[Cites 0, Cited by 0]

State of Andhra Pradesh - Act

Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008

ANDHRA PRADESH
India

Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008

Rule ANDHRA-PRADESH-STATE-EMPLOYMENT-GUARANTEE-FUND-APSEGF-RULES-2008 of 2008

Published on 12 August 2008
Commenced on 12 August 2008
[This is the version of this document from 12 August 2008.]
[Note: The original publication document is not available and this content could not be verified.]

Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008Published vide Notification No. G.O.Ms.No. 307, Panchayat Raj and Rural Development (RD-II), dated 12.8.2008Last Updated 29th August, 2019G.O.Ms.No. 307. - In exercise of the powers conferred by sub-section (1) of Section 21, of the National Rural Employment Guarantee Act, 2005 the Government of Andhra Pradesh hereby makes the following rules to establish a system to receive National Employment Guarantee Fund from Government of India.

1. Short title and Commencement.

(a)These rules may be called Andhra Pradesh State Employment Guarantee Fund (APSEGF) Rules 2008.

(b)These rules shall come into force with immediate effect.

2. Definition.

- In these rules, unless the context otherwise requires

(i)'Act' means the National Rural Employment Guarantee Act, 2005.

(ii)'Fund' means the Andhra Pradesh State Employment Guarantee Fund.

(iii)'NREGS' means National Rural Employment Guarantee Scheme.

(iv)'Secretary' means Secretary of the Management Committee of the Fund.

3. Establishment of Andhra Pradesh State Employment Guarantee Fund.

- (i) There shall be established a fund to be called Andhra Pradesh State Rural Employment Guarantee Fund;

(ii)The fund shall be credited with-

(a)Money/Central share received from the Government of India for implementation of National Rural Employment Guarantee Scheme (NREGS)

(b)Andhra Pradesh Government's share of contribution to the NREGS (Matching State Share)

(c)Contributions from Statutory bodies credited under the Act of Parliament or of the State Legislature, United Nations and its associate bodies etc., provided that there are no conditions attached to such contributions.

(d)Miscellaneous Receipts viz., Interest accrued etc.

(iii)Savings Bank Account shall be opened with State Bank of India/State Bank of Hyderabad at State level in the designation of the Head of the Department and the Account shall be operated with joint signatures.

4. Constitution of Management Committee.

- For the Management and administration of the Fund and to strengthen the present fund system, Management committee consisting of the following officials on such terms and conditions as it deems fit is constituted.

(i) Principal Secretary, Rural Development, PR &RD Dept.,	-	Chairman & Ex. Officio Member
(ii) Commissioner, Rural Development	-	Secretary & Ex. Officio Member
(iii) Secretary, Finance/any other officernominated	-	Member
(iv) Director, EGS	-	Member

5. Functions of Management Committee.

- The functions of the management Committee are:-

(a)The Committee shall meet at least once in every 2 months;

(b)It shall scrutinize and approve the labour budgets of the districts at the beginning of each Financial year and indicate State Government fund in support to the districts;

(c)Review the overall performance of National Rural Employment Guarantee Scheme in the State and make such recommendations to the Government as it deems fit;

(d)Manage fund flow in such a way that District programme Co-ordinators meet the labour demand and effect payments as per the NREG Act, 2005;

(e)Review of work completion reports and utilization certificates received from the District Programme Coordinators in respect of funds previously released;

(f)Review the funds flow of the Andhra Pradesh State Employment Guarantee Fund and deployment of surplus funds;

(g)To nominate joint signatory authorities to operate the Andhra Pradesh State Employment Guarantee Fund;

(h)To review expenditure incurred subject to the guidelines of the National Rural Employment Guarantee Act, 2005;

(i)Appoint auditor to audit the accounts of the Andhra Pradesh State Employment Guarantee Fund;

(j)Review the reports of the Internal Audit wing and Social Audit.

6. Duties and Responsibilities of the Secretary.

- The Secretary shall have the following duties and responsibilities:-

(a)Convene meetings of the Management Committee;

(b)To furnish all reports, returns and other necessary documents required to be furnished to it under the Act to the central/State Government;

(c)To administer the Fund;

(d)To keep account of all the financial transactions of the Andhra Pradesh State Employment Guarantee Fund;

(e)To prepare annual accounts of the Fund and get them audited by Chartered Account;

(f)Shall laise with the Government and other Departments to achieve the objective of the fund;

(g)Secretary is the person to sue or to be sued on behalf of the Management Committee;

(h)To conduct review meetings with the District Programme Co-ordinators on the physical and financial performance of the scheme;

(i)Ensuring pre audit before the release of funds to the Districts;

(j)Reviewing the financial management package and ensure that all the transactions are routed through the package;

(k)Ensure monthly reconciliation of the Andhra Pradesh State Employment Guarantee Fund account;

7. Maintenance and Operation of Bank Account.

- (i) The Management Committee shall open a Savings Bank account with State Bank of India or State Bank of Hyderabad as may be approved by the Management Committee;

(ii)Savings Bank account thus opened in the name of the Head of the Department shall be operated with joint signatures as authorized by the Management Committee;

(iii)All the money received by the fund shall as soon as possible be deposited into the said savings bank account and shall not be utilized for any purpose other than the purposes mentioned in the Act;

(iv)No payment shall be made out of the Fund unless the expenditure is covered by the sanctioned budget;

(v)Monthly bank reconciliation of the Andhra Pradesh State Employment Guarantee Fund account shall be done;

(vi)Maintenance of Cash book and component wise ledgers;

8. Transfer of funds to districts for implementation of Nregs.

- (i) Funds may be released towards 1st instalment from the Saving Bank account to the District Programme Co-ordinator (DPCs) as per the labour budget and requirement of funds based on demand for works;

(ii)Furhter fund releases to the District Programme Co-ordinators (DPCOs) shall be made based on the requirement, utilization of funds already released and expenditure particulars thereon;

(iii)Pre-audit shall be done before the release of second and subsequent instalments;

(iv)Releases shall be made online duly approved by the Secretary;

(v)Releases shall be made component wise viz., works, administration, awareness etc., but not consolidated;

(vi)Releases shall be regulated taking into consideration the spill over amounts, interest accrued and other available funds;

9. Accounts and Audit.

- (i) Standard accounting procedures shall be followed in respect of maintenance of Andhra Pradesh State Employment Guarantee Fund and necessary entries such as cash book, ledgers etc., shall be opened;

(ii)Annual accounts shall be prepared in the prescribed formats and audited by the Chartered Accountants;

(iii)These accounts shall be subjected to a second audit by the C & AG;

10. APSEG Fund Website.

- As apart of RD website (www.rd.ap.gov.in) Andhra Pradesh State Employment Guarantee Fund information viz., Fund flow, Government Orders and instructions and Analytical reports etc., will be maintained as an exclusive link.

11.

This order issued with the concurrence of Finance Department vide their U.O.No. 014978/218/Exdpt.PR&RD/ 08, dated 19-05-2008.

12.

A copy of the G.O. is available at www.rd.ap.gov.in.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Act