Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Madhya Pradesh - Act

The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998

MADHYA PRADESH
India

The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998

Rule THE-M-P-RAJYA-PICHHADA-VARG-AYOG-ANNUAL-STATEMENT-OF-ACCOUNTS-AND-ANNUAL-REPORT-RULES-1998 of 1998

  • Published on 24 April 1998
  • Commenced on 24 April 1998
  • [This is the version of this document from 24 April 1998.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998Published vide Notification No. 1026-97-54-1-490, dated 24-4-1998, M.P. Rajpatra (Asadharan), date 25-4-1998In exercise of the powers conferred by Section 18 read with sub-section (1) of Section 13 and Section 14 of the Madhya Pradesh Rajya Pichhada Varg Ayog Adhiniyam, 1995 (No. 26 of 1995), the State Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Reports) Rules, 1998.
(2)The shall come into force with effect from the date of their publication in the "Madhya Pradesh Gazette".

2. Definitions.

- In these rules, unless the context otherwise requires :-
(a)"Act" means the Madhya Pradesh Rajya Pichhada Varg Ayog Adhiniyam, 1995 (No. 26 of 1995);
(b)"Audit Officer" means the Accountant General, Madhya Pradesh, Gwalior or any person appointed by him or by the State Government in connection with the audit of the accounts, of the Commission;
(c)"Chairperson" means the Chairperson of the Commission appointed by the State Government under clause (a) of sub-section (2) of Section 3 of the Act;
(d)"Commission" means Madhya Pradesh Rajya Pichhada Varg Ayog constituted under Section 3 of the Act;
(e)"Financial year" means the year beginning on the 1st April and ending on 31st March following;
(f)"Form" means Form appended to these rules;
(g)"Head of the Department" means the Head of the Department declared by the State Government for Madhya Pradesh Rajya Pichhada Varg Ayog;
(h)"Member" means Member of the Commission;
(i)"Secretary" means the Secretary of the Commission;
(j)The words and expressions used in these rules but not defined herein shall have the meaning as assigned to them in the Act.

3. Accounts of the Commission.

(1)The Annual statement 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 Statement of Accounts duly approved by the Commission shall be submitted by the Secretary to the Head of the Department and the Head of the Department shall submit it to the State Government by such date as may be specified by the State Government.
(3)The Commission shall forward to the State 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 State Government.
(4)The Commission shall also furnish annually the Utilization Certificate certifying that the grant has been utilized as per the 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' appended to these rules.
(7)The Annual Statement of accounts referred in sub-section (1) of Section 13 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 submit to the State Government and the State Government alter its approval send this report to the Commission for compliance.
(9)On receipt of audit report, the Commission shall dispose of the error or irregularity pointed out therein within three months and report to the State Government and Head of the Department regarding the action taken thereon.

4. Annual report of the Commission.

(1)The Secretary shall prepare, in Form 'B' appended to these rules, the Annual Report referred in Section 14 of the Act on or before the 31st day of July following the financial year to which the report relates.
(2)The Annual Report referred in sub-rule (1) shall be placed before the Commission for approval.
(3)The Annual Report referred in sub-section (1), after approval by the Commission shall be signed by the Chairperson and all Members and shall be authenticated by the Secretary.
(4)Copies of the authenticated report shall be submitted by the Secretary to the State Government by 31st August, following the year to which the annual report relates, to enable the State Government to take action as required, under Section 15 of the Act.Form AAccounts of the Commission[See Rule 3 (6)]Receipt and payment account of the Madhya Pradesh Rajya Pichhada Varg Ayog for the year ending 31st March
Receipts Plan Non-plan Total Amount Payments Plan Non-plan Total Amount
(1) (2) (3) (4) (5) (6) (7) (8)
1. Opening Balance    
  Cash in hand    
  Cash in Bank    
2. Grant-In-Aid From the Recurring Expendure Min. of Welfare    
    1. (a) Establishments Charges
  Recurring 1. Salaries (Chairperson and Members of the Commission)
  Non-Recurring    
3. Revenue Received by the Commission 2. Salaries (Officers and Establishment)
  Plan-Recurring 3. Payment for Professional and Special Services
  (a) Investments 4. Travel Expenses
  (1) Each value or Investment encashed    
  (2) Interest on investments    
  (3) Interest on Bank Account and short term Deposits    
  (b) Revenue Receipts   (b) Other Establishment Charge:
  1. Miscellaneous Receipts   (1) Wages
  2. Fees if any, charged by the Commission   (2) Office Expenses
  3. Sale of Publications   (3) Rent, Rates the Taxes
  4. Interest Receipts for Advances to employees   (4) Publications
      (5) Advertisement and Publicity
      (6) Hospitality Expenses
  (c) Debt/Deposit Receipts   (7) Repairs/Maintenance
  (i) Recovery of Advance to Staff   (8) Furniture and Fixtures
    House Building Advance   (9) Machinery and equipment
    Motor Car Advance   (10) Motor Vehicle
    Motor Car/Scooter Advance   (11) Maintenance of Vehicles
    Other Advances   (12) Petrol, Oil and Lubricants
        (13) Conference and Seminars
        (14) Telephone Charges
  (ii) Recovery of Contingent Advances   (15) Others Charges
    Advances to CPWD   (16) Litigation
    Advances to DGS and D   (17) Audit Fee
    Advances to Suppliers    
    Others Advances    
    Total...    
  (iii) Others Deposit   (c) Provident Fund and Other Contributions
    Security Deposit   (1) Pensions and Gratuities (including Communication ofpension and LSPC)
    Earnest Money Deposit  
    Remittance Receipts    
    GPF/CPF etc. recoveries   (2) Deposit Linked Insurance Scheme
    From Deputationists   (3) Interest on GPF
    Licence Fee   (4) GPF Advance/Final Payment
    Income Tax   (5) CGESIS/CGEIS
    Central Government Health Scheme   (d) Grant-in-aid to other Organisations
    Postal Life Insurance     Expenditure in Litigations and Special Studies
    Central Government Employees     Promotional and Educational Research
    Group Insurance Scheme Non-recurring   (e) Investments
          Investments (details to be shown in schedule)
        (f) Contingent Advance
          Advance to CPWDAdvance to DGS and DAdvance to SuppliersOthers Advances.
        (g) Advances to Stall
          1. House Building Advance
          2. Motor Car Advance
          3. Motor Car/Scooter Advance
          4. Other Advance
        (h) Other Adjustments (Remittances) :
          1. GPF/CPF etc. Recoveries from Deputationists
          2. Licence Fee
          3. Income Tax
          4. Central Government Health Scheme
          5. Postal Life Insurance
          6. CGEGIS/CGESI
          (ii) Non-recurring
        (a) Other Establishment Charges
          1. Land
          2. Buildings
          3. Furniture and Fixture
          4. Machinery and Equipments
          5. Motor Vehicles
          6. Publications.
        (b) Deposits
          1. Security Deposit
          2. Earnest Money Deposit
        (c) Closing Cash Balance
          1. Cash in hand
          2. Cash at Bank
Total..  
Madhya Pradesh Rajya Pichhada Varg AyogReceipt And Payment Account Provident Fund And Group Insurance Schemes etc. For The Period Ending 31st March 19...............
Receipts Amount Payments Amount
(1) (2) (3) (4)
(A) General Provident Fund (A) General Provident Fund
  (a) Opening Balance   (a) Advance/withdrawal/final Payment
  (b) Subscription   (b) Investment of Balance
  (c) Recovery of Advance   (c) Closing Balance-Cash at Bank
  (d) Interest    
(B) Group Insurance Scheme (B) Group Insurance Scheme
  (a) Opening Balance   (a) Payment for Insurance cover
  (b) Insurance Fund   (b) Payment of Savings fund
  (c) Saving Fund   (c) Investments
      (d) Closing Balance Cash at Bank
Total...      
SecretaryMadhya Pradesh Rajya Pichhada Varg AyogIncome and Expenditure Accounts for the Year Ending 31st March 19......
Expenditure Plan Non-plan Total Income Plan Non-plan Total Amount
(1) (2) (3) (4) (5) (6) (7) (8)
1 Recurring 1 Plan
  (a) Establishment Charges A. By Grant-in-aid from Min. of Welfare,
  1. Salaries (Chairperson and Members of the Commission)   Less: Amount of Grant-in-aid Capitalised
      B. Receipt on account of Interest
  2. Salaries (Officers and Establishment) (i) Interest on investment
  3. Payment for Professional and Special Services (ii) Interest on bank account and short term deposits
  4. Travel Expenses    
  (b) Other Establishment Charges C. Other Receipts
  1. Wages (i) Miscellaneous Receipts
  2. Office Expenses (ii) Fees, if any, charged by the Commission
  3. Rent, Rates and Taxes (iii) Sale of Publication
  4. Advertisement and Publicity (iv) Interest receipt from Advances to Employees
  5. Hospitality Expenses    
  6. Publications    
  7. Repairs and Maintenance    
  8. Repair of Furniture and Fixture    
  9. Repair of Machinery and equipment    
  10. Maintenance of Vehicles    
  11. Petrol, Oil and Lubricants    
  12. Conference and Seminars    
  13. Telephone Charges    
  14. Others Charges    
  15. Legal Charges    
  16. Audit Fee    
  (c) Provident Fund and Other Contributions    
  1. Pensions and Gratuities (including commuted value of pensionand LSPC)    
  2. Contribution to CPF    
  3. Deposit Linked Insurance Scheme    
  4. Interest on CPF    
  5. Interest on GPF    
  6. Group Insurance Scheme    
    (a) Insurance Scheme    
    (b) Savings Fund    
  (b) Assistance to Other Organs    
  Special Studies and Expenditure on Litigation    
  Promotional and Educational Research    
  Excess of Income over Expenditure   Excess of Expenditure
  Total    
SecretaryMadhya Pradesh Rajya Pichhada Varg AyogBalance Sheet As On 31st March
Liabilities Amount Assets Amount
(1) (2) (3) (4)
Capital Asset Fund Schedule 1 Fixed Assets Schedule A
Excess of Income Over Schedule 2 Investments Schedule B
Expenditure      
Current Liabilities and Provisions   Contingent Advances and (Other Loans) Schedule C
Remittances Schedule 3    
Provident Fund etc. Schedule 4 Security/Earnest Money Deposit Schedule D
Sundry Creditors/otherLiabilities Schedule 5 Provident Fund etc. Schedule E
    Sundry Debtors Schedule F
    Closing Balance  
    Cash in hand  
    Cash in Bank  
Total      
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

1 - Capital Asset Fund

No. Description OpeningBalance Additions AmountWritten Off ClosingBalance
(1) (2) (3) (4) (5) (6)
1. Land        
2. Buildings        
3. Furniture and Fixtures        
4. Machinery and Equipment        
5. Vehicles        
6. Publications        
7. Gifted/Donated Assets        
8. Others        
Total          
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

2 - Excess of Income over Expenditure

No. Description Amount
(1) (2) (3)
1. Balance as per last Balance Sheet  
2. Excess of Income Over Expenditure  
3. Others  
Total    
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

3 - Remittances

No. Description Opening Balance Additions Amount Remitted Closing Balance
(1) (2) (3) (4) (5) (6)
1. General Provident Fund etc. recovery of staff on deputation        
2. Licence Fee        
3. Income Tax        
4. Central Government Health Scheme        
5. Postal Life Insurance        
6. Central Government Employees Group Insurance Scheme        
7. Others        
  Total        
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

4 - Provident Fund Etc.

No. Description Amount
(1) (2) (3)
A. General Provident Fund  
  1. Opening Balance  
  2. Subscription  
  3. Recovery of Advance  
  4. Interest  
  Less: Advance/Fund Payment/Investments Sub-Total
B. Group Insurance Scheme  
  (a) Saving Fund  
  1. Opening Balance  
  2. Subscription  
  3. Interest  
    Less: Payment/Investments Sub-Total
  (b) Insurance Fund  
  1. Opening Balance  
  2. Subscription  
  3. Interest  
    Less: Payment/Investments Sub-Total
  Grant Total...  
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

5 - Sundry Creditors/Others Liabilities

S. No. Description Opening Balance Additions Repayment Total Amount
(1) (2) (3) (4) (5) (6)
1. Security Deposit        
2. Earnest Money Deposit        
3. Sundry Creditors        
4. Other Liabilities        
  Total...        
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

A - Asset Fund

(Fixed/Capital Asset Fund)
No. Description Opening Balance Additions Amount Written Off Closing Balance
(1) (2) (3) (4) (5) (6)
1. Land        
2. Buildings        
3. Furniture and Fixtures        
4. Machinery and Equipment        
5. Vehicles        
6. Publications        
7. Gifted/Donated Assets        
8. Others        
Total          
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

B-Investments

S.No. Details Amount
(1) (2) (3)
1. Fixed Deposits with Bank(s)  
  (a) Opening Balance  
  (b) Investment made  
  (c) Investments Encashed  
  (d) Closing Balance  
Total    
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

C - Contingent and others Advances

No. Description Opening Balance Additions Recovery Balance
(1) (2) (3) (4) (5) (6)
A. Contingent Advance        
  (a) Advances to CPWD        
  (b) Advances to DGS and D        
  (c) Advances to suppliers        
B. Advance to Employees        
  (a) House Building Advances        
  (b) Motor Car Advance        
  (c) Motor Car/Scooter Advance        
  (d) Other Advances        
C. Others Advances        
  Total          
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

D - Security/earnest Money Deposit

No. Description Opening Balance Additions Repaid ClosingBalance
(1) (2) (3) (4) (5) (6)
1. Security Deposit        
2. Earnest Money Deposit        
  Total        
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

Provident Fund Etc.

S.No Description Amount
(1) (2) (3)
1 General Provident Fund  
  Opening Balance  
  Add: Investment made during the year  
  Less: Investment encashed  
  Amount of Balance in cash  
2 Group Insurance Scheme  
  (i) Saving Fund  
    Opening Balance  
    Add: Investment made during the year  
    Less: Investment encashed  
    Amount of Balance in cash  
  (ii) Insurance Fund  
    Opening Balance  
    Add: Investment made during the year  
    Less: Investment encashed  
    Amount of Balance in cash  
    Total  
SecretaryMadhya Pradesh Rajya Pichhada Varg Ayog

F - Sundry Debtors

No. Description OpeningBalance Additions Adjustments ClosingBalance
(1) (2) (3) (4) (5) (6)
A.B.C.D.
  Total        
SecretaryForm BAnnual Report of Madiiya Pradesh Rajya Pichhada Varg Ayog[See Rule 4(1)]Annual Report for the Financial Year April 19....
(1)Introduced by the Chairperson of the Commission.
(2)Constitution of the Commission including changes therein.
(3)Meeting of the Commission.
(4)Brief report with regard to examination of requests for including of any class of citizens as a Backward Class in the list and hear complaints of over-inclusion or under-inclusion of any Backward Classes in such lists and tender such advice to the State Government as deemed appropriate.
(5)Suggestions of the Commission sent to the State Government under sub-section (1) (b) of Section 9 of the Act.
(6)Advice of the Commission sent to the State Government under sub-section (1) (c) of Section 9 of the Act.
(7)Functions performed by the Commission under sub-section (1) (f) of Section 9 of the Act.
(8)Advice of the Commission tendered to the State Government under sub-section (2) of Section 11.
Chairperson Member Member Officer Member(Countersigned)SecretaryMadhyaPradesh Raj PichhadaVarg Ayog.