Section 15(1) in Kerala Local Fund Audit Rules, 1996
(1)(a)The annual accounts of a local authority /local fund prepared or caused to be prepared by the Executive authority under sub-section (1) of section 9 of the Act shall be in From VI and VI (A) appended to these rules. The same shall contain the following details:-(a)the opening balance for the year showing the balance in each bank treasury account ;(b)a statement of receipt and payment under each head of account ;(c)the amount at the credit of the local authority/local fund at the end of the year showing the balance in each bank/treasury account;(d)a statement showing the demand , collection and balance or revenue collection including arrear collection;(e)a statement of investments made;(f)a list of grants received during the year;(g)a list of loans availed;(h)a statement showing the outstanding debts at the beginning of the year, repayments made during the year and outstanding debts at the end of the year; and(i)a statement of assets and liabilities as on the close of the accounting year.(b)The annual account presented for audit by Panchayats, Municipal Councils and Municipal Corporations shall include:-(i)Statement of grants received and utilised:-(ii)a statement of loans availed and utilised;(iii)a statement showing the details of public works undertaken during the financial year concerned, amount expended for each work and balance of fund, if any, available;(iv)the statement of grants and statement of loans shall be prepared in From VI and VI (A) appended to these rules(c)The annual accounts presented for audit by the University shall include:-(i)a Demand Collection Balance Statement of examination fee collected by the Controller;(ii)a Demand Collection Balance Statement of University Union fee and sports affiliation fee to be collected by the Principals of affiliated colleges and remitted to University fund: and(iii)a Demand Collection Balance Statement of fees and other dues collected by the teaching departments of the University
