Section 4 in Jammu and Kashmir Road Safety Fund Rules, 2018
4. Accounting, classification-maintenance of Fund and audit.
(1)The Grant-in-Aid (GiA) shall be released annually by the Finance Department under Public Deposit Account for which necessary classification shall be provided by the Finance Department. The expenditure shall be debited to the Deposit Head of the account so created.(2)The Deposit Account shall be maintained by the Director, Finance, FA&CAO as the case may be and all the agencies making expenditure as per the provision of these rules shall render account to the Director, Finance, FACAO of the Transport Department.(3)Accounts shall be reconciled periodically with the records at Office of Accountant General (Accounts and Entitlements), Jammu and Kashmir. Before closure of Annual Accounts, orders related to reconciliation/adjustments shall be made available to the Accountant General (Accounts and Entitlements), Jammu and Kashmir, simultaneously.(4)Funds unutilized at closure of financial year shall not lapse, and shall be provided during next financial year in addition to yearly contribution as mentioned in rule 6 of these rules.(5)Accounts shall be audited by the Accountant General (Audit), Jammu and Kashmir.
