Marwar Marriage Fund Administration Rules, 1961

[14 December 1961]

Published vide Notification No. F. 4 (400) Revenue/A/55 dated 3-11-61, published in Rajasthan Gazette Part 4-C, dated 14-12-1961

In exercise of the powers conferred by section 6 of the Marwar Marriage Fund Administration Act, 1961 (Rajasthan Act 18 of 1961), the State Government hereby makes the following rules, namely:-

Rule - 1. Short title and commencement :-

(1)     These rules may be called the Marwar Marriage Fund Administration Rules, 1961.

(2)     They shall come into force at once.

Rule - 2. Interpretation :-

In these rules unless the subject or context otherwise requires-

(i)       "the Act" means the Marwar Marriage Fund Administration Act 1961:

(ii)      "Advisory Committee" means the committee constituted under sub-section (4) of Section 5 of the Act;

(iii)     "Jagirdar" shall have the meaning assigned to the term by clause (g) of Section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952).

Rule - 3. Administration of the Marriage Fund :-

(1)     All the moneys of the Marriage Fund shall be deposited either in a P.D. account in the Government treasury at Jodhpur or with the advice of the Advisory Committee, in some scheduled bank having its branch at Jodhpur, or they may be invested, with similar advice, in approved Government securities.

(2)     All deposits, investments and drawals of moneys of the Marriage Fund shall be made by the Collector with tire advice of the Advisory Committee and subject to the general control of the State Government.

Rule - 4. Form of Cash Book :-

(1)     A cash book shall be maintained by the Collector for the Marriage Fund in Form A and all receipts and payments shall be entered wherein and proper receipts for amounts received and payments made shall be given and obtained.

(2)     A ledger shall be maintained by the Collector in Form B.

Rule - 5. Audit of accounts :-

The accounts of the Marriage Fund shall be audited annually by an auditor appointed under the Rajasthan Local Fund Audit Act, 1954 (Act XXVIII of 1954) and the provisions of the said Act shall apply mutatis mutandis, and the report shall be submitted to the State Government through the Collector.

Rule - 6. Recovery of advances :-

In discharging the duty of recovering moneys due to the Marriage Fund placed on him by sub-section (2) of Section 4 of the Act. the Collector shall consult the Advisory Committee.

Rule - 7. Grants from the Marriage Fund :-

(1)     The Collector may. with the advice of the Advisory Committee, make a donation from the Marriage Fund to any educational or charitable institutions started or maintained within the area of the former Jodhpur State for the benefit of the children and other dependents of the jagirdars of the said State.

(2)     On receipt of an application for a grant from any such institution, or otherwise the Collector may, after making such enquiries as he considers necessary make his recommendations to the Advisory Committee, provided that if the amount proposed to be granted exceeds Rs. 5.000, the previous sanction of the State Government shall be obtained.

(3)     All grants made out of the Marriage Fund shall be used by the institution receiving the grant, only for the purpose for which the grant was made and the Collector, or on his behalf some member of the Advisory Committee, may satisfy himself, by inspection or otherwise, that the grant has been so used.

Rule - 8. Meetings of the Advisory Committee :-

(1)     A notice for a meeting of the Advisory Committee shall be issued by the Convenor, either on his motion, or on the requisition of two members of the Advisory Committee.

(2)     Three members including the Convenor, shall form a quorum.Form A

(See Rule 2)

Form of Cash Book

Form B

[See Rule 4(2)]

Form of Ledger