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Union of India - Section

Section 3 in The National Commission For Minorities (Annual Statement Of Accounts, Audit The Annual Report) Rules, 1995

3. Accounts of the Commission.

(1)The Annual statements of Accounts of the Commission for every financial year shall be prepared by the Secretary or such Officer of the Commission as may be authorised by the Secretary in this behalf.
(2)The Annual Statements of accounts duly approved by the Commission shall be submitted by the Secretary of the Central Government by such date as may be specified by the Central Government.
(3)The Commission shall forward to the Central Government quarterly review of the progress of the expenditure incurred and the expenditure likely to be incurred during the remaining part of the financial year as and when called for by the Central Government.
(4)The Commission shall also furnish annualy the Utilisation on Certificate certifying that the grant has been utilised as permits terms and conditions.
(5)The 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 Commission 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'.
(7)The annual statement of accounts referred to in sub-section (1) of Section 11 of the Act shall be signed and authenticated by the 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 Audit Report, the Commission shall within three months remedy any defect of irregularity pointed out therein and report to the Central Government and to the Audit Officer about the action taken by it thereon.