Section 36 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
36. Finance Committee.
(a)The following shall be the powers and function of the Finance Committee:-(1)to prepare the budget of the Board;(2)to prepare the budget of the trusts whose trustees have failed to submit their budgets in time;(3)to scrutinise the budgets submitted by trusts;(4)to pass those budgets of trusts which may from time to time be entrusted to it by the Board by means of a resolution;(5)to call for from the trustees reports, returns budget and other documents, whenever considered necessary;(6)to scrutinise and report on the monthly accounts of the Board;(7)to make, if necessary, such alteration or modification in the budget of a registered trust as may not be inconsistent with any of the provisions of the Act or with the objects for which the trust was created.(8)to communicate to the trustees of a registered trust modification or alterations, if any, made in the budget within six weeks from the date of the receipt of the budget of the said trust;(9)to consider all proposals haying financial implications;(10)to recommend to the Board the conversion of trust property into property of a different nature if the Committee is satisfied that such conversion is advantageous to the trust concerned;(11)to institute, whenever it thinks fit, any enquiry relating to the administration of a registered trust and to submit a report if required, for necessary action by the Board;(12)to sanction payment out of the trust fund of any arrear of land revenue, cess, rent, rates or taxes due to Government or any local authority from the registered trust whose trustee refuses or fails to pay it and also to recover the same with damages at the rate of twelve and half percentum per annum in case the failure or refusal to pay was wilful or negligent;(13)to supervise and control the work of registered trusts;(14)to enquire into and consider all financial irregularities and pass final orders thereon, or, if it thinks fit to report to the Board.(15)to re-appropriate funds from one head to another subject to such restrictions, if any, as may be imposed by a resolution of the Board.(16)to prepare, if necessary, during the currency of a financial year revised budget estimate for the trust fund and take such action as it considers necessary;(17)if a trustee applied for revision of the budget during the year, to take such action as it considers necessary;(18)to consider all proposals for the creation of new posts or alterations in the scales of pay of existing posts under the Board and forward its recommendations to the Board;(19)Subject to delegations made to the Superintendent or any other officer of the Board, to consider the report of the auditors on the accounts of the registered trusts and pass necessary orders thereon provided that the Committee shall obtain a report containing a general appreciation of the working of the trust during the year with special reference to their financial administration and forward the same to the Board with its own comments;(20)to consider the auditor's report on the accounts of the trust funds and submit the same with its comments to the Board;(21)to consider such other matters as may be referred to it by the Board or any other Committee;(22)to sanction appointment to posts under the Board carrying a salary exceeding Rs. 100; and(23)to consider the report of auditors on the accounts of the subordinate registered trust and pass necessary order thereon.(b)If any item of expenditure is not specifically provided for in the budget of a trust, but can be met out of saving under a similar head, it may be sanctioned by the Finance Committee, provided such item does not exceed Rs. 500 in the case of non-recurring expenditure, or Rs. 100 in the case of recurring expenditure and by the Board, on the recommendation of the Finance Committee, provided it exceeds Rs. 500 in the case of non-recurring expenditure or Rs. 100 in the case of recurring expenditure.
