Section 246 in Rajasthan Panchayati Raj Rules, 1996
246. Abstract of Annual Accounts.
(1)At the end of the year, a Panchayat/Panchayat Samiti shall prepare an abstract of Annual Accounts in Form XXXVI showing its income and expenditure under each head of budget and sent it to the State Government through Zila Parishad by following first May.(2)Abstract of annual accounts will be accompanied by a statement of grants-in-aid in Form XXXVII under different heads of accounts from the State Government, expenditure incurred, supported by utilisation certificates, signed by Head of Office clearly mentioning that the grant entirely or in part has been spent specifically for the objects and purposes for which it was given, the accounts of which have been properly maintained, and the connected vouchers are in his custody. Chief Executive Officer will closely scrutinise these statements and send them to the State Government along with his comments, a copy of which will also be given to the Panchayat Samiti/Panchayat concerned.(3)Each Panchayat Samiti will also enclose a statement of loans and amount outstanding in Form No. XXXVIII along with annual accounts.(4)Along with annual accounts, a list of works undertaken under the various schemes with the progress of expenditure as provided in Form XXXIX will also be attached.(5)The annual accounts will also be accompanied by a statement of assets and liabilities of the Panchayat/Panchayat Samiti in Form No. XI.
