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State of Andhra Pradesh - Section

Section 6 in Greater Hyderabad Municipal Corporation (Disclosure of information to the general public) Rules, 2009

6.

Each item of information to be disclosed should be specific and should be disclosed as stated hereunder:-
Sl. No. Nature of information to be disclosed Manner of disclosure Periodicity of disclosure / review Schedule no. prescribed for disclosure ofinformation
1 2 3 4 5
1. Basic particulars of the Corporation Website and notice board of the Corporation Revised once in a year if necessary 1
2. Statement showing the composition of theCorporation Website and notice board of the Corporation Revised once in a year if necessary 2
3. Mode of accessibility of the minutes of themeeting of the Corporation Website and notice board of the Corporation To be published as soon as the minutes areapproved 3
4. Directory containing the designations ofofficers and employees Website and notice board of the Corporation headoffice, circle office / ward office Revised once in a year if necessary 4
5. Particulars of officers who are competent togrant concessions, permissions, permits and authorizations foreach branch of activity relating to the Corporation Website and notice board of the Corporation headoffice, circle office / ward office in respect of the officersworking in these offices. Revised once in a year if necessary 5
6. Particulars of officers responsible for deliveryof various services and their contact phone numbers Website and notice board of the Corporation headoffice, circle office / ward office in respect of the officersworking in these offices. Revised once in a year if necessary 6
7. Financial statements of balance sheet, incomeand expenditure and cash flow Website and notice board of the Corporation Once in a quarter within two months of the endof each quarter 7
8. Statutorily audited financial statements of thefinancial year Website and notice board of the Corporation Once in every financial year within six monthsof the end of the financial year 8
9. Service levels being provided for each of theservices Website and notice board of the Corporation Once in a year within three months of the end ofthe financial year. 9
10. Particulars of all plans, proposed expenditureand actual expenditure on major services provided and activitiesperformed Website and notice board of the Corporation Once in a year within three months of the end ofthe financial year 10
11. Details of subsidy programmes and the criteriaand manner of identification of beneficiaries for such programmes Website and notice board of the Corporation andon the notice board of zonal / circle / ward offices to theextent necessary, news paper having highest circulation in thedistrict and pamphlets and hand bills. Once in a every half-year within two months ofthe end of the half-year 11
12. List of beneficiaries of all welfare and subsidyprogrammes Website of the Corporation and notice board ofthe ward offices Once in every half-year within two months of theend of the half-year 12
13. Particulars of Master Plan, Development Plan orany other plan concerning the development of Corporation area Website and notice board of the Corporation.Gist of the information shall be published in the news paperhaving highest circulation in the district. Once in a year within three months of the end ofthe financial year 13
14. Particulars of major works together withinformation on the value of works, time of completion and detailsof contracts Website and notice board of the Corporation andzonal / circle offices to the extent necessary Once in a year within three months of the end ofthe financial year 14
15. Income generated in the previous year fromvarious tax and non-tax resources Website and notice board of the Corporation andzonal / circle offices to the extent necessary Once in a year within three months of the end ofthe financial year 15
16. Taxes and non-taxes remained uncollected duringthe previous year and the reasons therefor Website and notice board of the Corporation andzonal / circle offices to the extent necessary Once in a year within three months of the end ofthe financial year 16
17. List of defaulters who have to pay arrears ofproperty tax exceeding one lakh of rupees per annum Website and notice board of the Corporation andzonal / circle offices to the extent necessary and gist ofinformation to be published in a newspaper having highestcirculation in the district concerned. Once in a year within three months of the end ofthe financial year 17
18. Assigned revenues transferred from StateGovernment Website and notice board of the Corporation,zonal and circle offices. Once in a year within three months of the end ofthe financial year 18
19. Plan and non-plan grants released by theGovernment Website and notice board of the Corporation,zonal and circle offices Once in a year within three months of the end ofthe financial year 19
20. Grants released by the Government forimplementation of schemes, projects and programmes Website and notice board of the Corporation,zonal and circle offices Once in a year within three months of the end ofthe financial year 20
21. Money raised through donations or contributionsfrom the public Website and notice board of the Corporation,zonal and circle offices Once in a year within three months of the end ofthe financial year 21
22. Annual budget Website and notice board of the Corporation,zonal and circle offices. Gist of the budget to be published inthe news paper having highest circulation in the district. Once in a year within three months of the end ofthe financial year 22
23. Budget allocations for the welfare of ScheduledCastes, Scheduled Tribes, Women and Children and theirutilization Website and notice board of the Corporation,zonal and circle offices Once in a year within three months of the end ofthe financial year 23
24. Budget allocation for slum areas with the extentof utilization in the previous year Website and notice board of the Corporation,zonal and circle offices Once in a year within three months of the end ofthe financial year 24