Section 27 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014
27. Annual account of Panchayat Samiti.
(1)At the end of each year the Panchayat Samitis shall prepare its annual account in Form FBA-9 showing its income and expenditure undereach of the budget heads and send it to the Zila Parishad by the following 15th May for transmission to the Government with its observations, if any.(2)An advance copy of the annua! account shall also be supplied by the Panchayat Samiti to the Government.(3)The annual account of the Panchayat Samiti shall be supported by the following statements:-(a)Statement showing the receipt and disbursement of loan in Form FBA-10;(b)statement showing the loan received from the Government and amount of installments that fell due for repayment to the Government, amounts actually repaid, the balance still due from Panchayat Samiti and reasons there for in Form FBA -II;(c)a list of works in Form FBA 12 showing the works required to be undertaken during the year, actually undertaken, funds involved and the amount actually spent there against and reasons for not having executed the entire works.(d)a Statement in Form FBA -13 indicating the assets and liabilities of the Panchayat Samiti.(e)a statement in Form FBA- 14 showing the reasons for saving under each Head of Account wherein the Panchayat Samiti received the Grants-in aid from the Government for the execution of various schemes transferred to it under section 120. The Executive Officer shall also record a certificate of utilization clearly stating that:-(i)the grant in full or in part has been utilized on the object for which it was granted.(ii)the accounts there for have properly been maintained; and(iii)the vouchers are under his custody and if not, arrangements could be made to produce as and when required for audit by the audit authority or authorities of the Zila Parishad or Officers of the Government
