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Union of India - Section

Section 48 in The National Capital Region Planning Board Rules, 1985

48. Form and time of submission of Annual Report.

- The Annual Report in respect of the year last ended giving a true and full account of the activities of the Board during the previous financial year shall contain the particulars specified in Schedule II and shall be submitted to the Government by the 15th of May each year.FORM A(See Rule 23)Notice Under Sub-Section 1 Of Section 12 Of The National Capital Region Planning Board Act, 1985 Read With Rule 23 Of The National Capital Region Planning Board Rules, 1985Notice is hereby given that :-
(1)
(a)The draft of the Regional Plan has been prepared; and
(b)A copy thereof will be available for inspection in the office of the national Capital Region Planning Board situated at ........................... on all working days from 11 A.M. to 3 P.M. till the date mentioned in para 3 hereinafter.
(2)Objections and suggestions are hereby invited to the draft regional plan.
(3)Objections and suggestions may be sent in writing to the Member-Secretary, National Capital Region Planning Board at .......................................... before the ............................ day of ................. 19............Any person making the objections or suggestions should also give his name and address.Member SecretaryPlace : New DelhiNational Capital Region Planning BoardDated:Form B(See Rule 27)Notice under Sub-section 1 of Section 13 of the National Capital Region Planning Board Act, 1985 read with Rule 27th of the National Capital Region Planning Board Rules, 1985Notice is hereby given that :-
(1)
(a)The final Regional Plan has been prepared; and
(b)A copy thereof will be available for inspection in the office of the National Capital Region Planning Board situated at ....................................................
________________________________________________________________________________on all working days from 11 A.M. to 3 P.M.Place: New Delhi.Dated :.............................Member SecretaryNational Capital Region Planning BoardForm CNational Capital Region Planning BoardDetailed Budget Estimates for the year 19..................Administration (Expenditure)(See Rule 28)Statement showing the revised estimates 19................... and budget estimated 19............. vis-a-vis the actual expenditure
Objects ofexpenditure like salaries travel expenses office expenses, etc. Actual for theyears…........................19..19..19.. Sanctioned budgetgrant Last seven monthsactuals 19..... First five monthsactuals of current year 19.... Anticipatedexpenditure for the remaining seven year months of the year Revised estimatesfor the year 19.... 19.... Col. 9 and 9-10. Proposed budgetestimates for the col. 5...... Reasons forvariations between
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Form DNational Capital Region Planning BoardEstablishmentStatement of details of provision proposed for pay of officers Establishment for the year 19.... 19....(See Rule 28)
Name anddesignation Reference to pageof estimate form Sanctioned pay ofthe Post Minimum actual pay of the persons concerned due on 1stApril next year Amount ofprovision for the year at the rate in col. 3(c) Increment failingdue within the year Total provisionfor the year i.e. total of columns 4 and 4(c) Remarks
(a) (b) (c) Date of increment Rate of increment Amount ofincrement for the year
(a) (b) (c)
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Form ENational Capital Region Planning BoardNominal Rolls(See Rule 28)
Nameand designation Pay DearnessAllowance Citycompensatory allowance HouseRent Allowance OvertimeAllowance ChildrenEductional allowance LeaveTravel Concession Otherallowance Total
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TOTAL
Form FNational Capital Region Planning BoardAbstract of Nominal Rolls(See Rule 28)
Actualsanctioned strength as on 1.3.19.. Particularsof parts Sanctionedgrant 19 Budget-19 Revised19..19.. Estimates Budget19..19.. Estimate Explanationfor between sanctioned Budget Grant, Revised Estimate and budgetestimate
No.of posts included Payand allowances No.of posts included Payand allowances No.of posts included Payand allowances
1 2 3 4 5 6 7 8 9
I. Officers
(a)Posts filled
(b)Posts vacant
Total-I OfficersII. Establishments
(a)Posts filled
(b)Posts vacant
III. Class IV
(a)Posts filled
(b)Posts vacant
Total-III Class IVGrand total - I, II and IIIForm GNational Capital Region Planning BoardStatement of Loan/Advances sanctioned by the BoardFinancial year 19.......[See Rule 47(1)]
Name ofperson/party receiving the loan/advance Amount ofloan/advance sanctioned Rate of interest No. and date oforders authorising the loan/advances Balance from lastyear Amount advancedthis year Total Repayment ofprincipal Payment ofinterest
Instalments ofrepayment during the year and arrears of instalments duerelating to earlier years, if any (figures to be shownyear-wise) Amount ofprincipal during the year amount ofdefaults in repayment of principal (Col. 8-9) (figures to beshown year-wise) Balance ofloans/advance at the close of the year (Col. 7 & Col. 9) Amount ofinterest due for and upto the year under review Amount ofinterest received and credited to revenue during the year Balance ofinterest unpaid advance.
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