[Cites 0, Cited by 0]

Union of India - Act

The National Commission For Women (Annual Statement Of Accounts And Annual Report) Rules, 1995

UNION OF INDIA
India

The National Commission For Women (Annual Statement Of Accounts And Annual Report) Rules, 1995

Rule THE-NATIONAL-COMMISSION-FOR-WOMEN-ANNUAL-STATEMENT-OF-ACCOUNTS-AND-ANNUAL-REPORT-RULES-1995 of 1995

Published on 10 January 1995
Commenced on 10 January 1995
[This is the version of this document from 10 January 1995.]
[Note: The original publication document is not available and this content could not be verified.]

The National Commission For Women (Annual Statement Of Accounts And Annual Report) Rules, 1995Published vide Notification Gazette of India, G.S.R. No. 22(E) dated 10h January, 1995

1912.

G.S.R. 22(E) dated 10th January, 1995. - In exercise of the powers conferred by Section 17 of the National Commission for Women Act, 1990 (20 of 1990), the Central Government hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the National Commission for Women (Annual Statement of Accounts and Annual Report) Rules, 1995.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires-

(a)"Act" means the National Commission for Women Act, 1990 (20 of 1990);

(b)"Audit Officer" means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of the accounts of the Commission;

(c)"Commission" means the National Commission for Women constituted under sec. 3 of the Act;

(d)"Form" means a form annexed to these rules.

3. Accounts of the Commission.

(1)The annual statement of accounts of the Commission for every financial year shall be prepared by the Member-Secretary or such officer of the Commission as may be authorised by the Member-Secretary in this behalf.

(2)The annual statement of accounts duly approved by the Commission shall be submitted by the Member-Secretary to the Central Government by such date as may be specified by the Central Government.

(3)The Commission shall forward to the Central Government quarterly reviews of the progress of 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 Member-Secretary shall supervise the maintenance of the accounts of the Commission, the compilation of financial statement and returns and shall also 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.

(5)The accounts of the Commission including initial accounts with effect from the date of its constitution shall he maintained in Form A.

(6)The annual statement of accounts shall be signed and authenticated by the Member-Secretary.

(7)The annual statement of accounts shall be submitted to the Audit Officer on or before the 30th of June following the year to which the accounts relate and the Audit Officer shall audit the accounts of the Commission and report thereon.

(8)The Commission shall, within thirty days of receipt of Audit Report, remedy any defect or irregularity pointed out therein and report to the Central Government and the Audit Officer about the action taken by it thereon.

4. Annual Report of the Commission.

(1)The Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary in this behalf shall prepare, in Form B, the annual report referred to in Section 13 of the Acton or before the 31st day of July following the financial year to which that report relates.

(2)The annual report referred to in sub-rule (1) after approval by the Commission shall be signed and authenticated by the Member-Secretary.

(3)Copies of the authenticated report shall be submitted by the Member-Secretary to the Central Government by the end of August following the year to which the annual report relates to enable the Central Government to take action as required under Section 14 of the Act.[F.No. 9-61/90-WW]S.K. GUHA, Jt. Secy.Form B[See Rule 4(12)]Annual ReportAnnual Report for, the financial year April 19.....19.....

1. Introduction

2. Constitution of Commission, including changes therein

3. Meetings of the Commission

4. Appointment of Committees,

5. Meetings of the Committees.

6. Brief report on -(a) the investigation and examination of the safeguards provided for women under the Constitution and other laws and the recommendations thereon;

(b)the review of the existing provisions of the Constitution and other laws affecting women and recommendations as to amendments thereto and suggested legislative measures;

(c)violation of provisions of the Constitution, other laws, deprivation of women's rights, non-compliance of policy decisions, guidelines, instructions, etc. taken up with the appropriate authorities;

(d)special studies or investigations into specific problems or situations arising out of discrimination and atrocities against women and recommendations as to the strategy for their removal;

(e)promotional and educational research undertaken by the Commission for ensuring representation of women in all spheres;

(f)inspection of jails, remand homes, women institutions or other similar places of custody for women and remedial action taken thereon;

(g)funding of litigation involving issues effecting a large body of women;

(h)participation in and advice tendered on, the planning process of socio-economic development of women;

(i)evaluation of steps taken in various States of women under the Union and any State;

(j)evaluation of steps taken in various States, and Union Territories on progressive economic independence for women;

(k)evaluation of steps taken in various States and Union Territories on increasing general awareness on need for attitudinal changes towards women and female children;

(l)periodical reports to Government on any matter pertaining to women and in particular various difficulties under which women toil;

7. A report on other matters referred to the Commission by the Central Government

National Commission For WomenBalance Sheet As On 31st March

LIABILITIES	AMOUNT	ASSETS	AMOUNT
CapitalAsset Fund	Schedule1	FixedAssets	ScheduleA
Excessof Income over expenditure	Schedule2	Investments	ScheduleB
CurrentLiabilities & Provisions		ContingentAdvances	ScheduleC
Remittances	Schedule3	(OtherLoans and Advances)
ProvidentFunds etc. Deposit	Schedule4	Security/Deposit	ScheduleD
Sundrycreditors	Schedule5	ProvidentFund etc.	ScheduleE
		SundryDebitors	ScheduleF
		ClosingBalance
		Cashin hand
		Cashat Bank
Total:

National Commission For Women

1-CAPITAL ASSET FUND

S.No.	Description	OpeningBalance	Additions	Amountwritten Off	ClosingOff Balance
1.Land
2.Buildings
3.Furniture & Fixtures
4.Machinery & Equipment
5.Vehicles
6.Publications
7.Gifted/Donated Assets
8.Others
Total:

Member-SecretaryNational Commission For Women

2-Excess Of Income Over Expenditure

S.No.	Description	Amount
1. Balance as perlast Balance Sheet
2. Excess ofIncome over Expenditure
3. Others
Total:

National Commission For Women

3-Remittances

Member-Secretary

S.No.	Description	OpeningBalance	Additions	AmountsRemitted	ClosingBalance
1.General Provident Fund etc. recovery of staff on deputation2.Licence Fee3.Income Tax4.Central Govt. Health Scheme5.Postal Life Insurance6.Central Govt. Employees Group Insurance Scheme7.OthersTotal:

Member-SecretaryNational Commission For Women

4-Provident Fund Etc.

S.No.	Description	Amount
A. ContributoryProvident Fund
1. Opening Balance
2. Subscription
3. Recovery ofAdvance
4. Commission'sContribution
5. Interest
Less :Advance/Final payment/Investments
Sub Total :
B. GeneralProvident Fund
1. Opening Balance
2. Subscription
3. Recovery ofAdvance
4. Interest
Less :Advance/Final payment/Investments
Sub Total :
C. GroupInsurance Scheme
(a) Saving Fund
1. Opening Balance
2. Subscription
3. Interest
Less : Payments/Investments
Sub Total :
(b) InsuranceFund
1. Opening Balance
2. Subscription
3. Interest
Less : Payments/Investments
Sub Total :
Grand Total

Member-SecretaryNational Commission For Women

5-Sundry Creditors/Other Liabiijties

S.No.	Description	OpeningBalance	Additions	Repayments	TotalAmount
1.Security Deposit
2.Earnest Money Deposit
3.Sundry Creditors
4.Other Liabilities
Total:

Member-Secretary.National Commission For Women

A-Capital Asset Fund

S.No.	Descriptions	OpeningBalance	Additions	AmountWritten Off	ClosingBalance
1.Land
2.Buildings
3.Furniture & Fixture
4.Machinery & Equipment
5.Vehicles
6.Publications
7.Gifted/Donated Assets
8.Others
Total:

Member-SecretaryNational Commission For Women

B-Investments

S.No.	Details	Amount
FixedDeposits with
(a)Opening Balance
(b)Investments made
(c)Investments Encashed
(d)Closing Balance

National Commission For Women

C-Contingent & Other Loans and Advances

S.No.	Description	OpeningBalance	Additions	Recoveries	BalanceAmount
A.Contigent Advance
(a)Advances to CPWD
(b)Advances to DGS&D
(c)Advances to Suppliers
B.Advances to Employees
(a)House Building Advances
(b)MotorCarAdvance
(c)Other Motor Conveyance Advance
(d)Other Advances
C.Other Advances
Total:

Member-SecretaryNational Commission For Women

D-Security/Earnest Money Deposit

S.No.	Description	Opening Balance	Additions	Repaid	Closing Balance
1. SecurityDeposit
2. Earnest MoneyDeposit
Total:

Member-Secretary

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act