Section 178(9) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

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State of Madhya Pradesh - Subsection

Section 178(9) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(9)Miscellaneous :

(i)Railway ticket cancellation expenditure;

(ii)Expenditure towards advance for law suits;

(iii)Contingency paid employees pay expenditure;

(iv)Octroi and tax expenditure;

(v)Expenditure on Sales Tax on Government purchase;

(vi)Postal and stamp and telegram expenditures;

(vii)Expenditure on maintenance of typewriter, duplicating machine;

(viii)Rent of typewriter expenditure;

(ix)Repairing of duplicators and slides;

(x)Maintenance of computer, fax machine, intercom and PBX expenditure;

(xi)Publication of advertisement expenditure;

(xii)Meeting, refreshment expenditure;

(xiii)Mela exhibition stall expenditure;

(xiv)Furniture repairing expenditure;

(xv)Furniture rent expenditure;

(xvi)Contingent (Miscellaneous expenditure);

(xvii)Demurrage expenditure;

(xviii)Sale expenditure;

(xix)Tools, Minor instruments and plan expenditure;

(xx)Telephone, electricity and water expenditure;

(xxi)Telephone installation expenditure;

(xxii)Telephone repairing expenditure;

(xxiii)Expenditure on other item of dead stock which includes survey map and instruments;

(xxiv)Expenses on transportation and storage of fertilizer;

(xxv)Expenditure on rent of godowns for storage;

(xxvi)Expenditure on rent of offices for other purposes.]

Item (3) to (8) as applicable to the State of Chhattisgarh"(3) Contingencies-

(i)	Badges and liveries	Rs......................
(ii)	Custom duty on imported goods, if any	Rs......................
(iii)	Expenditure in connection with public exhibitions and fairs.(Quote order number and date of competent authority)	Rs......................
(iv)	Expenses of trainees visiting Market Committee	Rs......................
(v)	Pay of menials	Rs......................
(vi)	Purchase of land or building or taking on lease. (Quotesanction order number and date of competent authority)	Rs......................
(vii)	Purchase of instruments and apparatus.	Rs......................
(viii)	Purchase of implements	Rs......................
(ix)	Purchase of furniture (Cash-chest, Almirah, Record shelves,Tables, Chairs, Clock, Carpet).	Rs......................
(x)	Purchase of Type-writers and Duplicators. (Prior sanction ofcompetent authority should be obtained).	Rs......................
(xi)	Rents on building or ground (Sanction of competent authorityshould be obtained before taking any piece of land or anyconstruction work).	Rs......................
(xii)	Rate and Taxes (Give full particulars and obtain sanction fromcompetent authority).	Rs......................
(xiii)	Telephone charges (Give full particulars and for installingtelephone for the first time Director's prior approval isnecessary).	Rs......................
(xiv)	Tour charges or vehicle charges (The vehicle should bepurchased only after obtaining prior sanction of the Director andcharges for running of the vehicle should be mentioned hereincluding any of the accessories required for keeping the vehiclein working order. Likewise charges towards P.O.L. should beincorporated here Regular log books should be maintained as inthe case of Government vehicle).	Rs......................
(xv)	Petty construction and repairs
	(a)	Petty constructions of buildings or any structure	Rs......................
	(b)	Repairs to buildings or any type of Structure	Rs......................
	(c)	Road construction and repairs.	Rs......................
	(d)	Repairs to drainage	Rs......................
	(e)	Purchase of wire fencing	Rs......................
(xvi)	Service postage stamps, telegram charges, post cards	Rs......................
(xvii)	Stationery	Rs......................
(xviii)	Books and periodicals	Rs......................
(xix)	Hot weather charges (Tattis, nands, Pots, Wages of cooliesropes etc.)	Rs......................
(xx)	Charges for Fans and lights	Rs......................
(xxi)	Office expenses and miscellaneous (Office box, rat traps, callbell, tumbler, cloth for bundles, oil brooms, dusters, matches,blankets, umbrellas, turpentine book binding, dhobi, seals,letter seals, money order commission, gum, thread, needles,twines, pins, pencils holders country ink, wax cloth and otherstationery articles usually supplied by the StationeryDepartment).	Rs......................
(xxii)	Office expenses and miscellaneous (Office box, rate traps,call bell, tumbler, cloth for bundles, oil brooms, dusters,matches, blankets, umbrellas, turpentine book binding, dhobi,seals, letter seals, money order commission, gum, thread,needles, twines, pins, pencils holders country ink, vax cloth andother stationery articles usually supplied by the StationeryDepartment.)	Rs......................
(xxii)	Repairs to-
	(a)	Furniture	Rs......................
	(b)	Typewriter	Rs......................
(4)	Reception and Welfare	Rs......................
(4)	Reception and Welfare	Rs......................
(5)	Expenditure towards meeting-
	(i)	Sitting fees	Rs......................
	(ii)	Expenditure for tea, and light refereshment (Previous sanctionper head to be incurred in the meeting should be obtained fromthe Director).	Rs......................
(6)	Law charges (Give full particulars)	Rs......................
(7)	Any other item (not covered above) (Give full particulars)	Rs......................
(8)	Repayment of loans and advances	Rs......................

Form XVI[See clause (a) of sub-rule (5) of Rule 65]Statement Showing Details of the Establishment For the Year 20, 20.........of Market Committee..........Tehsil............District...............

S. No.	Head of Account	Designation of the posts	Number of Posts sanctioned.	Number and date of order of the Director or othercompetent authority sanctioning the post	Scale of pay of the post
(1)	(2)	(3)	(4)	(5)	(6)

Name of the present incumbent of the post andtheir pay and allowances on the 1st October of the current year	Total anticipated expenditure under the head ofaccount during the ensuing year
Name of incumbent	Pay on the first of October	D.A.	Other Allowances to be specified
(7)	(8)	(9)	(10)	(11)

..............................	.............................
Signature of Secretarywith date and seal	Signature of Chairmanwith date and seal

Form XVII[See clause (b) of sub-rule (5) of Rule 65]Statement Showing the Details of Works to be Executed During the Ensuing Year of Market Committee

Tehsil ............................

District ............................

S. No.	Head of Account	Name or description of the work	Number and date of order of the competentauthority sanctioning the work	Amount of sanctioned estimate	Outlay incurred on the work so far	Outlay proposed to be incurred on the work duringthe ensuing year	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

..............................	.............................
Signature of Secretarywith date and seal	Signature of Chairmanwith date and seal

Form XVIII[See clause (c) of sub-rule (5) of Rule 65]Details of Loans Sanctioned to the Market Committee

Tehsil ............................

District ............................

S.No.	Number and date of order sanctioning the loan	Purpose for which loan was sanctioned	Amount of loan sanctioned	Amount of loan drawn by the Market Committee
Amount	Date of drawal
(1)	(2)	(3)	(4)	(5)	(6)

Number of instalments in which the loan is to berepaid and period of each instalment	Rate of interest	Overdue amounts of loan and interest to berepaid, if any	Remarks
Overdue amount of loan to be repaid	Amount of interest overdue
(7)	(8)	(9)	(10)	(11)

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State of Madhya Pradesh - Subsection

Section 178(9) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980