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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(18) in Himachal Pradesh Waqf Rules, 2016

(18)The Chief Executive Officer shall discharge the following duties and functions in relation to the budget, account, and audit of the Board, namely:-
(a)he shall be responsible for ensuring that the budget estimates of the Board are properly framed keeping in view the instructions issued by the Board and the Government in this behalf and submitted to the Board within the time schedule;
(b)he shall scrutinize the budget proposals submitted by the mutawallis thoroughly and assist the Board in scrutinizing the budget proposals;
(c)he shall examine and advise on all scheme of new expenditure for which it is proposed to make a provision in the budget;
(d)he shall ensure that monthly and annual accounts of the Board are compiled properly and promptly;
(e)he shall obtain necessary periodical returns of progress of expenditure, watch and review the progress against sanctioned amounts and issue such instructions as may be found necessary to the officers and employees of the Board;
(f)he shall scrutinize the proposals for supplementary grants and advise the Board suitably;
(g)he shall keep himself in regular touch with the audit objections and inspection reports of the audit and for their early settlement;
(h)he shall keep a close watch on the recoveries of dues to the Board and repayment of loan and interest;
(i)he shall be responsible for the maintenance of accounts of the Board;
(j)he shall obtain periodical returns of stores and stocks and their value from the officers and review them. He shall offer his remarks on such accounts and place it before the Board;
(k)he shall furnish any information and statistics that may be called for by the Board on matters relating to budget, accounts and audit;
(l)he shall arrange for internal audit of accounts of the Board periodically and take urgent steps to rectify any defects noticed during such audit;
(m)he shall report to the Board all instances of payments made contrary to the rules and regulations besides cases where payments are made in the absence of any provision in the budget estimates.