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State of Madhya Pradesh - Section

Section 12 in Rules Regarding Returns of Establishments

12. Rules to be general.

- These rules shall be general for all Municipalities.Form 1(See Rule 2)Statement showing the Demands, Collection, Remission and Balances of Taxes and Revenue of the.................. Municipality for the quarter ending.............
Serial No. Source of income Demand of previous year, i.e., .......19....19.... Demand of current year, i.e., .............19....19.... Amount of demand in column (4) up to date
(1) (2) (3) (4) (5)
         
Outstanding Balance of previous year, i.e.,..............19........... 19.......... and intecedent year Remitted during the year
On account of demand shown in column (4) On account of balance of previous years column(6)
(6) (7) (8)
     
Collections Balance Remarks
On account of demand of the year column (4) On account of balance of previous years column(6) On account of column (4) On account of column (6)
(9) (10) (11) (12) (13)
         
Directions for filling up the statement (do be printed on the back of the statement - Form I)-
(a)Column (3) - This column has been introduced in order to show how the demand of the year compares with that of the preceding year.
(b)Columns (3) and (4) - In these columns the word "demand" means, in the case of sources of income which are framed, the amount of the farm, and in other cases the amount, which either was or should have been realized, As a rule in the case of sources of income which are not framed, collection, and demand are convertible terms, and balances are, therefore, impossible. But cases sometimes occur in which this does not hold good; for instance, if slaughter-house fees are collected direct, the karkun in charge may have allowed the butcher to run in debt for fees which he ought to have realized when animals were slaughtered; in such cases the demand column will show the amount which ought to have been realized and the collection column the amount actually realized.
(c)A footnote should be added to the form to show the entries in columns (6), (8), (10) and (12) according to the year to which they appertain.
(d)Column (2) - Every permanent source of income should be separately shown with a head "Miscellaneous" for items of a casual nature.
Form 2(See Rule 3)(To be printed on double foolscape, both sides)Detailed statement of the permanent Establishment of the...................... Municipality as it stood on 1st April 19.................
Orders of competent authority creating the post Present incumbent, date of Name of section and post Date of incumbent's birth (as near as possible)
Appointment to present post or of commencement onpresent time-scale Promotion to present pay
(1) (2) (3) (4) (5)
         
Serial number of appointments in each class Name of incumbent Pay of post
Minimum Rate of periodical increment whether annual,biennial, etc. Maximum
(6) (7) (8) (9) (10)
         
Pay of present incumbent and total of eachsection Date of next increment Remarks (including note of efficiency bar whereapplicable)
(11) (12) (13)
     
Compared with service hooks and found correct....................................Signature of the Head of the OfficeAt foot of the return should be detailed all items of establishment sanctioned, but not yet incurred.The personal pay should be stated on a separate line immediately below the pay of the officer who received it, the orders of competent authority sanctioning it being quoted in the first column.The rule about entry of orders of competent authority may be stated generally thus; the general order is to be entered once only, any other will be entered against every entry' which it supports.In the case of establishments on time-scale of pay, the names of all temporary men in service of the date to which the return relates should be included indicating the vacancies whether permanent or temporary in which they are officiating.Other instructions for filling up the form are contained in Rule 87, Section VI, Chapter 5 of the Madhya Pradesh Financial Code, Volume I.Form 3(See Rules 3 and 4)Detailed statement showing the calculation of pay of the establishment of the Municipal CouncilNotes-