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State of Bihar - Section

Section 58 in The Bihar and Orissa Local Self-Government Act, 1885

58. Accounts of Union Fund how to be kept and published.

- Account-books of the Union Fund shall be kept by an officer to be appointed by the Union Committee.An account showing the receipts and expenditure during the quarter, arranged under proper heads and duly balanced shall be prepared immediately after the close of each quarter and published in such manner as the [State] [Substituted by ALO.] Government direct and any person resident in, or owning or holding land in, the Union may at all reasonable times inspect any such account without payment of a fee.A similar account showing the income of the Union Fund under each head of receipt, the charges of establishment, the works undertaken, the sums expended on each work, and the balance, if any, of the Fund remaining unspent at the end of the year, shall be prepared for each financial year as soon as possible after its close, and shall be open to inspection as aforesaid.Copies of the quarterly and yearly accounts shall be submitted to [the District Board.] [Substituted for 'the Local Board to which such Union Committee is subordinate' by Bengal Act 5 of 1908.]Part-III Duties and Powers of Local AuthoritiesChapter-1 Duties and Powers of District Board