Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 19 in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997

19.

/DP/PAN/AAR/97. - In exercise of the powers conferred by sub-section (1) of section 229 of the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994), the Government of Goa hereby directs that the report of the administration of the Panchayat during the preceding financial year shall be placed before the Panchayat not later than the 25th day of April every year in the Form and with details as specified below.Form[See section 29 (1) of the Goa Panchayat Raj Act, 1994 (Act 14 of 1994)]Report of Administration for the preceding financial year ending 31st MarchName of Village Panchayat.................... Name of Taluka .................... Name of District ............Part-I Source of Income and efforts made to achieve the target
  Particulars of sources of Income of VillagePanchayat Balance as on 1st April of preceding year Demand during the preceding year Total (Col 2+3) Amount received/recovered during preceding year(from April to March) Balance amount to be recovered during thereporting year
  (1) (2) (3) (4) (5) (6)
(a) Balance amount as per cash book as on 31st March (ending ofpreceding year).          
(b) Tax on Entertainment other than Cinematograph.          
(c) Tax on Vehicle.          
(d) Tax on Advertisement and Hoarding.          
(e) Tax on Houses/ Buildings/ Structures.          
(f) Tax on Lighting.          
(g) Tax on Drainage.          
(h) Tax of Profession/ Trade/ Callings/ Employment.          
(i) Tax on land not subject to Agricultural Assessment.          
(j) Fees on Pilgrim.          
(k) Fees on markets/ Fairs/ Melas          
(l) Fees on registration of Cattles/ Cattle pounds.          
(m) Fees on buses/ Taxies/ Auto stands.          
(n) Fees on Grazing Cattles.          
(o) Fees on construction to repairs/ licences for Houses/development of land.          
(p) Fees on extraction of sand/ stones.          
(q) Fees on various N.O.Cs/ Certificates.          
(r) Fees on licences to shops/ establishments/ factories.          
(s) Fees on issue of certified copies.          
(t) Fees on Octroi.          
(u) Any other Fees.          
(v) Public/ Popular contribution          
(w) G.I.A.          
(x) Loan.          
  Grand Total          
Efforts made: (specify the efforts made by Village Panchayat)
(I)During the year under report the Village Panchayat has issued .................. demand notices, ................ warrants of distraints, .............................. cases of attachment/seizure and the amount involved therein is Rs. ............................
(II)During the year under report the Village Panchayat has increased/decreased its income by .......................................... (specify the amount)
(III)During the year under report, out of the loan amount of Rs. .............................. the Village Panchayat has ...................................... refunded an amount of Rs. .......................... as principal and an interest of Rs. ...................................... to the Government/Bank (This is applicable to the Village Panchayat which has taken loan from Government/Bank/Z.P.
(IV)Specify any other efforts.
Part-II Progress of Development achieved in brief with expenditure made under each item from V.P. Funds only
  Items Particulars of progress in brief
  (1) (2)
(a) Roads/Culverts/Foot bridges and other means of communication.  
(b) Health and Sanitation.  
(c) Social Welfare and Family Welfare.  
(d) Education and Sports.  
(e) Donations and Advertisements.  
(f) Rural Housing.  
(g) Drinking Water.  
(h) Rural Electrification.  
(i) Libraries.  
(j) Cultural activities.  
(k) Markets and Fairs.  
(l) Welfare of weaker sections like S. C./B. C.  
(m) Maintenance of Community Assets.  
(n) Construction and maintenance of cattle pounds/ stands/slaughter /houses.  
(o) Any other items.  
Efforts made: (specify the efforts made by Village Panchayats)
(I)During the year under report the Village Panchayat has issued ............ demand notices,.................. warrants of distraints, ................. cases of attachment/seizure and the amount involved therein is Rs. ......................
(II)During the year under report, the Village Panchayat has increased/decreased its income by ......................................... (specify the amount)
(III)During the year under report, out of the loan amount of Rs. ...................... the Village Panchayat has ............................ refunded an amount of Rs. ...................... as principal and an interest of Rs. ............................. to the Government/Bank: (This is applicable to the Village Panchayat which has taken loan from Government/Banks/Z. P.
(IV)Specify any other efforts.
Part-III Miscellaneous
(a) Audit Paras: (I) No. of audit paras complied=
    (II) No. of audit paras not complied =
    (III) No. of audit paras to be complied =
(b) Losses and Misappropriation cases:    
(c) Administration:    
(d) Works undertaken under R. D. A. scheme(furnish informationschemewise).    
Part-IV Savings in Panchayat Funds
Details of Saving: (a) Fixed deposits in Bank ....................Rs.
  (b) Unutilised amount of G. I. A. ....................Rs.
  (c) Unutilised amount of Remunerative loan........................ Rs.
  (d) Unutilised Public Contribution ........................ Rs.
  (e) Any Other (specify itemwise)..................... Rs..
    **Grand Total:. Rs.
* Amount spent by Government Department in the Village need not be shown.* The figure should tally with the amount shown in cash book of Panchayat.Above report of administration of the Panchayat was placed before the Panchayat meeting and the same has been accepted by the Panchayat members under resolution No. ............................ dated ............................................
Countersigned by:  
Signature of the Sarpanchof Village Panchayat Signature of Secretary ofVillage Panchayat
Submitted alongwith the copy of the resolution to the Chief Executive Officer of ............ Zilla Panchayat.