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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(18) in Uttrarakhand Waqf Rules, 2017

(18)The Chief Executive Officer shall, in relation to the budget, account, and audit of the Board, -
(a)be responsible for ensuring that the budget estimates of the Board are properly framed keeping in view the instructions issued by the Board and the Government in this behalf and submitted to the Board within the time schedule;
(b)scrutinise the budget proposals submitted by the mutawailis thoroughly and assist the Board in scrutinising the budget proposals;
(c)examine and advise on all scheme of new expenditure for which it is proposed to make a provision in the budget;
(d)ensure that monthly and annual accounts of the Board are compiled properly and promptly;
(e)obtain necessary periodical returns of progress of expenditure, watch and review the progress against sanctioned amounts and issue such instructions as may be found necessary to the officers and employees of the Board;
(f)scrutinise the proposals for supplementary grants and advise the Board suitably;
(g)keep himself in regular touch with the audit objections and inspection reports of the audit and for their early settlement;
(h)keep a close watch on the recoveries of dues to the Board and repayment of loan and interest;
(i)be responsible for the maintenance of accounts of the Board;
(J)obtain periodical returns of stores and stocks and their value from the officers and review them and offer his remarks on such accounts and place it before the Board;
(k)furnish any information and statistics that may he called for by the Board on matters relating to budget, accounts and audit;
(l)arrange for internal audit of accounts of the Board periodically and take urgent steps to rectify any defects noticed during such audit;
(m)report to the Board all instances of payments made contrary to the rules and regulations including cases where payments are made in the absence of any provision in the budget estimates.