Section 3 in Rules Regarding Returns of Establishments
3. Annual Returns of Establishments.
- A detailed statement of the permanent establishment existing on the 1st April shall be prepared annually in Form 2 and transmitted to the Collector and the Examiner Local Fund Accounts not later than the 15th May. In preparing the statement the following instructions should be carefully observed :-(a)The name, designation and pay of every servant holding a permanent appointment, whether he he on duty, on leave or under suspension, should he entered.(b)The date of birth by the Christian era, or if exact date is not known the approximate date should be given.(c)The name of any person acting in an appointment, as well as the acting allowance paid to him, should be shown in the column "Name of incumbent" beneath the name of the absentee for whom he is officiating.(d)If the acting incumbent holds a permanent appointment upon another establishment the fact should be stated.(e)Detailed statement in Forms 3 and 4 shall be attached to the original return (Form 2).These returns constitute the authoritative record of the service of permanent employees, and it is of importance to both municipal councils and their servants that there should be no discrepancies between them and the service books. The following certificate should, therefore, be recorded on them by the Chief Municipal Officer "Compared with service books and bound to agree".Note. - The Statement referred to in this rule shall contain information only in respect of such employees who have decided to remain under the Municipal Council pension scheme or under contributory pension scheme under Article 802, Civil Service Regulations. For the employees whoso pension is payable wholly out of the funds of the Municipal Councils and for those whose pension is payable wholly or partly out of the State Revenues two separate statements shall be prepared.
