Section 3 in The National Commission For Backward Classes (Annual Statement Of Accounts And Annual Report) Rules, 1996
3. Accounts of the Commission.
(1)The annual statement of accounts of the Commission for every financial year shall be prepared by the Member-Secretary or such officer of the Commission as may be authorized by the Member-Secretary in this behalf.(2)The annual statement of Accounts duly approved by the Commission shall be submitted by the Member-Secretary to the Central Government by such date as may be specified by the Central Government.(3)The Commission shall forward to the Central Government quarterly reviews of the progress of the expenditure incurred and the expenditure likely to be incurred during the remaining part of financial year as and when called for by the Central Government.(4)The Commission shall also furnish annually the Utilisation Certificate certifying that the grant has been utilised as per the terms and conditions.(5)The Member-Secretary shall supervise the maintenance of the accounts of the Commission, the compilation of the financial statements and returns and shall ensure that all accounts, books connected vouchers and other documents and papers of the Commission required by the Audit Officer for the purpose of auditing the accounts of the Conunission are placed at the disposal of that officer.(6)The accounts of the Commission including initial accounts with effect from the date of its Constitution shall be maintained in Form 'A' annexed to these rules.(7)The Annual Statement of accounts referred to in sub-section (1) of Section 13 of the Act shall be signed and authenticated by the Member-Secretary.(8)The annual statement of accounts shall be submitted to the Audit Officer on or before 30th June, following the year to which the accounts relate and the Audit Officer shall audit the accounts of the Commission and report thereon.(9)On receipt of the audit report, the Commission shall within three months remedy and defect or irregularly pointed out therein and report to the Central Government and to the Audit Officer about the action taken by it thereon.
