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State of Bihar - Section

Section 204 in Bihar Chaukidari Manual

204.

(i)Within fifteen days of the expiry of each quarter of a financial year, the Office of the District Magistrate (for the Sadar Sub-Division), and the Offices of the
Sub-Divisional Officers (for their respective jurisdiction), shall prepare the quarterly statement of receipts (Form J), from Register IX of challans credited.The Office of the District Superintendent of Police shall prepare the quarterly statement of disbursement (Form J) and shall supply it to the Office of the District Magistrate.
(ii)Each District Officer shall prepare an annual pro forma account in the form given below of the District Chaukidari Reward Fund for the whole district from the statements in Form J prepared under the foregoing clause:-
Year Opening balance. Receipt (a). Expenditure (b). Balance at the end of the year.
1 2 3 4 5
         
(a)Credited to provincial revenues under the head "XXIII-Police".
(b)Expenditure recorded under "P-Deposits and Advances-Deposits not bearing interest-Other Deposit Accounts-Civil Deposits- Deposits on account of Police Funds".
A general agreement between receipts and expenditure should be maintained in all districts and in particular the disbursing Officer should watch that the expenditure does not exceed the receipts.
(iii)The balance in column 5 of the pro forma account mentioned in clause (ii) must not be taken to be available for expenditure. The expenditure will continue to be regulated by the memorandum below.
(iv)An account of receipts of the District Chaukidari Reward Fund should be kept separately by the Treasury Officer in the register of receipts of the Police Department.
(v)The Treasury Officer will supply to the District Officer quarterly, an advice list showing the opening balance to daily transactions-both receipts and expenditure-and the closing balance in respect of the District Chaukidari Reward Fund.
(vi)The quarterly statement in Form J shall be audited and compared with the treasury accounts by an Officer to be nominated for the purpose by the District. Officer to whom the result of such audit shall be duly certified.
(vii)Each District Officer shall submit his pro forma account to the controlling Officer (Chief Secretary to Government, Political Department) as soon as the financial year is over.
(viii)The controlling Officer shall prepare a consolidated pro forma account in respect of the fund and forward the same in duplicate to the Accountant-General for verification and to the Finance Department.
(ix)A copy of the said account as verified by the Accountant-General should be submitted by the controlling Officer to Government in Finance Department and to the Accountant-General along with his revised and budget estimates. The actual of the preceding years and the proposed estimates should be shown year by year.
Equipment of Chaukidars and Dafadars