State of Madhya Pradesh - Act
The M.P. Janpad Panchayats (Accounts) Rules, 1999
MADHYA PRADESH
India
India
The M.P. Janpad Panchayats (Accounts) Rules, 1999
Rule THE-M-P-JANPAD-PANCHAYATS-ACCOUNTS-RULES-1999 of 1999
- Published on 27 July 1999
- Commenced on 27 July 1999
- [This is the version of this document from 27 July 1999.]
- [Note: The original publication document is not available and this content could not be verified.]
Part I – Preliminary
1. Short title.
- These rules may be called the Madhya Pradesh Janpad Panchayats (Accounts) Rules, 1999.2. Definitions.
- In these rules, unless the context otherwise requires,-Part II – General
3. Account Books and records.
- Every Janpad Panchayat shall maintain the Accounts of all its receipts and expenditure in the manner prescribed in these rules and in the Books and Forms as specified in the appendix to these rules.4. Method of maintaining account records.
- The account books and registers shall be bound and pages serially numbered before being brought in use. The Chief Executive officer or officer nominated by him shall authenticate and certify on the first page of each book the number of pages contained therein.5. Corrections and Alterations.
- Corrections and alterations in the accounting records shall be neatly made in red ink and attested by the person making the corrections and alterations. Erasures or over writings shall not be permitted in accounting statements, vouchers or accounts of any description. All corrections shall be authenticated by a person who is incharge of the register.6. Waivers/ write-off.
- No amount due to a Janpad Panchayat shall be left outstanding without sufficient reason and where such dues appears to be irrecoverable, prior sanction of the competent authority, as per the rules, shall be obtained for their adjustment, remission, reduction of demand or write-of. Similarly, where any property or stock is to be adjusted or to be written-off prior permission of the competent authority shall he obtained.7. Validity of sanction.
- Sanction of any authority to an expenditure become operative as soon as funds arc allocated to meet it and remains in operation for the year or for a specific period if any, subject to the provision of funds from year to year, if the term exceeds one year in any particular case.8. Control of Expenditure.
- The Chief Executive officer shall ensure that the total expenditure is within the sanctioned Budget limits and the incurred expenditure are in the best interest and purposes of the Janpad Panchayat. In order to exercise proper control, he must be closely acquainted with the progress of expenditure commitments and liabilities incurred hut not paid.Part III – Accounting Procedure and Records
9. Receipt of Money.
10. Receipt Book.
11. Cash Book.
- The cash book shall be in a bound register in Form No. JP-3. Each page of the cash book be numbered serially and a certificate regarding number of pages contained therein shall be recorded on the first page of the Cash Book and signed by the Chief Executive officer or the officer nominated by him.12. Accounting of receipts and payments.
- All the receipts cither by way of cash, money order, cheque/ demand draft and bank transfers or adjustments will be entered on the receipts side of the cash book. In the same way. the payments made in cash or by cheque. Demand draft by bank transfer and by way of adjustments shall be recorded on payment side of the cash book. The accounting head of all receipt and payments shall be written first in particulars column in Red Ink and underlined. The details of receipts/ payments shall be recorded thereunder in Blue/Black Ink.13. Accounting of deductions and adjustments.
- Where any deduction is made from payment, whether on account of salaries or expenses or advances, the net amount paid in cash/ cheque shall be entered on the payment side of the Cash Book. The amount deducted/ adjusted shall be shown as received in column No. (8) and the same amount shall be shown under column No. (16) of Cash Book under the appropriate accounting head.14. Correction for wrong classification.
- Where any payment is wrongly debited or receipt is wrongly credited to incorrect account or for incorrect amount the appropriate correction shall be made through adjustment columns of the Cash Book.15. Closing of Cash Book.
- At the end of each day on which any money is received or paid the Cash Book shall be closed and the closing Cash and Bank balance be signed by the accountant and the Chief Executive officer or such other person as may be authorised by him.16. Cashier and his Responsibilities.
- There shall be a Cashier in each Janpad Panchayat. The Chief Executive officer may assign the responsibilities of Cashier to any employee, however, under no circumstances the Cashier shall have an access or otherwise be responsible for writing the Cash Book.17. Dual control of cash.
- The cash of the Janpad Panchayat shall be kept in the safe custody under double lock system. Key of one lock shall be with the Cashier and the key of other lock shall be kept with some other person authorised by the Chief Executive officer. The cash box shall be opened in the presence of both the officers. The second set of keys shall be deposited with the treasury.18. Verification of cash.
- At all reasonable intervals but at least once in each month, the cash in hand shall be physically verified by the Chief Executive officer and shall record the fact on the Cash Book.19. Cash retention limit.
20. Withdrawal of Funds.
- The amounts from the Bank, post-office. Treasury, etc. shall be withdrawn after due authorisation by Janpad Panchayat under the signature of the Chief Executive officer or the officer nominated by him.21. Accounting of Bank Transactions.
- Separate accounts shall he maintained in the Bank Register in respect of each Treasury/Bank/Post office account, in Form No. JP-4.22. Custody of Cheque Books.
- Cheque books and pass hooks shall be kept under the personal custody of the Chief Executive officer or such other officer as may be nominated by him. In case of loss of cheque book, it shall be intimated to the concerning Bank/Post office immediately.23. Deposits in Bank.
- Immediately on receipt of the Cheque/Demand Draft or other instruments shall be deposited on the same day of the next banking day in the Bank/Post office accounts. All pay in slip acknowledging the deposits shall he preserved and kept safely.24. Cancellation of Cheques.
- When a cheque is required to be cancelled, the cancellation must be recorded on the counter-foil of the cheque and the cheque so cancelled should also be attached to the counter-foil. On cancellation of the cheque a reversal entry shall be made in the cash book to nullity the effects of the earlier entry. Similar separate entry shall have to be made in the Bank Register also. The same procedure shall be adopted where the instructions arc issued to the Bank for "stop payment" of a cheque issued and accounted for by the Janpad Panchayat.25. Reconciliation of Bank Accounts.
26. Closing Hank Balance Certificate.
- A certificate must be obtained from the Bank regarding the closing balance as on 30th September and 31st March each year which should be compared with the balance in pass book as on that date and half yearly reconciliation of the account(s) shall be prepared to arrive at the aforesaid balance.27. General Ledger.
- A General ledger in Form JP-6 shall be maintained in which all the transactions recorded in the cash-book shall be posted. In addition to the posting made in the general ledger, the similar entries shall also be made in the Subsidiary Ledger/ Register wherever prescribed under the rules. Each account shall be assigned a separate folio in the General Ledger.28. Budgetary Provisions and Budget Code.
- On each ledger along with the accounting head, at the top of the folio the main and sub-budget head and the budget code should also be given. The amount provided in the budget for the year for the account must he mentioned against the budget head and code.29. Opening Balance to be brought forward.
- The previous years closing balances, as appearing in the Balance Sheet of the preceding year shall be brought forward as the opening balances for the current year in Red Ink.30. Posting in Ledger.
- All the entries appearing on the receipt side of the cash book shall be posted in credit column and the entries appearing on the payment side of the cash book shall be posted in the debit column of the appropriate account in the General Ledger.31. Balancing of the Ledger.
- General ledger shall be balanced after posting of each entry' and the monthly ledger balances shall be initialled by the Chief Executive officer or such other officer as may be nominated by him.32. Accounting of Grants.
33. Rent, Rates and Taxes.
34. Sanction of Expenditure and Payment of claims and adjustment.
- No payment in any manner or adjustment of any amount/ payable/ recoverable by Janpad Panchayat shall be made or entered in the books of accounts or subsidiary records without the prior sanction of the Chief Executive officer or the officer nominated by him35. Sanction for Payments.
- The proposal for sanction and payment of all the expenditure and payment of all the expenditure and claims shall be prepared and made in Form No. JP 10. It should contain clear particulars of the proposed payment and all other relevant information. The voucher must also indicate the title of the Account(s) to which the proposed payment is to be debited. No payment shall be made without sanction of the competent authority. Any payment exceeding Rs. 2,500/- shall be made through an account payee cheque only.36. Vouchers to be signed and numbered.
- Each payment voucher shall be numbered consecutively for the year, and duly signed by the Accountant/ Cashier and/ or other authorised officer.37. Documents supporting vouchers.
- The bills, cash memos and other documents supporting the payment shall be attached with the voucher. All the documents attached with the voucher, must be sealed and written in Red Ink "Paid vide voucher No dated " and signed by the authorised person to avoid double payment.38. Payees acknowledgments.
- Every voucher shall hear payee receipt. In case of the payment for an amount of Rs. 500/- or more a Revenue stamp of rupee one or such amount as may be prescribed under the Indian Stamp Act shall also be affixed.39. Destruction of vouchers.
- All the vouchers, bills, cash memos and other documents supporting the payment shall be retained for atleast 3 years, after acceptance of the compliance by the Janpad Panchayat on the observations made in the audit report pertaining to that period. However, before destruction of the voucher, bill, cash memo or other document it must be ensured that the said document is not required or is not disputed or not likely to be required in connection with any enquiry, or legal proceedings or any recovery or likely recovery is pending in connection therewith. The Chief Executive officer should certify and authorise the destruction of the voucher in writing.40. Pay Hills.
- A separate register shall be maintained for the monthly salary bills and arrears hills prepared for the employees of the Janpad Panchayat in Form No. JP-11. Every pay bill shall be verified, certified and passed for payment by the Chief Executive officer or officer nominated by him.41. Increment certificate.
- To the first bill in which periodical increment is drawn, an increment certificate shall be attached/appended to the pay bill.42. Deduction from pay.
- It shall be the duty of the Chief Executive officer and the Accountant to ensure and certify that proper deductions on account of provident fund, income tax and recovery of loan and advances as per the rules have been made. The deduction made from the salary on account of provident fund, income tax, etc. shall be remitted to the prescribed authority within 7 days from the date of deductions from the salary.43. Postage Register.
- All stamps purchased shall be properly accounted for in the despatch register itself. The balance of stamps on hand shall be verified on a periodic basis.Part IV – Security Deposits
44. Security deposits from employees.
- Every employee of the Janpad Panchayat who is entrusted with the custody of cash or store shall furnish cither in cash or through a guarantee of a person acceptable to the Panchayat security of a Rs. 10,000/- provided that the guarantor shall be required to finish as solvency certificate of atleast four times the amount of security required to be given.45. Verification of solvency.
- In case where personal security is furnished the solvency of the security shall be verified before acceptance by the Chief Executive officer. He shall be responsible for verifying the continued solvency of the securities once in a year.46. Forms of Security.
- Security to be taken from an employee should be in one of the following forms subject to the conditions noted against each, or partly in one and party in another of these when this is specially permitted by the officer authorised to accept the security.| Form | Conditions | |
| (a) | Cash | Janpad Panchayat will not pay any interest on the depositedamount. |
| (b) | Post office fixed deposit Certificates, National SavingsCertificates | The certificates should be formally transferred in favour ofthe Chief Executive officer, with the sanction of the Head PostMaster, and should be accepted at their surrender value at thelime of tender. |
| (c) | Deposit receipts of Scheduled Bank/ Co-operative Banks | (1) The deposit receipt should bemade in the name of the pledgee or, if it is made out in the nameof the pledger, the Bank should certify on it that the depositcan be withdrawn only on the demand or the demand or with thesanction of the pledgee.(2) The Bank should agree that onreceiving a withdrawal order from the pledgee in receipt of thedeposit, or any part thereof, it will pay the deposited amountwith interest to the pledgee.(3) The depositor should in writingundertake any risk involved in the investment.(4) The responsibility of the pledgee in connection with thedeposit and the interest on it still cease when be issued a finalwithdrawal order to the depositor and send the information to theBank that he has done so. |
| (d) | Fidelity bonds from Insurance Companies | A fidelity bond may be accepted as security from the servantof the Panchayat but not from a private party. The bond should bein the prescribed form. |
| (e) | Third party guarantee | The guarantor should not be related to the person on whosebehalf the guarantee is being given. The guarantee should also beaccompanied with a solvency certificate for an amount not lessthan four times of the amount of the required amount of security. |
47. Security Register and Verification of Securities.
- All the details of the security obtained shall be kept in the register of securities in Form No. JP-11 Securities shall be examined and verified by the first April, in each year by the Chief Executive officer or an officer nominated by him for this purpose and certificate lo the effect that this has been done shall be given by the Verifying officer against each item in the remarks column of the security register.Part V – Advances, Loans and Investments
48. Advances to staff for Expenditure.
- The advance to the staff shall be made without prior sanction of the competent authority, no advances shall be made lo any person unless the earlier advances of the same nature made, if any, has been fully recovered/ adjusted.49. Recovery of advance.
- It will he the responsibility of the person who has taken any advance to submit a statement of expenditure incurred for the purpose for which the advance was made immediately after incurring such expenditure failing which the entire amount of advance should be deducted from the next salary or other sums payable to him.50. Register of Loans/ Advances.
51. Management of surplus funds.
- All the surplus funds of the Janpad Panchayat not immediately required may be deposited in such securities and in such manner as may be directed by the Government. The General Administration Committee shall be authorised to take decisions regarding deposit of funds. The details of the investments made shall be kept in the Deposit Register in Form No. JP-15. The Chief Executive officer shall also be responsible for the safe custody of the securities and for timely realisation of the income due from the deposits and its encasement on maturity.Part VI – Miscellaneous
52. lines and Penalties.
- All the fines and penalties levied under the provisions of any law or in accordance with the directives of the State Government shall, immediately, on impositions be entered in the Register of Lines and Penalties in Form No. JP-16. Similarly, recovery of the fines and any write-off shall also he accounted for in the aforesaid register.53. Register of Immovable Properties.
- Details of all immovable properties whether acquired by the Janpad Panchayat or transferred to it or vested in Janpad Panchayat under any other law or provisions of the Act, shall be recorded in the register of immovable properties in Form No. JP-17.54. Vehicle Register.
- A separate vehicle register shall be maintained to keep record of all the expenditures incurred on petrol, oil. lubricants and on Repairs and maintenance of each vehicle belonging to Janpad Panchayat.55. Stores and other Dead stocks.
- The details of all the items of expendable and issuable nature and dead stock of non-consumable nature purchased or acquired for use of Janpad Panchayat shall be recorded in the Stock Register. Separate register shall he kept for items of dead stock and consumable nature in Form No. JP-18. A separate folio shall be assigned for each kind of article purchased or acquired by the Janpad Panchayat.56. Purchase of Stores.
57. Custody.
- The official of the Janpad Panchayat entrusted by the Chief Executive officer with custody of stores shall be responsible for the safe custody of store. He should keep them in good and efficient condition protecting them from loss, damage and deterioration. When the stores have become useless or obsolete or rendered surplus and cannot be put to any worthwhile use the same should he disposed of as per the rules prescribed in this regard.58. Physical Verification.
- Physical verification of ail the items of stores/ dead stock shall be carried out on a periodic basis and atleast twice in a year, once by the General Administration Committee and once by the Chief Executive officer shortage/ excess, if any, detected on verification shall be, recorded in the register duly signed and dated by the verifying authority. The reasons for the shortages shall be investigated and brought to the notice of the Janpad Panchayat for recovery/ appropriate action.Part VII – Monthly and Annual Accounts
59. Trial Balance.
- At the end of each month a trial balance shall be prepared in Form No. JP-19. The balance of all the accounts in the general ledger and the closing cash and bank balance in the cash books should also be taken in the Trial Balance. The aggregate of debit balances and that of the credit balances must tally. The trial balance prepared as per rules shall be placed before the General Administration Committee along with a report about the Income and Expenditure of the Janpad Panchayat during the relevant month.60. Receipt and Disbursement Account.
- At the end of each year, the Trial Balance as on 31st of March shall be prepared in Form No. JP-19 and a receipt and disbursement account shall be prepared in Form No. JP-20.61. Income and Expenditure Account.
- At the end of each year an account of Income and Expenditure of the Janpad Panchayat for the year shall be prepared in Form No. JP-21. The income and expenditure account shall contain also the revenue receipts and expenditures but, the capital receipts and payments such as Grants, Loans, advances, deposits, etc., shall not be included. However, the expenditure incurred on construction/acquisition of assets shall be treated as revenue expenditure and included in the aforesaid account.62. Balance Sheet.
- A balance sheet shall be prepared in Form No. JP-22 showing Assets and Liabilities of the Janpad Panchayat as on 31st March each year.63. Approval of Annual Accounts.
- The Chief Executive officer of the Janpad Panchayat or in his absence, such other person as may be authorised in this behalf, by the General Administration Committee, shall prepare the Annual Accounts as prescribed in Rules 60, 61 and 62 and place before the General Administration Committee, for consideration and approval, by 10th day of May each year. The Annual Accounts shall be accompanied by Administrative Report on the activities of the Janpad Panchayat for the year. The Report shall contain such information as may be prescribed in this regard.64. Adoption of Annual Accounts and Annual Report.
- The Annual Accounts and Administration Report, as approved by the General Administration Committee, shall be placed at the General Body meeting of the Janpad Panchayat on or before 31st day of May each year.65. Submission of Annual Accounts and the Report.
- The annual accounts together with the administration report duly approved by the Janpad Panchayat shall be sent to the Divisional Commissioner on or before 10th day of June each year. A copy of the accounts and the Administration Report shall be required to be sent to the District Panchayat officer.66. Repeal Saving.
- All rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed. Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Appendix[See Rule 3]List of Accounting Records and Statements| Form No. | Name of Form/ Register | Rule |
| (1) | (2) | (3) |
| JP-1 | Receipt Book | 9(1) |
| JP-2 | Stock Register of Receipt Books | 10 (3) |
| JP-3 | Cash Book | 11 |
| JP-4 | Bank Register | 21 |
| JP-5 | Bank Reconciliation Statement | 25 (2) |
| JP-6 | General Ledger | 27 |
| JP-7 | Register of Grants | 32(1) |
| JP-8 | Register of (Annual Rent, Rates and Taxes) | 33 (2) |
| JP-9 | Register of (Monthly) Rent, Rates and Taxes | 33(2) |
| JP-10 | Payment Vouchers | 35 |
| JP-11 | Salary Bill Register | 40 |
| JP-12 | Register of Security obtained from Employees | 47 |
| JP-13 | Register of interest bearing loans and advances | 50(1) |
| JP-14 | Register of non-interest bearing loans and advances | 50 (1) |
| JP-15 | Register of funds Deposited/Invested | 51 |
| JP-16 | Register of fines and penalities | 52 |
| JP-17 | Register of immovable properties | 53 |
| JP-18 | Register of Dead Stocks | 55 |
| JP-19 | Monthly Trial Balance | 59 |
| JP-20 | Receipt and Disbursement Accounts | 60 |
| JP-21 | Income and Expenditure Accounts | 61 |
| JP-22 | Balance Sheet | 62 |
| Cashier/ Accountant | Chief Executive officer |
| Counter-foil | |
| Janpad Panchayat ...................... | |
| Receipt No. ........................... | Date ......................... |
| Received from Son of/W/o .................... Resident of.................. a sum of Rs. .................... (in words..................................................... only)through Cash/ Cheque/ DD No. ........................ Dated....................... drawn on ..............................Bank towards ........................ | |
| Cashier/Accountant | Chief Executive officer |
| Entered on Cash Book Folio No. ................ |
| Janpad Panchayat...................... | Page No. .................... |
| Opening Balance | ||||||
| Date | Total No. of Books | Money Receipt No. from | Money Receipt No. to | Total No. of Receipts | Date | Name of Supplier |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Receipts | ||||
| No. of Books Printed/purchased | ||||
| Money Receipts No. from | Money Receipt No. to | Total Money Receipts | Total No. of Books | Signature of Authorised officer |
| (8) | (9) | (10) | (11) | (12) |
| Given/Issued | ||||||
| Date | To whom issued | No. of Books issued | Issue Money Receipt No. from | Money Receipt No. to | Total No. of receipts | Signature of receiving officer |
| (13) | (14) | (15) | (16) | (17) | (18) | (19) |
| Balance of Receipts Books | |||||
| No. of Books (Col. No. 2 (+) 11 (-) 15) | Money Receipt No. from | Money Receipt No. to | Total Receipts | Signature of Authorised officer | Remarks |
| (20) | (21) | (22) | (23) | (24) | (25) |
| Janpad Panchayat...................... | Page No. .................... |
| Receipts | |||||||
| Date | Money Receipt Number | Particulars | Subsidiary Register Folio No. | General Ledger Folio No. | Cash | Bank | Adjustments |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Payments | |||||||
| Date | Voucher Number | Particulars | Subsidiary Register Folio No. | General Ledger Folio No. | Cash | Bank | Adjustments |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Deposits | |||||||
| Date | Receipt Number | Particulars | Cheque/ DD No. | Drawn of (Name of Bank) | Date of Deposit | Amount | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Withdrawals (Cheque Issued) | |||||||
| Date | Vr. No. | Particulars | Cheque Number | Signature of Authorised Persons | Amount | Balance with Bank | Remarks |
| (9) | (10) | (11) | (12) | (13) | (14) | (15) | (16) |
| 1. | (A) As per General ledger as on balance | |||
| Add : | ||||
| (B) Cheques issued but not presented for payment (as on thedate of reconciliation) | ||||
| S.No. | Cheque No. | To whom issued | Amount | |
| 1.2.3.................. (4) | ||||
| (C) Interest and other amount credited by the Bank but notaccounted for in the cash book. | ||||
| S.No. | Particulars | Date of Credit | Amount | |
| 1.2.3............... ( + )Total A + B + C | ||||
| II. LESS | (D) Cheques/DD etc. deposited in Bank but not credited tillthe date of reconciliation. | |||
| S.No. | Date of deposit | Particulars | Amount | |
| 1.2.3............. (+) | ||||
| (E) Bank charges and other amount debited by Bank but notaccounted for in the cash book. | ||||
| S.No. | Date of pass book entry | Particulars | Amount | |
| 1.2.3. | ||||
| (F) Balance as per Pass Book as on same day as in (A) Rs. |
| .................. | .................. |
| Accountant | Authorised officer |
| Page ............................................... | |
| Name of the Account ......................... | Budget Code ................................. |
| Budget provision ........................... |
| Date | Particulars | Cash Book Folio | Debit Rs. | Credit Rs. | Dr. | Balance | |
| Dr./Cr. | Amount Rs. | ||||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| (a) | Total estimated cost of the Scheme | Rs. ......................... | |
| (b) | Grant payable by the Government/ other sources, towards thescheme | Rs. ......................... | |
| (c) | Contributions payable by people towards the Scheme................................ | ||
| (i) | Cash | ||
| (ii) | Material (Value) | ||
| (iii) | Labour (Value) | ||
| (d) | Janpad Panchayat's share of expenditure | Rs. ......................... | |
| (e) | Conditions, if any, attached to the grant. |
| Sanctioning authority | No. and date of sanction of grant | Date of receipts of grant | Amount of grant received cash | Amount of Contribution received from people valueof Material |
| (1) | (2) | (3) | (4) | (5) |
| No. and date of voucher | Amount | Total value of work done as per completioncertificate | Initials of the authorised official | Remarks |
| (6) | (7) | (8) | (9) | (10) |
2. The value of labour donated can be worked out by deducting the total of columns (5), (6) and (7) from the total of column (8).
3. There will be one register for all grants but separate pages will be allotted for each grant.
4. The total grants received during a year, as shown in column No. (4) should be equal to the balance of the grants receipt account in the General Ledger. Similarly, the total expenditure incurred out of the grant as shown in column No. (7) should agree with the balance of the expense account of that grants General Ledger Account.
Form No. JP-8[See Rule 33 (2)]Register of (Annual) Rent And Taxes| Name of Assessee ......................... | Address ....................... |
| ....................... Tax/ Rent/ Rate |
| Date | Opening Balance | Levied during the year | Total | ||
| Year | Amount | Period | Amount | Recoverable | |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Recovery during the year | Balance recoverable | |||
| M.R. No. & Dated | Amount | Tax | Fines | Total |
| (7) | (8) | (9) | (10) | (11) |
2. The penalties/interest chargeable shall also be included in the Tax levied column.
Form No. JP-9[See Rule 33 (2)]Page No. .................Register of (Monthly) Rent and Taxes| Name of Assessee ......................... | Address ................... |
| Year | Opening Balance | Levied during the month | ||||
| Month | Amount | Month | Bill No. | Due date | Due Amount | |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Surcharge | Total | Recovery | Balance recoverable at the end of the month | Signature | Remarks | |
| MR. No. & Dated | Amount | |||||
| (8) | (9) | (10) | (11) | (12) | (13) | (14) |
2. The penalties/interest chargeable shall also be included in the Tax levied column.
Form No. JP-10[See Rule 35]Payment VoucherJanpad Panchayat .............................1. Particulars of Payee.............
2. Bill No. ................... Dated ................ Amount ................ (Rs. in words ..........................................)
3. Purpose of Payment .................................... Against order No. ..................... Dated ......................
Sanction| Recommended by | Sanctioned For ........... Rs. ............ |
| (Rs. in words ............................ only) | |
| Accountant | CEO/ Authorised officer. |
| Cashier | Accountant | Acknowledgment |
| Revenue | ||
| Stamp |
| Janpad Panchayat .................... | Page No. .................... |
| S.No. | Name of the Employee | CPF A/C | Designation |
| (1) | (2) | (3) | (4) |
| Pay and Allowances | ||||||||
| Pay | DA. | I.R. | H.R.A. | C.C.A. | Allowances | Allowances | Others | Gross Emoluments |
| (5) | (6) | (7) | (8) | (9) | (10) | (11) | (12) | (13) |
| Deductions | ||||||
| Income Tax | H.R.A. | C.P.F. | G.I.S. | Festival Advance | Grain Advance | Vehicle Advance |
| (14) | (15) | (16) | (17) | (18) | (19) | (20) |
| Deductions | Signature of Employee | Date of Payment | Cash Book Folio No. | |||
| Other Advance | Other Deductions | Total Nos. of deductions | Amount Payable | |||
| (21) | (22) | (23) | (24) | (25) | (26) | (27) |
1. Attendance has been verified from the records and gross and net amount payable to the employees is admissible to them as per rules.
2. All Service Books have been fully written up-to date.
3. Proper deductions have been made as per the rules.
Sanctioned for payment:| Net Amount Rs. .................... | (Rs. in words .....................) |
| Deductions Rs. ...................... | (Rs. in words .....................) |
| Gross Amount Rs. ................. | (Rs. in words .....................) |
| .............................. | .................................. | ...................................... |
| Prepared by | Verified by Accountant | Chief Executive officer |
| Date .............................. |
| 1. | Name, Father's name, permanent address | ........................... |
| 2. | Designation and date of appointment to the post | ........................... |
| 3. | Amount of Security and Authority | ........................... |
| 4. | Date of Security Bond | ........................... |
| 5. | Date of vacation of office | ........................... |
| Date | Source and mode of Deposit | Amount | Total Amount | Particulars of security transferred give fulldetails | Signature of person in whose custody securitykept | Date of verification and signature of CEO/Authorised Officer |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Release/ Refund of Security | Remarks | ||||
| Date | Reason for refund release | Signature of officer sanctioning release/ refund | Mode of refund | Acknowledgment of the employees receiving therefund | |
| (8) | (9) | (10) | (11) | (12) | (13) |
| Jan Pad Panchayat .............................. | Page No. .............. |
| 1. | ................. Advance/ Loan Account of | .................................... |
| 2. | Designation/ Particulars Status (In case of Employees) | .................................... |
| 3. | Permanent status/ Temporary/ on Deputation | .................................... |
| 4. | Rate of Interest | .................................... |
| 5. | Terms of repayment | .................................... |
| 6. | Security obtained, if any | .................................... |
| Advances Made | |||
| Date | Purpose | Cash Book Folio No. | Amount |
| (1) | (2) | (3) | (4) |
| Advances Recovered | Balance outstanding Principal | |||||
| Date | Details of repayment Adjustment | Cash Book Folio No. | Amount (Rs.) | |||
| Principal | Interest | Total | ||||
| (5) | (6) | (7) | (8) | (9) | (10) | (11) |
| Interest (Due & Recovered) | ||||||
| Period | No. of days | Products | Amount of interest | Recovery as shown in Col. No. (7) | Balance outstanding | |
| From | To | |||||
| (12) | (13) | (14) | (15) | (16) | (17) | |
| Total outstandings (11+17) | Signature of Authorised Officer | Remarks |
| (18) | (19) | (20) |
| Janpad Panchayat ................................ | Page No. …......................... | |
| 1. | ............... Advance/ Loan Account of | ............................................. |
| 2. | Designation/ Particulars | ............................................. |
| 3. | Status of Employee Permanent/ Temporary/on Deputation | ............................................. |
| 4. | Terms of repayment | ............................................. |
| 5. | Security | ............................................. |
| Advances Made | |||
| Date | Purpose | Cash Book Folio No. | Amount |
| (1) | (2) | (3) | (4) |
| Advances Recovered/ Adjusted | Balance outstandings | Signature of Authorised Officer | |||
| Date | Purpose | Cash Book Folio No. | Amount (Cr.) | ||
| (5) | (6) | (7) | (8) | (9) | (10) |
| Janpad Panchayat ...................... | Page No. ............... |
| Particulars of Deposits/ Investment Made | ||||||
| S. No. | Date | C.B. Folio No. | Particulars of Deposits/ Investment | Distinctive No. | Amount Deposited/ Invested | Rate of interest & details of Maturity |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Signature ofAuthorised Officer | Income FromDeposits Investments | ||
| Date | C.B. Folio | Amount received | |
| (8) | (9) | (10) | (11) |
| Details of Withdrawals Encashment | Signature of Authorised Officer | Remarks | |||
| Date | C.B. Folio | Amount realised | Remarks | ||
| (12) | (13) | (14) | (15) | (16) | (17) |
| Janpad Panchayat ....................... | Page No. ................... |
| S. No. | Name & Address of the Accused | Particulars of fine | Date of imposition | Amount of fine | Details of Recovery | ||
| M.R. No. & date | C.B. Folio | Amount | |||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Details of waiver/ write off | Signature of Authorised person | Remarks | ||
| Authority | Reasons | Amount waived/ written off | ||
| (9) | (10) | (11) | (12) | (13) |
| 1. | Serial No. | ...................................... | ||
| 2. | Name of Village or town in which property is situated. | ...................................... | ||
| 3. | Description, situation and boundaries of the property. | ...................................... | ||
| 4. | Settlement number or number in the Nazul Register in LandRecord Department (in case of land). | ...................................... | ||
| 5. | Area in hectares. | ...................................... | ||
| 6. | Valuation. | ...................................... | ||
| 7. | Number and date of Government order transferring the managementto the Panchayat. | ...................................... | ||
| 8. | Description of the property held : | ...................................... | ||
| (1) | Under direct management: | ...................................... | ||
| (i) | Date of acquiring | ...................................... | ||
| (ii) | No. and date of order authorising such occupation | ...................................... | ||
| (2) | Received in donation : | ...................................... | ||
| (i) | The name of the donor. | ...................................... | ||
| (ii) | The approximate value. | ...................................... | ||
| (3) | Purchased or constructed : | ...................................... | ||
| (i) | Date of purchase or sanction of construction | ...................................... | ||
| (ii) | Value of the property. | ...................................... | ||
| 9. | Name of the tenant or lessee if any, and term of lease. | ...................................... | ||
| 10. | Date of termination of lease. | ...................................... | ||
| 11. | Rent per month. | ...................................... | ||
| 12. | Method of final disposal of property with number and date ofgovernment order sanctioning sale, etc. name of purchaser, if any,and amount for which sold. | ...................................... | ||
| 13. | Whether registration has been done, if yes, give registrationnumber and date, etc. | ...................................... | ||
| 14. | Signature of the Chief Executive Officer of Janpad Panchayat. | ...................................... | ||
| 15. | Remarks. | ...................................... |
| Date | Authority for purchase | Receipts | |||
| Source from which received | Voucher No. and date | No. of Articles | Identification marks | ||
| (1) | (2) | (3) | (4) | (5) | (6) |
| Rate per unit | Cost including incidental charges | Initials of Authorised Officer | Date | How disposed off | Authority |
| (7) | (8) | (9) | (10) | (11) | (12) |
| No. of Articles | Amount realised and date of credit into thePanchayat Fund | Balance | Initials of Authorised Officer | Remarks |
| (13) | (14) | (15) | (16) | (17) |
| S. No. | Ledger Folio | Name of Account | Balance on the last day of the preceding month | |
| Debit | Credit | |||
| (1) | (2) | (3) | (4) | (5) |
| Transactions during the month | Cumulative Balance at the end of the month | ||
| Debit | Credit | Debit | Credit |
| (6) | (7) | (8) | (9) |
2. The closing Cash and Bank balances to be shown in Column No. 4 and, shall be the balance in the Cash and Bank column of the Cash book respectively for the day for which the trial balance in prepared. The closing cash and bank balances of the preceding month as shown in column No. 4 shall also be shown in column No. 7.
Form No. JP-20[See Rule 60]Receipt and Disbursement AccountFor the Period 1st April ..................To 31st MarchJanpad Panchayat .......................................| S.No. | Particulars of receipts | Amount | S.No. | Particulars of payment | Amount |
| (1) | (2) | (3) | (4) | (5) | (6) |
| 1. | Opening balance of cash in hand as on 1stApril............. | 1.2.3. | |||
| 2. | Opening Bank balance as on 1stApril ............. | 4.5.6.7. | |||
| 3. | 8. | ||||
| 4. | 9. | ||||
| 5. | 10. | ||||
| 6. | 11. | ||||
| 7. | 12. | ||||
| Closing balance of cash in hand as on 31stMarch........ | |||||
| 8. | Closing bank balance as on 31stMarch .......... | ||||
| ................ | Total | ............... | |||
| ................ | ................ |
| Accountant | Chief Executive Officer |
31st. March .............................
| Previous years Figure | Expenditure | Amount | Previous years Figure | Income | Amount |
| (1) | (2) | (3) | (4) | (5) | (6) |
| To Salaries & Allowances | By Property Tax | ||||
| To | By ................ | ||||
| To | By ................ | ||||
| To outstanding expenses (specify each expenditure) | By grant-in-aid (utilised) | ||||
| To excess of income over expenditure transferred to BalanceSheet | By outstanding income (Specifyeach income)By Deficit of income over expenditure transferred to BalanceSheet |
1. Opening and closing balances of cash and bank accounts;
2. Fixed deposits and other investments made or encashed;
3. Loans & advances received or made;
4. Security and other deposits received or repaid or made by the Janpad Panchayat;
5. Deductions made from the salaries such as GPS/CPF/ GIS/ Income Tax, Professional Tax etc. but not remitted to the appropriate authority.
| Previous years Figures | Liabilities | As at 31st March | Previous years Figures | Assets | As at 31st March |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Panchayat Fund | Cash And Bank Balance | ||||
| Balance as on 1st April | (a) | Cash in hand | |||
| Add | (b) | Balance with Banks : | |||
| (1) | Surplus of Income over Expenditure transferred from Income &Expenditure Account | (i) | In Saving Accounts | ||
| (ii) | In Fixed Deposit | ||||
| (ii) | In Treasury Accounts | ||||
| (iv) | In Post Office Accounts.... | ||||
| Add | Investments (At Cost Loans) | ||||
| (2) | Outstanding Income | (i) | To employees | ||
| (ii) | To Gram Panchayat | ||||
| (iii) | To other (Specify) | ||||
| Less | |||||
| (3) | Outstanding Expenses... | ||||
| Loans Repayable | Advances Recoverable | ||||
| From State Government | (i) | To Employees | |||
| (a) | For Travelling | ||||
| (b) | For Expenses | ||||
| From Zila Panchayat | (ii) | To other ........ | |||
| From other (Specify) | |||||
| Security Deposits and other Sums Repayable | Rent Rates & Taxes & other Income Receivable | ||||
| (i) | Security Deposit from Employees | (a) | Rent | ||
| (ii) | Security Deposit from others | Arrears as on 1st April | |||
| (iii) | Earnest Money Deposits | Add : Due during the year | |||
| (iv) | Deductions made from salaries but not remitted Provident FundIncome Tax Professional Tax (Specify) | Less : Received during the year | |||
| Less : Waived/written off during the year outstanding as on31st March | |||||
| Current Liabilities | (b) | Rates | |||
| (a) | Un-utilised balance of grants received | Arrears as on 1st April | |||
| (i) | Add : Due during the Year | ||||
| (ii) | Less : Received during the year. | ||||
| (iii) | |||||
| Bill payable and other outstanding Expenses: | (C) | Taxes & Other Income | |||
| Arrears as on 1st April | |||||
| (A) | Add : Due during the year | ||||
| (B) | Less : Received during the year | ||||
| (C) | Less : Waived/ written off during the year Outstanding as on31st March | ||||
| (D) | Outstanding interest on loans accrued and due | ||||
| Janpad Panchayat | |||||
| Balance at the beginning of the year | |||||
| Add: (Less) | |||||
| Deficit (Surplus) or Income over expenditure for the year asper Income & Expenditure account. |