Section 3 in The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998
3. Accounts of the Commission.
(1)The Annual statement of accounts of the Commission for every financial year shall be prepared by the Secretary or such officer of the Commission as may be authorised by the Secretary in this behalf.(2)The Annual Statement of Accounts duly approved by the Commission shall be submitted by the Secretary to the Head of the Department and the Head of the Department shall submit it to the State Government by such date as may be specified by the State Government.(3)The Commission shall forward to the State Government quarterly reviews of the progress of the expenditure incurred and the expenditure likely to be incurred during the remaining part of financial year as and when called for by the State Government.(4)The Commission shall also furnish annually the Utilization Certificate certifying that the grant has been utilized as per the terms and conditions.(5)The Secretary shall supervise the maintenance of the accounts of the Commission, the compilation of the financial statements and returns and shall ensure that all accounts, books connected, vouchers and other documents and papers of the Commission required by the Audit Officer for the purpose of auditing the accounts of the Commission are placed at the disposal of that officer.(6)The accounts of the Commission including initial accounts with effect from the date of its Constitution shall be maintained in Form 'A' appended to these rules.(7)The Annual Statement of accounts referred in sub-section (1) of Section 13 of the Act shall be signed and authenticated by the Secretary'.(8)The Annual statement of accounts shall be submitted to the Audit Officer on or before 30th June, following the year to which the accounts relate and the Audit Officer shall audit the accounts of the Commission and submit to the State Government and the State Government alter its approval send this report to the Commission for compliance.(9)On receipt of audit report, the Commission shall dispose of the error or irregularity pointed out therein within three months and report to the State Government and Head of the Department regarding the action taken thereon.
