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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Special Courts Rules, 2017

17. Maintenance of Registers by the Authorised Officer.

(1)The following Registers may be maintained in the office of the authorised officer, namely :-
(1) C.C. Register As prescribed in form III.
(2) Receipt Register  
(3) Issue Register As prescribed by the Government
(4) Despatch Register  
(5) Accounts Register  
(2)The authorised officer may also maintain such other Registers as may be considered necessary in the conduct of business of his office.Form No.I(See Rule 7)DeclarationWhereas, it was alleged that Shri ........... (name and address) while Holding ........... Office (indicate name of/Public Office) in the State of Andhra Pradesh committed an offence under clause (e) of sub-section (1) of Section 13 of the Prevention of Corruption Act, 1988 and that the matter was investiaged in [ABC] [Substituted 'Vigilance' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] Case No. ............ of,And Whereas, on scrutiny of relevant materials available on record, the State Government is of the opinion that there is prima facie case of Commission of the [offence] [Inserted by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] (name of the accused) who has accumulated properties disproportionate to his known sources of income by resorting to [corrupt or illegal means] [Substituted 'corrupt means' by Notification G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] ;And Whereas, it is felt necessary and expedient by the Government that the said offender should be tried by the Special Court established under sub-section (1) of Section 3 of the Andhra Pradesh Special Courts Act, 2016;Now, Therefore, in exercise of the powers conferred by subsection (1) of Section 5 of the Special Courts Act, 2016, the State Government do hereby declare that the said offence shall be dealt with under the Andhra Pradesh Special Courts Act, 2016.Secretary to GovernmentForm-II(See Rule 14(2))Notice of ConfiscationToName ......................Designation ...................Place of residence .............Address ..............Whereas, an application has been [filed] [Substituted 'filled' by Notification No. G.O.Ms. No. 138, dated 5.10.2017 (w.e.f. 9.5.2017)] against you by the Public Prosecutor being authorized by the State (copy of application to be attached) that your assets are disproportionate to your known source of income; you are hereby called upon to reportby .................. as to your sources of income, earning of assets, out of which or by means of which you have acquired such money/property the evidence on which you intended to rely upon and submit relevant information and particulars and show cause as to why all or any of such money/property should not be declared to have been acquired by means of offence and confiscated to State Government.(Authorised Officer with Seal)Form-III(See Rule 14(3))Registration of Confiscation Cases