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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

(3)Subject to sub-rule (1) and sub-rule (2), the meetings of any of the Committees constituted under sub-section (3) of section 9 shall, as far as may be governed by the rules applicable to the meetings of the Board.Form I[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Detailed Budget Estimates for the year 19.(See rule 16)Administration
(Expenditure){|
|-| Head of Account| Actuals for the past three years| Sanctioned estimate for the current year 197|-| 19| 19| 19|-| 1| 2| 3| 4| 5|-||||||}
Actual of last six months i.e. year 19 Actuals of six months current year 19 Revised estimate for the next year 19 Budget estimate for the next year 19
6 7 8 9
       
Variations between Cols. 5 & 8 Variations between Column 8 and 9 Explanation for Column 10 and 11
10 11 12
     
Form II[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Statement of details of provision proposed for pay of officers/establishment of the year, 19-19(See rule 16)
Name and Designation Reference to page of estimate for Sanctioned pay of the post Amount of provision for the year at the rate inColumn 3(c)
Mini. of the due on(a) Maxi. Person 1st April(b) Actual pay concerned next year(c)
1 2 3 4
           
Interest falling due within the year Total provisions for the year i.e. total ofcolumn 4 & 5(c) Remarks
Date of increment(a) Rate of increment(b) Amount of increment(c)
5 6 7
         
Form III[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Nominal Roll(See rule 16)R.E. 19 B.E. 19 19.
Name and designation Pay Dearness allowance City compensatory allowance House rent allowance
1 2 3 4 5
         
Overtime allowance Children education allowance Leave travel concession Other allowance Total
6 7 8 9 10
Total        
Form IV[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Abstract of Nominal Rolls(See rule 16)
Actual sanctioned strength as on 1st March, 19   Particulars of posts
1   2
  I. Officers:
    (a) Posts filled
    (b) Posts vacant
  II. Establishment:
    (a) Posts filled
    (b) Posts vacant
  III. Class IV:
    (a) Posts filled
    (b) Posts vacant
    Total III - Class IV
    Grand Total I, II and III
Sanctioned Budget Grant   Revised Estimate
19 -19   19 -19
No. of posts included Pay and Allowances   No. of posts included Pay and Allowances
3 4   5 6
         
Form V[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Receipts and Payments for the year ended(See rule 23)
Previous Year Receipts Previous Year Payments
1 2 3 4
  *Pending balance..........   1. Capital expenditure  
I. Grants received     (i) Works.........  
  (a) from Government............     (ii) Fixed assets..........  
  (b) from other agencies.........     (iii) Other assets..........  
II. Fees     (a) Laboratory equipment.  
III. Fines & Forfeitures.     (b) Vehicles.  
IV. Interest on Investment.     (c) Furniture and fixtures.  
V. Miscellaneous receipts.     (d) Scientific instruments and office appliances.  
VI. Miscellaneous advances.     (e) Tools and plants.  
VII. Deposits.   2. Revenue expenditure.......  
        (A) Administrative................  
        (i) Pay of Officers................  
        (ii) Pay of establishment........  
        (iii) Allowances & Honoraria................  
        (iv) Leave salary & pension contributions..........  
        (v) Contingent expenditure........  
        Deduction recoveries.......  
        (B) (i) Board laboratory.  
        (ii) Charges to be paid to the central water laboratory.  
        (C) Running and maintenance of vehicles.  
        (D) Maintenance & repairs.  
        (i) Building and land drainage including rents, ifany.........  
        (ii) Works.  
        (iii) Furniture and fixture.........  
        (iv) Scientific Instrument & officeappliances................  
        (v) Tools and plants.  
        (vi) Temporary works (including maintenance and repairs)  
        (E) Fees to consultants & specialist  
        (F) Law Charges................  
        (G) Miscellaneous................  
        (H) Fees for Audit................  
      3. Purchases..........  
      4. Miscellaneous.........  
      5. Advances.............  
      6. Deposits closing balance  
           
Accounts Officer MemberSecretary Chairman
Form VIState Pollution Control Board Annual Statement of AccountsIncome and Expenditure Account for the year ended 31st March, 19.(See rule 23)
Previous year Expenditure Total of sub-head Total of major head Previous year Income details Total of sub-head Total of major head
1 2 3 4 5 6 7 8
  Rs. Rs. Rs.   Rs. Rs. Rs.
Revenue Expenditure       By-      
A-Administrative:       (i) Grants Received      
(i) Pay of Officers       (a) From Government      
(ii) Pay of establishment       (b) From other agencies      
(iii) Allowance and Honoraria       Total.........      
(iv) Leave Salary & Pensioncontributions       Less:      
(v) Boards contribution to thestaff Provident Fund       Amount utilised for capital expenditure net grant availablefor revenue expenditure      
(vi) Contingent expenditure              
Deduct recoveries       (ii) Fees      
B-Running expenses of laboratories:       (iii) Service rental charges      
(i) Main Laboratory       (iv) Fines and forfeitures      
(ii) Payments to be made to StateWater Laboratory       (v) Interest on investments      
C-Running and maintenance of Vehicles       (vi) Miscellaneous receipts      
D-Maintenance and Repairs:       (vii) Excess of expenditure over income      
(i) Building and Land Drainage              
(ii) Works       Total..........      
(iii) Furniture and fixtures              
(iv) Scientific instruments andOffice appliances              
(v) Tools and plants              
E-Temporary works (Including maintenance and repairs)              
F-Fees to Consultants and Specialists              
G-Law Charges              
H-Depreciations:              
(i) Buildings              
(ii) Laboratory equipments              
(iii) Vehicles              
(iv) Furniture and Fixtures              
(v) Scientific instruments andOffice appliances              
(vi) Tools and plants              
I-Miscellaneous:              
(i) Write off losses (as perdetails in the statement attached)              
(ii) Other miscellaneousexpenditure              
J-Fees for audit              
K-Excess of income over expenditure              
Total...............              
Accounts Officer Member-Secretary Chairman
Form VIIState Board For Prevention And Control of Water Pollution Annual Statement of AccountsBalance Sheet as t 31st March, 19 .(See rule 23)
Capital and Liabilities Property and Assets
Previous year Details Total of sub-head Total of major head Previous year Details Total of sub-head Total of major head
1 2 3 4 5 6 7 8
A-Capital funds:       1. Works-(As per form )      
(i) Grants received fromGovernment for Capital expenditure :-       2. Fixed assets-      
(a) Amount utilised up to 31stMarch, 19 .       (a) Valueof land provided by Government (at cost)      
(b) Unutilised balance on 31stMarch, 19 .       (b)Buildings:-      
(ii) Grant from other agenciesfor capital expenditure:       Balance as per last balance sheet Additions during the year      
(a) Amount utilised up to 31stMarch, 19.              
(b) Unutilised balance on 31stMarch, 19.       Total........      
(iii) Value of land provided byGovernment (Per contra)       Less depreciation during the year      
B-Capital Receipts:       Total........      
(i) Deposits received for worksfrom outside bodies:-       3. Other assets:(As per Form IX)      
(a) Deposits       (a) Laboratory equipments as perlast balance sheet      
(b) Less expenditure              
(ii) Other deposits       Additions during the year.      
        Total.......      
D-Amount due:       Less depreciation during the year      
(i) Purchase              
(ii) Other       Total........      
E-Excess of income over expenditure:       (b) Vehicles as per last balancesheet      
(i) Up to 31st March, 19 .       Additional during the year.      
(ii) Add for the year ....       Total........      
(iii) Deduct Excess ofExpenditure over income       (c) Furniture & Fixtures asper last balance sheet      
        Total........      
        Less depreciation during the year.      
        Total........      
        (d) Scientific Instruments andoffice appliances as per last balance sheet      
        Total.......      
        (e) Tools and Plants: as per lastbalance sheet      
        Additions during the year.      
        Total.......      
        Less depreciation during the year.      
        Total.......      
        4. Sundry Debtors:      
        (i) Amounts due from outsidebodies for expenditure incurred      
        (ii) Expenditure..........      
        Less amount received.......      
        (iii) Other sundry debtors      
        5. Advances:      
        (a) Miscellaneous Advances      
        (b) Other amount recoverable      
        Cash:      
        (a) Notice/Short term deposit      
        (b) Cash in hand      
        (c) Cash at bank      
        (d) Cash in transit      
Total       Total:      
Accounts Officer Member-Secretary Chairman
Form VIII[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Annual Statement of AccountsExpenditure on words as on 31st March, 19 .(Item I-Assets of the Balance Sheet)(See rule 13)
S. No. Name of work UP TO 31st MARCH, 19
Direct expenditure Overhead charges Total expenditure
1 2 3 4 5
         
DURING THE YEAR   UP TO 31st MARCH, 19
Direct Expenses Overhead charges Total expenditure Direct expenditure Overhead charges Total expenditure
6 7 8   9 10 11
Total            
Accounts Officer Member-Secretary Chairman
Form IX[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Annual Statement of Accounts
Fixed assets as on 31st March, 19 (Item No. 2-Assets of the Balance Sheet)
Other assets as on 31st March, 19 (Item No. 3-Assets of Balance Sheet)
(See rule 23)
S. No. Particulars of Assets Balance as on 31st March, 19 Additions during the year Total
1 2 3 4 5
         
Depreciation during the year Sales or write-off during the year Balance as on 31st March, 19 Cumulative Depreciation as on 31st March, 19
6 7 8 9
       
Accounts Officer Member-Secretary Chairman
Form XReport by the State Board Analyst(See rule 24)Report No...............Dated the............. 19 .I hereby certify that I, (i) ............ State Board Analyst duly appointed under sub-section (3) of section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) received on the (ii) .......... day of....... 19 ......... from (iii) ............... a sample of for analysis. The sample was in a condition fit for analysis reported below:I further certify that I have analysed the aforementioned sample on (iv).............. and declare the result of the analysis to be as follows:-
(v)........................................................................................................................................................
The condition of the seals, fastening and container on receipt was as follows: -...............day of........... 19.
(Signature)State Board Analyst
Address ........................ .................To.............................................................
(i)Here write the full name of the State Board Analyst.
(ii)Here write the date of receipt of the sample.
(iii)Here write the name of the Board or person or body of persons or Officer from whom the sample was received.
(iv)Here write the date of analysis.
(v)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.
Form XIReport By the Government Analyst(See rule 25)Report No...............Dated the ............ 19 .I hereby certify that I (i) .............. Government Analyst duly appointed under sub-section (1) of section 53 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) received on the (ii) ............ day of ............ 19 from (iii)............ a sample of........... for analysis. The sample was in a condition fit for analysis reported below:-I further certify that I have analysed the aforementioned sample on (iv)........... and declare the result of the analysis to be as follows:-
(v)....................................................................................
The condition of the seals, fastening and container on receipt was as follows:-Signed this ............ day of ............. 19 .
(Signature)Government Analyst
Address .....................................................................................................To..........................................................................
(i)Here write the full name of the Government Analyst.
(ii)Here write the date of receipt of the sample.
(iii)Here write the name of the Board or person or body of persons or Officer from whom the sample was received.
(iv)Here write the date of analysis.
(v)Here write the details of the analysis and refer to the method of analysis. If the space is not adequate the details may be given on a separate sheet of paper.
Form XII[Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.]Notice of Intention to have Sample Analysed(See rule 28)To......................................................................................................................Take notice that it is intended to have analysed the sample of water/sewage effluent/trade effluent which is being taken to-day the ............day of.......... 19.................................................................................................................................................................................................................................................................................................................................................................................................................................................................................Name and Designation of the person who takes the sample.(Here specify the stream, well, plant, vessel or place from where the sample is taken).To............................................................[Form XIII] [Substituted by Notification No. G.S.R. 22, dated 7.5.2015 (w.e.f. 11.9.1975).]Application for Consent to Establish/Consent to Operate under section 25/26 of the Water (Prevention and Control of Pollution) Act, 1974From:-............................................To,Member Secretary/Regional Officer,Rajasthan State Pollution Control Board,.............................................Sir,I/We hereby apply for obtaining
Consent, in From XIII, under Section 25/26 of the Water(Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974)for establishing an industry/operation/process/activity/serviceor any treatment and disposal system or for Consent to Operatefor bringing into use or to continue to use any new/alteredoutlet or for discharge of sewage/trade effluent or to continueto discharge sewage/trade effluent, or discharge of sewage/tradeeffluent on land/premises owned by ........... (Name ofDirector/Proprietor/Partner etc.)