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State of Jharkhand - Section

Section 30 in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001

30. Accounts will include the following groups :

A. Advanced Accounting, Auditing, Cost Accounting and Income-tax-100 Marks.(a)Advanced Accounting. - The principles of Accountancy and their practical applications to all types of training, commercial, industrial, banking, insurance and investment undertakings. Accounts relating to the floatation, amalgamation, absorption, reconstruction, reorganisation and liquidation of companies, statutory and public utility undertakings; the accounts of educational, scientific, charitable and religious endowments, trust and institutions; provident and superannuation funds; branch accounts, foreign exchange, etc.(b)Cost Accounts. - The main principles of cost accounting. The treatment and control of stocks, material, labour, direct and indirect expenses and cost. Contract cost accounts, process cost accounts, single costing, standard costing, multiple costing and operation costing; Double Entry Cost Accounting; reconciliation of cost accounts with financial accounts.Note. - Candidates will be expected to be acquainted with the basic principles; specialised knowledge of cost accounting will not be required.Note. - The accounts of Executors and Trustees of the Estates of Deceased Person, Liquidators, Receivers, Officers Assignee, etc. will not be included.(c)Auditing. - The principles and procedure of Auditing and their practical application to all types of trading, commercial, industrial, banking, insurance, public utility and investment undertaking, Rights and Duties of Auditors; Internal Audit, Investigations of actual and suspected frauds. Auditor's report, certificates and opinions; Limitations of Audit.(d)Income-tax. - The main Legal and Accountancy principles governing the computation of total work income for purposes of income-tax.Note. - Specialised knowledge of income-tax Law will not be expected. Candidates will be required to have a sound grasp of the provisions of section 10 of the Income-tax Act and a working knowledge only to sections 3 to 4-BV, 6 to 15-A, 16(1) (a) & (b), 16(2), 17,18-A, 22, 23 (1) to
(3), 26-A, 42,49-Band 55 to 58 and the connected rules of the Indian Income-tax Act, 1922. Also the Indian Finance Acts of 1946 and subsequent years.B. Rural Economics with special reference to 'Bihar and Co-operative in India; Partnership account; Receipt and payment account and Income tax and expenditure account, Joint Stock Company accounts including amalgamation, absorption and reconstruction. Banking Accounts-100 Marks.C. Indian Currency and Commercial Banking operations; Partnership account; Receipt and payment account and income and expenditure account. Joint Stock Company accounts including amalgamation, absorption and reconstruction. Banking Account- 100 Marks.A candidate can take any two from the above three groups.