Section 22 in Bye-Laws for the State Board of Religious Trusts
22. Finance Committee.
- The following shall be the powers and functions of the Finance Committee:-(1)To prepare the budget of the Board.(2)To prepare the budget of the trust whose trustee have failed to submit their budget in time.(3)To scrutinise the budgets submitted by trusts.(4)To pass the budgets of those trusts which may from time to time be entrusted to it by the Board by means of a resolution.(5)To call for reports, returns, budget and other documents, whenever considered necessary, from the trustees.(6)To scrutinise and report on the monthly accounts of the Board.(7)To make if necessary, such alterations or modification in the budget of the registered trusts, as may not be inconsistent with any of the provisions of the Act or with the objects for which the trust was created.(8)To communicate of the trustees of a registered trust the modifications or alterations, if any, made in the budget within six weeks from the date of the receipt of the budget of the said trust.(9)To consider all proposals having financial implications.(10)If any item of expenditure is not specifically provided for in the budget of a trust, but can be met of saving under a similar head, it may be sanctioned by the Finance Committee, provided such item does not exceed Rs. 500 in the case of non-recurring expenditure, or Rs. 100 in the case of recurring expenditure, and by the Board, on the recommendations of the Finance Committee, provided it exceeds Rs. 500 in the case of non-recurring expenditure or Rs. 100 in the case of recurring expenditure.(11)To recommend to the Board the conversion of trust property into property of a different nature if the Committee is satisfied that such conversion is advantageous to the trust concerned.(12)To institute, whenever it thinks fit, any enquiry relating to the administration of a registered trust and to submit report if required for necessary action by the Board.(13)To sanction payment out of the trust fund of any arrear of land revenue, cess, rent, rates or taxes due to the Government or any local authority from a registered trust whose trustee refuses or fails to pay and also to recover the same with damages at the rate of twelve and a half percentum in case the failure or refusal to pay was wilful or negligent.(14)To supervise and control the work of registered trusts.(15)To enquire into and consider all financial irregularities and pass final orders thereon or, if it thinks fit, to report to the Board.(16)To re-appropriate funds from one head to another subject to such restrictions, if any, as may be imposed by a resolution of the Board.(17)To prepare if necessary, during the currency of a financial year a revised budget estimate for the trust fund and take such action as it considers necessary.(18)If a trustee applies for revision of the budget during the year to take such action as it considers necessary.(19)To consider all proposals for the creation of new posts or alteration in the scales of pay of existing posts under the Board, and forward its recommendations to the Board.(20)Subject to delegations made to the Superintendent or any other officer of the Board, to consider the report of the auditors on the account of the registered trusts and pass necessary orders thereon, provided that the Committee shall obtain a report containing a general appreciation of the working of the trusts during the year with special reference to their financial administration and forward the same to the Board with its own comments.(21)To consider the auditors report on the accounts of the trusts funds and submit the same with its comments to the Board.(22)To consider such other matters as may be referred to it by the Board or any other committee.(23)To sanction appointments to posts under the Board carrying a salary exceeding Rs.100(24)To consider the reports of the auditor on the appropriation of accounts of the subordinate registered trust and pass necessary order thereon.
