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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Zila Panchayat (Business) Rules, 1998

(1)The General Administration Committee shall be specially in charge of the following functions :-
(i)It shall be in charge of the accounts relating to loans granted by the Zila Panchayat and shall advice on the financial aspects of all transactions relating to such loans.
(ii)It shall examine and report on all proposals for the imposition, increase, reduction or abolition of taxes, duties, cases or fees.
(iii)It shall examine and report on all proposals for borrowing or the giving of a guarantee by the Zila Panchayat. It shall raise, such loans as have been duly authorised, and shall be in charge of all matters relating to the service of the loan or the discharge of guarantees.
(iv)It shall prepare an estimate of the total receipts and expenditures of the Zila Panchayat in each year, and shall be responsible during the year for watching the state of the Zila Panchayat's balances.
(v)In connection with the budget and supplementary estimates :-
(a)It shall prepare a statement of estimates, receipts and expenditure to be laid before the Zila Panchayat in each year and supplementary estimates or demands for excess grant, which may be submitted to the Zila Panchayat for its opinion;
(b)For the purpose of such preparation it shall obtain from the Standing Committee concerned material on which its estimate will be based and it shall be responsible for the correctness of the estimates prepared on the basis of material so supplied;
(c)It shall examine and advice on all schemes of new expenditure for which it is proposed to make provisions in the estimates and shall be decline to provide in estimates for any scheme which has not been so examined.
(vi)On receipt of a report from the Finance Officer the expenditure is being incurred for which there is no sufficient sanction, it shall require the Standing Committee concerned to obtain sanction or not to incur further expenditure.
(vii)It shall advice the Standing Committee responsible for collection of revenue in the matter of progress and procedures.