KARNATAKA
PANCHAYAT RAJ TALUK PANCHAYATS (FINANCE AND ACCOUNTS) RULES, 1996
PREAMBLE
Whereas the draft of the
Karnataka Panchayat Raj Taluk Panchayat Finance and Accounts Rules, 1995 in
Notification No. KDP 280 ZPS 95, dated 644995 was published in Part IV, Section
2-C(i) of the Karnataka - Gazette,
Extraordinary, dated 6-4-1996
as required by sub-section (i) of Section 311 of Karnataka Panchayat Raj Act,
1993 (Karnataka Act 14 of 1993) inviting objection and suggestion to the said
draft from persons likely to be affected there to within ten days of its
publication in the Official Gazette.
And, whereas, the said Gazette
was made available to the public on 6-4-1996.
And, whereas, no objections or
suggestions have been received by the State Government in respect of the said
draft.
Now, therefore, in exercise of
powers conferred by Section 250 of the Karnataka Panchayat Raj Act, 1993
(Karnataka Act 14 of 1993) read with Section 311 of the said Act the Government
of Karnataka hereby makes the following rules namely:
CHAPTER I PRELIMINARY
Rule - 1. Title and commencement.
(1) These rules may be called the Karnataka Panchayat Raj Taluk Panchayats
(Finance and Accounts) Rules, 1996.
(2) They shall come into force at once.
Rule - 2. Definitions.
In these rules, unless the context
otherwise requires,
(i) "Act" means the Karnataka Panchayat Raj Act, 1993 (Karnataka
Act 14 of 1993);
(ii) "Auditor" means the comptroller and Auditor General of India
who conducts audit of the accounts of the Taluk Panchayats under Section 253;
(iii) "Bank" means the Bank to which Government Treasury business is
entrusted;
(iv) "Chief Accounts Officer." means the Chief Accounts Officer of
the Zilla Panchayat appointed by the Government under sub-section (2) of
Section 196;
(v) "Committee" means a Standing Committee of the Taluk Panchayat
constituted under Section 148;
(vi) "Contingent charges" means expenditure which is incidental to
the working of the office and includes expenditure on furniture, books,
periodicals, postage and telegrams, bicycles, electric charges, clearing
charges, freight charges, and all miscellaneous charges other than those that
fall under any other head of expenditure like "Establishment",
"Travelling Allowances", "Works", "Stock" and
"Tools and Plant";
(vii) "financial Year", "Official Year" or
"Year" means the period of one year commencing on the first day of
April and ending with the 31st day of March of the succeeding year;
(viii) "Form" means a form appended to these rules;
(ix) "Fund" means the Taluk Panchayat Fund as defined under Section
218;
(x) "Section" means a Section of the Act;
(xi) "Treasury" means a Government Treasury and includes a Bank
carrying on cash transactions of such Treasury.
CHAPTER II GENERAL
PROVISIONS
Rule - 3.
The accounts of the Taluk
Panchayat shall be maintained separately for each financial year.
Rule - 4.
If, on a date specified tinder
these rules for an act, proceeding or transaction, the Taluk Panchayat office
is dosed, on account of a holiday, such act, proceeding or transaction shall be
deemed to be duly done or taken, if it is done or taken on the next working
day.
Rule - 5.
The Taluk Panchayat shall have
all its transactions with the Government Treasury of the Taluk. All its
receipts of every description shall be paid into this treasury and any money
required by it for disbursement shall be drawn from its treasury by presenting
bills. These transactions shall be classified in the treasury accounts under
the head of account "8448 Deposits of Local Funds. . . 109 Panchayat
Bodies Funds . . . Taluk Panchayats Funds. . . . Taluk Panchayat Fund".
Rule - 6.
The accounts of the Taluk
Panchayat Fund at the Treasury is governed by the provisions of Chapter XVII of
the Karnataka Financial Code and Article 222 of the Karnataka Treasury Code.
Rule - 7.
(1) The Chief Accounts Officer of the Zilla Panchayat shall compile the
accounts of all Taluk Panchayats in the District. All matters concerning
preparation of monthly and annual accounts of the Taluk Panchayats and allied
matters shall also be attended to by the Chief Accounts Officer.
(2) The Chief Accounts Officer may issue advices from time to time to the
District Treasury Officer to transfer amounts from the Zilla Panchayat Fund to
any Taluk Panchayat Fund and from any Taluk Panchayat Fund to the Zilla
Panchayat Fund or to any other Taluk Panchayat Fund. Such transfer advices, if
they will have the effect of reducing the balance at the credit of a Taluk
Panchayat Fund, shall be based on specific authorisations or prior concurrence
of the Taluk Panchayat from which the amounts are to be transferred:
Provided, however, that no
such authorisation or concurrence will be required in respect of action taken
by the Chief Accounts Officer for setting right misclassifications.
Rule - 8.
Save as otherwise expressly
provided in these rules or in orders issued by the Government tinder
sub-section (1) of Section 238, in all matters relating to drawal of funds,
form of bills, incurring of expenditure, maintenance of accounts, rendering of
accounts by the Taluk Panchayat, etc., the provisions of the Karnataka Treasury
Code, Karnataka Financial Code, Manual of Contingent Expenditure, Karnataka
Public Works Accounts Code, Karnataka Public Works Departmental Code, Stores
Manual, Budget Manual, other Departmental Manuals, Standing Orders or
instructions applicable to departments of Government shall mutatis mutandis
apply.
Rule - 9.
In administering the fund of
the Taluk Panchayat for carrying out the purpose of the Act, the officers of
the Taluk Panchayat shall exercise the administrative and financial powers as
may be delegated to them under Section 151. The Taluk Panchayat may also
declare certain officers as heads of offices for the purpose of these rules.
Rule - 10.
In respect of the District,
State or Central Sector Schemes transferred or entrusted to the Taluk Panchayat
and implemented by it, separate accounts shall be maintained in the manner and
format, if any, specified by the Government or the Zilla Panchayat, as the case
may be. The implementing officers of the Taluk Panchayat concerned shall ensure
that the Projects or Schemes are implemented strictly in accordance with the
guidelines issued in this behalf.
Rule - 11.
(1) On or before the 1st week of January of each year the Executive Officer
of each Taluk Panchayat shall furnish to the Chief Executive Officer an indent
for the entire requirements of receipt books, licence forms, ticket books and
other forms, account books and registers required for the use of the Taluk
Panchayat during the following financial year. The Chief Executive Officer
shall get the forms and registers by all the Taluk Panchayats within the
jurisdiction of Zilla Panchayat printed by any printing firm after calling for
tenders. The printed forms and registers shall be supplied to the Taluk
Panchayats by the Chief Executive Officer on payment of the cost of such forms
and registers.
(2) As soon as the receipt books, forms, books and registers are received in
the Taluk Panchayat Office, the total number of leaves in each book and
register shall be counted and certified by the Executive Officer or other
officer authorised by him on the last page of the book or register. The entire
stock of receipt books, forms and registers shall then be taken to stock in the
Stock Register in Form No. TP 1 and kept in safe custody. Separate pages shall
be allotted in the stock register for the stock account of each kind of receipt
books, forms and registers. No Taluk Panchayat shall purchase, lend to or
borrow from any other Taluk Panchayat or other sources, such receipt books,
forms or registers.
(3) Out of the stock of receipt books, etc., held with the Executive Officer
or other officer authorised by him, a certain number shall be handed over to
such authorities as are competent to issue receipts, licences, etc. Such
authorities shall also maintain a stock account in Form No. TP 1 in respect of
the stock of receipt books, etc., handled by them.
(4) Only one book of a particular kind shall be issued for use at a time
after obtaining the acknowledgement of the staff member concerned to whom it is
issued. Fresh issues shall be made only after the used book is returned and the
fact recorded in the stock register. When this is not possible, the return of
the used book shall be watched separately.
(5) The books shall be issued strictly in serial order duly noting in the
stock register, the serial number of each book issued. The office seal of the
Taluk Panchayat shall be affixed on each page of the books issued.
(6) When used receipt books are returned, the Executive Officer or other
officer authorised by him, shall scrutinise the books to ensure that all the
office copies of the receipts are intact and in order. In respect of receipt
books issued by other Heads of Offices, a similar scrutiny shall be conducted
by the head of office concerned. The used books should be kept in the personal custody
of the Executive Officer, or the Head of Office concerned, as the case may be.
Rule - 12.
Every correction or alteration
in the accounts shall be made neatly in red ink and attested by the Head of the
Office, a single line being drawn through the original entry to be corrected.
All corrections and alterations in the bills and vouchers shall be similarly
attested by the officers drawing the bills or persons preferring the claims,
while those in pay orders, shall be similarly attested by the officer signing
them. Erasure shall be absolutely forbidden and no documents with an erasure
shall be accepted.
Rule - 13.
(1) All moneys received by an officer or employee of the Taluk Panchayat in
his official capacity shall forthwith and without any reservation, be brought
to account in the appropriate register and paid into the treasury without undue
delay. No portion of the collection shall be kept back or used for current
expenditure.
(2) In cases where a Taluk Panchayat officer receives both Taluk Panchayat
revenues and Government revenues in his official capacity, the revenues and
other amounts creditable to Government shall be arranged to be credited to be
appropriate receipt head of account under Government, in the treasury promptly
and on no account shall such revenues be credited to the Taluk Panchayat Fund.
Note: Since the funds required
for maintenance of the various assets of the Zilla Panchayats are provided by
Government, Government have issued instructions in June, 1987 and February,
1988 that the revenues generated from the resources of every department of the
Zilla Panchayats have to be credited to Government. Similar considerations
apply to Taluk Panchayats and hence a similar procedure of crediting the
revenues to Government shall be followed by Taluk Panchayats also until such
time as the aforesaid instructions are amended by Government.
Rule - 14.
No duplicate copies of
receipts granted for money received, or duplicate or copies of bills or other
documents for the payment of money which has already been paid, shall be issued
on the ground that the originals have been lost. If any necessity arises for
proof of such receipt or payment, a certificate may be given that on a specified
day, a certain sum, on a certain account was received from or paid to a certain
person. This does not prevent a certified copy of a public document being
granted.
Rule - 15.
(1) Whenever an embezzlement or misappropriation of Taluk Panchayat Funds or
other valuables, or loss of money or stores, by theft, negligence or fraud is
discovered in any department of the Taluk Panchayat, the matter shall be
reported to the Executive Officer and the Chief Accounts Officer of the Zilla
Panchayat. An enquiry shall made at once by the Executive Officer, or any other
officer authorised by him in this behalf. If a preliminary investigation
discloses or leads to the suspicion of a criminal offence like forgery or
theft, the matter shall be reported to police authorities also.
(2) When the matter has been fully enquired into, the Executive Officer
shall place a report before the Taluk Panchayat indicating the total sum of
money misappropriated or embezzled or value of stores articles or other
property lost, the circumstances under which the above loss was rendered
possible or the loss occurred, the person responsible for the same and steps
taken to recover the loss besides action taken to punish the guilty to prevent
recurrence of similar incidents in future. A report shall also be sent, to the
Accountant General, Karnataka and the Chief Accounts officer. A detailed report
shall be sent to Government also, if the defalcation or loss, etc., exceeds Rs.
5,000/-.
CHAPTER III RECEIPTS
Rule - 16.
All moneys received by any
person authorised by the Taluk Panchayat in this behalf shall, without
exception, be acknowledged on the same day by a receipt in carbon duplicate
(using a double side carbon paper) in Form No. TP 2 duly signed by the
authorisation authorised person. The carbon copy of the receipt shall be given
to the party making the payment.
Note: 1. The receipt book
shall be printed with original and duplicate one below the other and the
duplicate perforated.
Note: 2. Only printed forms of
receipts having their pages machine numbered at the printing press should be
used. Use of manuscript forms of receipts is strictly prohibited.
Rule - 17.
(1) Cheques on local banks may be accepted towards any dues to the Taluk
Panchayat.
(2) When amounts due to the Taluk Panchayat are paid by parties by means of
cheques, only an acknowledgement for the receipt of the cheques shall be given
to them in the first instance in Form No. TP 3. A final receipt for the net
amount realised shall be sent to the address of the party, in Form No. TP 2
after the cheque is cleared and the proceeds thereof have been credited to the
Taluk Panchayat Fund.
(3) In order to keep a record to ensure that all cheques received in payment
of Taluk Panchayat dues are dealt with promptly and systematically, they shall
be entered in a Register of Cheques Received, in Form No. TP 4. This register
shall be scrutinised every month by the Head of the office concerned. By the
fifteenth of the following month a statement showing cheques outstanding at the
commencement of the month, cheques received during the month, cheques realised
during the month and cheques outstanding with reasons therefor shall be sent to
the Executive Officer by each Head of office.
Rule - 18.
If the amount of the receipt
given under Rule 16 or Rule 17 exceeds rupees five hundred, the receipt shall
be duly stamped, except when the receipts are granted to a Government
Department for money paid by it to the Taluk Panchayat.
Rule - 19.
Any person paying money into the
Treasury for being credited to the Taluk Panchayat Fund shall present it with a
challan in Form No. TP 5, in triplicate, conspicuously marked "Creditable
to. . . Taluk Panchayat Fund" and showing distinctly the nature of payment
and the head of account in full. The challan shall be got countersigned by the
concerned Officer of the Taluk Panchayat in token of check of the correctness
of the head of account and without such countersignature, the Treasury, shall
not accept the remittances.
Rule - 20.
The Head of the Office who
realises revenue receipts and other dues of the Taluk Panchayat and remits the
amounts collected to the Treasury for credit to the Taluk Panchayat Fund shall
maintain a Remittance Register in Form No, TP 6 showing particulars of amounts
received in cash and by cheques separately. The Treasury Officer/Agency Bank
shall acknowledge the remittance in the appropriate column of the Remittance
Register.
Rule - 21.
(1) Each Head of Office of the Taluk Panchayat who is responsible for the
realisation of revenue receipts and other dues of the Taluk Panchayat shall
submit a statement of receipts realised and credited to the Taluk Panchayat
Fund in each month to the Chief Accounts Officer and also to the Executive
Officer by the tenth of the following month, after due verification of the
credits shown in the statement with reference to Treasury accounts duly
recording a certificate, as under, in the statement.
"Certified that the
credits included have been verified and agreed with those in the Treasury
accounts".
(2) These statements of receipt shall be cross-checked in the office of the
Chief Accounts Officer with reference to the Treasury Schedules of Receipts to
ensure that the corresponding credits have actually appeared in the Treasury
accounts.
Rule - 22.
(1) All grants, loans, etc., payable to Taluk Panchayats by Government shall
be passed on through the Zilla Panchayat concerned.
(2) The grants, loans, etc., payable to the Taluk Panchayats shall be
sanctioned by the Government duly specifying the names of the Taluk Panchayats,
the amounts payable either individually or in lump and the heads of account in
Government accounts to which the amounts are debitable. The Chief Accounts
Officer is authorised to draw and disburse the amounts released by Government
from the Consolidated Fund of the State. On receipt of the Government Order
sanctioning grants, the Chief Accounts Officer shall prepare a Grant-in-aid
bill for each major head of account under which the grants are released by the
Government and submit the bills to the Treasury for payment. Such bills do not
require countersignature of any other authority. At the Treasury, these bills should
be passed for payment by transfer credit to the Zilla Panchayat Fund. A similar
procedure shall be followed in respect of loan releases also.
(3) In the accounts of the Zilla Panchayat, the amounts of such bills shall
be credited initially to a suspense head "Taluk Panchayat Suspense".
When the amounts due to the Taluk Panchayats are subsequently transferred to
them, the payments have to be debited to the same suspense head in the accounts
of the Zilla Panchayat. In the accounts of the Taluk Panchayat the receipts
have to be accounted for under the appropriate head of account. It shall be the
responsibility of the Chief Accounts Officer to issue advices promptly to the
District Treasury Officer to transfer the amounts relating to each Taluk
Panchayat Fund from the Zilla Panchayat Fund with the least possible delay.
Note: As a partial exception
to the procedure of advice of transfer indicated in sub-rule (3) the Chief
Executive Officer may issue an order showing the distribution of the grants to
the various Taluk Panchayats and authorise the Executive Officers concerned to
draw the amounts relating to them from the Zilla Panchayat Fund by presenting a
payee's receipt at the Treasury and enclosing thereto, a copy of the
distribution order.
(4) Copies of the Government Orders/orders of distribution of grants should
be endorsed to the concerned Treasury Officer. Copies of these orders as well
as copies of Zilla Panchayat advices releasing funds to the Taluk Panchayats
should be endorsed to the concerned Executive Officers also.
(5) It is the responsibility of the Chief Accounts Officer to send advices
of credit promptly to the Executive Officers concerned as soon as the releases
made by Government are credited to the Taluk Panchayat Fund.
Exception. The procedure
indicated above shall not apply to the amount of surcharge on stamp duty,
collected and passed on to the Taluk Panchayats periodically under sub-section
4 of Section 205 through orders issued by the authority to whom relevant powers
have been delegated by Government. In such cases, the amounts may be drawn by
the Executive Officers concerned by presenting payee's receipt at the Treasury
countersigned by such authority as may be specified by the department issuing
the release order.
CHAPTER IV PAYMENTS
Rule - 23.
All moneys required for
expenditure of whatsoever nature, shall be drawn from the Taluk Panchayat Fund
in the Treasury in accordance with the procedure laid down in these rules.
(i) All claims against the Taluk Panchayat shall be preferred at the
Treasury in the relevant forms prescribed under Karnataka Financial Code and
Manual of Contingent Expenditure or other relevant Departmental Manuals in so
far as payment of salaries, travelling allowance, contingencies, etc, are
concerned, by the officers authorised in this behalf. However, such claims
shall be subject to countersignature of such authority, as may be specified by
the Chief Executive Officer in accordance with the guidelines, if any, laid
down by Government in this regard;
(ii) Salaries and allowance payable to the Adhyaksha and the . Upadhyaksha
are governed by the rules issued by Government in this behalf. Claims of the
Adhyaksha and the Upadhyaksha on this account shall be preferred in the bill
forms prescribed for Gazetted Officers of Government. The Chief Accounts
Officer shall issue a formal authorisation to the concerned Treasury specifying
the entitlements of salaries and allowances of the Adhyaksha and the
Upadhyaksha. Their travelling allowance bills shall be scrutinised and passed
by the Executive Officer in accordance with the provisions of the rules
mentioned above;
(iii) The Executive Officer or any other officer of the Taluk Panchayat
authorised in this behalf may draw and disburse all claims towards salaries,
travelling allowance, sitting fees and other expenditure relating to the
members of the Taluk Panchayat, staff and offices coming under General
Administration of the Taluk Panchayat;
(iv) All bills presented at the Treasury shall be conspicuously stamped
"Debitable to .... Taluk Panchayat Fund";
(v) The Executive Officer shall furnish to the Chief Accounts Officer, a
list of officers authorised to draw moneys from the Taluk Panchayat Fund at the
Treasury. The Chief Accounts Officer shall thereupon take steps to place the
Authorised Officers in account with the Treasury by sending the necessary
advices to the Treasury Officer and spelling out the conditions, limitations,
etc., subject to which the bills presented by the officers are to be honoured.
No withdrawals are to be allowed from the Taluk Panchayat Fund unless the
officer preferring bills against the Fund has been placed in account with the
Treasury by the Chief Accounts Officer in the manner detailed above;
(vi) All drawing officers who are authorised to draw moneys from the Taluk
Panchayat Fund in the Treasury should maintain a Bill Register in Form No. TP
7;
(vii) The drawing officers, while preferring the salary bills shall append
recovery schedules in support of all deductions effected in the bills, Separate
schedules should be prepared for deductions creditable to the Taluk Panchayat
Fund and those creditable to State funds. Where the deductions effected are
adjustable in the accounts of the Treasury by the Treasury Officer, the
Government head of account to which the amounts of each recovery schedule are creditable
should be distinctly indicated, i.e., recoveries towards Income Tax, Profession
Tax, Group Insurance, repayment of advances creditable to State Government
accounts, etc) Where the recoveries are adjusted in the accounts of the Taluk
Panchayat by the Chief Accounts Officer, the head of account of the Taluk
Panchayat to which they are creditable should be indicated in red ink (i.e.,
recoveries towards repayment of advances paid out of the Taluk Panchayat Fund,
fines, recoveries and excess payments, etc.) and in such cases, the bills
should be passed by the Treasury for the net amount.
Note: Recoveries which are not
adjustable either in the Treasury accounts or the Taluk Panchayat accounts but
payable to other agencies should be effected in cash and remitted to the
concerned.
(viii) An officer of the Taluk Panchayat supplied with funds for expenditure
shall be responsible for such funds until accounts in respect of them have been
rendered to the satisfaction of audit. In cases in which the vouchers and
acquittances of actual payees are not sent elsewhere for audit, the officer is
responsible for the safe custody of these important documents.
CHAPTER V TREASURY
PROCEDURES
Rule - 24.
(1) The Treasuries shall maintain separate accounts for the transactions of
the Zilla Panchayat, Taluk Panchayat and Government.
(2) In each of the Taluk Treasuries and the District Treasury of which the
Taluk Treasury is a sub-treasury, a separate Taluk Panchayat Fund account shall
be opened on the lines set out in Article 290 of the Karnataka Financial Code
read with Article 322 of the Karnataka Treasury Code. All revenue receipts and
other amounts relating to the Taluk Panchayat Fund remitted to the Treasury
supported by challans signed by the Authorised Officers of the Taluk Panchayat
shall be credited to this Fund.
(3) The Taluk Treasury Officer shall exercise the same checks on the bills
presented by the Authorised Officers of the Taluk Panchayat, as in the case of
Government bills before passing them for payment.
(4) The Taluk Treasury Officer shall ensure that the drawing officers have
indicated the major, minor, sub and detailed heads of account, of the Taluk
Panchayat budget in the bills preferred by them.
(5) Wherever claims are drawn by Taluk Panchayat Officers on salary bills
inclusive of fund and other deductions creditable to the Government accounts,
the gross amount should be debited to the Taluk Panchayat Fund by the Treasury
Officer and the deductions effected as per the schedules appended to the bills
towards fund and other deductions should be credited by transfer credit to
respective heads of accounts of Government in the Treasury accounts.
(6) The Treasury Officer of the district shall send Schedules of Receipts
and Payments of the Taluk Panchayats which are in account with him, in Form No.
TP 8 and Form No. TP 9 respectively, to the Chief Accounts Officer of the Zilla
Panchayat and also to the Executive Officer concerned. The payment schedule
shall be sent in two lists, the first list comprising transactions from the
first to the tenth of the month by the fifteenth of the month and the second
list comprising transactions from the eleventh to the end of the month by the
ninth of the following month. The Schedules shall be accompanied by,
(a) challans in support of the receipts credited to the Taluk Panchayat Fund
in the case of receipt schedules; and
(b) vouchers (paid bills) in support of payments made from the Taluk
Panchayat Fund in the case of payment schedules.
(7) The Treasury Officer shall also prepare Plus and Minus Memorandum
showing opening balance, receipts and payments and closing balance of the Taluk
Panchayat Fund in Form No. 51 of the Karnataka Treasury Code and forward it to
the Chief Accounts Officer by the ninth of the following month with copies
thereof to the Taluk Panchayat and the Rural Development and Panchayat Raj
Department of Government.
Note: The Treasury Officer
shall ensure that no difference exists between the closing balance of each
month a plus and minus memorandum and the corresponding opening balance of the
next month's memorandum. Any addition to or deduction from, the balance should
be made by a special entry to be explained by a foot note.
CHAPTER VI DUTIES AND
FUNCTIONS OF THE ACCOUNTS STAFF
Rule - 25.
(1) The Chief Accounts Officer will be in overall charge of the work
relating to the accounts of the Taluk Panchayat.
(2) All important communications, reference received from or addressed to
the Government, the Auditor (Accountant General, Karnataka), financing
agencies, etc., on matters relating to finance, accounts, budget and audit of
the Panchayat shall be shown to him, on their receipt or before issue, as the
case may be. Any other communication or reference having financial implication
which the Executive Officer or any other officer of the Taluk Panchayat
considers to be important may also be sent to the Chief Accounts Officer.
(3) The Chief Accounts Officer shall discharge the following duties and
functions in relation to accounts and audit,
(i) He will provide guidance and advice to the Executive Officer in all
matters relating to the formulation of budget proposals, revision of budget,
formulation of supplementary budget and proposals for reappropriation, to be
submitted to the Finance, Audit and Planning Committee or to the Taluk
Panchayat;
(ii) He will ensure that monthly and annual accounts of the Taluk Panchayat
are prepared properly and promptly in accordance with the provisions contained
in Chapter VIII of these rules;
(iii) He will keep himself in regular touch with the audit objections and
inspection reports of the Auditor and/or their early settlement. He may guide
the Executive Officer and other departmental officers in the matter of
processing and settlement of audit paras of the departments;
(iv) He will furnish any information, statistics, etc., that may be called
for by the Executive Officer, Finance, Planning and Audit Committee or the
Adhyaksha of the Taluk Panchayat on matters relating to budget, accounts and
audit.
(4) All cases of serious financial irregularity noticed in any of the
offices of the Taluk Panchayat shall be reported to the Chief Accounts Officer
besides' the Executive Officer. All matters involving serious contravention of
financial provisions or serious financial irregularity, proposals to sanction
in relaxation of or deviation from any financial rules or principles, proposals
for write off of loss or abandonment or remission of revenue, shall be referred
to the Chief Accounts Officer and his opinion obtained, before final orders are
passed.
(5) The Chief Accounts Officer shall arrange for internal audit of accounts
of the various offices of the Taluk Panchayat periodically. The Chief Accounts
Officer shall bring any defects or irregularities noticed during the internal
audit to the notice of the Executive Officer for his information and necessary further
action. Serious defects and irregularities shall be reported by him to the
Chief Executive Officer also.
(6) The Chief Accounts Officer shall report to the Executive Officer all
instances of payments made contrary to the rules and regulations besides cases
where payments have been made in the absence of any provision in the budget
estimates.
(7) All defalcations or loss of Taluk Panchayat funds, stores or properly
noticed in any of the offices of the Taluk Panchayat shall be reported to the
Executive Officer and the Chief Accounts Officer.
Rule - 26.
(1) The Executive Officer will be assisted by an Accounts Superintendent.
The Accounts Superintendent will work directly under the Executive Officer and
will function under the administrative control of the latter. In all matters
relating to accounts and allied subjects, he shall be guided by and shall abide
by the instructions given by the Chief Accounts Officer.
(2) The Accounts Superintendent will be in overall charge of the work
relating to the finance and budget of the Taluk Panchayat. In all matters
relating to finance, budget and accounts, he shall strictly follow the rules,
orders, guidelines, etc., issued by Government as well as the instructions, if
any, issued by the Chief Accounts Officer.
(3) All important communications, references received from or addressed to
the Government, the Auditor (Accountant General, Karnataka), financing
agencies, etc., on matters relating to finance, accounts, budget and audit of
the Taluk Panchayat shall be shown to the Accounts Superintendent, on their
receipt or before issue, as the case may be. Any other communication or
reference having financial implication which any Head of Office of the Taluk
Panchayat considers to be important may also be sent to the Accounts
Superintendent.
(4) The Accounts Superintendent shall discharge the following functions,
(i) He will scrutinise the budget proposals submitted by the various
officers of the Taluk Panchayat.. He will also be responsible for ensuring that
the budget estimates of the Taluk Panchayat are properly framed keeping in view
the instructions issued in this behalf and that they are submitted to the
Finance, Audit and Planning Committee within the prescribed time schedule. For
this purpose he may seek guidance and co-operation from the Chief Accounts
Officer. He may also obtain any information or return from the various officers
of the Taluk Panchayat in this connection;
(ii) He will examine and advice on all schemes of new expenditure for which
it is proposed to make a provision in the budget;
(iii) He will keep a close watch over the progress of expenditure in the Taluk
Panchayat and initiate, wherever necessary, moves for revision of the budget,
reappropriation of funds or approval of a supplementary budget. If such
proposals emanate from Heads of Offices of the Taluk Panchayat, all such
proposals for revision of the budget or for reappropriation of funds shall be
scrutinised by him. Likewise, he shall also scrutinise the proposals for
supplementary grants sought for by the Heads of Offices of the Taluk Panchayat
and advise the Executive Officer suitably;
(iv) He will obtain necessary periodical returns of progress of expenditure,
watch and review the progress against sanctioned grants and issue such
instructions as may be found necessary to the various officers of the Taluk
Panchayat;
(v) He will assist the Executive Officer in regulating the expenditure of
the various offices of the Taluk Panchayat according to the balance available
in the Taluk Panchayat Fund by working out monthly allocations to be issued
under the orders of the Executive Officer;
(vi) He shall scrutinise the Abstract and Detailed Contingent bills,
travelling allowance bills and other bills requiring countersignature of the
Executive Officer;
(vii) He shall be responsible, so far as transactions made by the Executive
Officer are concerned, for reconciliation of departmental figures of receipts
and expenditure with those booked by the Chief Accounts Officer. In respect of
transactions of other officers, he shall be responsible to ensure that such a
reconciliation is done promptly;
(viii) He shall watch the progress of expenditure relating to plan schemes
besides rendering accounts for claiming State or Central Government assistance
in respect of such schemes;
(ix) He will ensure maintenance of proper accounts relating to specific
purpose grants received by the Taluk Panchayat and issue of utilisation
certificates therefor;
(x) He will obtain periodical returns of stores and stocks from the
different offices of the Taluk Panchayat and review them. He will offer his
remarks on such returns and place them before the Executive Officer;
(xi) He will furnish any information, statistics, etc., that may be called 'for
by the Executive Officer, Finance, Planning and Audit Committee or the
Adhyaksha of the Taluk Panchayat on matters relating to budget, accounts and
audit;
(xii) He will keep himself in regular touch with the audit objections and
inspection reports of the Auditor and the Chief Accounts Officer. He shall keep
a watch over the early settlement of these objections and audit/inspection
reports. He shall advice the Heads of Offices in furnishing replies to the
Audit Reports and Objections Statements of the Auditor as well as the
inspection reports issued by the Chief Accounts Officer;
(xiii) He will keep a close watch on the recoveries of dues to the Taluk
Panchayat and repayment of loans and interest;
(xiv) He shall ensure prompt remittance of departmental receipts by periodical
inspection of the accounts maintained in this behalf. He shall also ensure
during such inspection that amounts due to be credited to Government are not
retained by the Taluk Panchayat;
(xv) He shall scrutinise the comparative statements of tenders prepared by the
Administrative/Technical personnel relating to supplies, services and works, if
any;
(xvi) He shall furnish opinion on all proposals having financial implications.
(xvii) He shall advise the Heads of departments in all matters pertaining to
Grants-in-aid, loans and advances, refunds, writes off, etc.;
(xviii) He shall generally assist the Heads of Offices in controlling the
expenditure.
(5) The views/advice of the Accounts Superintendent shall be obtained on all
proposals,
(i) having financial implications;
(ii) for release of funds;
(iii) for investment of surplus funds;
(iv) relating to all Schemes or Projects; and
(v) for sanctioning grants-in-aid, loans and advances, scholarships, etc.
If his advice is not accepted
by the sanctioning authority, the reasons therefor shall be recorded in
writing.
(6) The Executive Officer and the heads of all offices of the Taluk
Panchayat shall ensure that all proposals having financial implications to be
approved by the Executive Officer, the Finance, Audit and Planning Committee or
the Taluk Panchayat, are invariably referred to the Accounts Superintendent for
his opinion. The Executive Officer and Heads of Offices shall see that the
Accounts Superintendent is given full opportunity to become conversant with
such sanctions and proceedings of the Administrative and Technical Officers.
(7) Wherever the Accounts Superintendent considers that any transaction or
proceedings of the Administrative/Technical authorities ate opposed to rules or
orders, he should bring the fact to the notice of the Executive Officer and the
Head of the Office, with statements detailing the reasons and obtain the orders
of the Executive Officer. If he is overruled, he should immediately make a
brief note of the case in a register of reconsideration and orders. The
Executive Officer may on reconsideration accept the advice of the Accounts
Superintendent and order action accordingly. Where he disagrees with the advice
of the Accounts Superintendent, he shall record the reasons for disagreeing
with the advice and order for implementation of his decision.
(8) The Accounts Superintendent shall furnish an extract of his objections
entered in the register during the previous six months by the fifteenth of
April and October of every financial year to the Executive Officer as well as
the Chief Accounts Officer.
(9) Wherever cases involving avoidable heavy expenditure or serious losses
come to the notice of the Accounts Superintendent, he shall immediately report
such cases to the Executive Officer and the Chief Accounts Officer in advance
of the communication of audit objections, etc., to be made in the normal
course.
(10) The Accounts Superintendent may be entrusted with the local inspection
of accounts of stores and stock and physical verification of stocks held by
subordinate offices, by the Executive Officer.
(11) The Accounts Superintendent may be entrusted with such other functions
as may be considered necessary by the Executive Officer.
(12) In the discharge of his duties, the Accounts Superintendent will be
assisted by Accounts Assistants. The Accounts Assistants should work under the
immediate control and supervision of the Accounts Superintendent. The duties
and responsibilities of the Accounts Assistants shall be laid down by the
Executive Officer in consultation with the Accounts Superintendent.
CHAPTER VII BUDGET
Rule - 27.
(1) The Finance, Audit and Planning Committee shall cause to be prepared and
laid before the Taluk Panchayat, at a meeting to be held between the first day
of February and the tenth day of March every year, an Annual Estimate of the
receipts and expenditure of the Taluk Panchayat for the ensuing financial year.
(2) The Annual Budget Estimate shall be prepared in three parts viz.,
Revenue Account, Capital Account and Debt and Deposit Accounts (see Annual
Accounts Format in Appendix). It is the responsibility of the Executive Officer
to ensure that the Annual Estimate is prepared well in time and laid before the
Finance, Audit and Planning Committee. After approval by the Committee, it
shall be laid before the Taluk Panchayat for approval. The Budget as passed by
the Taluk Panchayat shall be sent to the Zilla Panchayat on or before 25th
March.
(3) The estimates of receipts of the Taluk Panchayat relating to fees and
other items of revenue including the surcharge on stamp duty passed on by
Government to the Taluk Panchayat under Section 205(4) of the Act and the
grants released by Government to the Taluk Panchayat under Sections 207 and 208
and the expenditure other than those mentioned in sub-rule (4) shall be
included in the budget.
(4) The estimates relating to the non-plan and plan schemes entrusted to the
Taluk Panchayat by the Government or the Zilla Panchayat, for which funds are
also placed at the disposal of Taluk Panchayat shall be included in the budget
(5) The classification of Budget Heads of Accounts of the Taluk Panchayat
shall be as prescribed in the List of Major and Minor Heads as in the case of
Government. Further sub-heads and Detailed heads may be opened under each minor
head according to requirements as per the budget heads obtaining in Government.
(6) Provisions under Plan and Non-plan should be distinctly provided for.
(7) Details of fixed charges including grants to aided institutions and
works estimates, if any, costing one lakh of rupees or more shall be indicated
in a separate Appendix in the manner prescribed for Budget Estimates of
Government.
(8) (i) It is irregular to incur any expenditure on items for which no
provision has been made in the budget. Likewise it is irregular to incur
expenditure on any item in excess of the budget provision;
(ii) The restriction mentioned
above, will not, however, apply in case the item is an excepted item vide Rule
28 infra.
(9) (i) Modifications to the budget provisions are allowed under the Act by
way of revision, reappropriation or supplementary grantsvide Sections 248 and
249;
(ii) Revision of budget may be
resorted to when it is found that the realistic estimates regarding receipts,
prepared after taking into account current trends, differ substantially from
the figures assumed at the time of budget formulation and consequently the
provisions for expenditure under various heads require substantial changes,
when the amounts earmarked for release as per the Central/State/Zilla Panchayat
budget differ substantially from those assumed by the Taluk Panchayat earlier,
when the distribution to be made for different activities require change as
indicated by the Government or the Zilla Panchayat, etc. These are not changes
which can be made by reappropriation or supplementary grants as wholesale
changes are involved and hence the provision in the Act for revision of budget;
(iii) Reappropriation is to be
resorted to when there is no increase in the provision overall and adjustments
can be made within the total provision. It has, however, to be borne in mind
that proposals for reappropriation have to take into account the restrictions
laid down in the Act or the stipulations made by funding organisations;
(iv) If there is no occasion
for revision of the budget and additional funds are required either because the
existing provision is inadequate and the necessary funds cannot be found by
reappropriation, or because an entirely new scheme or activity has to be taken
up, a supplementary grant has to be obtained.
(10) Drawing officers of the Taluk Panchayat shall invariably satisfy
themselves regarding the availability of budget provision before
proposing/incurring any expenditure from Taluk Panchayat funds.
(11) The Chief Accounts Officer is responsible to verify with reference to
the paid vouchers received by him, that no expenditure that is not covered by
budget provision, is incurred by drawing officers of the Taluk Panchayat. If
any such expenditure is noticed, unless the expenditure relates to an excepted
item, he shall place the amount under objection and immediately take up the
matter with the Executive Officer for regularisation of the expenditure.
Rule - 28.
Save as provided below, no
expenditure shall be incurred out of the Taluk Panchayat fund, unless the same
is covered by a budget grant except in the following cases, namely:
(i) refunds of moneys which the Taluk Panchayat is authorised to make under
the Act or the rules or regulations made thereunder;
(ii) repayment of moneys belonging to the contractors or other persons held
in deposit and of money credited to the Taluk Panchayat by mistake;
(iii) sums which Taluk Panchayat is required or empowered by the Act to pay by
way of compensation;
(iv) every sum payable,
(a) under the Act by order of the Zilla Panchayat or the Government;
(b) under decree or order of Civil Court; and
(c) under a compromise of any suit or other legal proceedings or claim; and
(v) all contributions payable by the Taluk Panchayat to the Government or
the Zilla Panchayat for the maintenance of water supply, dispensaries and other
institutions or services managed by the Government or the Zilla Panchayat on
behalf of the Taluk Panchayat.
CHAPTER VIII COMPILATION
OF ACCOUNTS AND CONTROL OVER EXPENDITURE
Rule - 29.
(1) The Chief Accounts Officer shall compile the monthly and annual accounts
of all the Taluk Panchayats in the district from the Treasury Schedules received
in two lists the first by the fifteenth of the month and the second list by the
ninth of the following month-from the Treasury Officer along with the challans
and paid vouchers.
(2) On receipt of the Treasury Schedules, it shall be ensured that challans
in support of all credit entries and paid vouchers in support of all debits are
available and total debits and credits are arithmetically correct. If any
challans/vouchers are wanting, the matter should be taken up immediately with
the Treasury Officer to get them. The classification furnished in the challans
and paid vouchers shall also be checked and corrections made wherever
necessary. If any items of receipt or expenditure do not pertain to the Taluk
Panchayat but relate to other organisations like the Government, Zilla
Panchayat, etc., action should be initiated to get the amounts transferred to
the account of the organisation concerned.
(3) All receipts entered in the Treasury Schedule, shall be posted to the
compilation sheet of receipts in Form No. TP 10 according to the Taluk
Panchayat Budget Heads of accounts, i.e., Major/Minor/Sub-head and Detailed
Heads with reference to the classification furnished in the challans and
checked by the Chief Accounts Officer. It has to be ensured that cash receipts
which are required to be taken in reduction of expenditure as per the rules are
classified as minus expenditure under the appropriate expenditure head
concerned in the compilation sheet. Amounts in respect of wanting challans or
schedules shall be classified in the compilation sheet under the head
"Treasury Suspense" subordinate to the minor head "Suspense
Account (Civil)" under "8658-Suspense Accounts". If any challan
does not pertain to the Taluk Panchayat at all, the amount thereof shall be
classified under the head "Other
Miscellaneous items" subordinate to the minor head "Suspense Account
(Civil)" under 8658-Suspense Accounts", pending rectification of the
misclassification.
(4) Based on the classification recorded, and corrected during check of
classification by the Chief Accounts Officer, in the paid vouchers accompanying
the Treasury Schedules, the payments shall be posted date wise to the
compilation sheet of expenditure in Form No. TP 11 according to the Taluk
Panchayat Budget Heads. Amounts in respect of wanting vouchers or schedules
shall be classified in the compilation sheet under the head "Treasury
Suspense" subordinate to the minor head "Suspense Account" under
"8658-Suspense Accounts". If any voucher does not pertain to the
Taluk Panchayat at all, the amount thereof shall be classified under the head
"Other Miscellaneous items" subordinate to the minor head
"Suspense Account (Civil)" under "8658-Suspense Accounts",
pending rectification of the misclassification. Refunds of revenue which stand
included in the Treasury Schedule of Payments shall be classified under the
appropriate receipt head concerned in the compilation sheet.
Note: While posting the
expenditure, e.g., expenditure relating to salaries, the gross amount paid
should be taken into account, and not the net amount paid as per the vouchers.
The deductions/recoveries shown in payment vouchers, if adjustable in the books
of the Chief Accounts Officer under the Taluk Panchayat Fund, shall be compiled
under the relevant receipt or other head of account in a "Deduction
Sheet" in Form No. TP 12.
(5) After posting of all the challans and vouchers of both the Schedule of
Receipts and the Schedule of Payments is completed, the totals of each detailed
head are to be struck and thereafter, the totals of sub-heads, minor heads,
etc. These totals as per the compilation sheets shall be tallied with the
receipts as per the Treasury Schedule of Receipts, and payments as per the
Treasury Schedule of Payments by drawing up proof sheets in Form No. TP 13.
(6) (i) Adjustment of amounts classified under the suspense heads
"Treasury Suspense" and "Other Miscellaneous items" shall
be watched through suitable subsidiary registers;
(ii) The clearance from the
subsidiary register and accounts adjustment in respect of treasury suspense
items are to be carried out on receipt from the treasury, of the wanting
documents or acceptable alternative documents such as details of credit in the
case of challans and certificates of payment in respect of vouchers;
(iii) As regards items provisionally
classified under "Other Miscellaneous Items", it may be necessary to
ensure, if need be, in consultation with the drawing officer concerned of the
Taluk Panchayat, that those items do not pertain to the Taluk Panchayat. If it
is found that any such item actually pertains to the Taluk Panchayat, action
should be taken to propose necessary adjustment entries in the accounts
bringing the amount concerned under the appropriate head of account and
clearing the suspense head. In other cases suitable action shall be taken to
set right the misclassifications.
Examples:
(a) If the misclassification represents an item of credit or debit which has
to be correctly brought to account in the books of the Zilla Panchayat or
another Taluk Panchayat, the accounts of which are maintained by the same Chief
Accounts Officer, the Treasury Officer will have to be advised to make the
necessary transfer of funds to or from the Zilla Panchayat or Taluk Panchayat
concerned and include the transaction in the relevant treasury schedules;
(b) In cases where an item has been wrongly credited to the Taluk Panchayat
Fund instead of Government, a refund bill will have to be prepared by the Chief
Accounts Officer and presented to the Treasury for payment by transfer to the
appropriate receipt head in the accounts of Government by minus credit to the
aforesaid suspense head in the Taluk Panchayat accounts;
(c) If, however, the error has to be set right only at the" Treasury,
for instance in cases where a charge relating to Government has been debited
erroneously to the Taluk Panchayat Fund, or in cases of credits where there is
some uncertainty as regards the final adjustment thereof, action has to be
taken to return the challans or vouchers concerned to the Treasury and to
request the Treasury Officer to withdraw the erroneous credits or debits, as
the case may be. The acknowledgement of the Treasury Officer for having
received the challans or vouchers has to be obtained. The clearance of the
items from the subsidiary register and necessary accounts adjustment are to be
made on receipt of advice from the Treasury Officer, that the erroneous
credits/debits to the Taluk Panchayat have been withdrawn and the Taluk
Panchayat Fund balance corrected suitably.
(7) All adjustments and rectification of errors in accounts of previous
months, if any, shall be effected by Transfer Entries in Form No. TP 14 and
incorporated in the Classified Abstracts.
Note: For adjustment of items
classified under "Treasury Suspense" on receipt of documents, etc.,
vide sub-rule (6) above, formal transfer entries have to be proposed by minus
credit or minus debit to "Treasury Suspense" and per contra credit to
the appropriate revenue head or per contra debit to the appropriate expenditure
head, as the case may be. In respect of adjustment of misclassifications on
receipt of advice from the Treasury vide sub-rule (6) above, the withdrawal of
the erroneous credit or debit shall be shown as a separate entry in the
Treasury Schedule of Receipts or Payments as the case may be. During compilation
of accounts by the C.A.O., the withdrawal of the erroneous credit or debit by
the Treasury shall be classified as minus credit or minus debit under the
suspense head "Other Miscellaneous items" and no formal transfer
entry will be required to bring the transaction to account.
(8) The monthly totals under the several heads of accounts shall be posted
to a classified Abstract of Receipts in Form No. TP 15 and a Classified
Abstract of Expenditure in Form No. TP 16 in respect of all the transactions of
the Taluk Panchayat.
Rule - 30.
(1) After ensuring the correctness of the actual receipts and payments and
posting these figures in the Classified Abstract as stated above, and
incorporation of the transfer entries, the Classified Abstracts should reflect
the overall picture of the receipts/expenditure of the Taluk Panchayat for the
month. The Chief Accounts Officer shall then draw up a 'Plus and Minus
Memorandum' of the Taluk Panchayat for the month; this balance will be the same
as the aggregate balance with the Treasury as appearing in the books of the
Chief Accounts Officer. After this is done, the balance with the Treasury in
the books of the Chief Accounts Officer shall be compared with the balance as
per the plus and minus memorandum furnished by the Treasury Officer. Normally
there should not be any difference between the two balances, However, if any
difference is noticed, it should be reconciled and appropriate action taken to
set it right.
(2) Abstract of the monthly receipts and expenditure under each head of account
of the Taluk Panchayat shall be posted from the Classified Abstracts to the
Consolidated Abstracts of Receipts and Payments duly recording the progressive
total from month to month, in Form No. TP 17.
(3) From the Consolidated Abstract of Receipts and Expenditure of the Taluk
Panchayat, the monthly accounts shall be prepared in Form No. TP 18, before the
20th of the following month and, together with the comments, if any, of the
Chief Accounts Officer thereon, placed before the Finance, Audit and Planning
Committee of the Taluk Panchayat through the Executive Officer.
(4) Based on the postings in the Consolidated Abstracts, the annual accounts
of the Taluk Panchayat shall be prepared in the form given in the Appendix to
these Rules. These annual accounts, together with the comments of the Chief
Accounts Officer thereon, shall be forwarded to the Taluk Panchayat within two
months from the close of the year.
Rule - 31.
(1) Statements II, III and IV of the annual accounts require the exhibition
therein of variations between the budget provision and actual
receipts/expenditure. On receipt of the annual accounts of the Taluk Panchayat
and comments thereon from the Chief Accounts Officer, the Executive Officer
shall cause to be prepared, an explanatory note on the variations between the
final modified grant and actual expenditure shown in Statements III and IV. The
annual accounts, the comments of the Chief Accounts Officer thereon and the
remarks and explanations of the Executive Officer on the variations shall be
placed before the Taluk Panchayat for consideration and approval through the
Finance, Audit and Planning Committee.
(2) The annual accounts and the aforesaid accompaniments thereto, shall be
examined by the Finance, Audit and Planning Committee. The Chief Accounts
Officer and the Executive Officer shall render all necessary assistance to the
Committee in conducting this examination. During the course of such examination
it will be open to the Committee to call any Head of Office to appear and give
evidence before it.,
(3) During the examination referred to above, the Committee shall consider,
among other things, whether any items of irregular expenditure in the nature of
expenditure incurred without budget provision, excesses over budget provision,
etc, can be ratified by the Taluk Panchayat, the conditions subject to which
the expenditure may be ratified including the action, if any, to be taken
against the officers concerned, etc,
(4) After the accounts are examined in detail as explained above and the
views of the Committee are finalised on all relevant matters, the Committee
shall pass the accounts with or without observations and place them before the
Taluk Panchayat.
(5) The process outlined in sub-rules (1) to (4) above shall be completed in
such a manner that the annual accounts are passed by the Taluk Panchayat within
three months from the close of the official year as required by sub-section (3)
of Section 250.
(6) When the annual accounts are finally passed by the Taluk Panchayat, a
copy of the accounts shall be submitted to the Zilla Panchayat as required
under Section 251 of -the Act. A copy of the accounts shall also be sent to the
Accountant General, Karnataka.
Rule - 32.
(1) With a view to ensuring strict control over expenditure, all heads of
offices administering grants of the Taluk Panchayat are responsible for
watching the progress of expenditure on services under their control. The heads
of offices shall forward a consolidated statement of expenditure including the
expenditure, if any, incurred by their subordinate officers, under each of the
several minor/sub/detailed heads, to the Accounts Superintendent before the
20th of the following month.
(2) The Accounts Superintendent shall verify the statements received with
reference to the figures booked by the Chief Accounts Officer under the heads
of account operated by each of the departmental officers of the Taluk Panchayat
to ensure that,
(a) the expenditure reported is in agreement with the figures booked by the
Chief Accounts Officer;
(b) the expenditure has not exceeded the allocations placed at the disposal
of the heads of offices; and
(c) the expenditure is within the grant earmarked therefor.
(3) If any difference is noticed between the figures reported and the
figures booked by the Chief Accounts Officer the Accounts Superintendent shall
take immediate steps in consultation with the Heads of offices to reconcile the
difference and initiate action, if necessary, to get the booked figures
corrected by the Chief Accounts Officer. While the primary responsibility for
reconciliation of differences is that of the Heads of Offices, the
responsibility to follow up the matter until the differences are brought to
nil, vests in the Accounts Superintendent.
(4) All cases of non-receipt of expenditure statements from heads of offices
and deviations, if any, in respect of the matters mentioned in sub-rule (2)
above, shall be reported to the Executive Officer by the Accounts
Superintendent.
CHAPTER IX ESTABLISHMENT
Rule - 33.
(1) Every Head of Office authorised to draw establishment bills from the treasury
shall maintain a Scale Register in Form No. TP 19. In this register, the
various posts sanctioned, their number, scale of pay, period of currency, etc.,
shall be noted under the initials of the Head of Office. Separate pages shall
be allotted in respect of each sanction to establishment.
(2) Temporary establishment shall be recorded separately in the Scale
Register at the end of the space allotted for permanent establishment and shall
not be mixed up with it. The period for which the temporary establishment is
sanctioned and the order of sanction shall be distinctly specified in the Scale
Register.
(3) If any of these establishments are categorised under Plan and Non-Plan,
the entries relating to them shall be made in different sections of the Scale
Register.
(4) All fixed recurring charges such as house rent allowance, conveyance
allowance, etc., shall be recorded on a separate page of the Scale Register.
(5) Whenever any revision is made or a change occurs in respect of the
details noted in the Register, the revised particulars shall be noted in the
columns provided for the purpose and duly attested by the Head of Office.
(6) The Chief Accounts Officer as also the Accounts Superintendent of the
Taluk Panchayat shall maintain similar scale registers in their offices for the
whole establishment of the Taluk Panchayat The Register maintained in the Taluk
Panchayat office shall be reviewed by the Executive Officer periodically.
(7) It is the duty of each Head of Office to ensure that whenever a change
is made in his Scale Register, necessary particulars for updating the
corresponding registers of the Accounts Superintendent of the Taluk Panchayat
and the Chief Accounts Officer are communicated to them forthwith without any
loss of time. In addition, updated copies of the Scale Register shall be
furnished to them by each Head of Office every year by the 15th of April.
(8) The designated heads of offices of the Taluk Panchayat shall prefer the
salary claims of the staff in accordance with the provisions laid down in
Articles 115 and 116 of the Karnataka Financial Code. Further, they are
responsible for effecting recovery of fund deductions and repayment of advances
from the salary claims of the employees besides maintenance of proper accounts
therefor.
CHAPTER X GENERAL
PROCEDURE FOR COLLECTION AND REMITTANCE OF TALUK PANCHAYAT MONEYS
Rule - 34.
(1) All the Revenue Receipts, Licence Fees and other amounts due to the
Taluk Panchayat, except the amount of surcharge on stamp duty payable under,
sub-section (4) of Section 205 and grants payable under Sections 207 and 208
shall be collected by the Taluk Panchayat.
(2) It shall be the responsibility of the Executive Officer and other heads
of offices concerned to ensure that the various fees, rents and other amounts
due to the Taluk Panchayat are promptly demanded, realised and credited to the
Taluk Panchayat Fund. For this purpose, they shall maintain a collection
Register in Form No. TP 20 to record all revenues realised and credited to the
Taluk Panchayat Fund. They shall also maintain a Demand, Collection and Balance
Register in Form No. TP 21.
(3) Collections of amounts due to the Taluk Panchayat mentioned in sub-rule
(1) above, shall be made only by a person authorised to do so by the Executive
Officer. The person making the collection shall be supplied with a Day Book in
Form No. TP 22 and a Receipt Book in the form prescribed and current at the time
of supply. The books shall be in his personal custody. On every working day at
the specified hour, the Day Book and the Receipt Book together with the
collection shall be handed over by the person making the collections to the
Executive Officer or to the officer duly authorised to receive such
collections, or to the cashier, if there is any. The Executive Officer or other
Authorised Officer or the cashier, shall acknowledge all such collections
handed over to him in the Day Book both in words and figures, after satisfying
himself about the correctness of the entries made and totals arrived at in the
Day Book and after ensuring that the collections are duly entered in the Office
Cash Book. The person handing over the collections shall be responsible for the
amount collected until the collections are handed over and acknowledgement of
the Executive Officer or other Authorised Officer or the Cashier receiving the
amount is obtained in the Day Book.
(4) Collections shall also be made directly from the parties desirous of
making payments at the Taluk Panchayat Office, by the official duly authorised
in this behalf or the cashier, if there is any, at the office of the Taluk
Panchayat. When collections are made by the official or the cashier, the
receipts to be issued to the payee shall be signed by the Executive Officer or
the Accounts Superintendent, if specifically authorised by the former, and each
item of receipt posted in the concerned Day Book and brought to account in the
Office Cash Book immediately on receipt of the amount by him.
(5) After all the item of receipts are entered in the Office Cash Book, the
Accounts Superintendents or the cashier shall prepare a challan in Form No. 5
and simultaneously write up the Treasury Remittance Register in Form No. 6, The
challan and the Treasury Remittance Register shall then be checked and attested
by the Executive Officer. The collections shall thereafter be sent to the
Treasury along with the Treasury Remittance Register. The Executive Officer
shall keep a watch over the remittance of collections to the Treasury.
(6) The instructions given in sub-rules (3) to (5) above shall mutatis
mutandis apply in respect of other heads of offices also if they are authorised
to collect Taluk Panchayat moneys.
CHAPTER XI REMISSIONS,
WRITES OFF AND REFUNDS
Rule - 35.
Remissions of demands for fees
etc, shall be allowed in accordance with the rules and bye-laws providing for
such remissions. Notices of vacancies and other applications from the persons
concerned in this connection and orders passed thereon by the Competent
Authority after due inquiries and report by the concerned officers of the Taluk
Panchayat, shall be filed in serial order and according to the several
divisions of the Taluk. The remissions granted shall also be noted against the
items concerned in the Demand Register in the column provided for the purpose.
A Register in Form No. TP 23 shall be maintained to record all cases of
remission therein.
Rule - 36.
Remission may be sanctioned by
the Competent Authority subject to the following conditions:
(i) Grant of remissions shall be at the absolute discretion of the
sanctioning authority and no person can claim remission as a matter of right;
(ii) In all cases of revenue from lease and amounts due under contract, the
lessees and the contractors shall be held liable according to the terms of
their agreements and remissions shall never be granted except in cases in which
the lessee or the contractor has unduly suffered on account of unforeseen
events beyond his control.
Rule - 37.
Writes off of irrecoverable
amounts due to the Taluk Panchayat sanctioned in accordance with the rules
applicable in this regard shall also be entered in the Register in Form No. TP
23.
Note: Remissions/writes-off of
sums exceeding one thousand rupees require the previous sanction of the Zilla
Panchayat under Section 252.
Rule - 38.
In respect of claims for
refunds of deposits or of fees paid in excess to the Taluk Panchayat, the
provisions of the Karnataka Financial Code and the Karnataka Treasury Code
shall mutatis mutandis apply. However, it is necessary in addition, that all
such claims are pre-checked and authorized for payment (through an enfacement
on the bills) by the Chief Accounts Officer. In the absence of such
authorization, the refund bills shall not be honoured by the Treasury Officer.
CHAPTER XII CONTINGENT
AND OTHER CHARGES AND STOCK ACCOUNTS FOR MATERIALS AND PROPERTY
Rule - 39.
(1) The provisions of Manual of Contingent Expenditure and other
departmental Manuals framed in this behalf for the departments in Government,
shall mutatis mutandis apply for drawal and incurring of contingent and
miscellaneous expenditure out of the Taluk Panchayat fund.
(2) The officers drawing moneys on Abstract Contingent (A.C.) bills shall
render accounts through Non Payable Detailed Contingent (N.D.C.) bills, to the
Chief Accounts Officer within a fortnight of the close of the month in which
A.C. bills are drawn.
(3) The Chief Accounts Officer shall enter in a Register of A.C. Bills in
Form No. TP 24, all A.C. bills drawn by various officers of the Taluk Panchayat
at the time of compilation of accounts with regard to paid vouchers received
from the Treasury. The receipt of the N.D.C. bill in each case shall be watched
through this register. At the end of every month, an abstract of the pending
A.C. bills shall be drawn up and placed before the Chief Accounts Officer,
along with a note of action taken for obtaining the wanting N.D.C. bills.
(4) The Chief Accounts Officer shall exercise a careful watch over the A.C.
bills not adjusted. On receipt of the N.D.C. bills, the Chief Accounts Officer
shall ensure that the expenditure incurred as seen from the vouchers attached,
has been sanctioned by the authority competent to do so and conforms to the
prescribed rules and regulations. The A.C. bill shall be treated as adjusted
only to the extent of the expenditure admitted on such scrutiny. Where any A.C.
bill drawn by the officers of the Taluk Panchayat remain unadjusted through
N.D.C. bills for over one month, he shall report the matter to the Executive
Officer for necessary action. If the N.D.C. bill is not received within a
further period of one month, he may issue advise to the Treasury Officer not to
honour any bill presented by the drawing officer.
(5) Though the amounts drawn on A.C bills are provisionally debited to the
relevant head of account, the unspent amount of A.C. bill remitted back to the
Treasury, shall be taken as a reduction of expenditure under the concerned head
of account, on adjustment of the A.C. bill.
Rule - 40.
The officers of the Taluk
Panchayat who are already placed with permanent advances by the Zilla
Panchayat, shall continue to hold permanent advances to that extent in the
Taluk Panchayat also. Any change in the amount of permanent advance, shall be
with the sanction of the Chief Executive Officer on the advice of the Chief
Accounts Officer. Permanent advance to any office for the first time shall also
be sanctioned by the Chief Executive Officer on the advice of the Chief
Accounts Officer. The provision of the Manual of- Contingent Expenditure shall
apply in respect of all other matters relating to permanent advance.
Rule - 41.
(1) The holder of a permanent advance shall, on first receiving it and
thereafter on the 1st of April each year, sign on acknowledgement in the
following terms and forward the same to the Chief Accounts Officer,
"I hereby acknowledge
that the amount of Rs. ...........being the permanent advance of Rs.
...............of Taluk Panchayat is due from and has to be accounted for by
me".
(2) The acknowledgement shall always be for the full sanctioned amount. On
transfer of charge of office, a similar acknowledgement for the full amount
shall be signed by the relieving officer and the same forwarded to the Chief
Accounts Officer.
Rule - 42.
A stamp account showing the
purchases, issues and balances of stamps shall be maintained in Form No. TP 25.
The balance on hand shall be verified with the balance as per stamp account by
the Executive Officer or any other officer duly authorized by him, at least
once a month and the result thereof recorded in the register under his signature.
Note:- The provisions of this
rule shall also apply to the other Heads of Offices of the Taluk Panchayat.
Rule - 43.
(1) A list of all moveable properties of a permanent or durable nature such
as machines and other appliances, furniture and other articles belonging to the
Taluk Panchayat shall be recorded in a Register of Moveable Properties in Form
No. TP 26 under the initials of the Executive Officer. Separate pages shall be
allotted, according to requirements, to each kind of article or property,
sufficient space being left between each set of entries to admit of subsequent
transactions being recorded.
(2) For consumable stores and other articles, a separate stock register in
which a sufficient number of pages shall be allotted for each kind of article
according to requirements, shall be maintained in Form No. TP 27.
(3) Heads of offices who independently maintain and handle stores and
moveable property shall also maintain similar registers as described above.
Rule - 44.
(1) A Register of Immoveable Properties, other than lands, roads and
completed works shall be maintained in Form No. TP 28 by all the Heads of
offices.
(2) All lands transferred by the Government, the Zilla Panchayat and other
institutions as well as lands purchased or acquired by the Taluk Panchayat
shall be entered separately in a Register of Lands in Form No. TP 29.
(3) A Register of Roads indicating the roads vested with, the Taluk
Panchayat, those transferred to it and also those newly constructed/shall be
maintained by the concerned Assistant Executive Engineer of the Taluk Panchayat
in Form No. TP 30. If any new roads are constructed by the Taluk Panchayat,
particulars thereof should be sent promptly to the Executive Engineer of the
Zilla Panchayat in order that the Register of Roads maintained in his office
may be kept upto date.
(4) A Register of Other Completed Works indicating the completed works
vested with the Taluk Panchayat and those transferred to the Taluk Panchayat
shall also be maintained by the concerned Assistant Executive Engineer of the
Taluk Panchayat Form No. TP 28 with suitable modifications may be used for this
purpose. Whenever new works are completed by the Taluk Panchayat, particulars
thereof should be sent promptly to "the Executive Engineer of the Zilla
Panchayat in order that his Register also may be kept upto date.
(5) A consolidated record of immoveable properties duly classified into
categories such as agricultural land, non-agricultural land, buildings, roads,
irrigation tanks, ponds, lakes, wells, water supply schemes, parks, gardens,
playgrounds, etc., belonging to or vested in the Taluk Panchayat shall be
maintained by the Executive Officer, based on the particulars furnished by the
heads of offices and the Assistant Executive Engineer.
Rule - 45.
Physical verification of
stocks and stores shall be conducted by the Executive Officer at the end of
every year and he shall record a certificate indicating results of such
verification under his signature. Shortages that come to notice shall be got
made good from the official in-charge of stores, if they cannot be accounted
for or explained satisfactorily and excesses, if any, found shall be taken to
stock as receipts.
Note: In respect of heads of
Offices who independently maintain and handle stores and moveable property vide
Rule 43(3), a similar physical verification of stocks and stores shall be
conducted by the Head of Office concerned. The instructions given in this rule
shall apply mutatis mutandis to such physical verification also.
CHAPTER XIII STORES,
EQUIPMENT AND PUBLIC WORKS
Rule - 46.
The matters relating to,
(a) Purchase of stores, equipments and other articles;
(b) Invitation and acceptance of tenders for works contracts and supplies;
and
(c) Execution, inspection and payments in respect of works and schemes,
shall be governed by general or special orders issued by Government under
Section 238.
Rule - 47.
(1) Until orders are issued by Government under Section 238 the execution of
works and schemes of the Taluk Panchayat shall be governed by the interim
arrangements laid down in sub-rules (2) and (3) below. In all other matters,
the provisions of the Karnataka Public Works Accounts code, Karnataka Public
Works Departmental Code and Stores manual and other instructions and orders
issued by Government shall apply.
(2) Works of the Taluk Panchayat relating to Water Supply, Irrigation,
Public Works, Forest, etc., shall ordinarily be executed by the implementing
officers of the Zilla Panchayat who will be provided with funds for the purpose
through the Zilla Panchayat. A similar arrangement shall be adopted for
execution of certain other categories of schemes also, to be specified by
Government. In such cases, the implementing officers shall be accountable to
the Taluk Panchayat and it will be open to the Taluk Panchayat, its Standing
Committees and the Executive Officer to monitor the execution of the
works/schemes. The implementing officers of the Zilla Panchayat shall furnish
such information, reports, statements, etc., in this connection as may be
called for by the Taluk Panchayat through its authorized officers.
(3) However, in exceptional cases in which the Taluk Panchayat decides to
execute works through its own staff, funds for the purpose may be drawn by
means of bills from the Treasury and the accounting done in the manner
prescribed in Appendix 9 to the Karnataka Financial Code.
CHAPTER XIV GRANTS
Rule - 48.
(1) Grants received by the Taluk Panchayat from Government or any other
agency, shall be entered separately in a Register in Form No. TP 31 by the
Chief Accounts Officer. Expenditure incurred from out of the grants shall be
noted against each grant in the said Register. The concerned heads of offices
of the Taluk Panchayat shall incur the expenditure as per the terms and conditions
of the grant.
(2) A similar Register in Form No. 31 shall be maintained by the Accounts
Superintendent of the Taluk Panchayat also. This Register shall be reviewed by
the Executive Officer every month.
Rule - 49.
(1) The concerned heads of offices shall furnish utilization certificate to
the appropriate authorities in respect of specific purpose grants through the
Executive Officer.
(2) The Executive Officer shall submit quarterly and annual statements
showing opening balance of grants received, the grants utilized and the closing
balance at the end of each quarter/year to the Chief Accounts Officer.
CHAPTER XV DEBT HEADS
Rule - 50.
(1) All loans received by the Taluk Panchayat from the Government, Zilla
Panchayat, or any other source shall be recorded, each on a separate page in a
Register of Loans in Form No. TP 32. Whenever a Taluk Panchayat has to raise
loans in the open market, the procedures prescribed in Section 220 of the Act
shall be followed strictly.
(2) The Executive Officer shall take action for arranging repayment of loans
together with interest promptly on the due dates and note the repayment in the
Register of loans against each loan.
(3) A similar Register of Loans in Form No. TP 32 shall be maintained by the
Chief Accounts Officer also. He shall keep a watch on the action taken by the
Executive Officer to repay the loans together with interest promptly. Any delay
or default shall be brought to the notice of the Executive Officer promptly for
taking remedial action. The Chief Accounts Officer shall report the position of
loans at the end of each year to the Chief Executive Officer.
(4) (i) When any loan is raised by the Taluk Panchayat which is repayable,
not in annual instalments, but after a specific period, it shall create a
sinking fund to facilitate the liquidation of the loan on the due date;
(ii) The sinking fund shall be
created by transferring a portion of the Taluk Panchayat Fund half yearly,
which together with the cumulative interest earned on it, shall be sufficient
to meet the liability on the due date. The transfer shall be made by book
adjustment by the Chief Accounts Officer on the advice of the Executive
Officer. The Chief Accounts Officer has to keep a watch to ensure that the
necessary advice is received in time;
(iii) The amount so
transferred to the Sinking Fund periodically shall be invested by the Executive
Officer, in securities or in Scheduled or Co-operative Banks as may be
stipulated by Government in the order according sanction for raising of loan.
The outgo on this account shall be debited in the accounts to Sinking Fund
Investment Account. The concurrence of the Chief Accounts Officer shall be
obtained for making such investments and the concerned Securities, Deposit
Receipts and other documents shall be kept in the custody of the Executive
Officer;
(iv) The details of
investments shall be recorded in a Register in Form No. TP 33 by the Executive
Officer. He shall be responsible for the realisation of interest due on such
investments and crediting the same to the Sinking Fund;
(v) Whenever any investment is
withdrawn, the fact of withdrawal of the investment shall be noted in the
Register of Investment against the relevant entry, duly furnishing the Challan
number and the date of credit to the Sinking Fund;
(vi) A copy of the Register of
Investments shall be sent to the Chief Accounts Officer at the end of every
quarter by the Executive Officer. The Register shall be generally scrutinised
in the office of the Chief Accounts Officer. In particular, it has to be
verified whether the cost of acquisition of the securities tallies with the
book balance under Sinking Fund Investment Account and whether the investments
had been agreed to by the Chief Accounts Officer;
(vii) At the end of each half
year, the Executive Officer shall personally take out all the Securities,
Deposit Receipts, etc., and verify them with reference to the entries in the
Investment Register and record a certificate in the Register to the effect that
all the documents relating to the investments recorded therein are actually
available on that date and that action has been taken to realise the interest
due on them;
(viii) At the end of every
year, an account of the Sinking Fund showing the amount transferred to the
Sinking Fund during the year, the upto date progressive amount under the
Sinking Fund, details of investments out of the Sinking Fund and the interest
realised on the investments shall be prepared by the Executive Officer and
after it is scrutinised and cleared by the Chief Accounts Officer, placed before
the Taluk Panchayat;
(ix) No amount of the Sinking
Fund shall be applied for liquidating any other liabilities of the Taluk
Panchayat. However, with the approval of the Taluk Panchayat, a portion of the
Sinking Fund amount, may be utilised to clear an outstanding loan commitment,
before the actual period of repayment of that loan. The loan instalment and
interest due on the previous loan discharged out of the Sinking Fund for the
balance period shall be credited to the Sinking Fund from time to time.
Rule - 51.
(1) Employees of the Taluk Panchayat may be sanctioned advances as
admissible to Government employees in accordance with the provisions of the
Karnataka Financial Code.
(2) Short term advances like festival advance, advance of salary and
travelling allowance on transfer and tour, bicycle advance, etc., may be
sanctioned by the officers empowered to sanction such advances. Other advances
require approval of the Taluk Panchayat.
(3) No long term advances like House Building, House Purchase or House
repair advances, Motor car advances, Motor cycle advances, etc., shall be
sanctioned to the deputed staff by the Taluk Panchayat. Such advances shall
continue to be sanctioned by the respective heads of parent departments in
Government,
(4) (i) The authorities of the Taluk Panchayat who sanction short term
advances, shall be responsible for the proper maintenance of accounts relating
to advances sanctioned by them and also for their recovery.
Note: According to the
instructions issued by Government, festival advance granted to Government
servants shall be classified in the accounts under the detailed head "Pay
of officers/Pay of staff" to which their pay and allowances are ordinarily
debited and recovers of the advance irrespective of the year in which they are
effected shall be shown as reduction of expenditure under the same expenditure
head "Pay of officers/Pay of staff".
In respect of employees
transferred from the Taluk Panchayat to another Taluk Panchayat, Zilla
Panchayat or Government, a watch on recoveries of festival advances due to the
Taluk Panchayat shall be kept by the sanctioning authority as well as the
Accounts Superintendent of the Taluk Panchayat. The recoveries will be remitted
by the institution/department which effects the recovery and these receipts
shall be accounted for in the books of the Taluk Panchayat as reduction of
expenditure under the head "Pay of officers/Pay of staff". The
recovery should be taken note of by the Accounts Superintendent of the Taluk
Panchayat as well as the authority which sanctioned the advance.
In respect of employees
transferred to the Taluk Panchayat, recoveries shall likewise be made by the
Taluk Panchayat and remitted to the institution/department from which the
employee drew the festival advance. In such cases, the gross amount inclusive
of the recovery will be accounted for in the books of the Taluk Panchayat.
(ii) In respect of advances
sanctioned by the Taluk Panchayat, the Accounts Superintendent of the Taluk
Panchayat shall maintain accounts and watch the recovery thereof.
(5) (i) The account of advances referred to in sub-rule (4)(i) and (ii)
shall be maintained in the Register of Advances in Form No. TP 34. Separate
pages shall be allotted in this Register for each type of advance depending on
its accounts classification. All the balances outstanding at the end of the
previous year shall be first entered in it and then each advance during the
year shall be entered as soon as it is made. When an advance is repaid or
recovered in cash or is adjusted by deduction from bill on transfer adjustment,
the amount should be noted against the original advance in the column for the
month in which the recovery or adjustment is made. The advances made during
every month, as shown in this register and the columns for recoveries should be
totalled at the end of the month and the outstanding balance struck for each
type of advance. The register should be balanced at the end of the year and
details of outstanding balances carried forward to the next year;
(ii) It shall be the
responsibility of each Head of Office to ensure that the accounts of advances
kept by him are reconciled with the accounts figures in the books of the Chief
Accounts Officer;
(iii) The figures of opening
balance, receipts, repayments/adjustments and closing balance in respect of
each type of advance for every month have to be reported to the Chief Accounts
Officer by each Head of Office by the tenth of the following month. In the
office of the Chief Accounts Officer the figures reported by the various heads
of offices shall be brought together and their agreement with the account
figures verified.
Note 1: Advances should only
be made on proper authority. All advances should be recovered or adjusted
within a period of three months unless the authority sanctioning the advance
orders otherwise.
Note 2: In respect of
recoveries of advances given to the Taluk Panchayat staff transferred to other
institutions and vice versa, the procedure of cash settlement outlined in the
note under Rule 51(4)(i) relating to festival advances shall mutatis mutandis
be followed.
Note 3: It shall be the duty
of the Internal Audit staff of the Chief Accounts Officer vide Rule 54, to
verify among other things, whether advances given by the Taluk Panchayat
conform to the procedure and requirements spelt out in these rules. If it is
noticed that advances are not recovered or adjusted within a period of three
months or within such period as ordered by the sanctioning authority, the Chief
Accounts Officer shall, as soon as the default is brought to his attention by
his staff, report it to the Executive Officer for suitable remedial action.
(6) Separate provisions shall be made in the budget estimates of the Taluk
Panchayat for payment of personal advances to employees.
Rule - 52.
In respect of loans given by,
or channelised through, the Taluk Panchayat in pursuance of schemes implemented
by various departments of Government, the maintenance of accounts and other
related matters shall be done in accordance with the instructions issued by the
departments concerned.
Rule - 53.
(1) Deposits of the Taluk Panchayat are generally of the following kinds:
(a) Security Deposits from employees;
(b) Contractors' deposits for the fulfillment of their contracts;
(c) Earnest money deposits of tenderers;
(d) Deposits representing sums which cannot be brought to account under any
revenue head; and
(e) Other Departmental Deposits.
(2) The instructions pertaining to security deposits of employees are
contained in Rule 56. All deposits received by the Taluk Panchayat shall be
recorded in a Register in Form No. TP 35 to be maintained by the Chief Accounts
Officer. Separate sets of pages are to be allotted therein for different lands
of deposits.
(3) Each, part of the register will open with the details of the previous
year's outstanding balances as shown in the previous year's register. The
deposits received during the year will then be entered in the relevant part as
each transaction occurs. At the end of the month, a total of the deposits
received during the month should be made and the total reconciled with the
corresponding figure in the monthly statement of accounts and initialled by the
Chief Accounts Officer or other officer authorised in this behalf. Repayments
in cash or by transfer should be noted against the original credit in the
column for the month in which the refund is made and total of the postings
should be made at the end of the month and agreed with the corresponding figure
in the monthly statement of accounts. A plus and minus memo of deposits showing
the opening balance, total of receipts and expenditure and closing balance of
deposits shall also be prepared every month. Similar plus and minus memo should
be put up at the end of the year.
(4) Refunds of deposits in cash shall be made only on presentation of a bill
in the appropriate form by the Head of Office concerned. Before signing the
bill, the Head of office shall verify with reference to his records that the
deposit is actually outstanding and that the conditions for refund of the
deposit are satisfied. All such bills requires precheck in the office of the
Chief Accounts Officer. During this precheck, the Chief Accounts Officer shall
verify with reference to his Deposit Register that the deposit is actually
outstanding.
(5) The Deposit balances should not be drawn upon to meet charges debitable
to the General fund of the Taluk Panchayats. But deposits remaining unclaimed
for three complete account years after their refunds fall due, should be
transferred to the credit of Taluk Panchayat Revenues, as lapsed deposits. If
claims are subsequently made and admitted, the amounts so claimed may be
refunded as miscellaneous charges from the General balance of the Taluk
Panchayat, with the sanction of the Taluk Panchayat.
CHAPTER XVI INTERNAL
AND STATUTORY AUDITS
Rule - 54.
(1) The Chief Accounts Officer shall be responsible for internal audit of
all the transactions of the Taluk Panchayat. The internal audit shall include
in its scope, the audit of receipts, expenditure and accounts of stores and
stock.
(2) The internal audit shall be conducted in two stages, and centrally in
the office of the Chief Accounts Officer and the other locally in the
departmental offices of the Taluk Panchayat.
(3) The central audit will be conducted with reference to the records
received in the central office, viz., the sanction orders and other
communications received from Government, the Zilla Panchayat and the Taluk
Panchayat, the Schedules, challans and vouchers received from the Treasury and
the accounts of stores and stock received from the Heads of Offices of the
Taluk Panchayat.
(4) In so far as expenditure is concerned, the central audit will consist
mainly in seeing,
(i) that the expenditure is covered by proper sanction;
(ii) that it conforms to the provisions of the Act, the rules and regulations
made thereunder and other financial rules and regulations made applicable to
the Taluk Panchayat;
(iii) that it is covered by provision of funds and that it is within the
purpose that the grant was intended to provide;
(iv) that the demand is supported by a proper voucher duly acknowledged by
the payee;
(v) that the fact of payment has been so recorded as to make a second claim
against the Taluk Panchayat impossible;
(vi) that the classification recorded on the voucher is correct.
(5) (i) The results of central audit will be communicated by the Chief
Accounts Officer to the Heads of Offices of the Taluk Panchayat through
letters, audit notes, half margin memoranda, objection statements, etc, The
more important observations will be communicated to the Executive Officer also;
(ii) It shall be the
responsibility of the Executive Officer and the Accounts Superintendent of the
Taluk Panchayat to ensure that the audit observations are replied
satisfactorily without delay and settled either by dropping of the objection or
by taking follow up action to the satisfaction of internal audit.
(6) The Chief Accounts Officer shall chalk out a systematic programme for
internal audit of all the offices of the Taluk Panchayat, to be got done by the
internal audit staff of his office. The internal audit report shall be reviewed
by the Chief Accounts Officer and issued to the concerned Heads of Offices for
compliance thereof. Any observation that warrants appraisal of the facts by the
Executive Officer, shall be communicated to him by the Chief Accounts Officer
through an audit note. Any issue that requires the decision of the Taluk
Panchayat shall be placed before the Taluk Panchayat through the Finance, Audit
and Planning Committee. The decision of the Taluk Panchayat shall be final in
all such matters.
(7) The heads of offices shall produce all initial accounts and records to
the internal audit party without any reservation. They shall also furnish any
explanation or information required by the audit party besides taking action to
remedy the defects or irregularities, pointed out by the internal audit.
(8) The heads of offices shall also furnish compliance reports in respect of
observations not settled at the time of internal audit.
(9) The internal audit staff shall check all financial transactions with
reference to the rules and regulations and standing instructions in force for
the respective offices.
(10) The internal audit staff shall also check the initial accounts of each
office with reference to the accounts compiled in the Chief Accounts Officer's
office to ensure their accuracy and completeness of the accounts.
Rule - 55.
(1) According to Section 253 the Comptroller and Auditor General of India
will audit the accounts of the Taluk Panchayat. This audit will be conducted by
the Accountant General, Karnataka.
(2) The officers of the Taluk Panchayat shall produce all initial accounts
and records to the audit party of the Accountant General without any
reservation. They shall also furnish any explanation or information required by
the audit party besides taking action to remedy the defects or irregularities,
pointed out by audit.
(3) All Heads of offices of the Taluk Panchayat shall attend promptly to the
objections raised and other communications sent by audit in the form of
letters/enquiries/audit memoranda/periodical statements of objections/audit
reports, etc. The ultimate responsibility to ensure that all audit objections
are satisfactorily and expeditiously settled, falls on the Executive Officer.
The Heads of Offices may seek the assistance of the Accounts Superintendent of
the Taluk Panchayat for the settlement of audit objections.
(4) The Accounts Superintendent of the Taluk Panchayat shall obtain
periodical returns from all officers of the Taluk Panchayat about the
outstanding audit objections, audit reports, etc, with reasons for pendency.
The returns shall be reviewed by him and, along with his comments, suggestion
for further action, etc, submitted to the Executive Officer, A copy of the
review report shall be submitted to the Chief Accounts Officer also.
CHAPTER XVII MISCELLANEOUS
Rule - 56.
The officials who will be in charge
of cash and stores, shall furnish Security Deposit as fixed by the Executive
Officer or such other officer as may be authorised in this behalf. The Security
deposit may be recovered in cash either in one lumpsum or in suitable
instalments from the pay of each such official every month. In this connection,
the provisions of Articles 352 to 359 of the Karnataka Financial Code shall be
followed by the officers concerned.
Rule - 57.
For investments made by the
Taluk Panchayat out of surplus funds available, instructions contained in Rule
50(4) shall mutatis mutandis apply. Entries relating to such investments in the
Register in Form No. TP 33 shall be kept distinct from those pertaining to
Sinking Fund.