copy of Last Pay Certificate from his last disbursing officer shall rest with the servant of the Board concerned.(b)The last payment of pay or allowances shall not be made to any person finally quitting services by Board by retirement, resignation, dismissal, death or otherwise or placed under suspension, until the disbursing officer is satisfied himself by reference to the records that there are no demands outstanding against him.Note. - (1) In the case of transfer, the last pay certificate of Secretary. Health Officer, Revenue Officer and Engineer will be issued from the office of Examiner Local Fund Audit Department, Rajasthan.61.
The Health certificate shall be in the form prescribed by the Government for Government servants and may be signed by the Health Officer of the Board if there is one or by the District Medical Officer.62.
The pay of establishment which is treated as a contingent charge shall not be included in pay bills.Note. - (i) Rules 48 to 62 shall not apply to establishment charged to works.(ii)(1) Fixed monthly contingent or Stationery allowance to moharrirs etc., if any, shall be drawn on the salary bills along with the pay of the Officials concerned.63.
Two cheques shall be drawn in payment of a pay bill, one for the net amount payable to the persons whose names are shown in the bill and the other on account of the Income-tax or Provident Fund deductions or Pensions contributions payable to the Government.64.
Pay and leave salary shall be disbursed by the Secretary or in his absence by the Accountant or any other person authorised by the Board in this behalf.Security for Certain Employees65.
66.
No servant of the Board shall ordinarily hold a larger amount in his custody than that for which he has furnished security.67.
The secretary shall maintain a register of securities or deposit in Form No. 47 furnished by each employee and at the beginning of every financial year he shall make enquiries about the existence and solvency of the sureties and record a certificate against each entry that the sureties are solvent and alive.Note. - (The above rules are supplementary to Security Rules for employees of District Board which will be issued separately).Provident Fund68.
When a Board has with the sanction of the Government established a Provident Fund and subscription of the Board to such fund shall be recovered monthly by deductions from the pay bills.69.
The account of each subscriber shall be kept separately and shall show the amount of his subscription, the Board's contribution and the interest accrued thereon.70.
After the close of every financial year, the Secretary shall, as soon as may be practicable, send or cause to be sent to each subscriber a statement of his account showing the opening balance, the deposits and withdrawals during the year and the closing balance, and interest made up to 31st March. Every subscriber shall satisfy himself as to the correctness of the statement and unless errors are brought to the notice of the Secretary within one month from the date of receipt of the subscriber of the Statement, the Board shall not be responsible for any amount not included in the account.Note. - These rules are supplementary to Rajasthan District Board Provident Fund Rules which will be issued separately.Pension Contribution71.
When a Board makes a permanent arrangement for contributing or pensions payable by the Government for its permanent employees or for airy specified class or classes of them by paying to the Government, contribution at a rate fixed by the Government from time to time, the amount of contribution payable to the Government shall be added to the establishment bill and shall be paid from the District Board Fund by credit to the Government at the time the establishment bills is cashed. Such persons shall on retirement receive their pension from the Government unless the pensions fund is transferred to the Board.Travelling Allowance Bills72.
The travelling allowance other than permanent or fixed allowances shall prepared and presented in accordance with the following rules:-(i)The bill shall be prepared in form 9 the instructions printed on the form being strictly observed. When a circuitous route is taken, the reason for doing so must invariably be stated in the bill.(ii)When actual expenses are drawn on account of carriage of horses or conveyances, details of the horses or conveyances transported should be furnished in the travelling allowance bill. For the purpose of drawing the allowances on account of a family, or the higher moundage allowance, a certificate must be furnished by the servant of the Board of the number and relationship of the members of his family for whom the allowances are claimed. No other details in these or other cases need be furnished, but every claim for the cost of carriage of personal effects, horses and conveyance should be supported by a certificate that the actual expenses incurred were not less than the sum claimed.(iii)When casual expenses are drawn full details of the charges should be given and as far as possible the circumstances which rendered necessary for such charges.(iv)The bill should indicate clearly the full purpose of the journey. Phrases like 'on duty' should be avoided.(v)The actual pay and special pay if any, designation, place of head quarters should be clearly mentioned in the bill.(vi)If the journey is undertaken to attend a court of law, the court certificate, must be attached with the bill.(vii)Dates and hours of journeys and halts, alternative route used, by Rail, Road or otherwise should invariably be recorded in the bill.(viii)Certificates which are appropriate on the Travelling Allowance Bills on tour or transfer should be given on the bills,(ix)Travelling allowance Bills requiring previous countersignature shall not be passed and paid before such countersignature has been obtained.| Name of the Officer or Official onwhose behalf the bill is drawn. | Dates of journey for whichtravelling allowance is charged | Amount of the bill | Initials with date of thecounter-signing Officer | No. and date of payment Voucher | Remarks |
| From | To | Rs. | nP. | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
73.
In the case of travelling allowance the following details shall be furnished in the bill:-74.
Contingencies comprise such charges as are incidental to the management of an office.A lump sum shall be allotted by the Board within which the heads of offices may without further sanction, incur expenditure as may be required. No pay of any kind and no additions to pay shall be charged as contingent expenditure.75.
No charge which binds the Board beyond a single payment shall be incurred without the sanction of the Board as contingent expenditure. Recurring charges such as rent of building or land occupied for District Board purposes, assessment payable to the Government and small monthly payments for supplying drinking water or for sweeping offices and such other petty items may however, be incurred by the heads of offices provided the total allotment is not exceeded. Such charges may be debited to the contingencies.Permanent Advances76.
To an officer whose duties cause him to incur petty expenses which require to be paid at once before money can be obtained on a contingent bill, a permanent advance may be allowed. The sum to be allowed shall be fixed on the supposition that recoupment will be made at least once a month.77.
All permanent advances shall be recorded in the register of miscellaneous demand in Form No. 42.78.
Each officer who has obtained a permanent advance shall on the first of April, in each year, sign an acknowledgment that the amount is due from and to be accounted for, by himself. In case of transfer of charge of an officer a similar acknowledgment for the full amount shall be signed by the relieving officer. These acknowledgments shall be kept on a guard file at District Board Office.Explanation. - Permanent advances shall not be multiplied unnecessarily. An officer having subordinates who require petty sums shall rather spare a small portion of his own advance for their use than apply for separate advances for them taking acknowledgments from them in the same form as he himself furnished and retaining them in his office.79.
Each officer holding a permanent advance shall keep a permanent advance account register in Form No. 10 in column 1 to 6 of which shall be entered the items of expenditure from the advances as they occur. The headings of the columns shall follow the items in the budget.80.
81.
Courts realising fines, which under any act in force are credited to the District Board Fund, or arrears of a District Board Tax, shall submit under the order of competent authority a monthly statement in Form No. 12 to the Board. The entries in the statement shall, on receipt of the Statement in the District Board Office, be checked with the pass book and if found correct, shall be posted in the general cash book. If the entries do not tally with those in the pass book enquiry shall be made and the discrepancy removed before any entry is made in the general cash book.If a refund is ordered to be made, it shall be carefully traced in the original statements (Form No. 12) and an entry shall be made therein against the items concerned that the refund has been made. The payment shall then be made in the ordinary manner.Transfer of charge of Office82.
Every transfer of charges of the Chairman shall be reported to the Treasury or Bank with the specimen signature of the relieving Officer.83.
In the case of transfer of charge of the stipendiary officers the account of permanent advance, if any, shall be closed on the date of transfer and a note recorded in it over the signature of both the relieved and relieving officers showing the cash in hand and the unrecouped vouchers made over and received by them respectively.84.
In the case of transfer of charge of the Public Works Staff or the staff entrusted with Cash, valuable stores or stock, the officer to be relieved shall prepare a complete list of the balance of stock, tools and plants and other stores under his charge and the cash in hand. The relieving officer shall then, unless otherwise ordered, proceed with the officer to be relieved to inspect, the stores works and materials at site. He shall also examine the accounts, count the cash in hand, inspect the stores and count, weight and measure certain selected articles in order to test the accuracy of the entries in the list and should minutely inspect the works in progress as to their quantity. The time spent on inspection of works by both the officers shall be considered as on duty and both shall be entitled to pay and allowances for such period.85.
The relieved officer shall in every case furnish the relieving officer with a complete statement of all unadjusted claims with reasons therefore and a report as to any complications likely to arise owing to their nonadjustment.Record of Service86.
Service Books or Rolls shall be maintained for all the servants of the Board in the permanent service of the Board in the Forms in use for Government services. Their service books and rolls shall be kept in the custody of the Secretary.87.
The service Book or Roll is a contemporary record of the servants official life and shall show leave of every description other than casual leave enjoyed by the servant of the Board, period of suspension from employment and other interruption and also warnings and fines. Every entry relating to the aforesaid items shall be written across the pages and attested by the Secretary, the entries relating to the service of the Secretary, the Engineer or Health Officer shall be attested by the Chairman or Vice-Chairman of the District Board.88.
It shall be the duty of every servant of the Board to see that his own service book is properly written up-to-date and attested. He shall sign the service book periodically, at least once in every three years.Chapter IV
Cheques
89.
Cheques drawn on a treasury shall be obtained from the Treasury. Each cheque shall bear the book number and a serial number. Unused cheque books shall be kept under lock and key in the personal custody of the Chairman, who shall notify to the treasury upon which he draws the number of the cheque book which he from time to time brings into use.90.
When the drawing officer receives a cheque book he shall cause the cheques to be counted and a note to be recorded on the back of each cheque book that "This cheque book contains ......... cheques."91.
No cheque shall be signed unless required for delivery without delay to the person to whom the money is to be paid.92.
When a cheque is being prepared for signature an amount a little in excess if the sum for which the cheque is drawn, shall be written across it and its counterfoil as a protection against fraud.Example. - Across a cheque drawn for Rs. 50.50 nP will be written "Under Rs. Fifty one."93.
Cheques shall be payable at any time within three months after the month of issue; thus cheque bearing date any time in January is payable at any time upto 30th April.If the currency of a cheque should expire owing to its not being presented at the treasury within the period specified above, it may be received back by the drawer who should then cancel it and issue a new cheque in lieu of it.Cancellation of Cheques94.
When a signed cheque is cancelled it shall be enfaced or stamped 'cancelled' by the drawing officer. The fact of cancellation shall be noted in red ink under the initials of the drawer of the cheque upon the counterfoil and also across the order for payment which has been enfaced upon the voucher.95.
96.
Cancelled cheque shall be carefully retained until the accounts for the period to which they relate have been audited when they shall be destroyed by or in the presence of the audit officer who shall certify upon the counterfoil that cheque has been so destroyed.97.
All cheques preferable at a treasury for payment, being non-negotiable instrument can be endorsed only once in favour of the specific party to whom the money is to be paid:Provided that-98.
| Date | Reference | Particulars | Amount | Remarks |
| Date | Reference | Particulars | Amount | Remarks |
99.
Chapter V
Stores and Stock Accounts Estimate
100.
The Board shall cause to be prepared for each department e.g. public works, medical, education, publicity etc. estimate for stores required during the ensuing financial year in the following forms:-| Description of Stores | Balance in hand | No. of quantity required for the ensuing year | No. of quantity to be purchased | Estimated cost of the quantity or number to bepurchased | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
101.
The estimate shall be considered by the Board alongwith the budget and orders shall be passed thereon as to whether tenders are to be invited for the supply or whether the stores are to be purchased in the open market at rates approved by the Board.102.
When the annual estimate has been passed by the Board, the Secretary or any Officer authorised by the Board in this behalf may obtain the supplies up to the amount in the sanctioned estimate as required from time to time at the rates in the accepted tender or the rates approved by the Board as the case may be.103.
If any stores are required which are not included in the sanctioned estimate or in excess of the amount or quantity entered therein or which can not be obtained at the rates approved by the Board, supplementary estimates shall be submitted for the special sanction of the Board. In case of emergency the Chairman may sanction such estimate and lay it before the Board for approval at the next meeting.Note. - The rules 100 to 103 above do not apply to road metal supply for which provision has been made separately in Rule 149.Stock Account104.
All movable property of a permanent or durable nature, such as engines, pumping plants, steam road roller, conservancy and road watering cards and animals, lamps and lamp posts, lawn movers meters, furniture, etc., shall be recorded in a register of a movable property in Form No. 13 under the initials of the Secretary or in the case of departments under the direct supervision of the District Board Engineer under the initials of that officer. When the property is disposed of finally by sale or otherwise the particulars of disposal shall be entered in column 9 to 13 under the initials of the Officer aforesaid. This officer shall be responsible that the register is a complete record of the movable property belonging to the Board which should be shown therein.Note. - (a) The register of movable property is intended to be permanent or quasi-permanent record and shall be kept under the personal supervision of the Secretary or the Engineer as the case may be. Articles of different descriptions shall not be promiscuously shown together at one place but a separate page or portion thereof according to requirements should be allotted to each kind of property, sufficient space being left between each set of entries to admit of subsequent transaction being recorded. When a new register is started the existing stock shall after careful verification be distinctly shown as "opening balance in hand on such and such date", so as to be clearly distinguishable from subsequent purchases. No entries shall be made in columns 9 to 13 in this register until the property is finally disposed off by sale or destroyed.105.
106.
107.
Before a bill is passed for payment the officer concerned shall see that the articles billed for have been entered in the appropriate stock book or the property register as the case may be and that a reference to the entry in the register is quoted in the bill. The officer passing the payment, shall be responsible to see, that this rule is carried out.Note. - These rules are supplementary to the Purchase Custody Issued (Disposal) of the stores rules or District Board which are to be issued separately.Stamp Account108.
In order to enable a check to be kept upon the number of stamps expended by each department using stamps upon the business of the Board a stamp register shall be maintained in form 15. This register is intended primarily for postage stamps but the same register shall be used for the receipt of other stamps. Separate pages being allotted for each description and column 5 and 6 being modified as required.Explanation. - This register shall serve also as the Board's Despatch Register.This balance of stamps in hand shall be verified once a month by the responsible officer-in-charge of the department who shall make the note of verification in the remarks column under his signature.Note. - The postage stamps shall be perforated by machine with the name of the particular Board, before taking the stamps in use (e.g. for Jaipur District Board "JDB") may be perforated. The proper permission of such perforation should invariably be obtained from the postal authorities.Verification of Property109.
The whole of the Board's movable property as recorded in the stock books or register of movable property and the register of immovable property, which shall be maintained in form No. 13, 14 and 16 shall be verified annually by the Secretary. The verifying officer shall initial the entries in the registers and furnish a separate certificate indicating the result of his verification.110.
The verifying officer shall initial each entry in the stock book or register and shall also furnish separately a certificate showing the result of his verification. In the case of stores and other movable property the certificate shall be in form 17; in the case of immovable property any convenient form may be used. A separate certificate shall be furnished for each stock book or register. Any serious discrepancy should at once be reported to the Chairman without waiting for the completion of verification of the remaining entries.111.
The Chairman shall as soon as possible pass orders regarding the action to be taken in respect of the discrepancies revealed in the certificate.Chapter VI
Public Works
Duties of the District Board Secretary and EngineerA clear distinction must be drawn between the duties of the Board's Secretary and the official in professional charges of the Board's Public Works. The distinction is neither affected by the rank and designation of the latter official, resident Engineer or Overseer, etc., or by the nature of works in his charge, nor it is influenced by any powers of supervision which the Board may have authorised the Secretary to exercise over the Engineer. Briefly stated the distinction is that the Secretary is an accounts officer and the Engineer an executive officer.The collection on behalf of the Board of taxes and of all other payments on account of the public works is the duty of Secretary. It is also his duty subject to rules, to pay all bills which should be met from the District Board Fund and to compile all balance sheet and statements of expenditure which may be required by the Board or under the rules in force. The Secretary is responsible for the disbursement of all money received in the Board, maintenance of the Cash Book, permanent Advance Account Register, Stamp Accounts, register of telephone calls, register of stationery' and other valuable stores etc. He may take any assistance he requires from his assistants but will remain wholly responsible for any loss or defalcation which may be caused by himself or his assistants. Besides, the cash book, the Secretary will arrange maintenance of Permanent Advance Account Register in respect of the Board's Office, budget and a register of Travelling Allowance.The Secretary will arrange entry in the Cash Book of days receipts and expenditure of all kinds daily and will see that the Cash Book and the Petty Cash Book permanent advance account and Travelling Allowance registers etc., are kept up-to-date. He will see that the Cash Book is closed daily. At the close of each day the Secretary will arrange depositing the cash in the treasury.The Secretary is forbidden to keep Board's money in his personal possession or to mix it with private money. He is further responsible to see that contributory provident fund account is maintained properly and the account of leave and pension contribution in respect of the servants deputed to Board by the Government is rendered to the Government in accordance with the rules prescribed by the Government.He is required to see that all deductions proposed in the bill are properly credited to the appropriate head or remitted to the payees concerned. Bills of local firms should be paid in the presence of the Secretary. As regards outside firms, money order should be sent the same day. It is the duty of the Engineer to supply the Secretary with such information as will enable that officer to make correct demands and payments, but it is the duty of the Secretary actually to make the demands and payments, and to account for them.The connection of the Engineer with money and account is restricted to his estimate, his permanent advance for contingencies and such figures as may be required of him for statistical purposes. He will of course be required to distribute the pay of his establishment and to perform similar duties which properly belong to the Secretary. He cannot, however, collect taxes nor should any money ever be received by him on behalf of the Board. He cannot sign cheques on the District Board Fund and is not authorised to pay any bills except from his permanent advance. He has noting to do with the accounts of public works expenditure, beyond what is necessary for statistical purposes, or the budget estimate. When work is to be undertaken, the Engineer should draw up estimate and send it to the Secretary who should report whether there is a budget allotment covering the charges. The estimate can then be sanctioned by the Board and the work carried out by the Engineer. When a contractor's work is finished he should submit a bill to the Engineer who will certify on the bill that the work has been duly completed according to the terms of the contract and that the measurements entered in the bill are correct. He will then hand it back to the contractor from which time he ceases to have any connection with the transaction. The contractor will obtain a payment from the Secretary who will bring it to account and take a receipt from the payee in support of the charge. If the work is done otherwise than by contract the Engineer must prepare bill in detail for payments by the Secretary, and vouch for their accuracy in the same manner as if he were dealing with a contractor.From the financial and other points of view public works is one of the most important branches in District Board administration. The value and importance of proper account keeping in public works branch cannot, therefore, be over rated and demands special attention by the Board and its Secretary. Unless the accounts are kept by a competent person the abuses and irregularity which are an unfortunate feature of these accounts will be further augmented.Preparation of estimates112.
To facilitate the preparation of estimates, a schedule of rates for each Tehsil for each item of work commonly executed shall be prepared by the Engineer in the month of October every year and sanctioned by the Chairman, District Board.113.
Plans and estimates for original works shall be prepared only after the Board accords administrative sanction to a project and the Chairman passes an order thereof. The Board's resolution according administrative sanction shall always be quoted on the estimates.114.
The estimate shall be prepared generally in the forms used in Public Works Department of the Government. The Engineer may. however make additions or alterations in the heading on the face sheets according to requirements. In preparing the estimates the instructions prevalent in the Public Works Department of the State shall, as far as possible, be followed.115.
The estimate shall provide for the complete work and not piece meal work. The cost of the work shall generally be calculated at the rates given in the Schedule of rates and if for any reason those rates are not considered adequate and high rates are necessary, a detailed statement showing the manner in which the rates entered in the estimates are arrived at shall be appended to the estimate.116.
All incidental expenditure, which can be foreseen, shall be provided for in the estimate. Provision may be made to the extent of 5 per cent, of the total charges for unforeseen contingencies. The provision of unforeseen contingencies shall not be diverted to any new item, not provided for in the estimate, without the sanction of the authority which sanctioned the original estimates.117.
The annual repair estimates for building shall also provide for rates and taxes payable in respect of the buildings and for pay of the watchman or keepers, if any.118.
Annual repair estimate to roads shall be based on a mileage rate verifying according to the nature of road, nature of town through which it passes, and the importance of the road for traffic. The mileage rates shall be fixed by Engineer of the District Board.119.
The repair estimates to building shall be for fixed amounts based on a percentage of the cost of the building, the nature of the work and the use to which building is put. These rates shall be fixed by the Engineer of the District Board from time to time.120.
When the original estimate is likely to be exceeded for any reason or when a change of design or plan is necessary revised estimate shall be prepared as soon as the necessity arises before the completion of the work.121.
If a work is abandoned after partial execution and is proposed to be taken up again, a fresh estimate shall be prepared before the work is restarted.122.
Deviations from the sanctioned estimate which do not necessitate the preparation of revised estimate may be carried out with the sanction of the Engineer. Such deviation shall however be shown in a statement to be kept on record with the sanctioned estimate.Approval of estimates123.
All works except those for which the sanction of the Government is necessary shall be approved technically and administratively by the Board, or by any authority to which the Board has in accordance with the provisions of the Act and the rides thereunder delegated its power in this connection.124.
The authority granted by an approval to an estimate for an original work shall be strictly limited to the precise object for which the estimate was intended to provide. Any anticipated or actual saving on an approved estimate shall not be applied to carry out additional work not contemplated in the original plan and estimate for work. The originals of approved estimate whether original or revised, and deviation statements shall remain with Accountant.Execution of work125.
No work shall be commenced without proper authority. An order to prepare an estimate is no authority for execution and no work shall be commenced or expenditure in connection with it incurred until funds are provided.126.
With regard to the execution of works verbal orders shall not be given but where such orders are given they shall be confirmed in writing as soon as possible.127.
Works may be carried out departmentally or by contract. Works to be carried out-departmentally may be got done by (1) daily labour (2) rate list or (3) piece work. The Board or any authority to which the Board has delegated its powers in accordance with the provisions of the Act and the rules thereunder, may after consulting the Board's Engineer, decide which particular system should be adopted in carrying out any work.Contracts128.
In the case of original works estimated to cost more than Rs. 500/- tenders shall be publicly invited in such manner as may be prescribed in the Rajasthan District Board Public Works Rules (to be issued separately).129.
Whenever a work is to be given by contract, the following particulars shall invariably be furnished to intending contractors:-130.
The amount of earnest money to be deposited with a tender shall be in accordance with the rules in this behalf, in each case and shall be sufficiently large to be a security against loss.131.
The earnest money received with the tenders shall be credited to the Petty Gash Book Form No. 46 and shall be refunded to party whose tender is not accepted. If the tender is accepted the earnest money shall be taken to form part of the security deposit and transferred to the register of securities or deposits.Security from the Contractors132.
Security shall in each case be taken from every contractors for the due fulfilment of the contract and shall be either in the shape of lump sum, or a deduction of 10% made from the bills payable to the contractor. Such security shall be returned to the contractor, only after six months from the date of the completion of the work and full satisfaction of the Board's claim against him. The amount of security shall be credited to the register of securities or deposits.Agreement from the Contractors133.
For every work given out on contract, an agreement on stamped paper shall be taken and executed.134.
Every sanctioned contract shall be entered in a register and each entry shall be initialled by the Accountant.135.
Time for commencement and completion of the work shall be mentioned in the agreement, and power shall be reserved to the Board for cancellation of the contract, and for getting the work done by any other agency at the cost of the contractor in case of failure on the part of the contractor to commence the work in time or to keep it in progress with due diligence, provisions shall also be made in the agreement for imposing a penalty for breach of any conditions of the agreement.136.
137.
In case the contractor is asked to do any work in addition to, or in modification of that specified in the estimate, the conditions on which he is to carry it out shall be embodied in a statement and his signature shall be obtained thereon in token of acceptance.Register of Works138.
For every work undertaken by the Board the estimated cost of which does not exceed Rs. 1,000/- an account shall be kept in register No. 18.139.
140.
Register in forms 18 and 19 shall be kept in the District Board Office and in the case of works entered in register No. 18 the bills when passed by the Engineer shall give sufficient details to enable the entries in this register be properly made.Note. - The page number of register No. 18 or 19 as the case may be should always be noted on the bills concerned when they are posted in those registers.Measurement Book141.
All works done (whether by contract or by piece or by daily labour and materials received which have to be counted or measured) shall be measured and the measurements entered in a measurement book Form No. 20.Note. - (a) Detailed instructions for writing up the measurement are printed in the book itself and these instructions must be carefully observed.142.
From the measurement book all quantities should distinctly be traceable in the document on which payment is made, and when a bill is passed for connected entries in the measurement book shall be crossed over and cross references given in the bill and in the measurement book.143.
The measurement recorded in the measurement book shall be checked by the Engineer or where there is no Engineer, by the Secretary signed by him and the measurement books shall be checked in the office.Note. - The Engineer is personally responsible for the correctness of all measurements recorded in the measurement book.Bills144.
145.
For work done by daily labour the Muster Roll shall in the prescribed form No. 24. Each work done by daily labour shall be measured up and kept on record.Completion Report146.
When a work is finished a completion report in Form No. 25 shall be given by the Engineer or where there is no Engineer or by the Secretary that work has been satisfactorily done in accordance with the sanctioned plan and estimate, material variations, if any, being explained and Shown in the plan (if any), in case of contract works the final bill shall not be paid before the completion report is given.Road Repairs147.
At the time of preparation of the budget a statement shall be drawn up in the following form:-| Name of road | Total length of eachroad and breadth | Length for renewal during the year | Thickness of the layer of metal to be laid | Quantity of metalrequired | Estimated cost of the metal required |
| From | To | Ballast | Kankar | Ballast | Kankar |
| A.B.C.D.X.Y.ETC. | |||||
| Add quantity required for patch repairs | |||||
| Grant Total |
148.
This statement shall be considered by the Board and orders passed as to the arrangements for the execution of work and supply of metal.Note. - In cases where the consolidation or repair of roads is done through contractors and not by departmental agency the above statement should be amplified to include additional charges such as these for sacrifying dressing berms, etc.149.
(a)When a contract is given for supply of metal and consolidation and payments are made at inclusive rates the account shall be kept in register No. 18.(b)When road metal is obtained and stocked for consolidation, when, required a stock book of road metal shall be kept in Form 14 entries being made as each road is repaired, for the issue of the quantity of metal used thereon. Column 6 of the stock book will show the name of the road repaired its length, breadth and the thickness of layer of metal put in.(c)In the case referred to in clause (b) of this rule the accounts shall be kept in register No. 14 in the manner prescribed in rule 138 and 139.Note. - The entire road repair accounts shall be kept in one page of this register.| Scale | 1000 | 2000 | 3000 | 4000 | 4970Feet |
| 1895-96 | |||||
| 1896-97 | |||||
| 1897-98 | |||||
| 1898-99 | |||||
| 1900-01 | |||||
| 1901-02 | |||||
| 1902-03 |
150.
Chapter VII
Budget
151.
An annual estimate of the anticipated income and proposed expenditure of the District Board during the next financial year shall be prepared in the manner laid down in sections 163 to 166 of the Act.152. Revision of Budget.
- As soon as may be after the first day of October a revised budget for the year shall be framed and such revised budget shall, so far as may be, subject to all the provisions applicable to a budget made under section 163.153.
After the budget has been passed, no expenditure shall be incurred under any budget head, in excess of the amount provided, unless provision for such excess is made by transfer under proper sanction from some other head under which there are savings or by a revised budget passed by the Board at a special general meeting called for the purpose.154.
All claims on the District Board fund shall be paid as they fall due as far as possible and recorded under the appropriate head of account. If there is no budget provision, or the budget provision is likely to be exceeded, steps shall be taken to obtain additional funds by additional appropriations or re-appropriations before the year closes.Demand and Collection Register of Cess Tax155.
When the Board collects cess dues under section 113 and 114 of the Act, the demand and collection register shall be kept in Form No. 42 which shall be signed by the Secretary, in token of his having satisfied himself that the demands have been duly and correctly entered. In column 2 of this register reference shall be quoted to the document or order on which the demand is based and other necessary particulars shall be given in column 4.156.
The register should be maintained Tehsilwise and a number of pages shall be set apart for each village.157.
This register shall also be current for five years or longer and fly leaves containing columns 5 to 24 shall be inserted for each year's transaction.158.
The demand register shall be totalled at the end of the year and the total recoveries shall be agreed with the classified abstract and a certificate to the effect shall be recorded by the Secretary.159.
Among Demand and Collection Register in Form No. 27 should be maintained in which all the arrears of the preceding years shall be brought forward. In this Register the demand relating to each year shall be posted separately for each tax and at the end an Abstract for all the preceding years will be prepared.B. Demand and Collection Register of other Taxes160.
When the right to collect other taxes under section 115 of the Act is exercised by the Board, a Demand and Collection Register in Form No. 26 shall be maintained in the District Board office to watch the demand and collection.161.
The demand register shall be totalled at the end of the year and the total recoveries shall be agreed with the classified Abstract and a certificate to the effect shall be recorded by the Secretary.162.
The arrears of past years with the names of persons from whom the arrears are due shall be carried forward in to the new register every year to be maintained in the Form No. 27.CollectionsNote. - The regular procedure for the collections of taxes and other Board dues is laid down in Chapter VII of the District Board Act. Under the procedure a bill has first to be presented to the person liable for payment and if payment is not made within 30 days of the date of service of notice, a warrant of distress may be issued. It must be carefully observed that before a distress warrant can be issued both a bill and a notice of demand must have previously been served upon the person liable. This procedure contemplates that payments will be made as a general rule at the District Board Office or to a person empowered by a regulation to receive such payments. If a Board desires with respect to some particular taxes of having outdoor collections it must pass a regulation empowering the persons who are to collect the money to receive payments as required by section 135 of the Act and must in any case arrange for the presentation of bills. It is to be noted, however, that any system of outdoor collection is liable to serious abuse as it gives many opportunities of speculation to the low paid tax collectors and a very strict and vigilant supervision is necessary, where the system is maintained. Board should, therefore, make efforts to secure that payments are made as far as possible at the Board's office and in order to encourage such payments they should arrange for sufficient facilities at the Board's office to enable tax payers to deposit their money and obtain receipts with a little delay as possible.Bills163.
When demands have been posted in the Demand and Collection Register bills shall be prepared in the prescribed Form No. 28 and sent round to the Tax payers.Note. - See section 135 of the Act.164.
When a tax is paid at the District Board Office a receipt for the amount shall be given to the tax payer in Form 1 and the collection brought to account in the general cash book and in the Demand and Collector Register.Outdoor Collections165.
In a District Board where the outdoor collection system is adopted receipts in counterfoils (Form No. 1) duly signed by the Secretary shall be prepared in the serial order of the entries in the Demand and Collection Register and made over (through the Revenue Office or Tax-Superintendent if there is any) to the Tax-Collector who shall give a receipt for the receipts thus made over to him in Form 29.166.
On receipt of the full amount entered in the receipts from the tax-payer, the Tax-Collector shall make an entry of the payment in his collection challan, Form 30, enter the date of payment in the receipt and its counterfoil, and signing both below the signatures of the Secretary, shall deliver the receipt to the tax-payer. If the tax-payer should tender to the Tax- Collector only a portion of the amount specified in the receipt the Tax-Collector shall not receive it nor shall he make any alteration in the amount entered in any receipt.167.
The Tax-Collector shall tender his collections daily at the District Board Office where his collection challan shall be totalled and the amount having been agreed with the cash he produces, the challan shall be signed by the Secretary or other person empowered by the Board to receive the money. A receipt for the amount shall be given to the Tax-Collector in a receipt book to be kept in his possession in Form 31. The amount will then be at once brought to account in the general cash book.168.
169.
170.
171.
172.
The licence,shall be in Form 37 or 38 except where a different form has been specifically provided under any rule, bye-laws or orders of the Government for any specified purposes.173.
Licences shall be issued as soon as the fees or tax is paid in and the amount thus collected shall, in cases of licences granted by the Secretary, be brought to account daily in the general cash book direct from the counterfoils, in other cases it shall be remitted daily by the licensing officer to the District Board Office with a duplicate challan in Form 39.174.
The licensing officer shall see that the progressive total is entered on each counterfoil at the time when each licence is issued, that the last progressive total agrees with the cash in hand and that the collection are regularly remitted to in accordance with preceding rule.175.
Every licensing officer shall maintain a register of licences in Form 40. A separate volume of the register shall be kept for each kind of licence, and shall be arranged either in alphabetical order of the names of the licences or according to words, as is found convenient.176.
The licensing officer shall, immediately on receipt of the statements submitted by the Inspectors appointed for the purpose, compare them with the register of licences prescribed by Rule 175, and in each case in which a licence is required to be taken out but has not been applied for, suitable action shall be taken.177.
At the end of each month the licensing officer shall examine the register of licences and shall take such action as may be within his power with regard to every person whose licence may have expired up to date and who has not taken out a fresh licence or he may if necessary report the case to the Board for orders.Miscellaneous178.
Before a refund of any kind, otherwise in order, is allowed, the original demand or realisation as the case may be, must be traced and a reference to the refund should be so recorded against the original entry in the cash book and other documents as to make the entertainment of a double or erroneous claim impossible. Any acknowledgment previously granted should, if possible, be taken back and destroyed and a note of the repayment recorded on the original of the receipt.179.
Refunds of revenue can be drawn only on the demand and on the receipt of the person entitled to receive them after production of proper authority: on no account may they be drawn on the receipt of a Board s officer and lodged in a deposit account pending demand.180.
Every refund shall be noted against the original credit in the Board s accounts and other documents in which the moneys received are entered in detail, and a certificate of such a note having been made must be given in all vouchers for refunds.181.
When the tax is refunded cross reference shall be given in the payment voucher and in the Demand and Collection Register.182.
When the demand for a tax is based on declarations furnished by the tax payers these declarations shall be kept together in the order of entries in the Demand Register of licences, as the case may be and connecting references quoted.183.
The tax-inspectors shall report all cases as they come to their notice, in which a person liable to a tax has not been assessed to the same or taken a licence as the case may be and in addition shall furnish such periodical statements as the Board may prescribe.Rent184.
The rent register shall be in Form 41 and the demands collected according to Rules 163 to 171.Note. - A rent deed shall be got executed at the time of leasing out the District Board land or any other property.Miscellaneous Demands185.
Recovery of demands not otherwise provided for in these rules shall be watched through the register of Miscellaneous Demand in Form 42, in column 2 of which reference to the sanctioning order or the document on which they are based shall be quoted and other necessary particulars entered in column 4. As a rule payment for all such miscellaneous demands should be made at. the District Board's office.2. General Cash Book
186.
In the General Cash Book Form No. 43 shall be recorded on the left side the receipts to be credited to the Board and on the right side the amounts of all cheques drawn with their number and the names of the persons in whose favour the cheques are drawn.187.
The amounts due to the District Board realized by a Tehsil shall be remitted by it to the Treasury for credit to the District Board.188.
Every member, officer or servant of a Board shall similarly credit to the Treasury all money received by him and he shall immediately send a report with the challan in original to the District Board's Office. Such reports with the challans shall be filed in the daily sheet file.189.
The daily total of each detailed head from the classified abstract of receipt and payments shall be tallied with the General Cash Book.190.
3. Classified abstract of receipts and payments
"Classification and Classified Abstract"191.
192.
1. To correct an error of classification in the original accounts.
2. To account, by debit or credit to its proper head for interdepartmental and other transactions in which cash does not actually change hands.
193.
When a transfer entry is to be made, a minus entry shall be made in the classified abstract under the account from which the amount is to be transferred and a plus entry under that to which it is transferred in the place provided for the purpose.194.
When an item has to be adjusted, the money on receipt shall be brought to account in the General Cash book in the usual way as a miscellaneous receipt and the item carried into the classified abstract of receipts. At the end of the month the adjustment shall be made by deducting the amount from both receipt and expenditure under the account affected in the classified abstract.Explanation. - Neither transfer entries nor adjustment can be made in the accounts of a year after these accounts have been finally closed.Note. - When any transfer entry or adjustment is made the item affected should be distinctly specified or marked and reference should be given in the foot-note as to the items of accounts from and to which the amount has been transferred briefly stating the reasons for the transfer entry or adjustment.4. Register of Cheques and Bank Drafts issued
195.
The object of the register of Cheques & Bank Draft is to note the purpose and the amount for which and the person in whose favour each cheque is drawn. The date and the manner in which each cheque or Bank Draft is sent to the payee shall be noted in the column provided for the purpose. When a cheque is drawn or Bank Draft is sent for items which have to be paid by the office the disbursement shall be noted in the proper columns of this register and the amount shall be taken at once to the Petty Cash Book in Form 46 to be maintained by the Cashier in which receipts, disbursements, and balance undisbursed shall be shown clearly and reference shall be given in the register against such entries. No amount for which a Cheque is drawn and cashed shall remain in the office without being brought to Petty Cash Book. The Cheque & Bank Draft Register shall be maintained in the Form 45.5. Treasury Pass Book
196.
All sums paid into treasury on account of the Board and all payments made by the Treasury on cheques shall be entered in a Treasury Pass Book to be obtained from Treasury if permissible under rules. At the close of each month the entries on each side of the Pass Book shall be totalled and the balance struck. The balance in the Treasury Pass Book shall be agreed with that shown in the General Cash Book. The Pass Book shall be sent once a month to the Treasury for certification of the balance under dated signatures of the Treasury Officer.6. Permanent Advance Account Register
197.
the Permanent Advance Register in Form No. 10 shall mainly contain an account of the permanent advance. It shall be confined to the disbursements made from the advance and recoupments thereof. Disbursement shall be shown on the right side and the recoupments on the left. The balance shall be verified at the end of every month and a note of verification shall be made in the register by the Secretary. When the balance of the advance in hand is running low and in the case at the end of the financial year, the item of expenditure shall be billed for in the proper form and the advance shall be recouped.At the end of every month, an abstract shall be worked out showing the details of the amount to be recouped.7. Register of Securities or Deposits
198.
199.
In the case of bonds, if property is hypothecated, a brief description of the property shall be given in the remarks column and the heading of column 13 shall be changed to "name of Depositor".8. Register of Advance
200.
When a temporary advance for any particular purpose or an advance of pay is made it shall be entered under the direct supervision of the Secretary as a demand in the register of miscellaneous demand. When the advance is adjusted the particulars of transactions shall be entered in the collection side of the register, a note being made in the remarks column to show whether the adjustment was by repayment in cash or by deduction from salary or by a work bill. In the last case the accounts rendered shall be duly passed by the competent authority and an order "or passed for Rs ............" recorded thereon before an adjustment is made.201.
No advance shall be made to a member of the Board for the execution of the work or purchase of articles. All payments on the account shall be made either out of the permanent advance held by an officer of the Board or by cheques drawn in the name of the actual payer.202.
In emergent cases and when the permanent advance is not sufficient for the payment of works carried out by daily labour, purchase of materials, law charges, and the like, advance not exceeding Rs. 500/- may be drawn under the sanction of the Board in the name of the Secretary Health Officer, Revenue Officer or Engineer. Such advances shall be adjusted before the close of the year in which they are made, and no fresh advance shall be made to an officer unless the previous one has been adjusted.203.
The accounts of temporary advances shall be closed quarterly when the outstanding balances shall be brought forward and the register laid before the Chairman for examination and order in regard to overdue items.9. Monthly Cash Account
204.
At the end of every month a monthly cash account shall be prepared in Form No. 48 from the classified abstract of receipts and payments.205.
In order to show the correct financial position of the Board, debt account and investment account shall be separately shown in the cash account.206.
The debt account shall be prepared from the suspense account showing the loans, deposits, advances, contributions for specified objects, such other items, and the net balance due to the Board.207.
In the investment accounts shall be shown the balance of investments at the beginning of the month, the amount invested during the month, the amounts withdrawn or securities or cash certificates encashed and the balance at the end of the month.208.
The details of balance shall be shown as under:-10. Annual Accounts
209.
Every District Board shall at the end of each financial year prepare an account in Annual Account Form No. 49 showing the receipts and payments classified under the several heads of account contained in the budget estimate.210.
The total of the details under each head of receipts and payments as given in the annual account shall agree as to rupees exactly with the figures under the same heads in the classified abstract.211.
The details of the balance in the Treasury and in the Bank or Banks shall be separately shown in the Annual Account and a certificate that the closing balance as shown in the account has been compared with that shown in the Treasury Pass Book or the Bank Pass Book as the case may be, and found to be correct as to rupees, shall be appended to the account. A memo explaining the difference, if any, shall also be attached to the certificate.212.
The accounts shall be checked by the Auditors at the annual audit with reference to the account books.11. Provident Fund Ledger
213.
Where a Provident Fund is established by a Board the following books shall be maintained:-214.
The total subscription for a month, refunds of withdrawals from the fund, Board's contribution and interest received shall be posted on receipt side of the Day Book. The Book shall be balanced on every day on which there is a transaction.215.
Subscription of individual subscribers, the Board's contribution withdrawals and refunds of withdrawals shall be posted into the ledger from monthly pay bills and the balance in column 7 shall be worked out. A page or set of pages shall be assigned to each subscriber. The ledger shall be indexed.216.
Before the close of each month the figures of subscription, refunds and other items shall be posted from the ledger to the Broad Sheet and the total receipts and withdrawals for the month shall be agreed with the Day Book.217.
At the close of the year, the columns of the Broad Sheet shall be totalled and the interest earned shall be calculated and posted in the ledger in the space provided for the purpose.218.
A copy of his account shall be furnished to each subscriber at the end of each financial year and in any case not later than the end of June of the following year.219.
When an account is closed, the amount at the credit shall be dealt with under the regulations framed by the Board.220.
A register shall be maintained in Form of Register of Miscellaneous Demands for noting the advances made out of the Provident Fund. As soon as an advance is sanctioned and paid, it shall be entered in this register and repayments noted as they are made.Note. - These rules are supplementary to the District Board Provident Fund Rules which shall be issued separately.221.
When recoveries of advances are made from the pay, the amount of monthly subscription and the amount of advance recovered shall be separately shown in the pay bill.12. Register of Suits
222.
For the purpose of keeping a record of all suits in which a Board is a party a register of suits in Form 53 shall be maintained in two volumes, one for suits in which the Board is the plaintiff and the other for suits in which the Board is the defendant. The particulars of each case shall be entered in the Register of Suits as soon as a suit is instituted by the Board or a notice of the institutions of a suit against the Board is received by it, and further action taken thereon recorded from time to time. The appeals shall be entered on separate pages allotted for the purpose in the register and cross references quoted. The register should periodically be checked and signed by the Secretary and laid before the Chairman once every half year for his review and signature.13. Register of bills
223.
All bills received by the Board shall be recorded by the Board in a register of bills, in Form 54.14. Register of objected bills paid
224.
The Board shall maintain a register of objected bills Form No. 55 wherein all such bills, which have been objected to by the Secretary or the Accountant shall be entered into. This register shall be produced to audit for necessary scrutiny of such bills.15. Register of grants-in-aid received or paid
225.
Grants-in-aid received or paid by the Board shall be recorded in the registers of Grants-in-aid in Form No. 56 & 57 respectively. Separate ledger account for each grants-in-aid received or paid shall also be maintained in the classified abstract to see as to what extent the expenditure has been incurred or utilized out of the particular grants-in-aid.16. Register of money orders received
226.
A register of money orders received shall be maintained in Form 58 in which all the money orders received shall be recorded by the Secretary.17. Register of cheques and drafts received
227.
All the cheques and drafts received by the Board shall be recorded in a register of cheques and drafts received in Form 59.18. Register of Telephone calls
228.
229.
The Board shall maintain a register of trees in form No. 61 in which shall be entered details of all the trees within the jurisdiction of the Board.19. Register of loans
230.
All loans received by the Board shall be recorded in the Register of loans (Form No. 62) each instalment of loans, as it is taken being recorded in column 4. Each entry in the register shall be attested by the Secretary. A separate page shall be opened for each loan; and loans from Government shall be kept distinct from loans received from other sources.20. Register of investment
231.
A record of all investments shall be maintained in the register of investments in Form No. 63. Each entry shall therein be attested by the Secretary. Government Securities shall be kept distinct from other investments.Form No. 1(See rule 16)(Counterfoil).......District Board........No..............................................Book No....................................Received from Shri..................Bill No. ...............| Demand Register No. | Name or No. of premises | Particulars of Payment | Period | Amount |
| 1 | 2 | 3 | 4 | 5 |
| Total in Words |
| Reference to sanctioning orders | Name and details of sections | Sanctioned pay of section | Amount paid for back month with quotation ornumber an date of Voucher | ||||||||||||
| On 1stApril | On April. Rs. nP. | May Rs. nP. | June Rs. nP. | July Rs. nP. | August Rs. nP. | September Rs. nP. | October Rs. nP. | November Rs. nP. | December Rs. nP. | January Rs. nP. | February Rs. nP. | March Rs. nP. | Marks | ||
| 1 | 2 | 3 | 4 | 5 | |||||||||||
| 19 | 19 | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated |
| 19 | 19 | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated |
| 19 | 19 | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated | V.N. dated |
| S. No. | Name of the incumbent. | Designation. | Monthly rate of pay | Pay & acting leave allowance claimedseparately | Dearness allowance and other allowance |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Provident Fund Contribution by District Board | Total | Pay and acting leave allowance held over forfuture payment. | Fine and other recoveries. | Total amount be drawn |
| 7 | 8 | 9 | 10 | 11 |
| Deductions On AccountOf | Total recovery | Net amount payable to each incumbent | Signature of payee. | Remarks | ||
| Provident Fund | Income tax. | Recovery of Provident Fund advances. | ||||
| 12 | 13 | 14 | 15 | 16 | 17 | 18 |
| Total Rs.............Deduct undisbursed pay refunded as detailedbelow Rs.income tax Rs and recoveries.Net sum required for paymentRs................ | Head and Item of the Budget |
| Debit head....on Rs... | |
| Debit head....on Rs.... | |
| Credit head....on Rs.... |
| Establishment | Name | Period | Amount |
| S. No. | Name of the employer | Provident fund account number | Pay | Rate of subscription |
| 1 | 2 | 3 | 4 | 5 |
| Amount received | Contribution made by the District Board | Total | Recovery of advance | Remarks |
| 6 | 7 | 8 | 9 | 10 |
| Nature of Absence | |||||
| Name of Absentee | Designation | Kind | From a.m. or p.m. | To a.m. or p.m. | No. of days of absence |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Officiating Servant of the Board (if any) | ||||
| Name | Substantive post | Substantive pay | Additional pay | Remarks |
| 7 | 8 | 9 | 10 | 11 |
2. The Statement should be divided off into section corresponding to sections in the bill, arrangements affecting one section only being shown together.
3. All changes in the personal of the permanent establishment due to retirements, transfers, deaths and consequent new appointment and increases and decreases of cadres or establishment should be shown. The number of posts left unfilled should be noted at the end of each section, and if there is no unfilled post in any month the facts should be recorded. Vacancies against which officiating arrangements have been made should be shown individually and in full details.
Form No. 6[See Rule 53 (i)].......... District BoardPeriodical Increment Certificate for the Month of .......... 19| Name of incumbents | Whether substantive or officiating | Scale of pay of post | Present pay | Date from which present pay is drawn | Date of present increment |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Future pay | Suspension for misconduct and such other absenceas does count for increment | Leave without pay and in the case of thoseholding the post in officiating capacity, all other kinds ofleave | ||
| From | To | From | To | |
| 7 | 8 | 9 | 10 | 11 |
2. The figures (1) or (2) applies. The explanatory memo, should be submitted in any case in which reason (2) applies.
Signature of the Chairman/Secretary.Form No. 7(See Rule 56)Statement of proposition for Revision of Establishment of District Board......| Order SanctioningPresent Establishment | Office to which theproposition refers | Nature of Charge | Average cost | ||||
| Present Scale | Pay | ||||||
| No. | Date | Number | Designation | Minimum | Maximum | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Nature of Charge | Average cost | ||||
| Proposed Scale | |||||
| Number | Designation | Minimum | Increment | Maximum | |
| 9 | 10 | 11 | 12 | 13 | 14 |
| Proposition | Grounds ofproposition | No. and dateof Boards resolution | |||||
| Permanent | Temporary | ||||||
| Increase per month | Decrease per month | Increase per month | Decrease per month | ||||
| Amount | Amount | Amount | Period | Amount | Period | ||
| 15 | 16 | 17 | 18 | 19 | 20 | 21 | 22 |
2. He has been paid up to.............
at the following rates :-RateParticulars:Substantive pay..............Allowances......................3. He has made over charge of the office of.................... on the ............. noon of ..................
4. Recoveries are to be made from the pay of the servant of the Board as detailed in the reverse.
5. He has been paid leave salary as detailed below. Deductions have been made as noted on the reverse.
| Period | Rate | Amount |
| From.........to......... at | Rs ............................... a month | |
| From.........to......... at | .................................... a month | |
| From.........to......... at | .................................... a month |
6. He is entitled to draw the following:-
7. He is also entitled to joining time for days.
8. The details of the income tax recovered from him up to the date from the beginning of the current year are noted on the reverse.
9. He has availed .............. days casual leave up to the date of issue of the certificate.
Date.............. 19.....| Name of months | Pay | Advance of Provident Fund | Funds and other deductions | Amount income tax of recovered | Remarks |
| April 19 | |||||
| May 19 | |||||
| June 19 | |||||
| July 19 | |||||
| August 19 | |||||
| September 19 | |||||
| October 19 | |||||
| November 19 | |||||
| December 19 | |||||
| January 19 | |||||
| February 19 | |||||
| March 19 |
1. month *
2. months*
3. months*
previous to this date, with the exception of those detailed below (of which the total amount, has been refunded by deduction from the bill), have been disbursed to the servants of the Board therein named and their receipts taken in the office copy of the bill or in a separate acquittance roll.2. Also that it was necessary for the servants of the Board for whom halting allowance at Headquarters is drawn to keep up the whole or parts of their camp equipage during such halt and that the expense incurred on this account was not less than the halting allowance drawn.
| Details of Travelling Allowance Refunded | Chairman | ||||||
| Section of establishment | Name | Period | Amount | Section of establishment | Name | Period | Amount |
| Passed for Rs. .............. | Rupees | ||||||
| Date | Pay Rs. | Chairman | |||||
| Examined and entered | |||||||
| Accountant | |||||||
| Date | Chairman |
| Voucher No.Date of paymentfor..... 19.... |
1. Journeys of different kinds, and journeys and halts should not be entered on the same line. Only one kind of allowance should, therefore, be filled in one and the same line and its amount carried out separately into the last money column.
2. Permanent travelling conveyance and horse allowances should be drawn along with the pay of the servant of the Board and not in travelling allowance Bill.
3. Fractions of a mile in the total of a bill for any one journey for such person should not be charged for.
4. When the first item of a Travelling Allowance Bill is a halt the date on commencement of that halt should be stated in the "Remarks" columns.
5. If daily allowance is claimed in respect of a road journey, the number of miles travelled should be entered in column 14 and the daily allowance in columns 17 to 19.
6. When travelling allowance is claimed in respect of journey to or from a bus station should be mentioned in the "Remarks" column whether or not the halt has exceeded ten days.
CertificatesTravelling allowance Bill of the Establishment......... of.........District Board.........for the month of...........19| Name with designation | Head-quarter | Actual Pay | Particulars of journeys and halts | |||||
| Departure | Arrival | |||||||
| Station | Hours | Date | Station | Date | Hours | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Kind of journey by rail (mail or passenger)steamer, air/road or trolly. | Railway Steamer Aeroplane Fare | Mileage by road of trolly | ||||||
| Class | No. of fares | Amount | No. of miles | Rate | Amount | |||
| 10 | 11 | 12 | 13 | 14 | 15 | 16 | ||
| Rs. | np. | Rs. | np. |
| Daily allowance | Actual Expenses | Purpose of journey | Total of each lineAmount | Remark | ||||||
| No. of days | Rate | Amount | Incidental charges | |||||||
| Particulars | Amount | |||||||||
| 17 | 18 | 19 | 20 | 21 | 22 | 23 | 24 | |||
| Rs. | nP. | Rs. | nP. | Rs. | nP. |
| Date | No. of Sub-voucher | Description of charge | To whom paid | Expenditure |
| Classification of each sub-voucher showing itemor items of account to be debited and amounts. | ||||
| Rs. np. Rs. np. Rs. np. Rs. np. | ||||
| 1 | 2 | 3 | 4 | 5 |
| Total Amount | Recoupment of Permanent Advance | ||
| Date of despatch of bill | Amount | No. & date of cheque | |
| 6 | 7 | ||
| (a) | (b) | (c) | |
| S. No. of Sub-vouchers | Description of charge and number and date ofauthority for all charges requiring special sanction | AmountRs. nP. |
| Head and Item ofBudget | ||
| 1. | I certify that the expenditure charged in thisbill could not with due regard to the interest of the Board beavoided and that the charges have been really paid. | |
| 2. | I certify that I have satisfied myself thatspecial circumstances have rendered the temporary excessexpenditure over the monthly proportion of the budget grantunder the head necessary, and that an additional grant will beobtained if there is a likelihood of the annual grant beingexceeded. | |
| 3. | I certify that there has been no excessexpenditure over the monthly proportion of budget grant. | |
| Date | Name | |
| Office | ||
| Pay Rs.............. | ||
| Examined | Checked and found correct. | |
| Accountant | Secretary | Chairman/Secretary |
| Dated ......... 19 | Date......... |
| Monthly Serial No. | Date | Name of persons finedor from whom arrears have been realised by warrants | Reference of Act &Section under which fines imposed or warrants issued. | Net Amount | Realised in cash | |
| Date | Amount | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Date of credit to the District Board fund in theTreasury | Date of payment | Payment | Initials of Secretary | Remarks | |
| Amount refunded | Amount of reward | ||||
| 8 | 9 | 10 | 11 | 12 | 13 |
| Serial No. | Particulars and description of property | Connecting references | Number of pieces | Date of acquirement | Cost |
| 1 | 2 | 3 | 4 | 5 | 6 |
| No. and date of the bill in which charged for. | Where the property is used or other particulars,if necessary. | Initials of Secretary | Date of disposal of property | Manner of disposal | Number disposed of |
| 7 | 8 | 9 | 10 | 11 | 12 |
| Number and date of order | Reference to the receipt No. | Cost realised, if sold | Balance alter each transaction or at the end ofeach year | Signature | Remarks |
| 13 | 14 | 15 | 16 | 17 | 18 |
| Date | Opening balance | Bill Register No. & date name of thesupplier | Number or quantity received | Total | To whom issued or for what purpose. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Reference of issuing indent number. | Number of quantity issued. | Balance. | Signature of the issuing officer | Signature of the receiving officer | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 |
| Stock | |||
| Date | Value of stamps in hand at the commencement ofthe day | Value of the stamps received during the day | Total stock |
| 1 | 2 | 3 | 4 |
| Expenditure | Balance | Remarks | |||
| Name and address of the officer to whom cover hasbeen sent | Contents of cover (No. of letter etc.) | Value of stamps affixed | Total value of stamps expended during the day | Value of stamps in hand at the close of the day | |
| 5 | 6 | 7 | 8 | 9 | 10 |
| S. No. | Name of locality mohalla to which propertybelongs | Description situation and boundaries of theproperty | Settlement numbers in the land RecordsDepartment Register | Area (Length, Breadth & Height) | No. & date of Government order transferringthe management to the Board. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Mode of occupation and purpose for which used | No. & date of order authorising suchoccupation & the authority by whom ordered | Name of tenant or lessee, if any & terms oflease | Date of termination of lease. | Rental per annum. | Signature of Chairman or Secretary |
| 7 | 8 | 9 | 10 | 11 | 12 |
| If held under direct management approximateannual income and sources from which derived. | Method of final disposal of recovery with No. &date of Government order sanctioning sale, etc. Name ofpurchaser, if any, and amount for which sold | Date of annual verification of entries in thepreceding columns and signatures of verifying officer. | Remarks |
| 13 | 14 | 15 | 16 |
| Date of verification | Description of store or property | Book balance on date of verification (No.quantity) | Verified balance (No. or quantity) | Excess (No. or quantity) | Deficit (No. or quantity) | Remarks and initials of verifying officer | Chairman's order. |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Serial No. | Name of work | Sanctioned estimates | Order sanctioning the estimate | Agency doing the works |
| 1 | 2 | 3 | 4 | 5 |
| Orders sanctioning the agency or contract | Amount Paid | Amount | Date of completion | Remarks |
| No. & date of payment of voucher | ||||
| 6 | 7 | 8 | 9 | 10 |
| Name of contractor | No. & date of bill | Quantity | Amount | Quantity | Amount | Quantity | Amount | Quantity | Amount | Quantity | Amount | Quantity | Amount | Total | Remarks |
| 1 | 2 | 3 | 4 | 5 | |||||||||||
| Quantities and amounts of sanctioned estimates oftender. | |||||||||||||||
| Progressive total carried over. |
| Particulars | No. | L | B | D | Contents |
| If paid from Imprest | ||
| Received Rupees ( ) | ||
| (If payee is illiterate or cannotacknowledge in his own hand) | ||
| Pain in my presence Rupees ( ) | ||
| Signature or thumb impression of contractor or piece worker. | ||
| Signature of witness. | ||
| Paid from my imprest Rupees ( ) | ||
| on | ||
| Signature and Designation of officer making payment. | ||
| If to be paid by cheque | ||
| Received the amount of the bill. | ||
| Signature or thumb impression of payee | ||
| Signature of witness if payee is illiterate. | ||
| Pay Rupees ( ) | ||
| Dated | ||
| AccountantDistrict Board | Chairman/SecretaryDistrict Board | |
| Paid by cheque No. | Dated | By debit to |
| Voucher No. | Ledger page |
| Name of work | ||||
| Item of work or supplies (grouped under sub-heads ofsub-works of estimate) | Quantity | Rate Per | Amount Rs. nP. | Remarks |
| Total _______________________ | ||||
| (In words) Rupees | ||||
| The measurements were taken by Shri ............. on...........and recorded on page.........of M.B. No.......... | ||||
| Dated | Dated | |||
| Signature of Overseer. | Signature of contractor or piece worker in token ofacceptance of the bill. | |||
| Checked with the M.B. and foundMeasurement checked by me on.......correct and bill approved. | ||||
| Ledger page | ||||
| Dated | Dated | |||
| Initial ofclerk | Signature of the Engineer. | |||
| Checked | ||||
| Dated | ||||
| Initials ofInternalauditor/Accountant. | Countersigned Engineer,District Board. |
| Intermediate | Final | ||||
| Sub-division | Section | ||||
| Name of work | |||||
| Name and address of contractor or Piece worker | |||||
| Reference to Agreement or Authority | |||||
| Checked with the M.B. & found Correct | Measurement checked by me on ................ and billapproved for Rs. ........... | ||||
| Ledger page | |||||
| Dated | Dated | ||||
| Initials of clerk | Signature of the Overseer. | ||||
| Checked | Countersigned | ||||
| Dated | Engineer, District Board. | ||||
| Initials of Internal auditor/Accountant | |||||
| Received the amount of the bill | |||||
| Dated | Dated | ||||
| Signature or thumb impression of payee | Signature of witness if payee is illiterate. | ||||
| Pay Rupees | ( ) | ||||
| Dated | Accountant, District Board | Chairman/SecretaryDistrictBoard | |||
| Paid by cheque No.Voucher No. | Dated | by debit toLedger page. | |||
| Name of work | |||||
| Item of work or supplies (grouped undersub-heads of estimates). | Quantity upto date. | Rate per | Amount uptodateRs. nP. | Amount since previous bill.Rs. nP. | Remarks |
| Total value of work done | |||||
| Deduct at …............. per cent as per agreement | |||||
| Amount payable up to date. | |||||
| Deduct previous payments made. | |||||
| Net amount now to be paid | In words ..Rs. | ||||
| The measurements were taken byShri ...................... on................and recorded onpages | |||||
| Dated | Dated | ||||
| Signature of Overseer | Signature of contractor or piece worker in token ofacceptance of the bill. |
| Name of incumbent | Period | Rate of pay Amount dueRs. nP. | Fines etc. | Net amount payableRs. nP. | |||||
| | | ____________ | |- | | | ____________ | |- | | In words | | |- | Certified that the aboveperson/persons was/were on duty during the above period on thework shown above. | |||
| Dated | | | Overseer,District Board. | ||||||||
| Checked Clerk | Approved for Rs. ..... | Checked Overseer | Countersigned Engineer | ||||||
| Paid from my Imprest | Received Rs. .............. | ||||||||
| Dated | Dated | ||||||||
| Signature and Designation. | Signature of Payee | ||||||||
| Pay Rupees | | | ||||||||
| Accountant | Dated | Chairman/Secretary | |||||||
| Paid by Cheque No. | Dated | ||||||||
| by debit to voucher No. | Ledger page. |
| Name | Father's name | Designation | 1 to 31 | Total | Rate | Amount paid | Remarks |
| Date ................. | Signature of Engineer or Secy. | |
| Date ................. | Pay Rs. ................. | |
| Paid by ChequeNo. .......... date ........... | Signature ..........................Chairman/Secretary. | |
1. District Board of .................................................................................
2. Name of work .....................................................................................
3. Sanctioning resolution of District Board:- No. ....... dated ................
4. Sanctioned amount Rs. ......................................................................
5. Actual expenditure Rs. .......................................................................
6. Unspent balance, if any, Rs. ...............................................................
I hereby certify that the work described above was completed on the .......... day of........ nineteen hundred and ............. in accordance with the sanctioned plan and estimate and that there has been no material deviation from the sanctioned plans and specifications other than those sanctioned by competent authority.| Signature …................... | Signature …................... |
| Engineer/SecretaryDistrict Board | ChairmanDistrict Board |
| Dated............ | Dated.................. |
| Serial Number | Serial Number in the assessment list | Name and address of the tax payer | Designation of premises by name for No. |
| 1 | 2 | 3 | 4 |
| Demand | |||
| Tax | Tax | ||
| Current demand detailed in instalment whennecessary | Cost of recovery, penal interest if any | Total | Initial of the poster |
| 5 | 6 | 7 | 8 |
| Date of payment | Number receipt with book Number | Advance collections, if any (in red ink) | Collection | |
| Period of instalment | AmountRs. nP. | |||
| 9 | 10 | 11 | 12 | 13 |
| Remitted by Board | Write off | Balance | Signature | Remarks including reference to orders sanctioningremission if any |
| AmountRs. nP. | AmountRs. nP. | AmountRs. nP | ||
| 14 | 15 | 16 | 17 | 18 |
| Assessment No. | Name of party | Balance of tax due amount | April | May | ||
| Date | Amount | Date | Amount | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Year1951-52Year1952-53Year1953-54Year1954-55Year1955-56Year 1956-57 |
| June | July | August | |||
| Date | Amount | Date | Amount | Date | Amount |
| 8 | 9 | 10 | 11 | 12 | 13 |
| September | October | November | |||
| Date | Amount | Date | Amount | Date | Amount |
| 14 | 15 | 16 | 17 | 18 | 19 |
| December | January | February | |||
| Date | Amount | Date | Amount | Date | Amount |
| 20 | 21 | 22 | 23 | 24 | 25 |
| March | Total Collection | No. of Warrant if any | Write off | Balance at end of the year | Remarks | ||
| Date | Amount | Amount | Amount | Authority | Amount | ||
| 26 | 27 | 28 | 29 | 30 | 31 | 32 | 33 |
| To | ||||
| Name...................... | ||||
| Address................... | ||||
| .................... | ||||
| Nature and particulars of Demand | Period | Amount of Demand | ||
| Total ............ | ||||
| The amount of this bill must be paid within 30 days ofpresentation: after that a notice of demand shall be issued andif necessary, a distress warrant. | ||||
| Dated ................ | (Signature) | |||
| (Office) | ||||
| Number in the Demand and Collection Register | Period | Amount | Date | No. |
| (Counterfoil) |
| No. of Receipt | Date | Money by whom tendered | No. in Demand and Collection Register | On account of* | Account |
| Period of instalment | |||||
| 1 | 2 | 3 | 4 | 5 | 6 |
| Total ....... |
| Date | Region I | Region II | Region III | Region IV | Region V | Total |
| Total | ||||||
| Total up to | ||||||
| Progressive Total |
| Name of subtreasury | Amount deposited | Remarks | ||
| Date | Challan No. | Amounts | ||
| 1 | 2 | 3 | 4 | 5 |
| Income | |||||||
| S.No. | Balance of previous month | Khalsa | Non-Khalsa | Grand Total | Challan No. | Amount remitted into Sub-Treasury | |
| Balance | Current | Total | Cess | Aid | Rs. nP. | ||
| Balance | Current | Total | Balance | Current | Total | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Expenditure | |||||||
| Pay | T.A. | Contingencies | Allowance patwar or Girdhawar | Miscellaneous | Total | Balance | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Rs. | nP. | ||
| On account to the said tax | |||
| For service of notice | ______________________ | ||
| Total | ______________________ |
| Counterfoil of Licence | Licence | |
| Book No. …........................... | ................ District Board. | |
| No. ….................................... | Book No. ............. | |
| Name of Licensee …............... | No. ...................... | |
| Father's name ......................... | Dated ............ 19 | |
| Address ................................. | Whereas ..........has paid to the District Board Rs. ...... he is permitted to...... at ........... within the District Board limits from 1st........ to ....... | |
| Caste ….................................. | ||
| Trade ...................................... | ||
| Purpose of licence …............... | ||
| Period of licence …................. | Description of Licence | |
| Amount paid …....................... | Name, Father's name, Caste, Trade | |
| Address | Remarks | ||
| Signature of Licensing Officer | Signature of Licensing Officer. | ||
| Progress total Rs. ............ | Note.- The site and the endorsement should be enteredonly when the licence is conditional. The endorsement should becancelled when the licence is of general nature. |
| Counterfoil of Licence | Licence |
| ...............District Board | Book No. …................................... |
| Book No. .............................. | .............District Board |
| Name of licensee .................... | No. ............. Dated ........... 19 ... |
| Address …............................. | Whereas ....... has paid to theDistrict Board the sum of Rs. ....... He is hereby licensed toply the carriage described below within the limits of DistrictBoard of ....... for the period of ......... from the 1st of to......... |
| No. and class of carriage ........ | |
| Description of Carriage ........... | |
| Description No. and height of animals…............................................ | |
| No. of persons to be carried..................................... | |
| Weight of luggage to be carried…............................................ | |
| Date of licence ......................... | |
| Period of licence ...................... | |
| Amount paid ............................ | |
| …............................................. |
| Details of Carriage | ||||||
| No. and class of carriage | Description of carriage | No. of persons licensed to be carried | Description, number and height of animal | Weight of luggage to be carried | Address of licensee | Remarks |
| Signature of Licensing Officer | Signature of Licensing Officer |
| By whom brought | On what account | AmountRs. nP. |
| Total in words | ||
| Notes (see reverse) | ||
| Gold | ||
| Silver andCopper | ||
| Total | ||
| Cash received | ||
| Examined and entered | ||
| Treasurer | Accountant | |
| Secretary |
| By whom brought | On what account | AmountRs. nP. |
| Total in words | ||
| Notes (see reverse) | ||
| Gold | ||
| Silver andCopper | ||
| Total | ||
| Cash received | ||
| Examined and entered | ||
| Treasurer | Accountant | |
| Secretary |
| S. No. | Connecting Reference | Name and address of licensee or person from whomtax is due | Particulars of demand i.e. number and descriptionof vehicle etc. | |
| Name | Address | |||
| 1 | 2 | 3 | 4 | 5 |
| Number of budget card or plate issued | Number and date of licence granted | Period of licence | Amount of tax or fee realised | |
| Number | Date | |||
| 6 | 7 | 8 | 9 | 10 |
| Signature of licensing officer | No. and date of renewed (old) licence or plate | Causes of non-renewal | Initials of Licensing Officer | Remarks | |
| Number | Date | ||||
| 11 | 12 | 13 | 14 | 15 | 16 |
| Serial Number | Description of property | Connecting reference | Name and address of the tenant | No. and date of sanction for letting | Date of occupation | Terms for which let | Date of vacating | Rate | Demand for the year |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Advance collection (if any) brought forward fromlast year (in red ink) | April | May | June | July | ||||
| No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount | |
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 |
| August | September | October | November | ||||
| No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount |
| 20 | 21 | 22 | 23 | 24 | 25 | 26 | 27 |
| December | January | February | March | ||||
| No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount | No. and date of receipt | Amount |
| 28 | 29 | 30 | 31 | 32 | 33 | 34 | 35 |
| Total Collection | Write off | Remissions | Total of column 36, 37 & 40 Amount | Advance collection (in red ink) | Balance of column 10 & 41 | Initials of Executive Officer Secretary | Remarks | ||
| Amount | Reference to sanction | Amount | Reference to sanction | Amount | |||||
| 36 | 37 | 38 | 39 | 40 | 41 | 42 | 43 | 44 | 45 |
| Serial Number | Connecting references (Assessment No.) | Name and address of the person from whom thedemand is due | Particulars | Current demand (detailed in instalment whomnecessary) | Demand | ||
| Penal interest (if any) | Cost of recovery | Total | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Initial of the poster | Date of Payment | No. of receipt with book No. | Period of instalment | Collection | |||
| Advance | Collection | ||||||
| Receipt No. | Amount | Receipt No. | Amount | ||||
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Remissions | Write off | Total of columns No. 16, 18, 20 | Balance | Initials | Remarks including reference to orders sanctioningremission etc. | ||
| Reference to Sanction | Amount | Reference to Sanction | Amount | ||||
| 17 | 18 | 19 | 20 | 21 | 22 | 23 | 24 |
| Month & Date | Head and item of receipt | Particulars of receipts and from whom received | Serial No. of receipt or challan | AmountRs. nP. | TotalRs. nP. | Remitted toNo. and date of challan | TreasuryAmount |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Month & date | Head and item of charges | Particulars of charges and to whom paid | No. of cheque | Serial No. of disbursement voucher | AmountRs. nP. | TotalRs. nP. |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Head and item account (as in budget) | Budget grant | 1 to 31 | Transfer on entries | Total for the month | Total up to the end of previous month | Progressive total |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Date | No. of cheque | Item for which cheques or Bank Drafts sent | Amount of Cheque | ||
| Vr. No. | Description of item | Amount of item | |||
| Rs. nP. | Rs. nP. |
| In whose favour drawn or sent | Initials of Chairman | Date of encashment | Disposal | Remarks | |
| Date of making over to the party | Amount of cash transferred to petty cash book incase of self cheques | ||||
| S. No. | Particulars | Cheque No. | AmountRs. nP. | S. No. | Particulars | AmountRs. nP. |
| S. No. | No. and date of order under which deposited | Date of deposit | Name of depositor |
| 1 | 2 | 3 | 4 |
| Purpose of deposit | Amount | Secretary's initials | No. & date of order sanctioning or return orlapse of deposit |
| 5 | 6 | 7 | 8 |
| Date of return lapse | Name of payee | Amount | Balance | Remarks |
| 9 | 10 | 11 | 12 | 13 |
| Particulars | Amount | Particulars | Amount |
| To revenue and Suspense Account | By expenditure Suspense | ||
| Total receipts | Total expenditure | ||
| Opening balance | Closing balance | ||
| Total | Total | ||
| Cess | Cheques drawn on | ||
| Government grant | |||
| Receipts by District Board | Treasury | ||
| Total | |||
| Outstanding Cheques |
| Name of Head | Opening balance | Receipts | Total | Payment | Closing Balance |
| Suspense Account | |||||
| Loans | |||||
| Deposits | |||||
| PermanentAdvance | |||||
| InvestmentAccount | |||||
| Advances | |||||
| Contributionsfor specified objects State Government grant & Contributions | |||||
| Miscellaneous | |||||
| Total |
| Income | |
| Head of Account (Budget Heads) | Amount |
| 1 | 2 |
| 19 –19 | |
| Expenditure | |
| Head of Account (Budget Heads) | Amount |
| 1 | 2 |
| 19 –19 |
| Date | Member's SubscriptionRs. nP. | Board's ContributionRs. nP. | Refund of withdrawals (advance) from the fundRs.nP. | Interest on current and fixed DepositRs. nP. |
| 1 | 2 | 3 | 4 | 5 |
| Interest on Loans recoveredRs. nP. | Total ReceiptsRs. nP. | Grant total with opening balanceRs nP. | Date | Fixed or other deposits | Withdrawals (Advances) |
| 6 | 7 | 8 | 9 | 10 | 11 |
| Settlement of account | Total paymentRs. nP. | Grand Total with closing balanceRs. nP. | ||
| Member's SubscriptionRs. nP. | Board's ContributionRs. nP. | InterestRs. nP. | ||
| 12 | 13 | 14 | 15 | 16 |
| Name | Number | Official Designation | District | ||||
| [In duplicate] | |||||||
| Pay on 31st March ofpreceding year___________19 - 19 | Subscription | Board's contribution | Refunds of withdrawals | Total | Withdrawals | Monthly balance on which interest is calculated | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| April | |||||||
| May | |||||||
| June | |||||||
| July | |||||||
| August | |||||||
| September | |||||||
| October | |||||||
| November | |||||||
| December | |||||||
| January | |||||||
| February | |||||||
| March | ____________________________________ | ||||||
| Total | |||||||
| Balance from 19 19 | |||||||
| Deposits and Refunds as above | |||||||
| Interest for 19 - 19 ______________ | |||||||
| Total ____________ | |||||||
| Posted by | Deductwithdrawals as above | ||||||
| Checked by | Balance on31st March, 19 |
| No. of Account | Ledger Folio | Balance at the commencement of the year | Receipts in the month of | |||||
| April | May | June | July | August | September | |||
| Receipts in the month of -contd. | Remarks | Interest for the year | Total receipts and opening balance | |||||
| October | November | December | January | February | March | |||
| Withdrawals in the month of | ||||||
| April | May | June | July | August | September | October |
| Withdrawals in die month of -contd. | Total of withdrawals and closing balance | Remarks | ||||
| November | December | January | February | March | ||
| Total as per Broad Sheet | Total as per P.F. Day Book |
| Initials of Accountant | Difference |
| Initials of the Chairman/Secretary |
| Serial Number | Department | Name of court and No. of case | Name of parties | Nature and details of case | Value of claim | Date of institution | Details of all cost incurred by the Board, priorand subsequent to the decree | ||
| Date | On what account | Amount | |||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Abstract of final order and date | Amount decreed | Date of limitation of decree and the date beforewhich action should be taken to execute and re-execute a decree | Cost of Execution of decree | Interest accruing after decree | Total of columns 15, 19 and 20 | |||||
| Principal | Interest | Cost | Total | Date | On what account | Amount | ||||
| 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| Amount realised or paid by the Board | Remission | Total of columns 27 and 28 | Balance | Remarks | ||||||||
| Date | Number of receipt of voucher | Principal | Interest | Cost | Total | Principal | Interest | Cost | Total | |||
| 22 | 23 | 24 | 25 | 26 | 27 | 28 | 29 | 30 | 31 | 32 | 33 | 34 |
| S. No. | Date of receipt of the bill | No. and date of the bill | Name of the party rendering bill | Particulars of the bill |
| 1 | 2 | 3 | 4 | 5 |
| Amount | Date of payment | Voucher No. | Cheque or draft No. | Amount paid | Remarks |
| 6 | 7 | 8 | 9 | 10 | 11 |
| S. No. | Voucher No. and date | Particulars | Objections raised by the Accountant/Internalauditor | Objections raised by the Secretary | Remarks of the officer ordering payment |
| 1 | 2 | 3 | 4 | 5 | 6 |
| S. No. | Particulars of Grant No. and date of Governmentsanction | Purpose and conditions of grants | Amount received during the current year | Total amount received till close of financialyear | Amount of contribution to be made by the Board | Total | Date of receipt of the Grant |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Initials of the Secretary | Total amount spent up to close of last financialyear | Amount spent during the current year | Total | Unspent balance of Grant | Reference of the Hear of the Budget | Initial of the Secretary | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| S. No. | No. and date of resolution of the Board orChairman's order | Particulars of grant (to whom paid) | Purpose and conditions of grant | Amount given during the year | Balance of previous years | Total amount given till close of financial year | Date of payment of the grant |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Initials of the Secretary | Amount spent out of the balance of previous yeargrants | Amount spent out of the current year's grants | Total amount spent | Unspent balance | Reference of the head of the budget | Date of receipt of accounts | Initials of Secretary | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 |
| Date of receipt of Money Order | Amount | From whom received | Account on which received | Receipt Number | Cash Book page No. | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Date of receipt of the Cheque or Draft | No. and date of Cheque or Draft | Amount | From whom received | Account on which received | Receipt Number | Cash Book page No. | Date of collection | Collection charges | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| S. No. | Date | Name of the Officer making the call | Place from where call is made | Telephone No. with full address of the personcalled | Whether for Board's purpose or for privatepurpose |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Time of call | Kind of call | Purpose of Call | Initials of the Officer-in-charge | No. and date and amount of bill for call | Remarks |
| 7 | 8 | 9 | 10 | 11 | 12 |
| S. No. | Situation | Measurements | Kind of tree | Age |
| Girth of the stem | Height of the stem | Cubic contents of timber | ||
| 1 | 2 | 3 | 4 | 5 |
| Signature of the secretary or engineer | No. and date of the orders sanctioning thedisposal of the tree | Amount for which sold | Name and designation of the person holding theauction or sanctioning the sale | No. and date of receipt | Remarks including any explanation if necessarywhy less than the normal price was realised |
| 6 | 7 | 8 | 9 | 10 | 11 |
| Date of receipt of Loan | No. and date of order sanctioning it | Purpose for which loan was taken | Amount of Loan | Rate of interest | No. of instalment in which repayable and whetheryearly or half yearly | Due date of the payment of the instalment | Amount of each instalment |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Initials of Secretary | Date | Principal | Interest | Total | Balance (Principal after each payment) | Initial of the Secretary | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| Serial No. | Date of investment i.e. purchase of secretary ordate of deposit etc. as the case may be | Reference of the sanctioning authority | Particulars of investment and in case ofGovernment Securities No. and date of paper | Amount |
| 1 | 2 | 3 | 4 | 5 |
| Rate of Interest | Initials of Secretary | Date of recovery of interest and adjustment inaccount | Amount of recovery, of interest and adjustment inaccounts | Initials of Secretary | Remarks |
| 6 | 7 | 8 | 9 | 10 | 11 |