Section 31 in Andhra Pradesh Water, Land And Trees Rules, 2004
31. Andhra Pradesh Water, Land and Trees Authority Fund.
(1)Constitution of the Fund: All monies received by the Mandal, District or State Authority shall be credited to the respective Authority. The remittances to the Mandal, District or State Authority shall be made by way of cash or demand draft in a Government account to be operated jointly or Member Secretary and the Chairman of the Authority.(2)Control of the Fund: The Member Secretary of the District or State Authority shall operate the Fund after obtaining the approval of the Chairman.(3)Accounts and Audit: (a) The District and State Authority shall maintain monthly accounts of receipts and expenditure.(b)The Mandal and District Authority shall furnish an abstract of monthly receipts and expenditure to the State Authority in Form 12 appended to these rules.(c)The State Authority shall furnish to the Government a consolidated statement of receipts and expenditure once for every year in Form 12.(4)Budget estimates. - (a) The District Authority shall on or before the 30th day of September every year prepare annual budget estimate in respect of the ensuing financial year of the estimated income and expenditure and submit to the State Authority, in the format as prescribed in budget manual.(b)The State Authority shall on or before 31st day of October every year prepare annual budget estimate in respect of the ensuing financial year of the estimated income and expenditure and submit to the Government for incorporating in the State Budget in the format as prescribed in budget manual.
