Section 11 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
11. Accounts of the Board and Marketing Committees.
- {1) All money received by the Board shall be credited into Market Development Fund constituted under Section 84 of the Act.(2)All fees and other money received by a marketing committee, all sums realised by way of penalty (otherwise than by way of fine in a criminal case), all loans raised by a committee, and all grants, loans or contributions made by the Government to the committee, shall form part of the Market Fund constituted under Section 88 of the Act.(3)All fines received by a Court from an offender shall be credited to the Market Development Fund or the Market Fund, as the case may be.(4)Any money received by the marketing committee by way of arbitration fee or as security for cost in arbitration proceedings relating to disputes for any money received by the committee by way of security deposit, contribution to provident fund or for payment in respect of any notified agricultural produce, or charges payable to weighmen, palledar and other functionaries and such other money received by marketing committee under the rules or bye-laws shall not form part of the Market Fund and shall be kept in such manner as may be determined by the Director from time to time.(5)The amount to the credit of Market Development Fund of the Board and Market Fund of the committee shall be deposited in their respective accounts in any of the nationalised bank approved by the Director.(6)All payments to be made by the Board and committee, except from the imprest, shall be made by cheques.(7)No bill shall be prepared and passed unless there is budget provision for incurring the expenditure.(8)No cheque shall be drawn except against a bill which has been examined and passed by an officer duly authorised by Vice-Chairman and signed both by the Secretary and Account Officer in case of Board, and by the Chairman and Secretary of the committee in the case of committees.(9)Any expenditure incurred by the Board/committee shall be in conformity with the procedure laid down in General Financial Rule and Subsidiary Rule as amended from time to time by the Government.(10)A receipt in Form 'K' shall be issued forthwith for the money received in the Board or the committees, as the case may be.(11)In the matter of maintenance of Accounts and Audit in the Board and the committees, instructions issued by the Vice-Chairman of the Board or by the officer so authorised by him shall be observed.(12)The accounts of all receipt and expenses shall be maintained by the Secretary and Account officer of the Board and in the case of the committee, by Secretary and Incharge of Accounts and shall be subject to audit.(13)The balance remaining after meeting the initial expenses of the Board and the committee, may be invested in short term or long term deposit schemes of the Government and commercial banks or in any other scheme as may be approved by the Director in case of market development fund and by the Vice-Chairman of the Board, in case of Market Fund.
