Section 27(3)(e) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

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State of Punjab - Subsection

Section 27(3)(e) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

(e)a statement in Form FBA- 14 showing the reasons for saving under each Head of Account wherein the Panchayat Samiti received the Grants-in aid from the Government for the execution of various schemes transferred to it under section 120. The Executive Officer shall also record a certificate of utilization clearly stating that:-

(i)the grant in full or in part has been utilized on the object for which it was granted.

(ii)the accounts there for have properly been maintained; and

(iii)the vouchers are under his custody and if not, arrangements could be made to produce as and when required for audit by the audit authority or authorities of the Zila Parishad or Officers of the Government

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State of Punjab - Subsection

Section 27(3)(e) in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014