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State of Punjab - Section

Section 3 in Punjab State Human Rights Commission (Annual Statement of Accounts) Rules, 2004

3. Accounts of the State Commission.

(1)The annual statement of accounts for each financial year, beginning from the first day of April, 1997-98 shall be prepared by the Secretary or any other Officer of the State Commission duly authorized in this behalf by the Secretary.
(2)The annual statement of accounts, duly approved by the State Commission, shall be submitted to the State Government by the Secretary by such date, as may be specified by the State Government.
(3)The Secretary shall supervise the maintenance of the accounts, the compilation of financial statement and returns and he shall also ensure that all accounts, books, connected vouchers and other documents, as required by the Audit Officer for the purpose of auditing the accounts, are placed at the disposal of Audit Officer.
(4)The accounts shall be maintained in Form "A".
(5)The annual statement of accounts shall be signed and authenticated by the Secretary.
(6)The annual statement of accounts shall be submitted to the Audit Officer on or before the 30th June, of the following year to which the accounts relate, who shall audit the accounts and submit his report (hereinafter called the Audit Report).
(7)The State Commission shall within a period of thirty days from the receipt of the Audit report, rectify any defect or irregularity as pointed out therein by the Audit Officer and send the report to the State Government.
(8)The State Commission shall also inform the Audit Officer about the action taken by it on the Audit Report.Form-A(see rules 2(d) and 3(4))Punjab Statement Human Rights CommissionAccounts of the CommissionReceipt and payment Accounts (I) for the year ended 31st March,
Receipt Plan Non-Plan Total Amount (Rupees) Payment Plan Non Plan Total Amount (Rupees)
1. Opening Balance       Recurring      
(i) Cash in hand       (A) Establishment Charges      
(ii) Cash in Bank       (1) Salaries (Chairperson and Members of the Commission).      
2. Grants-in-aid from       (2) Salaries (Officers and Establishment);      
(i) Department of Home Affairs and Justice.Recurring Non-Recurring       (3) Payment for professional and other Services;      
(ii) Other sources (to be specified)       (4) Travel Expenses.      
Recurring Non-Recurring       (i) Foreign Travels; and      
3. Receipts of the Commission Recurring       (ii) Domestic Travels;      
(i) Investments.       (5) Overtime allowances;      
(a) Face value of investment encashed.       (6) Medical and Health care facilities; and      
(b) Interest on investments       (7) Other Establishment charges.      
(ii) Revenue Receipts       (B) Administrative and other Expenses.      
(a) Interest receipts on cash at bank;       (1) Seminar or Conference Charges;      
(b) Interest receipts on advances to employees;       (2) Assistance or grants to other Organizations;      
(c) Sale of publications;       (3) Telephone and Fax Expenses;      
(d) Fees charged by the Commission;       (4) Rent, Rates and Taxes;      
(e) Contribution of medical and Health care beneficiaries;and       ((5) Newspapers or periodicals;      
(f) Miscellaneous receipts.       (6) Advertisement and Public Publicity;      
(iii) Debt/Deposits Receipts.              
(a) Recovery of advances to staff.       (7) Postage and Telegram;      
(1) House building advance;       (8) Liveries;      
(2) Motor Car or personal Computer Advance;       (9) Stationery and printing;(i) Stationery; and(ii)Printing;      
(3) Scooter or Motor cycle Advance; and       (10) Publications;      
(4) Other Advances (to be specified)       (11) Miscellaneous and other expenses;      
(b) Recovery of Contingent Advances.       (12) Water and Electricity Charges; and      
(1) Advances to Public Works Department.       (13) Repair and maintenance :-      
        (i) Building;      
        (ii) Machinery and equipment;      
        (iii) Furniture and fixtures; and      
        (iv) Vehicles;      
(2) Advances to Director General of Supplies and Disposal;       (14) Petrol and Lubricants;      
(3) Advance to suppliers; and       (15) Hospital Expenses;      
(4) Other advances.       (16) Audit fees; and      
        (17) Legal charges.      
(c) Other Deposits :-       (C) Investments.      
(1) Security Deposit;              
(2) Earnest Money Deposit; and              
(3) Any other deposit (to be specified)              
(iv) Remittance Receipts :-       (D) Advances to Staff :-      
(a) Recoveries from deputationists;       (1) House Building Advance;      
(b) License Fee;       (2) Motor Car or personal Computer Advance;      
(c) Income Tax;       (3) Scooter or Motorcycle advance; and      
(d) Sales Tax;       (4) Other Advance.      
(e) Government Health Scheme;       (E) Contingent Advances      
(f) Postal Life insurance; and       (1) Advance to Public Works Department;      
(g) Government Employees Group Insurance Scheme.       (2) Advance to Director General of Supplies and Disposal;      
(v) Non Recurring (Item to be specified)       (3) Advance to Suppliers; and      
        (4) Other Advances (to be specified)      
        (F) Deposits :-      
        (1) Security Deposit; and      
        (2) Earnest Money Deposit      
        (G) Other Adjustment (Remittances).      
        (1) General Provident Fund or Contributory Provident Fundetc. recovered from deputationists;      
        (2) Licence Fee;      
        (3) Income Tax;      
        (4) Sales Tax;      
        (5) Government Health Scheme;      
        (6) Postal Life Insurance;      
        (7) GEGIS/GEIS;      
        (8) House building advance;      
        (9) Motor Car or Computer Advances;      
        (10) Scooter or Motor Cycle Advance; and      
        (11) Other recoveries (to be specified)      
        (H) Contributions :-      
        (1) Pension and gratuities;      
        (2) Leave Salary and Pension Contributions; and      
        (3) Other contribution (to be specified)      
        (II) Non-Recurring :-      
        (1) Land;      
        (2) Buildings;      
        (3) Furniture and Fixtures;      
        (4) Machinery and equipments;      
        (5) Motor Vehicles; and      
        (6) Books and Publications      
        Closing Balance :-      
        (1) Cash in Hand; and      
        (2) Cash in Bank.      
Grand Total              
Punjab Statement Human Rights Commission Receipt and Payment Account (ii) Provident Fund, Insurance Schemes etc. For the Period Ended 31st March, --------------
  Receipt Amount (Rupees) Payments Amount (Rupees)
  A. Provident Fund :-(a) Opening Balance;(b) Subscription;(c) Recovery of Advance; and(d) InterestB. Employees Group InsuranceFund :-(a) Opening Balance;(b) Insurance Fund; and(c) Saving Fund.C. Pension And Other RetirementBenefit Fund :-(a) Opening Balance;(b) Pension Fund; and(c) Other retirement Benefit fund.   A. Provident Fund :-(a) Advance or Withdrawal or FinalPayment(b) Investment of Balance; and(c) Closing Balance-cash at Bank.B. Employees Insurance SchemeFund :-(a) Payment for Insurance cover;(b) Payment of Saving Fund;(c) Investments; and(d) Closing Balance-Cash at Bank.C. Pension And Other RetirementBenefits Fund :-(a) Opening Balance;(b) Pension Fund;(c) Other retirement Benefit Fund;and(d) Closing Balance  
Total      
Punjab State Human Rights Commission Income and Expenditure Accounts For the Year Ended 31st March, -------
Expenditure Plan Non-Plan Total Amount (Rupees) Income Plan Non Plan Total Amount (Rupees)
1. 2. 3. 4. 5. 6. 7. 8
RecurringA. Establishment Charges. -(1) Salaries (Chairperson andMembers of the Commission);(2) Salaries (Office andEstablishment);(3) Payment for professionaland other services; and(4) Travel Expenses :-(1) Foreign Travels; and(2) Domestic Travels;(5) Over time Allowances;(6) Medical and Health carefacilities;(7) Other establishment charges.B. Administrative And OtherExpenses.(1) Seminar or Conference charge(2) Assistance or grants to otherorganizations;(3) Telephone and Fax Expenses;(4) Rent, Rates and Taxes;(5) Newspapers/Periodicals;(6) Postage and Telegram;(7) Advertisement and Publicity and(8) Liveries;(9) Stationery and Printing. -(i) Stationery; and(ii) Printing;(10) Publications;(11) Miscellaneous and otherOfficer expenses;(12) Water and Electricity charges;(13) Repair and Maintenance :-(i) Building;(ii) Machinery and equipment; and(iii) Furniture and fixture; and(iv) Vehicle(14) Petrol and Lubricants;(15) Hospitality expenses;(16) Audit fees; and(17) Legal ChargesC. Provident Fund And OtherContributions. -(1) Pension and gratuities(Including commuted value of Pension);(2) Contribution to ContributoryProvident Fund;(3) Deposit linked InsuranceScheme;(4) Interest on General ProvidentFund;(5) Interest on ContributoryProvident Fund;(6) Group Insurance Scheme :-(1) Insurance Fund; and(2) Saving Fund;(7) Leave Salary and PensionContributions;2. Non-recurring Excess Of Income Over Expenditure       A. Grant In Aid Frorm :-(1) Department of Home Affairs andJusticeRecurring; and Non-recurring(2) Other sources (to be specified):-Recurring; and Non-recurringB.Receipt On Account Of :-Interest on Investment;Interest on cash in bank; and(3) Interest on advances toEmployees.C.Other Receipts(1) Fees, if any, charged bythe Commission;(2) Sale of NewspapersPublications;(3) Miscellaneous receipts; and(4) Medical Health care facilities      
Grand Total :              
Secretary.Punjab State Human Rights Commission Balance Sheet as 31st March,-------
Liabilities   Amount (Rupees) Assets   Amount (Rupees)
Capital Assets FundExcess of Income over ExpenditureLiabilities and ProvisionsRemittancesProvident FundSundry Creditors and other liabilities Schedule-1Schedule-2Schedule-3Schedule-4Schedule-5   Fixed AssetsInvestmentsContingent Advances andOther Loans and AdvancesDepositsProvident FundSundry DebtorsClosing BalanceCash in handCash in bank Schedule-ASchedule-BSchedule-CSchedule-DSchedule-ESchedule-F  
Secretary.