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Union of India - Section

Section 38 in Compensatory Afforestation Fund Rules, 2018

38. Annual reports.

- The annual report shall be prepared by the State Authority giving brief description of all activities undertaken from State Fund with separate headings and compiled in separate chapters and the reports shall include summary of works undertaken and schemes prepared and approved in annual plan of operation, and the annual report shall include the statement in Form-XI.The annual plan of operation of State Authority.-The annual plan of operation of the State Authority shall be prepared in Form-XII and shall be submitted by the State Authority before the 31st December of every year to the National Authority for the next financial year.Form-IAnnual Budget proposal of National Authority for financial year _______[see rule 32]
1 2 3 4
S. No. Description Current Financial Year (in Rs) Last Financial Year (in Rs)
1 a. Opening Balance of funds received from adhoc Authority ason 1st April    
  b. Opening Balance of amount received from State Authority ason 1st April    
  c. Opening Balance of loans/grants etc. received as on 1stApril    
2 Total funds available with National Authority (as on 1stApril)(1+2)    
3.(i) Annual Expenditure of National Authority out of National Fund    
a. Recurring Management Expenditure    
i. Personnel services and benefits    
ii. Administrative Expenses    
iii. Other Administrative Expenses    
iv. Any other expenditure    
b. Non recurring Management Expenditure like Creation ofCapital Asset    
c. Expenditure on Ongoing Schemes    
d. Expenditure on New Schemes    
e. Monitoring and Evaluation Expenditure    
3. (ii) Total estimated expenditure out of grants/loans etc.    
4. (i) Estimated Gross Total Expenditure [3(i)+3(ii)]    
(ii) Estimated payments to State Authorities out of funds receivedfrom ad hoc Authority.    
5 Total closing balance with National Authority    
  a. Closing balance of funds received from ad hoc Authority    
  b. Closing balance out of receipt from State Authority    
  c. Closing balance of grants/loans etc.    
DeclarationThe budget proposal as mentioned above has been approved and adopted by the National Authority.
Date: Member-Secretary National Authority
Form-IIMonthly Statement of Accounts of National Authority for the Receipt and Payment/Expenditure Month_______Financial year._______[see rule 33]
1 2 3 4 5
S.No. Head Current month (in rupees) Last month (in rupees) Cumulative amount till this month(in rupees)
I. Total Opening balance of National Fund (a+b+c+d)      
a. Opening Balance of Principal Amount of National Fund out of10% share of ad hoc Authority      
b. Opening balance amount of 10% share received by National Fundfrom State Fund      
c. Opening balance amount of interest accrued to National Fund      
d. Opening balance amount of grants, loans, etc. unspent byNational Authority      
II. Opening balance amount of share of State Fund, under ad hocAuthority still lying with National Fund (a+b)      
a. Opening balance amount of 90% share of ad hoc Authority due toState Fund, still lying with National Fund (Mention names ofstates)      
b. Opening balance amount of Interest on 90% share of ad hocAuthority due to State Funds, still lying with National Fund(mention names of states)      
III. Total Amount received by National Fund during the year (a+b)      
a. Amount of interest accrued to National Fund      
  i. Amount of interest accrued to National Fund out of 10%share of ad hoc Authority and under Act      
  ii. Amount of interest accrued to National Fund out of 90%share of ad hoc Authority still not transferred from Nationalfund to State Fund      
b. Amount of receipt by National Fund (other than ad hocAuthority) (i + ii)      
  i. Receipt of funds from State Funds (10% as share of NationalFund)      
  ii. Amount of grants, loans etc. received      
IV. Amount of 10% share of National Fund collected by States underthe Act with interest thereon and not transferred to NationalFund (mention names of states)      
V. Total payment by National Fund to State Fund out of ad hocAuthority (a+b)      
a Payments by National Fund to State Fund (Out of 90% of ad hocAuthority) (1+2+3+4+5+6+7+8+9)      
  1. Compensatory Afforestation      
  2. Additional Compensatory Afforestation      
  3. Penal Compensatory Afforestation      
  4.Net Present Value      
  5. Penal Net Present Value      
  6. Catchment Area Treatment Charges      
  7. Wildlife Conservation Plan Charges      
  8. Safety Zone Treatment Charges      
  9. Others (please specify)      
b Payment from National Fund to State Fund out of interestaccrued on ad hoc Authority      
VI. Total Expenditure by National Authority during the year out ofPrincipal and Interest amount (a+b)      
(a) Administrative Expenditure (i+ii+iii+iv+v+vi)      
  i. Personnel services and benefits      
  ii. Administrative Expenses      
  iii. Other administrative expenses      
  iv. Monitoring and Evaluation Expenditure      
  v. Other administrative expenses      
  vi. Non recurring Management Expenditure like Creation ofCapital Asset      
(b) Expenditure on Schemes (i+ii+iii)      
  i. Expenditure on ongoing schemes      
  ii. Expenditure on New Schemes      
  iii. Others      
VII Total closing balance of National Fund (a+b+c+d)      
  a. Closing Balance of Principal Amount of National Fund (10%share of ad hoc Authority)      
  b. Closing balance amount of 10% share received by NationalFund from State Funds under the Act.      
  c. Closing balance amount of interest accrued to National Fund      
  d. Closing balance amount of grants, loans, etc. received byNational Authority      
VIII a. Closing balance amount of 90% share of ad hoc Authority dueto State Funds, still lying with National Fund (mention names ofStates)      
  b. Closing balance amount of Interest on 90% share of ad hocAuthority due to State Funds, still lying with National Fund(mention names of States)      
DeclarationThe above Report has been verified and found correct. The report has been adopted by National Authority
Date: SignatureMember-Secretary, National Authority
Form -IIIAnnual statement of Accounts of National Authority for Financial Year----------------[see rule 33]As on 31st March _______
1 2 3 4
Sl.No Description Current Financial Year (in Rs.) Last Financial Year (in Rs.)
I. Total Opening balance of National Fund (a+b+c+d+e+f)    
a. Opening Balance of Principal Amount of National Fund (10%share of ad hoc Authority)    
b. Opening balance amount of 10% share received by National Fundfrom State Fund under the Act    
c. Opening balance amount of interest received by National Fund(Both ad hoc Authority and under the Act)    
d. Opening balance amount of grants, loans etc. received byNational Authority    
e. Opening balance amount of 90% share of ad hoc Authority due toState Funds, still lying with National Fund (mention names ofStates)    
f. Opening balance amount of Interest on 90% share of ad hocAuthority due to State Funds, still lying with National Fund(Mention names of States)    
II. Total Opening balance of State Funds (a+b+c+d)    
a. Opening balance of principal amount component wise of allstates after expenditure (90% share of ad hoc Authority)(1+2+3+4+5+6+7+8+9)    
  1. Compensatory Afforestation    
  2. Additional Compensatory Afforestation    
  3. Penal Compensatory Afforestation    
  4. Net Present Value    
  5. Penal Net Present Value    
  6. Catchment Area Treatment Charges    
  7. Wildlife Conservation Plan Charges    
  8. Safety Zone Treatment Charges    
  9. Others (please specify)    
b. Opening balance amount of interest received by State Funds(both on ad hoc Authority and deposit under the Act)    
c. Opening balance amount of grants, loans, etc. received byState Authority    
d. Opening balance amount of 10% share of National Fund collectedunder the Act by States and not transferred to National Fund    
III. Total amount received by National Fund during the year (a+b)    
a. Amount of interest accrued to National Fund    
  i. Amount of interest accrued to National Fund out of 10%share of ad hoc Authority    
  ii. Amount of interest accrued to National Fund out of 90%share of ad hoc Authority still not transferred by National Fundto State Fund    
b. Amount of receipt by National Fund (Other than ad hocAuthority) (i + ii)    
  i. Receipt of funds from State Funds (10% as share of NationalFund) under the Act    
  ii. Amount of grants, loans etc. received    
IV. Outstanding dues of National Fund, received by State Fundunder the Act    
  i. Amount of 10% share of National Fund under the Actcollected by States and not transferred to National Fund (Mentionnames of states)    
  ii. Amount of interest accrued to State Fund (on outstandingNational Fund’s 10% share not transferred to National Fund)    
V. Total Amount received by State Fund during the year (a+b)    
a. Amount of interest accrued to State Fund (on State Funddeposits)    
b. Amount of received by State Fund (Other than ad hoc Authority)(i + ii)    
  i. Receipt of funds by State Fund (90% as share of State Fundunder the Act)    
  ii. Amount of grants, loans etc. received by State Fund    
VI. Total payment by National Fund to State Fund out of ad hocAuthority (a+b)    
a Payments by National Fund to State Fund (Out of 90% of ad hocAuthority) (1+2+3+4+5+6+7+8+9)    
  1. Compensatory Afforestation    
  2. Additional Compensatory Afforestation    
  3. Penal Compensatory Afforestation    
  4. Net Present Value    
  5. Penal Net Present Value    
  6. Catchment Area Treatment Charges    
  7. Wildlife Conservation Plan Charges    
  8. Safety Zone Treatment Charges    
  9. Others (please specify)    
b Payment by National Fund to State Fund out of interest accruedof ad hoc Authority    
VII. Total expenditure by National Authority during the year out ofprincipal and interest amount (a+b)    
(a) Administrative Expenditure (i+ii+iii+iv+v+vi)    
  i. Personnel services and benefits    
  ii. Administrative Expenses    
  iii. Other administrative expenses    
  iv. Monitoring and Evaluation Expenditure    
  v. Other administrative expenses    
  vi. Non recurring Management Expenditure like Creation ofCapital Asset    
(b) Expenditure on Schemes (i+ii+iii)    
  i. Expenditure on Ongoing Schemes    
  ii. Expenditure on New Schemes    
  iii. Others    
VIII. Total Expenditure from State Fund (i+ii)    
  i. Total expenditure from State Fund out of ad hoc Authority    
  ii. Total expenditure from State Fund under the Act    
IX. Total Closing balance of National Fund (a+b+c+d+d+e+f)    
  a. Closing Balance of principal amount of National Fund (10%share of ad hoc Authority)    
  b. Closing balance amount of 10% share received by NationalFund from State Fund under the Act    
  c. Closing balance amount of interest received by NationalFund    
  d. Closing balance amount of grants, loans, etc. received byNational Authority    
  e. Closing balance amount of 90% share of ad hoc Authority dueto State Fund, still lying with National Fund (Mention names ofstates) (1+2+3+4+5+6+7+8+9)    
  1.Compensatory Afforestation    
  2. Additional Compensatory Afforestation    
  3. Penal Compensatory Afforestation    
  4. Net Present Value    
  5. Penal Net Present Value    
  6. Catchment Area Treatment Charges    
  7. Wildlife Conservation Plan Charges    
  8. Safety Zone Treatment Charges    
  9. Others (please specify)    
  f. Closing balance amount of Interest on 90% share of ad hocAuthority due to State Fund, still lying with National Fund(Mention names of states)    
X. Total Closing balance of State Fund (a+b+c+d)    
  a. Closing balance of principal amount component wise of allstates after expenditure (90% share of ad hoc Authority)(1+2+3+4+5+6+7+8+9)    
  b. Closing balance amount of interest received by State Fund(both on ad hoc Authority and under the Act)    
  c. Closing balance of grants, loans, etc. received by StateAuthority    
  d. Closing balance amount of 10% share of National Fundcollected by States under the Act and not transferred to NationalFund along with interest    
XI. Cumulative figure of National Fund outstanding dues fromstates (Out of 10% share of National Fund collected by Statesunder the Act and not transferred to National Fund along withinterest)    
DeclarationThe above report has been verified and found correct. The report has been adopted by National Authority.
Date: SignatureMember-Secretary,National Authority
Form-IVRecords and Accounts to be maintained by the National Authority[see rule 33]The following accounts/records will be maintained: