Section 6(5) in Uttarakhand State Urban Transport Fund Rules, 2015
(5)The records of the amount deposited in the fund shall be kept in concerned offices and shall be verified by the concerned head of office or the officer nominated by him. In addition to it the following records shall be kept at state level -(a)Bank passbook,(b)Cheque Book register,(c)Details of the meetings of Executive Committee and related records,(d)Records of the amount sanctioned and utilised,(e)Records related to Audit,(f)Other records as may be specified by the Executive Committee.
