Madhya Pradesh State Road Transport Corporation Rules, 1962
[26th March, 1962]
Published vide Notification No. 3813428811C, dated 26-3-1962, M.P.
Rajpatra, Part 4 (Ga), dated 6-4-1962 at pages 149171
In exercise of the powers conferred by Section 44 of the Road Transport
Corporation Act, 1950 (LXIV of 1950), the State Government hereby makes (he
following rules, namely :
CHAPTER I Preliminary
Rule 1. Short titles.
These rules may be called the Madhya Pradesh State Road Transport
Corporation Rules, 1962.
Rule 2. Definitions.
In these rules, unless the context otherwise requires
(a) "Act" means the Road Transport Corporation Act,
1950;
(b) "Advisory Council" means an Advisory Council
constituted under Section 17;
(c) "Chief Accounts Officer" means a Chief Accounts
Officer appointed under subsection (1) of Section 14;
(d) "Division" means such areas as may be established
by the Corporation from time to time for the proper operation and control of
its undertaking from the administrative point of view;
(e) ["Managing Director"] means a [Managing
Director] appointed under subsection (1) of Section 14;
(f) "Member" means a member of the Corporation and
includes the Chairman thereof;
(g) "official member" means an employee of the State or
Central Government appointed as member of the Corporation;
(h) "quarter" means a period of three months ending on
the 31st December of any year.
(i) "Regulations" means the regulations made by the
Corporation under Section 45;
(j) "Schedule" means a schedule annexed to these rules;
(k) "Section" means a section of the Act.
CHAPTER II Constitution of the Corporation
[3][Rule 3. Constitution.
(1) [The Corporation shall consist of a
Chairman and such number of other members not exceeding [twenty five] and not less than six, as the State Government may think fit
to appoint under subsection (1) of Section 5. The number of official members,
together with such number of nonofficial members who may be retired Government
servants, shall not be less than fiftyone per cent of the total number of
members]
(2) Two of the official members shall be nominated by the Central
Government as their representatives, and the other official members shall be
nominated by the State Government as their representative.
(3) The nonofficial members shall be appointed by the State
Government.
(4) Members may be appointed by the Government concerned as whole time
or parttime members of the Corporation.]
[5][Rule 4. Remuneration, fees or allowance to be paid to the members.
(1) The members of the Corporation including
the Chairman thereof shall be entitled to such salaries and allowances, as may
be determined by the State Government or Central Government as the case may
be.]
(2) An official member appointed as a wholetime member shall be
entitled to such salary and other allowances as may be specified by the State
Government or the Central Government, as the case may be. Official members who
are parttime members shall not be entitled to any allowances except as provided
in Rule 5.
Rule 5. Travelling, daily and conveyance allowances.
(1) [The Chairman and the ViceChairman of the Corporation shall be
eligible to draw travelling allowance and daily allowance at such rates as the
State Government may from time to time, by general or special order, determine
in this behalf.]
(2) [Nonofficial members shall be eligible to draw travelling
allowances and daily allowance at the rates admissible to Government officer of
the first grade drawing a pay of Rs. 1200/ or admissible to a Government
officer of the first grade drawing a pay of Rs. 1200/ or more under the Madhya
Pradesh Travelling Allowance Rules.
(3) Official members shall be eligible to draw such travelling and
daily allowances as may be admissible to them under the rules governing such
members.
(4) A member shall also be eligible to draw conveyance allowance at
the rale of Rs. 5/ per day for each day on which he attends a meeting of the
Corporation or of a committee appointed by it under Section 12 :
Provided that the member
(a) ordinarily resides or carries on business at the place where such
meeting is held; and
(b) has not made use of any vehicle provided by the Corporation free
of charge, for the purpose;
(c) the distance actually travelled for attending such meeting in 5
miles or more; and
(d) he is not in receipt of any other convenyance allowance.]
Rule 6. Travel by Air.
A member may at his discretion travel by air in the discharge of
his duties under the Act.
Rule 7. Countersigning of bills.
A bill for traveling allowance, daily allowance and conveyance
allowance claimed under these rules shall be countersigned by
(i) the Chairman in case of his bill or the bill of a nonofficial
member, and
(ii) the official member in case of the bill of an official member
himself, before it is submitted for payment.
Rule 8. Use of staff cars.
(1) The Corporation may provide staff cars for the use of its members,
free of charge, in the discharge of their duties under the Act.
(2) Where a member uses the staff car for any journey he shall not be
entitled to any mileage or conveyance allowance in respect of such journey.
Rule 9. Travelling and daily allowances to certain members.
Such members of the Corporation, who are the members of the
Parliament or of the State Legislative Assembly, shall be entitled only to
travelling and daily allowances in accordance with the provisions of the
Salaries and Allowances of Members of Parliament Act, 1954 (30 of 1954) or the
Madhya Pradesh Legislative Assembly Members (Salaries and Allowances) Act, 1956
(No. 4 of 1957), and the rules made thereunder, as the case may be.
Rule 10. Allowance when not to be drawn.
No member shall draw travelling or daily allowance under these
rules for any journey or halts for which he has drawn such allowance from any
other source.
Rule 11. Remuneration to persons associated with Corporation.
(1) A person temporarily associated with the Corporation or any of its
committees (hereinafter in this rule referred to as an associated person) may
be so associated in an honorary capacity, or on payment of remuneration.
(2) When an associated person works on remuneration, he shall be
entitled to draw such remuneration as may be determined by the Corporation,
with the prior approval of the State Government, not exceeding Rs.
100/ per diem and to the allowances prescribed under subrule (3).
(3) An associated person shall be entitled
(a) if he is in the service of the Government of India or the
Government of a State or a statutory Corporation, to such travelling and daily
allowances as may be admissible to him under the rules governing him as a
servant of the appropriate Government or such Corporation :
Provided that he shall not draw travelling or daily allowance
admissible under these rules, if for the same journey or halt he has drawn
travelling or daily allowance from the Government Treasury or the funds of the
Corporation in any other capacity;
(b) if he is not in such service, to such travelling, daily and
conveyance allowances as are admissible to a nonofficial member of the
Corporation, under these rules.
[8][Rule 12. Term of office.
The members other than official members shall hold office at the
pleasure of the State Government. Official members shall hold office at the
pleasure of the Government whom they represent.]
Rule 13. Casual vacancy.
All casual vacancies among the members shall be filled up as soon
as conveniently may be in the manner provided in Rule 3, by the State
Government :
Provided that the vacancies among the members representing the
Central Government shall be filled up by the Central Government. The person
appointed to full casual vacancy shall hold office so long as the member in
whose place he is appointed would have held it if the vacancy had not occurred.
Rule 14. Grant of leave of absence to the Chairman.
The Chairman may at his request be granted temporary leave of
absence by the State Government.
When such leave is granted the State Government may appoint any
other member of the Corporation, to hold the office and to perform all the
duties and exercise all the powers of the Chairman, in addition to his own,
during the period for which such leave is granted.
Rule 15. Quorum.
The number of members necessary to constitute a quorum at a
meeting of the Corporation [shall
be one half of the total number of the members, including the Chairman.]
CHAPTER III Conditions of Appointment, Service and the Scales of Pay of the
General Manager, and the Chief Accounts Officer
Rule 16. Pay and allowances.
[Managing Director] and the Chief Accounts Officer shall be
appointed on such pay as may be fixed by the State Government.
Rule 17. Travelling Allowance.
(1) [Managing Director] and the Chief Accounts Officer shall be
entitled to travelling allowances for the journey performed in the service of
the Corporation on the scale provided for Grade I Officers of the Corporation
in the Regulations.
(2) Notwithstanding anything contained in subrule (1), [Managing
Director] shall, whether he is a Government servant deputed on foreign
service or not and irrespective of the pay drawn by him, in the case of
journeys on tour including various types of journeys for which travelling
allowance is admissible as for a journey on tour, be entitled to travel by
airconditioned class on railways subject to the condition that the recovery at
the rate of 3 pies per mile shall be made from his travelling allowance bill in
respect of the distance covered in the airconditioned accommodation :
Provided that such concession shall not be admissible to him for
journeys on transfer and other types of journeys and, in the case of any types
of journeys to a member of his family.
Rule 18. Leave and Leave salary.
[Managing Director] or the Chief Accounts Officer who
(a) is a Government servant deputed on foreign service conditions to
the Corporation shall so long as he remains in Government service, be entitled
to leave and leave salary under the rules applicable to him as such Government
servant; and
(b) is not a Government servant, or being in Government service has
subsequently ceased to be in such service, shall be entitled to leave and leave
salary admissible to other officers of the Corporation under the Regulations.
Rule 19. Provident Fund.
[The Managing Director] or the Chief Accounts Officer who
(a) is a Government servant deputed on foreign service conditions to
the Corporation and who has been admitted to the provident fund maintained by
Government shall, so long as he is in Government service be entitled to
continue to subscribe to the said fund upon the same terms and conditions, and
subject to the same rules as apply to Government shall; and
(b) is not a Government servant, or being in Government service has
ceased to be in Government service, shall be entitled to the benefits of the
contributory provident fund of the Corporation under the Regulations.
Note : A person who has
been reemployed after retirement on pension, will not be entitled to the
benefit of the Contributory Provident bund.
Rule 20. Termination of service.
–
Except as otherwise expressly provided in the terms of a contract,
in any individual case, the State Government may terminate the services
of [the
Managing Director] or the Chief Accounts Officer, who is not a Government
servant deputed on foreign service conditions to the Corporation or being a
Government servant has ceased to be in Government service, by giving him three
months notice.
Rule 21. Resignation.
Except as otherwise expressly provided by the terms of a contract
in any individual case, [the
Managing Director] or the Chief Accounts Officer, who is not a Government
servant deputed on foreign service conditions to the Corporation or being a
Government servant has ceased to he in Government service, may resign his
office by giving three months notice, in writing to the State Government :
Provided that if the State Government so directs [the
Managing Director] or the Chief Accounts Officer, as the case may be,
giving such notice shall not vacate his office after the period of three months
until such time as he is relieved thereof.
Rule 22. Disciplinary action.
[The Managing Director] or the Chief Accounts Officer, who
(a) is a Government servant deputed on foreign service condition to
the Corporation, so long as he is in Government service, on the
recommendations, of the Corporation shall be subject to disciplinary action by
Government according to the rules applicable to its officers; and
(b) is not a Government servant or being a Government servant has
ceased to be in Government service, shall be subject to disciplinary action by
the Corporation under the Regulations.
Rule 23. Other conditions of service.
All other matters relating to the conditions of service of [the
Managing Director] or the Chief Accounts Officer who
(a) is a Government servant deputed on foreign service conditions to
the Corporation, shall be regulated in accordance with the provisions of the
Rules applicable to him as such Government Servant;
(b) is not a Government servant, or being a Government servant has
ceased to be in Government service, shall be regulated in accordance with the
provisions of the Regulations.
Rule 24. Government servants on deputation.
Notwithstanding anything contained in these rules, the State
Government may by rules prescribe any conditions of appointment, service or
scales of pay for [the
Managing Director] or the Chief Accounts Officer, who is a Government
servant deputed on foreign service conditions.
CHAPTER IV Finance Structure
Rule 25. Madhya Pradesh State Road Transport Corporation Fund.
(1) The Corporation shall have a fund under Section 27 called the
Madhya Pradesh State Road Transport Corporation Fund.
(2) [The moneys belonging to the said fund may also be deposited in
the State Bank of India or in a bank subsidiary to the State Bank of India or
any of the bank specified in column 2 of the First Schedule appended to the
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of
1970) or in such Government Treasuries or Subtreasuries as the Corporation may
deem necessary.]
Rule 26. Third Party Liability Fund.
There shall be established and maintained by the Corporation a
Fund to be called the Third Party Liability Fund into which shall be paid every
year from and out of the revenues of the Corporation such sum as may be
directed by the State Government from time to time for meeting any liability
arising out of the use of any vehicle of the Corporation, which the Corporation
or any person in the employment of the Corporation may incur to third parties.
CHAPTER V Budget
Rule 27. Form of Budget.
(1) The budget estimates of the Corporation shall consist of the
following :
Part I. Capital Budget
showing a detailed estimate together with summary of (a) contribution from the
State Government and the Central Government and other receipts on capital
account, and (b) Expenditure on capital account.
Part II. Revenue budget
giving a detailed estimate together with summary of (a) income, and (b)
expenditure on revenue account and the amount transferred to the State
Government.
Part III. Such account
of stores.
Part IV. Statement of fund
transactions.
Part V. Account of the
Madhya Pradesh State Road Transport Corporation Fund.
(2) The budget estimates shall give the anticipated receipts and
expenditure for the financial year to which they pertain under the major,
minor, sub and detailed heads of account in the form in Schedule I. They shall
also clearly indicate the event to which amount from any of the funds with the
Corporation are proposed to be appropriated towards expenditure during the
course of the year.
Rule 28. Procedure for forwarding Budget to Government.
(1) The Budget estimates for any year shall be laid before the
Corporation on or before the 1st day of December of the previous year and after
it is approved by the Corporation shall be forwarded to the State Government
for approval on or before the 15th December. The State Government shall approve
of the budget before 15th January, after making such amendments and alterations
as it considers necessary.
(2) The budget thus amended or altered and approved shall constitute
the budget of the Corporation for the ensuing financial year and shall be
issued under the seal of the Corporation and signed by the Officer or officers
of the Corporation duly authorised in this behalf. Authenticated copies of the
budget shall be forwarded to the Central and State Government and the
Accountant General, Madhya Pradesh, on or before the 31st January'.
Rule 29. Contingency Fund.
There shall be established a Contingency Fund in the nature of an
imprest entitled the Contingency Fund of the Corporation into which shall be
paid from and out of the Madhya Pradesh Road Transport Corporation Fund, a sum
of two lakhs of rupees. The Contingency Fund so established shall be held on
behalf of the Corporation by the General Manager and no advance shall be made
out of such Fund except for the purpose of meeting emergent unforeseen
expenditure pending authorisation of such expenditure by the State Government
to which a report detailed the expenditure withdrawn from the fund and the
nature of emergency which necessitated such expenditure shall be sent by the
Corporation as soon as possible after incurring such expenditure.
Rule 30. Unanticipated expenditure.
If during the course of a year, it becomes necessary to incur
expenditure over and above the provision made in the budget, Corporation shall
immediately forward to the State Government the details of the proposed
expenditure along with the manner in which it is proposed to meet the
additional expenditure after making such modification as it considers necessary
or reject it. A copy of the order of the Government on every such request shall
he communicated to the Corporation and to the Accountant General.
CHAPTER VI Accounts any Audit
Rule 31. The form and manner of maintenance of Accounts of the Corporation.
The receipt and expenditure of the Corporation classified under
the various major, minor and subordinate heads of account shall he booked under
such further detailed heads of account as the Corporation may deem necessary
for purposes of information and control.
Rule 32. Major heads of Account.
The following shall be the major heads of accounts, namely :
I
Capital;
II
Revenue;
III
Funds;
IV
Deposits and Advances.
Rule 33. Major head Capital.
The Major head "Capital" shall record receipts and
expenditure on capital account separately. It shall also record all
contributions towards capital received from the State Government and the
Central Government as well as the share capital. If any, raised under Sections
23 and 24, of amounts borrowed under Section 26 of the Act, and capital
expenditure to represent all expenditure incurred in acquiring assets for the
purpose of earning income or increasing the earning capacity of the Corporation
including charges in creating and bringing the assets into beneficial use.
Rule 34. Major Head Revenue and minor heads under it.
(1) Major head "Revenue" shall cover the transactions of
income and expenditure of a recurring nature. The income shall be divided into
the following two minor heads:
(i) Traffic Revenue Passenger Bus Service.
(ii) Other Revenue.
The expenditure shall be divided into the following twelve minor
heads:
(a) Traffic,
(b) Repairs and Maintenance.
(c) Oiwer
(d) Licences and Taxes.
(e) Welfare and Superannuation.
(f) General and Administrative Expenses:
(g) Depreciation.
(h) Interest and Debt Charges.
(i) IncomeTax.
(j) Provisions for future contingencies.
(k) Contribution to Funds.
(2) The Corporation shall communicate forthwith to the State
Government for its approval any modifications or additions made by the
Corporation in the nomenclature or order of the minor heads referred to in
subrule (1).
Rule 35. Fund, Deposits and advances.
Debits and credits pertaining to the various funds shall be
recorded separately under suitable minor heads under each land. Similarly,
transactions pertaining to each group of Deposits and advances shall be
recorded under suitable minor heads.
Rule 36. Mode of payment.
All payments from the Madhya Pradesh State Road Transport
Corporation Fund shall be made through cheques issued by such officer as may be
authorised by the Corporation :
Provided that the payments amounting to less than rupees twenty
may be made in cash.
Rule 37. Procedure for payment.
–
(1) Payments other than those made from the permanent advance shall be
made after preaudit by the Internal Auditor :
Provided that the Chief Accounts Officer, when circumstances
justify it and no loss is anticipated to the Corporation, may make payments
before audit hut vouchers in respect of all such payments shall be sent to the
Internal Auditor for post audit and a monthly statement of such payments
together with the reasons therefor shall be submitted to the Corporation for
approval.
(2) It shall be the responsibility of [the
Managing Director] to see that no payment from the Madhya Pradesh State
Road Transport Corporation Fund is made which is not covered by an existing
budget grant or by an approval given under Rule 30, or which cannot be met from
the Contingency Fund. Where any demand for payment is received and it is not
possible to make the payment in view of this limitation, [the
Managing Director] shall place the case before the Corporation with a request
to secure the approval of the State Government under Rule 30 for the payment.
The payment shall be made only after the approval of the State Government is
received.
Rule 38. Principal Books of Account.
The Principal Books of accounts shall consist of the ledger, the
journal and the cash book. These shall he maintained in accordance with such
instructions as may be issued from time to time by the Chief Accounts Officer.
Rule 39. Subsidiary Registers.
Besides these principal books, such subsidiary registers as may be
prescribed by the Chief Accounts Officer shall be maintained to record the
receipts and expenditure in detail and to keep a proper detailed account of all
assets, such as land, buildings, plant and machinery, vehicles and tools,
stores, raw materials, spare parts, investments, advances, deposits etc. and
also to watch the clearance of suspense transactions. These Subsidiary
registers shall be reconciled monthly with the cash hook and ledger.
Rule 40. Investment of surplus money.
(1) Any monies lying at the credit of Corporation and not immediately
required by it for the purpose of the business of the Corporation may be
invested by the Corporation in securities authorised by the Indian Trusts Act,
1882 or may be deposited with such Banks as are approved by the State
Government for that purpose.
(2) The cash balance of Depreciation, Reserve and other Funds which
are not immediately required for disbursement may similarly be invested.
Rule 41. Physical Verification of Assets.
A physical verification of all the assets of the Corporation both
movable and immovable, shall be made at least once a year by officers of the
Corporation, specially authorised in this behalf, who are not the custodians
thereof. The results of verification indicating shortage or excesses of both
shall be recorded in writing and the orders of the Corporation or any officer
authorised in this behalf shall be obtained thereon and action shall be taken
in accordance with those orders.
Rule 42. Annual Accounts.
The annual accounts for each financial year showing the financial
results of the undertaking shall be drawn up within six months from the close
of financial year :
Provided that on the application of the Corporation, the State
Government may, in consultation with the AccountantGeneral, Madhya Pradesh,
extend the time for drawing up any accounts by such period as it may deem
necessary. These accounts shall take into account all liabilities for the year
incurred but not liquidated as also all expenditure incurred in the year in
advance of the period to which it pertains. The annual account shall consist
of:
(a) Operational Account.
Showing the gross earnings, direct operational costs, administration expenses,
other indirect charges, insurance, incometax, depreciation, interest etc., and
net revenue;
(b) Net Revenue Appropriation Account. Showing the appropriation of net revenue including
contributions to funds, etc.
(c) Balance Sheet;
(d) Statement of Capital Receipts and Capital Expenditure.Showing on the debit side the amount of capital expenditure on
first assets at the beginning of the year, expenditure incurred during the year
on the different assets, sale disposals and writes off balance at the end of
the year and, on the credit side, the receipts on capital accounts;
(e) Statement of loans.
Showing the amount of loans borrowed, rate of interest, amount of loans repaid,
balance outstanding etc.
(f) Statement of Depreciation Fund, Reserve and other Funds. Showing the opening balance appropriation during the year,
interest realised from investments, withdrawls from the Fund and balance at the
end of the year;
(g) Statement of Investments of Depreciation Fund, Reserve and other
Funds. Showing the
investments held at the beginning of the year, investment made during the year,
investments sold or disposed of during the year and balance of investments held
at the end of the year;
(h) Statement of Stores.
Rule 43. Internal audit.
The accounts of the Corporation shall be subject to internal
(Department) concurrent audit supplemented by inspection of initial records.
CHAPTER VII Statistics
Rule 44. Statistical Returns and Reports.
(1) An operational Review shall be complied at the end of the each
quarter and submitted to the State Government before the expiry of the
following quarter.
(2) The operational review shall contain the following information
regarding the general progress and operation of the undertaking :
(a) Vehicle position and performance statistics;
(b) Statistical analysis of operation;
(c) General Statistics showing the position of staff, progress of
works complaints and the like;
(d) Analysis of Revenue;
(e) Analysis of working costs.
Schedule
[See subrule (2) of
Rule 27]
Part I
Capital Budget Summary
|
Particulars
|
Actuals for year
|
Budget estimate year
|
Revised estimate year
|
Budget estimate year
|
Remarks
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
AReceipts.
(1) State Government.
(2) Central Government.
(3) Shares.
(4) Withdrawals from internal resources.
(5) Others.
Total
Receipts
Deduct Repayments of capital
Net Capital Receipts
BExpenditure
(1) Land and Buildings.
(2) Vehicles (motor buses, trucks, cars etc.)
(3) Machinery and equipment
(4) Miscellaneous equipment
(5) Miscellaneous.
Total Capital Expenditure
Deduct Expenditure to be met out of funds
Net Capital Expenditure
Part ICapital Budget
Details
|
Particulars
|
Actuals
|
Actuals
|
Actuals
|
Budget estimates
|
Revised estimates
|
Budget estimates
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
ICapital
A.
Receipts
1.
Capital Contribution by
the State of Madhya Pradesh.
2.
Capital Contribution by
Central Government.
3.
Additional Capital raised
under Section 24 of the R.T.C. Act.
4.
Withdrawals from internal
resources.
5.
Other capital receipts.
Total
Receipts
Deduct Repayment of capital
Net
Receipts
B.
Expenditure
1.
Land and Buildings
(a) Land
(b) Buildings and fixtures
(i) Permanent Buildings
(ii) Temporary buildings.
Total Buildings and fixtures
Total Land and Buildings
2.
Vehicles (buses, vehicles,
cars, etc.)
A.
Passenger Service Vehicle
(a) Diesel
(b) Petrol
Total
B.
Departmental Vehicles
(a) Trucks
(b) Cars, pick ups etc.
Total Vehicles.
3.
Machinery and Plant
(a) Tools
(b) Plant and Machinery
Total Machinery and Plant
4.
Miscellaneous Equipment
(a) Furniture and Fixtures.
(b) Electrical Equipment.
(c) Office Equipment.
(d) Other Equipment.
Total Miscellaneous Equipment
5.
Miscellaneous.
Total Capital Expenditure
6.
Deduct Expenditure to he met from funds
(i) Depreciation Fund.
(ii) Insurance Fund.
(Add
further items depending on the funds from which the accounts are found)
Total Deduct
Expenditure to be met from funds.
Net
Capital Expenditure.
Part II Revenue Budget
Summary
|
Particulars
|
Actuals
|
Actuals
|
Budget estimates
|
Budget estimates
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
A.
Receipts
(1) Traffic Revenue.
(2) Other Revenues.
Total Receipts.
B.
DeductWorking Expenses.
(a) Traffic.
(b) Repairs and Maintenance.
(c) Power.
(d) Licenses and taxes.
(e) Welfare and Superannuation.
(f) General and Advertisement expenses
(g) Depreciation.
(h) Interest and debt charges.
(i) Income Tax.
(j) Provision for future contingencies.
Total DeductWorking Expenses.
C.
Contribution to Funds
Total Working expenses.
Net Surplus.
Amount
transferred to State Government
under Section 30 of the Act.
Part II Revenue Budget
Details
IIRevenue
A.
Receipts
(1) Traffic Revenue
(a) Revenue from passenger bus service
(i) Sale of tickets.
(ii) Reservation charges.
(b) Contract Services.
(c) Passenger luggage.
(d) Parcel Services.
(e) Wharfage charges.
(f) Postal mail service.
(g) Outagency receipts.
(h) Contribution for service rendered to other services.
Total Traffic Revenue.
(2) Other Revenue
(a) Advertising.
(b) Rent from buildings and premises.
(c) Miscellaneous receipts from
(i) Excess receipts
(ii) Sale of scrap and unserviceable vehicles.
(iii) Sale of fully depreciated vehicles.
(iv) Publications.
(v) Interest on securities and deposits.
(vi) Other Miscellaneous receipts.
Total Revenues.
Total
IIA Revenue Receipts.
IIBDeduct working expenses
(A)
Traffic
(1) Salaries and allowances (Traffic officer. Lines Staff, drivers,
conductors etc. including T.A.)
(a) Officers
(i) Pay.
(ii) D.A.
(iii) Compensatory and other allowances.
(iv) T.A.
Total
(b) Other Staff
(i) Pay
(iii) D.A.
(iv) Compensatory and other allowances.
(v) T.A.
Total
Total Salaries and allowances
(3) Tickets and traffic stationery.
(4) Uniforms (including water proof) and badges.
(5) Tolls and Equipment.
(i) Tickets issue machines.
(ii) Punctures, straps and holders.
(iii) Ticket boxes, cash boxes, cash bags, etc.
Total
(6) Timetable and Publicity.
(7) Other charges
(a) Drivers and Conductors, licence fees.
(b) Pruning of trees and repairs to roads.
(c) Remuneration to Part time parties, waterman, sweepers etc.
(d) Miscellaneous traffic expenses.
Total
Total
(A) Traffic.
(B) Repairs and Maintenance
1.
Salaries and allowances
(a) Officers
(i) Pay
(ii) D.A.
(iii) Compensatory and other allowances.
(iv) T.A.
Total
(b) Other staff
(i) Pay
(ii) D.A.
(iii) Compensatory and other allowances.
(v) T.A.
Total
Total Salaries and
Allowances
2.
Stores
(a) Spares
(i) Major Assemblies
(ii) Other spares
(b) Lubricants, oils and greases.
(c) Tyres and tubes
(i) Tyres.
(ii) Tubes.
(iii) Flaps.
(d) Batteries.
(e) Other stores.
(i) Busbody components.
(ii) Small tools.
(iii) Other Misc. Stores.
Total Stores.
3.
Uniforms and Badges.
4.
Other charges
(a) Repairs and spares by outside agencies.
(b) Reconditioning of bus bodies
(c) Reconditioning and repairs to assemblies.
(d) Gas, Power, etc.
Total Other charges.
Total Repairs and
maintenance.
(C)
Power
(a) Cost of Diesel.
(b) Cost of Petrol.
(c) Rental of pumps and installations.
Total (C) Power
(D)
Licences and Taxes
(a) Permit fees and registration charges
(b) Motor Vehicles lax and fitness certificate fees.
(c) Wheel Tax.
(d) Octroi and local taxes.
(e) Tax on fares.
Total
(D) Licences and Taxes.
(E)
Welfare and Superannuation
(a) Contribution under the Employees State Insurance Act.
(b) Medical Expenses.
(c) Contribution to staff welfare schemes.
(d) Compensation under Workmen Compensation Act.
(e) Fidelity Insurance.
(f) Expenditure on incentive schemes.
(g) Employees contribution to Provident Fund.
(h) Pension and gratuity.
Total
(B) Welfare and Superannuation.
(F)
(General and
Administrative Expenses
1.
Salaries and allowances.
(a) Officers
(i) Pay
(ii) D.A.
(iii) Compensatory and other allowances.
(iv) T.A.
(b) Staff.
(i) Pay
(iii) D.A.
(iv) Compensatory and other allowances.
(v) T.A.
(This head will include staff engaged in the Head Office Accounts,
Stores, Civil Engineering, Watch and Ward and other departments which are not
charged directly to Traffic or maintenance)
Total Salaries &
Allowances.
2.
Rents and Taxes
(a) Rent
(b) Taxes on lands and buildings.
Total Rents and Taxes.
3.
Insurances
(a) Third Party risk.
(b) Fire and other Insurance.
(c) Risk in carriage of goods for hire.
Total Insurance
4.
Expenses on departmental
Vehicles
(a)
Pay.
(b)
D.A.
(c)
Other allowances.
(d)
T.A.
(e)
Spare parts including
assemblies.
(f)
Batteries.
(g)
Lubricants, oils and
greases.
(h) Petrol.
(i)
Diesel.
(j)
Tyres and Tubes.
(k)
Uniforms and clothing.
(l)
Taxes including cost of
number plates.
(m) Consumable stores.
(n) Cost of repairs by outside agencies.
(o)
Cost of reconditioning departmentally.
Total Expenses on Departmental Vehicles.
5.
Maintenance and repairs to
Buildings including gardens etc.
(This
head also includes service charges, power, heating etc. of buildings).
6.
Accident claim
compensation (other than to workers)
7.
General charges
(a) Uniforms and clothing (other than traffic and maintenance).
(b) Stationery.
(c) Advertising and Publicity.
(d) Postage and Telegrams.
(e) Telephones.
(f) Law charges.
(g) Audit fees.
(h) Freight charges.
(i) Allowances & Fees to Board and Committee members.
(j) Foreign service contribution.
(k) Training schemes.
(l) Temporary works.
(m) Books and periodicals.
(n) Experiments.
(o) Physical loss of stores.
(p) Loss of cash.
(q) Loss of stores due to revaluation, sales, deterioration,
evaporation, conversion into decimal system etc.
(r) Survey charges.
8.
Other Miscellaneous
Expenses.
Total General charges.
Total
(F) General and Administrative Expenses.
(G)
Depreciation
1.
Service Vehicles.
2.
Departmental Vehicles.
3.
Other assets
(a) Tools, plants.
(b) Machinery.
(c) Permanent buildings.
(d) Temporary buildings.
(e) Furniture and fixtures.
(f) Electrical equipment.
(g) Office equipment.
(h) Other stores.
Total
(G) Depreciation.
(H)
Interest and Debt
Charges
1.
Interest
(a) Payable to State Government on their capital.
(b) Payable to Central Government on their capital contribution.
(c) Payable to others.
Total
(H) Interest and Debt charges.
(I)
Income Tax
1.
Income tax on investments
or interest deducted at source.
2.
Income Tax on profits.
Total
(I) Income Tax.
(J)
Provisions for
future contingencies
1.
Clearance of stock
adjustment account.
2.
Clearance of assets
adjustment account.
3.
Anticipated loss on
disposal of surplus stores.
4.
Obsolence of Stores.
5.
Difference between the
book and grand balance on the last day of the year.
Total
(J) Provision for future contingencies.
Total
IIB Deduct Working Expenses.
IIC Contribution to Funds.
1.
Reserve fund for bad
debts.
2.
Rehabilitation fund.
3.
Reserve fund for passenger
amenities.
4.
Development fund.
5.
Gratuity and Welfare fund.
Total
IIC Contribution to Funds.
IIA Receipts.
IIIB Working Expenses.
IIC Contribution to Funds.
Net
Margin
Amount transferred to the State Government under Section 30 of the
Act.
These details are only illustrative and may be changed in
accordance with the final decision taken by the Corporation in regard the
various funds to be maintained.
Part III
Stock Account of Stores
|
Item
|
Opening balance as on 1st April
|
Estimated additions during the year
|
Estimated consumption during the year
|
Estimated balance as on 31st March
|
Remarks
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
A. Building materials Electrical materials
B.
Stores
1.
Spare parts including
major assemblies.
2.
Diesel.
3.
Petrol.
4.
Lubricants, oils, greases,
etc.
5.
Batteries.
6.
Tyres, Tubes and flaps.
7.
Small tools.
8.
Printing and Stationery
(i) Ticket Stock.
(ii) Stationery and Forms.
9.
Other stores including
consumable stores.
Total
Part IV Statement of Fund
Transactions
(A)
Funds
|
Particulars
|
Actuals
|
Actuals
|
Actuals
|
Budget estimates
|
Revised estimates
|
Budget estimates
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
1.
Depreciation Fund
(a) Opening Balance.
(b) Add amount transferred from Revenue account.
Total
(c) Deduct amount transferred to capital account.
Balance
2.
Insurance Fund
(a) Opening balance.
(b) Add amount transferred from Revenue account.
Total
(c) Deduct amount expended
Balance
Note : Similar details
may be added in respect of the various funds maintained.
(B) Funds Investment
|
Particulars
|
Actuals
|
Actuals
|
Actuals
|
Budget estimates
|
Revised estimates
|
Budget estimates
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
1.
Depredation Fund
(a) Opening Balance of investment.
(b) Acid amount invested
Total
(c) Deduct investment sold or transferred to other funds
(i) Amount realised.
(ii) Loss or gain on sale of investment.
Net amount of investment
(d) Add amount advanced for capital Expenditure
(e) Add uninvested balance.
Total Balance in Fund.
Similar details may be added for various other funds maintained.
Part V The Madhya Pradesh
State Road Transport Corporation Fund
|
Particulars
|
Actuals
|
Actuals
|
Actuals
|
Budget estimates
|
Revised estimates
|
Budget estimates
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(1) Opening balance
(2) Add : Receipts.
Total
(3) LessPayments Balance.