(1)
These rules may be called the Himachal Pradesh Gauseva Aayog Grant
In Aid Rules, 2021. (2)
these rules shall come into force from the date of publication in
the Rajpatra (E -Gazette) Himachal Pradesh. (1)
In these rules, unless there is anything repugnant in the subject
or context,- (a)
"Act" means the Himachal Pradesh Gauvansh Sanrakshan and
Samvardhan Act, 2018 (Act No. 2 of 2019); (b)
"Administrative Approval" means formal acceptance by a
Competent Authority of a proposal to incur expenditure on works initiated by or
connected with the requirements of Aayog; (c)
"Administrative Department" means Animal Husbandry
department of Himachal Pradesh; (d)
"Authorized Officer/Nodal Officer" means an officer from
the Department of Animal Husbandry, not below the rank of Assistant Director,
appointed to function on behalf of Member Secretary and shall perform the
duties of DDO of the Aayog; (e)
"Chairman/Chairperson" means Chairman of Himachal
Pradesh Gauseva Aayog presently Animal Husbandry Minister in charge; (f)
"Director" means Director (Animal Husbandry)-cum-Member
Secretary, Himachal Pradesh Gauseva Aayog; (g)
"Competent Authority" in respect of the power to be
exercised under any of these rules means, such authority to which the power is
delegated by or under these rules; (h)
"Consolidated Funds" means the consolidated funds of the
Aayog; (i)
"Contract" means any kind of undertaking written or
verbal, express or implied between the State Government and a person, not being
a Government servant, or a syndicate or firm or company or any legal other
entity for the performance of any act or services connected with it; (j)
"Corpus funds" means Corpus funds of the Aayog; (k)
"Goods" means all articles, material, commodities,
livestock, furniture, fixtures, raw material, spares, instruments, machinery,
equipment, industrial plant and I.T. Hardware, Software purchased or otherwise
acquired for use of the Aayog; (l)
Appropriation" means the assignment to meet specified
expenditure of funds included in primary unit of appropriation; (m)
"Re-appropriation" means the transfer of funds from one
primary unit of appropriation to another such unit; (n)
"Public works" means civil/irrigation/Electricity works
of any kind; (o)
"Technical Sanction" means sanction of a competent
authority to a properly detailed estimate of the cost of a work of construction
or repair; (p)
"Bank" means any Nationalized or Scheduled Bank notified
by RBI; (q)
"Allowances" means medical allowance, travelling
allowance, daily allowance and any other allowance as prescribed by the State
Government; (r)
"Rules" means Himachal Pradesh Gauseva Aayog
Grant-in-Aid rules 2021; (2)
The words and expressions used in these rules, but not defined,
shall have the same meanings as respectively assigned to them under the Act; The purpose of the Grant-in-Aid
is for furtherance of the objectives of Himachal Pradesh Gauvansh Sanrakshan
and Samvardhan Act, 2018 (Act No. 2 of 2019). The assistance in the shape of
Grant-In-Aid would be meant for expenditure on capital works, procurement of
goods and services, financial assistance for running of gausadan, gaushala and
cow sanctuaries, Pay, honorarium and allowances of Vice-Chairman and members,
may spend such sums as it deems fit for performing the functions under the
mandate of the Aayog, and for such other purposes as may be decided by the
Government and approved by the Aayog from time to time. All Grant-in Aid
disbursed shall be funded by transparent norms, framed in advance. (A)
Budget Formulation And Implementation (A)
Grants-in-Aid and the Funds of the Aayog,- (1)
In consonance with the provisions of the Act, the Aayog shall
receive funds from various sources as the State Government may pay to the Aayog
by way of Grants from the Consolidated Fund of the State, income from the
Temple trusts, cess levied on sale of liquor, income from Interest or such sums
of money as the State Government may provide to be utilized for the purpose of
this Aayog. The Aayog may introduce schemes for revenue generation by way of
Public Donations and Corporate Social Responsibility. All these will amount to
the consolidated fund of the Aayog; (2)
The Aayog may spend such sums as it deems fit for performing the
functions under the mandate of the Aayog, and such sums of money shall be
treated as expenditure payable out of the grants referred to in sub rule (1); (B)
Budget Preparation, The Aayog shall prepare,
prescribe and approve the Budget of the next financial year in the meeting of
the Aayog with following essentials namely,- (a)
Estimates of all revenue expected to be raised during the
Financial year; (b)
Estimates of all expenditure; (c)
Estimates of all interest and debt servicing charges and any
repayments on loans; (d)
Any other income/expenditure as may be deemed necessary from time
to time to carry out the purpose of Act/Aayog; (e)
Demands of grants to the government; (A)
Expenditure The Aayog shall incur the
expenditure as approved in the meeting of Himachal Pradesh Gauseva Aayog to
carry out the purpose of the Act. (B)
Distribution of Funds- After the approval from the
competent authority the Member Secretary or the officer of the Aayog authorized
by him will disburse amount approved from the consolidated funds of the Aayog
to the concerned Head of Office and the respective Deputy Director will be
responsible for the expenditure against the sanctioned funds. On the receipts
to the Aayog, the Accountant of the Aayog will prepare accounts in the
prescribed form showing the complete expenditure from the consolidated funds; (C)
Utilization Certificate The accounts of the Himachal
Pradesh Gauseva Aayog shall be audited by a qualified accountant or any other
agency approved by the Government annually in order to ensure proper
utilization of the amount released to and by the Aayog. Thereafter the Aayog
shall submit one copy of the audited utilization certificate to the Government. (D)
Corpus Fund The Aayog may after approval in
its meeting generate its Corpus Fund from Grants/unspent balance or from the
income of the interest. The corpus fund will not be used in any case, but
income from the interest of the corpus fund shall be added to the consolidated
fund of the Aayog; (E)
Additional Allotment for excess expenditure- The competent Authority as per
these rules may grant approval for the excess expenditure from the consolidated
funds of the Aayog. But this expenditure shall be get appropriated by the
members of the Aayog. (1)
The works shall be divided into following two categories, namely:- (a)
Original works; and (b)
Repair works. Capital Accounts- Expenditure of a capital nature
shall include all charges for first construction and procurement of equipment
of a projects as well as charges for intermediate maintenance of the work not
yet open for service. It shall also include charges for such further addition
and improvements, which enhance the useful life of the assets. It shall include
subsequent charges for maintenance and for all working expenses such as upkeep
of the project of the renewals, replacement, additions, improvements, extension
or on account of reparation of damaged caused by natural calamity. Such
expenditure is to be regulated in the meeting of the Aayog. The approval to sanction the
works will be same as delegated in the Himachal Pradesh Financial Rule, 2009. The Aayog will get the work
executed through Himachal Pradesh Public Works Department or any other
department or agency within prescribed limits after getting the approval from
competent authority. All expenditure shall be incurred
directly or indirectly to carry out the purpose of the act. No expenditure
shall be incurred unless the proper sanction of the following authorities is
obtained to the extent shown against them- (i)
Aayog: Any expenditure after approval in
its meeting. (ii)
Chairperson: Any expenditure upto financial
powers for approval as Animal Husbandry Minister. (iii)
Administrative Secretary (A.H.): Any expenditure up to financial
powers as Administrative Secretary of the Department. (iv)
Director (AH)- cum-Member Secretary Himachal Pradesh Gauseva
Aayog: Any expenditure upto financial
powers as Head of the Department. (v)
Nodal Officer/DDO of the Aayog: Power equivalent to the District
Head of the Animal Husbandry Department. Procurement of goods, hiring of
Services, contracting and outsourcing of services for the Aayog will be carried
out as per the standard procedure laid in the Himachal Pradesh Financial Rules,
2009. The following Committee shall make purchase/procure, or to invite all tenders/quotations,- (1)
Joint Director (HQ), Directorate of Animal Husbandry, Shimla. (2)
Nodal Officer/DDO of the Himachal Pradesh Gauseva Aayog. (3)
Deputy Controller of the Aayog/Assistant (4)
Deputy Controller of the Aayog/Assistant Controller of the Animal
Husbandry Department; The Himachal Pradesh Gauseva
Aayog will implement the scheme of providing financial assistance to the
Gaushalas/Gausadan/Cow Sanctuary in the State. The expenditure of the Scheme
will be met from the Non-Budgetary resources, of the Aayog such as Income
source like Cess from sale of liquor, 15% of total receipts of Temple Trusts,
Donations, Corporate Social Responsibility (CSR) or any other scheme for income
generation by Himachal Pradesh Government. The accounts of the GauSeva Aayog
will be audited annually by a qualified charted accountant. The same will be
placed before the Aayog and Government after every Financial year which shall
not be later than three months of the next financial year. The accounts shall
also be open to the audit of the C& AG and Local Audit Department as when
required.HIMACHAL
PRADESH GAUSEVA AAYOG GRANT IN AID RULES, 2021