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State of Odisha - Section

Section 19 in The Orissa Housing Board Rules, 1970

19. Reconstitution of the Board.

(1)The Board shall be reconstituted immediately on the expiry of the period of supersession.
(2)At the time of reconstituting the Board after its supersession, the Government may re-appoint on the Board any member or members of the Board which was superseded by it.Form I[See Rule 8]Housing programme for the year.........A. Works to be taken up
Serial No. Description of work Total estimated cost Remarks
1 2 3 4
       
B. Cash, loan and subsidy to be given
Serial No. Name of the Scheme Amount required for incomplete works Amount required for fresh cases Total amount required Remarks
Loan Subsidy Loan Subsidy Loan Subsidy
1 2 3 4 5 6 7 8 9
                 
Form II[See Rule 8]Statement A - Receipt of expenditure
Actuals for the previous year Estimates for......... Revenue estimate for the current year Budget estimate for........ Remarks
1 2 3 4 5
    Rs.   Rs.
ReceiptA. General receiptsB. Sale proceeds of land/buildingsC. Debts - Deposits, AdvancesD. Total ReceiptsOpening BalanceGrand Total   ExpenditureAdministration expenditureExpenditure on repairs, Maintenance, etc.Capital expenditureDebts-Deposits, AdvancesTotal expenditureClosing balanceGrand Total  
Budget Estimate For The Year............Statement B - Receipts
Head of Account Budget estimates Revised estimates Budget estimates Actuals for.........
1 2 3 4 5
A. General Receipts1. Rent onbuildings under different housing schemes (a)(a)(b)(c)(d)etc.2.Miscellaneous receipts3. Subsidyunder different housing scheme-(a)(b)(c)(d)etc.4. Grantsfrom Government-(a) TowardsAdministration charges(b) Towardsextra cost on State Projects5. Grants,donations and gifts from Government and other sources6. Intereston investments7.Supervision chargesTotal - AB. Capital receipts-(a) T and Preceipts(b) Saleproceeds of land and buildingsTotal-BC. Debts, Deposits, Advances-1. Deposits2. Parties'contribution towards construction of buildings under differenthousing schemes-(a)(b)(c)(d)etc.3. Loans fromGovernment for different Housing schemes-(a)(b)(c)(d)etc.4. Loans fromother sources5. Recoveriestowards loan granted under different housing schemes-(a) (i)Principal(ii) Interest(b) (i)Principal(ii) Interest(c) (i)Principal(ii) Interest(d) (i)Principal(ii) Interestetc.6. SuspenceAccounts-(a) Stock(b) Advances(c) Purchases(d) T and P(Tractors and Trailers)7.Withdrawals from investmentTotal-CTotal-ReceiptsBudget Estimatefor the Year.................Statement C -ExpenditureA. Administrative expenditure-1. (a) Salaryof officers(b) Pay ofestablishment(c)Allowances and honoraria allowance to Chairman2. Lawcharges-(a)Remuneration to Legal Adviser(b) Other Lawcharges3.Contingencies-(i) Officecontingency(ii)Stationery and printing(iii) Postage(iv) Rent onbuildings(v)Furniture, etc.(vi)Maintenance of van(vii)Exhibition(viii)Miscellaneous and unforeseen4.Reimbursement of medical charges5. Travellingallowance6. Auditcharges7. Tools andplantTotal-A-AdministrativeexpenditureB. Expenditure on repairs,maintenance, etc.-(a) Ordinaryrepairs(b) Specialrepairs(c) Rates andtaxesTotal-B-RevenueexpenditureC. Capital expenditure-1. CapitalExpenditure under different housing schemes-(a)(b)(c)(d)etc.2. Tools andplantsTotal-C-CapitalexpenditureD. Debts, deposits, advances-1. Loans andadvances to individuals and institutions under different housingschemes-(a)(b)(c)(d)etc.2. Repaymentof loans drawn from Government under different housing schemes-(a) (i)Principal(ii) Interest(b) (i)Principal(ii) Interest(c) (i)Principal(ii) Interest(d) (i)Principal(ii) Interestetc.3. Refund ofdeposit4.Investments5. Suspenseaccounts-(a) Stock(b) Advances(c) Purchases(d) Tools andplant (Tractors and Trailors)Net transactions including bicycleadvance as follows :AdvancesGrantedRecoveriesTotal-D-Debts,deposits, advancesTotal-Expenditure
Form III-A[See Rule 8]