In exercise of the powers conferred by section 44
of the Road Transport Corporation Act, 1950 (Central Act 64 of 1950), the State
Government hereby makes the following rules, namely:- CHAPTER I Preliminary ?These rules
may be called the Rajasthan State Road Transport Corporation Rules, 1964. In these rules, unless the context otherwise
re-quires- (a)
"Act"
means the Road Transport Corporation Act, 1950 (Central Act 64 of 1950); (b)
"Corporation"
means the Rajasthan State Road Transport Corporation established under the Act; (c)
"Schedule"
means the Schedule annexed to these rules; (d)
"Section"
means a section of the Act. CHAPTER II Constitution of [Board] (1)
The [Board] shall consist of- (a)
the Chairman
to be appointed by the State Government. (b)
[[six] official [Directors] of
whom [four] shall be nominated by the State Government and two shall
be nominated by the Central Government.] (c)
[Three
non-official [Directors] to be appointed by the State Government.] (d)
[Two
representatives of labour from amongst the workers of the [Board] to
be nominated by the State Government.] (2)
The State Government may appointed any of the [Directors] as Vice-Chairman
of the [Board] (3)
The non-official [Directors] shall be part-time [Directors] ?The [Directors] other
than the official [Directors] shall hold office for a period of three
years from the date of their appointment and shall be eligible or
reappointment. (1)
The Chairman, appointed under rule 3(1 )(a) of the said rules, whether
whole-time or part-time shall receive such remuneration as the State Government
may fix from time to time: Provided that where the official part-time Chairman
draws his full salary from the consolidated fund of the State, the State
Government shall be re-imbursed in respect of the Chairman?s services as may be
fixed by it from time to time. (2)
The non-official [Directors] shall hold their offices in an
honorary capacity. (3)
All official [Director] appointed as a
whole-time [Director] shall be entitled to such salary and such other
allowances as may be specified by the State Government or the Central Government,
as the case may be, official [Directors] who are
part-time [Directors] shall not be eligible to any allowance except
as provided in rule 6.] (1)
All non-official [Directors] shall be eligible to draw
traveling allowance and daily allowance at the following rates:- Journey by Rail/Bus. - Air conditioned Class where available or
ordinary I class or actual Bus fare plus incidental charges @ 4 paisa per Km.,
limited to Rs. 15/- for every period 24 hours, or fraction thereof spent on
actual travel by rail or bus. Journey by air. - Actual Air fare, plus incidental charges @
20% of fare limited to Rs. 15/-. Journey by Road in car
owned, hired or borrowed by Director. ? [60] paisa per Km. Daily Allowance for the
day of meeting of the Board or of a Committee. - Rs. 15/- if stay is arranged in Government
Circuit House or Dak Bungalow at concessional rates admissible to Government
Officials on duty. Rs. 30/- in other cases in Jaipur. Same as
admissible to the highest category of Corporation employee in other places. (ii) Conveyance allowance for
local [Directors].-Rs. [20] per
meeting of Board or Committee. (iii) Sitting fee for every day of meeting of
Board or of a Committee. - [Rs.
50/-] (2)
The official [Directors] shall be eligible to draw such
traveling and daily allowance as may be admissible to them under the rules governing
such [Directors] and whenever necessary such official [Directors] may
travel by Air: Provided that such official [Directors] while
presenting their claims for traveling allowance under these Rules shall record
specifically the reasons for journey by Air against each claim: Provided further that such official [Directors] shall
be eligible to draw traveling allowance under these Rules only when they travel
for attending the meetings of the [Board]. (3)
An official [Director] including the Chairman shall also be
eligible to draw a conveyance allowance at the rate of [Rs. 25/- ] for
each day on which he attends a meeting of the [Board] or of a
Committee appointed by it under section 12 or for journey performed on duty as
a [Directors] of the [Board or a member] of such Committee: [Provided that such official [Director]:- (a)
has his
official headquarters at the place where such meeting is held or duty is
performed; (b)
has not made
use of any of the vehicle belonging to the Corporation free of charge for such
purpose; and (c)
is not in
receipt of any other conveyance allowance.] (4)
Every Official [Director] claiming conveyance allowance under
sub-rule (4) shall certify in terms of clauses (a), (b) and (c) of the proviso
to said sub-rule and every non-official [Director] shall certify in
terms of clauses (a) and (b) of the said proviso.] (5)
A bill for a traveling allowance, daily allowance or conveyance
allowance, as the case may be, claimed under this rule shall be countersigned,
when such allowance is claimed by- (a)
the
Chairman, by the Chairman himself; (b)
by a
non-official [Director] by the Chairman and (c)
an
official [Director] by the official [Director] himself
before such bill is submitted for audit and payment. (6)
When the period intervening between the date of two meetings of
the [Board] or of a Committee appointed by it at the same place is
four days or less, a member [x x] may, if he so desires, remain at
the place, in which case he shall, notwithstanding anything contained in
sub-rules (1) and (2) be also entitled to draw a daily allowance at the rate
admissible to him but not exceeding the amount of [Traveling Allowance
(excluding halting Allowance)] that would have been admissible had he
undertaken the journey to his headquarters and back to the place of the meeting. (7)
[The representatives of labour from amongst the workers of the
Corporation nominated by the State Government under clause (d) of sub-rule (1)
of rule 3 of these rules, shall be entitled to draw traveling daily and
conveyance allowances admissible to them in their official capacity as
employees of the Corporation.] The Corporation may provide a staff car for the use
of the Chairman in the discharge of his duties under this Act; and where the
Chairman use Staff car any [official] journey, no mileage allowance
shall be admissible to him in respect of such journey, but he shall be entitled
to draw daily allowance admissible to him under rule 6. (1)
The Corporation may also provide a staff cars for the use of
the [Director] other than Chairman in the discharge of their duties
as [Director] under the Act. (2)
A non-official [Director] ordinarily or carrying on business
outside the place where a meeting of the [Board] is held may, for the
purpose of attending such meeting, use a Staff car within the municipal limits
or a distance of five miles from the place where such meeting is held,
whichever is greater: Provided that for each day on which the staff car
is used by a [Director] a deduction of Rs. 5/- be made from the daily
allowance or incidental expenses admissible to him for such day. (3)
A [Director] may use a Staff car for his inspection tours, for
business of the Corporation outside the place where he ordinarily resides or
carries on business or for performing any other duties connected with the work
of the Corporation: Provided that when a [Director] uses the
Staff car for any such purposes, no mileage allowance shall be admissible to
him in respect of the journey; but he shall be entitled to draw daily allowance
admissible to him under rule 6. The Corporation may, at the request of any [Director] grant
him an advance against the traveling allowance to which he may be entitled
under rule 6 for a journey to be under-taken by him. Such advance shall not
exceed the estimated amount of the traveling allowance admissible to such [Director] for
the journey, and shall be recovered in full on submission of the [Director] traveling
allowance bills. [T.A. bills shall be submitted by
the [Director] within a month. No second advance shall be admissible,
if any advance drawn earlier is outstanding.] ?The Chairman
at his discretion and the other [Director] with the previous
permission of the Chairman travel by air in the discharge of their duties under
the Act. All casual vacancies among the [Director] shall.be
filled up as soon as conveniently may be in the manner provided in rules the
State Government, provided that vacancies among the [Director] representing
the Central Government shall be filled up by the Central Government. The person
appointed to fill a casual vacancy shall hold office so long as the [Director] [in
whose place] he is appointed would have held it if the vacancy had not
occurred. The number of [Directors] necessary to
constitute a quorum at the meeting of the [Board] shall be three
including the Chairman. CHAPTER III Associated Persons (1)
A person temporarily associated with the [Board] or any of its
committee (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 [Board] with the
prior approval of Government, not exceeding Rs. 1000/- per mensem or Rs. 50/-
per diem and to the allowance prescribed under sub-rule (3). (3)
Such 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 traveling and daily allowance 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 traveling or daily
allowance admissible under these rules, if for the same Journey or halt he has
drawn traveling 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 traveling and daily allowance as are admissible to a
non-official [Director] [ x x ] under rule 6; (c)
to such
conveyance allowance as is admissible to non-official [Director] under
rule 6. CHAPTER IV Appointments of Government Officers of the
Corporation The appointment of the Managing Director, the Chief Accounts
Officer-cum-Financial Adviser or the Chief Accounts Officer and
the Financial Adviser of the Corporation shall be made by the State Government
on such conditions as may be specified by it.] Where a Government servant is appointed on
deputation, the terms of his deputation shall be laid down by Government and
the Corporation shall pay, in respect of such Government Servants, for the
period of deputation to Government, leave and pension contribution at such rate
as are payable according to rules of Government. CHAPTER IV-A Obsolete Store Articles (1)
After the close of a financial year, the Head of the Stores &
Purchase Department, within one month shall circulate a list of parts not
issued/moved from the rates for the last three years showing quantities to the
General Manager (Production) (Operation), Works Managers of Central Workshops
and the Divisional Mechanical Engineers, the so called users of the parts. (2)
These Officers shall furnish a report about the possibilities of
utilization of such parts immediately or in near future latest by the 15th May. (3)
On receipt of the report, the parts shown as non-usable shall be
declared obsolete by the 30th June for disposal. CHAPTER V Financial Structure (1)
The Corporation shall have a fund called the Rajasthan State Road
Transport Corporation Fund. (2)
The monies belonging to the said fund may be deposited in any of the
following manners; namely:- (a)
With the Government of Rajasthan as interest bearing deposits. (b)
With the Government of Rajasthan in personal deposit account with the
Treasuries and Sub-treasuries. (c)
With the State Bank of India and in it?s subsidiary Banks. (d)
With any Schedule Bank. (e)
With any General Co-operative Bank. (f)
Post Office Saving Bank Account.] 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 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. [Such fund shall be kept with the State
Government]. (1)
The budget estimate of the corporation shall be in such number of parts
and in such forms as the State Government, may in consultation with
the [Board]. (2)
The Budget estimates shall give the anticipated receipts and expenditure
for the financial year to which it pertains under the Major, Minor sub and
detailed Heads of Account as may be specified by the Government separately. (3)
They should also clearly indicate the extent to which amounts from any
of the Funds with the Corporation are proposed to be appropriated towards
expenditure during the course of the year. (1)
The Budget estimates for any year shall be laid before
the [Board] on or before the 1st day of December of the previous year
and after it is approved by the [Board] shall be forwarded to the
State Government, for approved on or before the 15th December. The State Government
shall approve of the Budget before the 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 [Board] for the ensuring financial year and shall be
issued under the seal of the [Board] and signed by the OFficer or
Officers of the [Board] duly authorised in this behalf. Authenticated
copies of the Budget shall be forwarded to the Central and State Government and
the Accountant General. Rajasthan, on or before the 31st January. (1)
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 Rajasthan State Road Transport Corporation Fund a sum
of three lakhs of rupees. The Contingency Fund so established shall be held on
behalf of the Corporation by the [Managing Director] and no advance
shall be made out of such Fund except for the purpose of meeting unforeseen
expenditure pending authorisation of such expenditure by the State Government
to which a report detailing 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. (2)
[The amount of the Contingency Fund shall be kept under the major head
Part III-Deposits under various funds etc. and the amount shall remain with the
Corporation.] If during the course of a year, it becomes
necessary' to incur expenditure over and above the provision made in the
Budget, it should immediately forward to the State Government the details of
the proposed expenditure alongwith the manner in which it is proposed to meet
the additional expenditure. The State Government, shall either approve the
proposed expenditure after making such modifications as it considers necessary,
or reject it. A copy of the order of the State Government on every such request
shall be communicated to the Corporation and to the Accountant General. CHAPTER VII The receipts and expenditure of the Corporation
classified under the various major, minor and subordinate heads of account
prescribed in Schedule shall be booked under such further detailed heads of
accounts as the Corporation may deem necessary for purposes of information and
control. The following shall be the major heads of accounts,
namely:- (1)
Capita; (2)
Revenue; (3)
Capital Receipts: (4)
Funds, Deposits and Advances. Capital Expenditure shall represent all Expenditure
incurred in acquiring assets for the purpose of earning the income, or
increasing the earning capacity, of the Corporation and includes charges in
creating and bringing the assets into beneficial use. The major head and 'Capital Receipts? shall record
all contributions towards capital received from the State Government and the
Central Government or amounts borrowed under section 26 of the Act. Revenue Expenditure shall represent all Expenditure
incurred from the Revenue of the Corporation for the operation of the bus
services, running of the new workshops and maintenance of the old ones, petty
works and repairs etc. [x x x] (1)
Major Head ?Revenue? shall cover the recurring transactions and shall be
divided into the following three minor heads subject to such modifications and
additions as the Corporation may think fit, namely:- (a)
Passenger Bus Service: (b)
[Interest from Investment, etc; and] (c)
[Other Revenues] (2)
The Corporation shall communicate forthwith to the State Government for
its approval and modifications or additions made by the Corporation in the
nomenclature or order of the minor heads referred to in sub-rule (1) above. Debits and Credits pertaining to the various Funds
shall be recorded separately under suitable minor heads under each Fund.
Similarly, transactions pertaining to under group of Deposits and advances
shall be recorded under suitable minor heads. All payments from the Rajasthan State Road
Transport Corporation Fund shall be made through cheques issued by such officer
as may be authorised by the [Board] provided the payments amounting
to less than rupees twenty may be made in cash. [Subject to such limitations as may be laid down by
the [Board] all payments shall be made after pre-audit: Provided that the Chief Accounts Officer in
emergent cases and where the loss is anticipated to the Corporation, may make
payments before audit. In such cases, vouchers shall be sent [ x x x
] for carrying out post-audit, and monthly statement of such payments made
together with reasons [therefor] shall be substituted to
the [Board] for approval: Provided that the Chief Accounts Officer in
emergent cases and where the loss is anticipated to the Corporation, may make
payments before audit. In such cases, vouchers shall be sent [ x x x
] for carrying out post-audit, and monthly statement of such payments made
together with reasons [therefor] shall be submitted to the [Board] for
approval: Provided further that pre-audit shall not be
necessary in case of payments made out of permanent advance.] The principal books of accounts shall consist of
the ledger, the journal and the cash book. These shall be maintained in
accordance with such instruction as may be issued from time to time by the
Chief Accounts Officer. Besides, these principal books, such subsidiary
registers may be prescribed by the Chief Accounts Officer shall be maintained
to record the receipt and expenditure in detail and to keep a proper detailed
account of all assets stores, raw materials, spare parts, investment, advances,
deposits etc. and also to watch the clearance of suspense transaction. These subsidiary
registers shall be reconciled monthly with the cash book and the ledger. (1)
Any money lying at the credit of the Corporation not immediately
required by it for the purpose of the business of the Corporation may be
invested or deposited by the Corporation with such Banks and as up to such
limits in respect of each Bank as may be specified by the State Government or
invested in securities authorised by the Indian Trust Act, 1882. (2)
The cash balances of Depreciation, Reserve and other Funds which are not
immediately required for distursement may similarly be invested. A physical verification of all the assets of the
Corporation, both movable ad immovable, shall be made at least once in a year
by officers of the Corporation specially authorised in this behalf, who are not
custodians thereof. The results of verifications indicating shortages or
excesses or both shall be recorded in writing and the orders of the [Board] or
any officer authorised in this behalf shall be obtained thereon and action
shall be taken in accordance with these orders. 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 the financial year provided that on the application of the
Corporation, the State Government may, in consultation with the Accountant
General Rajasthan, extend the time for drawing up any such 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
Accounts shall consist of such statements as the State Government may specify. The accounts of the Corporation shall be subject to
internal (departmental) concurrent audit supplemented by inspection of initial
records. CHAPTER VIII Statistics (1)
A report called the Operational Review shall be submitted to the State
Government each month containing details of statistical returns and other
information relating to the operation and other general progress of the
undertaking. (2)
(i) The Operation Review shall contain details relating to- (a)
the analysis
of operation; (b)
the vehicle
position; (c)
the revenue
analysis; (d)
[The cost
analysis on major items including fuel consumption, Staff consumable stores,
departmental kilometers, estimated operational surplus or deficit in terms of
actual value and in paise per effective kilometer.] (ii) The operational Review may consist of statistical statement in such
forms and such other statements as the State Government may from time to time
specify.Rajasthan State Road Transport
Corporation Rules, 1964