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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(1)The General ledger will be in Form V. It will consist of the following parts -Part - I Accounts of the Community Development (Sub-Headwise)Part - II (a) Accounts of other departments of Government -
(b)Accounts of Panchayat Samiti/Zila Parishad out of its own resources.
The purpose of this ledger shall be to watch the income and expenditure under each head of account and also the expenditure under each scheme. Part 1 shall comprise abstracts of income and expenditure of Community Development Programme under each head i.e. B. Agriculture, C. Animal Husbandry etc. etc., followed by expenditure on each scheme under that head.