Section 49 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018
49. Preparation and submission of annual report and annual accounts.
(1)The Chairperson or such employee of the Authority, as may be authorized by Chairperson in this behalf, shall prepare, as soon as may be after the commencement of such financial year,-(a)the annual report; and(b)the annual statement of accounts.(2)The annual report shall include an account of the activities of the Authority during the previous financial year on the following matters, namely:-(i)a statement of corporate and operational goals and objectives of the Authority;(ii)annual targets and physical and financial terms set for various activities in the background of clause (i) above together with a brief review of the actual performance with reference to those targets;(iii)an administrative report on the activities of the Authority during the previous financial year and an account of the activities which are likely to be taken up during the next financial year;(iv)a summary of the actual financial results during the previous financial year and year of report, as indicated by way of statement of (a) income and expenditure, (b) sources and applications of funds, and (c) cash flow;(v)important changes in policy and specific measures either taken or proposed to be taken, which have influenced or are likely to influence the profitability or functioning of the Authority;(vi)new projects or expansion schemes contemplated together with their advantages, financial implications and programme for execution;(vii)important changes in the organizational set up of the Authority;(viii)report on employer-employee relations and welfare activities of the Authority; and(ix)report on such other miscellaneous subjects as deemed fit by the Authority or the State Government for reporting to the later.(3)The annual report shall be placed for adoption in the meeting of the Authority and shall be signed by the Chairperson or in his absence by two members authorized for the purpose by the Chairperson and authenticated by fixing the common seal of the Authority and required copies thereof shall be submitted to the State Government by the thirty-first day of December of the following year.(4)The annual accounts of the Authority, after approval of the Authority, shall be signed on behalf of the Authority by its Chairperson or in his absence by two members authorized for the purpose by the Authority and authenticated by affixing the common seal of the Authority and shall be forwarded for audit to the Director, Local Fund Audit, Rajasthan not later than the 30th September of each year or by such date as extended by the State Government.(5)The Director, Local Fund Audit, Rajasthan shall audit and report on the annual accounts of the Authority and certify whether in his opinion the accounts contain all particulars and are properly drawn up as to exhibit a true and fair state of affairs of the Authority and in case he has called for any information from the Authority or any of its officers, whether it has been given and whether it is satisfactory.(6)The Authority shall be bound to give information and explanation in its annual report containing inter-alia duly audited accounts or in an addendum thereto on every reservation, qualification or adverse remarks contained in the Auditor reports duly signed by its Chairperson or in his absence by two members so authorized by the Authority and authenticated by affixing common seal of the Authority.(7)The annual accounts and auditor's report thereon along with the annual report shall be submitted to the State Government by thirty-first day of December of the following year to which the accounts relate or by such date as extended by the State Government.
