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State of Punjab - Section

Section 22 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

22. General Ledger.

(1)The General Ledger shall be in Form FBA-b It shall consist of the following parts:-
(a)the accounts of Rural Development Schemes;
(b)the accounts of the Panchayat Samiti or Zila Parishad, as the case may be, out of its own resources;
(e)the accounts of centrally sponsored schemes;
(d)loan and advances;
(e)deposit work; and
(f)other departments schemes etc.:
Provided that heads of General ledger may be increased, decreased, replaced or amended in accordance with the requirement of the Central or State Government from time to time.
(2)As soon as an amount is received and accounted for in the cash book, an entry to this effect shall also he made in the relevant abstract in the General Ledger, All payments immediately after they are made and entered in the Cash Book should be entered in the abstract and also under the particular scheme in this register. At the c lose of the month, the last balances standing in each abstract should be written on a separate sheet and totaled up and the figures thus arrived at tallied with the closing balance of the Cash Book.
(3)For the purpose of classifying the income and expenditure, a classified abstract shall be maintained in Form FBA-7 in two volumes Of parts. One for income and the other for expenditure. A separate folio shall be opened for each Head of Account. under which income or expenditure has been budgeted for, and the items appertaining to these Heads shall be taken from General l edger as they occur and entered in the appropriate columns of the abstract. At the end of the each month, the monthly and progressive totals shall be entered under each Head of the abstract.