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State of Madhya Pradesh - Section

Section 5 in Rules Regarding Returns of Establishments

5. Annual Report.

(1)After the close of the financial year the Chief Municipal Officer shall prepare annual report on the activities of the Municipal Council during that year. The report shall be submitted by the Chief Municipal Officer to the Council not later than 30th May for consideration and by the Municipal Council to the Collector not later than 15th July.
(2)The Collector shall scrutinize and forward the report with his comments to the State Government not later than 15th August.
(3)The annual report shall deal with every branch of the activities of the Municipality, including so far as may be relevant, the subjects mentioned in the skeleton form of report appended to this rule, and shall be arranged, as far as possible in the order given in the form.
(4)
(a)The annual report shall be accompanied by the following statements :-
I. Statement showing the constitution in Form 5.II. Statement showing the income of the Municipality in Form 6.III. Statement showing the expenditure of the Municipality in FormIV. Statement relating to octroi in Form 8.V. Statement relating to notified area in Form 9.VI. Statement relating to elections and selections in Form 10.VII. Statement relating to election of President etc. in Form 11.VIII. Statement relating to collection of taxes in Form 12.IX. Statement relating to receipts and expenditure on water-supply in Form 13.X. Statement relating to receipts from and expenditure on conservancy in Form 14.
(b)Duplicate copies of all the statements shall also be sent to the Collector which after scrutiny in his office shall be transmitted to the State Government by the 15th July for the preparation of consolidated statements for the State.
Skeleton form of Municipal Annual Report
(i)Introduction.
(ii)Establishment-Alteration in the limits of a Municipality amalgamation or splitting up of a Municipality,
(iii)Constitution.
(iv)Elections and Selections-General elections-period occupied by them-Selections-bye-election-total number of voter-number of voters who attended polls-number of seats remaining vacant for want of candidates-election or appointment of President or Vice-President Committees-election-representation of minorities-general remarks.
(v)Disposal of business-Total number of meetings of the Council and its Committees-abortive meetings-attendance at meetings-municipalities not holding prescribed number of meetings and reasons therefor-reasons for non-attendance-action taken against habitual absentee members-unduly large number of meetings-disposal of business by Committees.
(vi)General Financial condition-opening balance-total receipts and expenditure-General financial conditions to be exhibited in the following form:-
Departmental head Income Expenditure Excess receipts [Col. (2), Col. (3)] Excess expenditure Col. (3)] Col. (2)]
(1) (2) (3) (4) (5)
  Rs. Rs. Rs. Rs.
1. General Administration        
2. Water-supply        
3. Conservancy        
4. Markets        
5. Roads        
6. Education        
7. Medical and Public Health        
8. Extraordinary & debt        
9. Balance        
Total        
Note. - Heads which do not fall specifically under items 2 to 9 will be included in item 1.-General Administration-
(a)General Administration. - Receipts and Expenditure-the extent to which expenditure is incurred on object for which no specific direct taxation is levied.
(b)Imposition of new taxes. - details thereof.
(c)Octroi and Terminal 'Faxes. - Variation in income and reasons therefor-Percentage of collection expenses to actual collections-Revision or abolition of taxes-whcther services arc made self-supporting before revising these taxes.
(d)Property and Haisiyat Taxes. - Variation in income and reasons therefor-Revision or abolition of the taxes-whether the total amount to be raised from the haisiyat lax has been increased or the rate of property tax.
(e)Drainage. - Expenditure on drainage-Capital outlay and other expenditure-Variations with reasons-amount spent on underground and surface drains-Any new Scheme sanctioned, investigation of projects undertaken either by municipal agency or Public Works Department-State Government grant of loan given, if any, and expenditure therefrom.
(f)Water-supply. - Receipts and expenditure as disclosed by Form 13-if the service is not self-supporting reasons therefor-Revision of Rates-Capital outlay-New schemes undertaken for improvement of Water-Supply-Water-Supply Investigation schemes-State Government grant of loan for improvement of water-supply and the expenditure incurred out of it-Whether loan instalments have been paid regularly, or whether provision has been made for a sinking fund to meet cost of depreciation or replacement-removal of temporary water-scarcity.
(g)Conservancy. - Receipts and expenditure as disclosed by Form 14-Whether the rates were revised-If the service is not self-supporting or if no latrine tax is imposed, reasons therefor.
(h)Markets. - Income from cattle sale registration fee or taxes, fee from markets and slaughter-houses, fees from brokers and weighmen. cotton weighing fees, and amount spent on markets-Charges for collection of market dues and fees-Any new market buildings constructed-Variations in income and expenditure.
(i)Roads. - The income from the tax and animals, passengers and vehicles, tolls on roads and ferries, fees from hackney carriages, fees for licensing vehicles plying for hire and expenditure on collection of tax or toll, public works establishment for roads, construction of roads, and stores for roads-Arboriculture-any new roads constructed-Length of Public Works Department and municipal roads in the municipality according to classes-Whether there are any thorough roads in the municipal limits and whether the municipal council incurs any expenditure on their maintenance.
(j)Collection of taxes. - Whether assessment lists were prepared on due dates-Whether collection was satisfactory-Percentage of collection to demand-If less than 90 per cent reasons therefor, action taken for recovery-whether any Councillors or office-bearers are, defaulters and, if so, to what extent-whether provisions of Sections 167 to 170 are applicable to the Municipality and, if so, whether full use was made of the powers if so. with what result-If powers not utilised reasons therefor.
(k)Education. - The income from fees from educational institutions-interest on investments for educational purposes, grants from State Government.for educational purposes, grants from local bodies for educational purposes, grant and colleges-Contributions to schools, libraries, museums and menageries-Variations in receipts and expenditure-Causes therefor-Whether compulsory primary education already introduced in any wards-New wards in which introduced-Proportion of expenditure on education to total expenditure-State Government grant for compulsory education-New School buildings constructed-New Schools opened and total number of Schools-Enrolment, average attendance, substitution of trained or untrained teachers-Education of girls and depressed classes-industrial education.
(l)Medical and Public Health. - The income from fees and revenue from medical institutions interest on investment for medical purposes, grants from Government, local bodies and other sources for medical purposes and the expenditure on the maintenance of hospitals and dispensaries, plague charges, vaccination, other sanitary requirements-Variations in receipts and expenditure and causes therefor-Number of transferred dispensaries-Receipts from and expenditure on transferred dispensaries-Ayurvedic dispensaries arid their work-Number of indoor and outdoor patients treated at transferred dispensaries-Work done at other municipal dispensaries-Epidemics, if any, and steps taken to prevent them. Welfare work done, steps taken to secure milk supply, efficiency of vaccination and number of offences prosecuted and compounded under the Act and the sanitary' bye-laws made thereunder. Steps taken for the training of dais, expenditure on antirabic treatment and steps taken to destroy ownerless dogs, measures taken to destroy rates, and the number destroyed.
(m)Grants. - Details of grant-in-aid received from State Government-Utilisation thereof.
(n)Fire. - Number of fires-loss of property-condition anti capacity of fire brigade-improvement in fire-brigade.
(o)Extraordinary and Debt. - Variations in receipts and expenditure and causes thereof-Details of State Government or non-Government loans raised-Expenditure incurred out of loans.
(p)Closing balance. - Whether prescribed minimum has been maintained. If not reasons therefor-Whether the closing balance includes any unspent balances' of State Government grants or earmarked items.
(q)Legislation. - Rules and Byelaws-Rules or byelaws framed or proposed-Rules or byelaws rejected by the Government with reasons therefor-Comments on the enforcement of the law, rules and bye-laws.
(r)Financial Irregularities. - Action taken on Audit Reports Disciplinary measures regarding irregularities-Supervision and checkover the account staff-Whether special audit by the Local Audit Department was rendered necessary and its result. All charges made by the Divisional Commissioner under Section 10 of the C.P. and Berar L.F.A. Act, 1933, as required by Section 11 of that Act.
(s)Supervision and control. - All matters provided tor under Chapter XII of the Madhya Pradesh Municipalities Act, 1961, Government's order in revision under Section 330 or 331.
(t)Development Activities under Plan Schemes.
(u)General.
(v)Notified Areas. - Change in constitution-Now Notified Area established-Attendance at meetings-General Financial results-Variations in receipts and expenditure-New Taxes imposed-New Schemes of improvement such as water-supply, drainage, compulsory primary education undertaken-Whether minimum closing balance is maintained after excluding unspent balances of Government grant and earmarked items.
(w)Staff. - Pay and prospects-qualifications-Conditions of services-Whether provident fund or the pension contribution system is in force-Whether provident fund contribution due arc paid whether the fund with interest thereon is kept separate and up to date and invested with a bank or it is included in the general balance-Number of dismissals ordered and representations made to Government against departmental punishments-Notice of employees-appeals.