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Grants-in-Aid to Autonomous District Council in Mizoram
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(a) "Administrator" means the Administrator of Union Territory of Mizoram appointed by the President of India under provisions of Article 239 of the Constitution of India.
(b) "District Council" means the District Council of Pawi, Lakher and Chakma Autonomous areas constituted under provisions of paragraph of 20-B of the Sixth Schedule to the Constitution of India.
(c) "Chief Executive Member" means the Chief Executive Member duly elected under provisions of Rule 20 of Pawi-Lakher Autonomous Region (Constitution and conduct of Business) Rule, 1963.
(d) "Secretary" means Secretary of the District Council.
(e) "Deputy Commissioner" means the Deputy Commissioner of Chhimtuipui District, and includes any officer authorised by the Administrator to function on his behalf.
(f) "Executive Committee" means and includes all the Executive Members of the Executive Committee of a duly constituted District Council.
(g) "Chairman" means Chairman of the District Council duly elected as such under provisions of Rule 30 of the Pawi-Lakher Autonomous Region (Constitution and conduct of Business) Rules, 1963.
(h) "Accountant General" means the Accountant General of Assam, Nagaland and Meghalaya etc.
3. The Administrator of the Union Territory of Mizoram may from time to time sanction grants-in-aid to the autonomous District Councils for running of administration as well as for development activities in the various fields within the territorial Jurisdictions of the District Councils. 4. The total grants-in-aid for financial year shall be within the limit of the budget provisions made in this behalf both in plans and Non-Plans sectors of the outlay passes by the Legislative Assembly of the Union Territory of Mizoram. 5. Such grants-in-aid will be normally sanctioned quarterly during the financial year. 6. Such grants will be sanctioned in advance only on the satisfaction of the Administrator that the grants could be released for incurring expenditure on specific items, and for bona fide purposes. 7. The Administrator must be satisfied that the District Council have the necessary ways and means to spend the amount of grants and utilise the same in the best interest of the people and that there is no likelihood of any corrupt practice in the utilisation of such grants. 8. Grants in the Plan side of outlay would be subject to specific and well worked out schemes to be scrutinised and approved by the respective. Technical Department under the Government of Mizoram, and the Administration shall have the right to cause inspection and supervision over the execution of such schemes by any officer or authority as may be authorised by the Administrator in this behalf. 9. The Administrator shall have the powers to with hold keep in abeyance or suspend, at any time, any amount sanctioned as grants-in-aid in respect of any item or items for which such grants may be issued. 10. The Executive Committee and the Chief Executive Member of the Executive Committee shall be jointly and servenally responsible for expenditures incurred in respect of grants-in-aid to the District Councils. 11. The Administrator shall reserve the rights to take suitable, including legal action against the Chief Executive Member or any or all members of the Executive committee or on the Secretary of the District Councils in case or any material departure in regard to the compliance with these Rules. 12. The Deputy Commissioner shall be the Controlling Officer in regard to the grants-in-aid sanctioned by the Government to the District Councils. The grants shall be drawn by the Secretary or the District Council, concerned. Bills in triplicate shall be prepared by the Secretary to the Council and presented to the Treasury or Sub-Treasury, as the case may be, after being countersigned by the Controlling Officer, who will maintain records of the grants so drawn in a register in Form No. G.F.R. 19. Only one out of the triplicate copies of the bills should be countersigned by the Controlling Officer for presentation to the Treasury Officers while other two copies one in the District Council office and the other in the Deputy Commissioner's Office writing on top of the bill in red ink "Duplicate-not for payment" and "Triplicate-not for payment" respectively. 13. District Council authorities shall maintain separate and exclusive accounts of the grants-in-aid given to them by the Government and shall also maintain a register for the same in Form Annexure 'A'. The accounts maintain by the District Councils in regard to grants-in-aid shall be open to inspection by the Controlling Officer or such other Officer as may be authorised in this behalf. The District Council authorities shall abide by such instructions in regard to expenditures incurred and maintenance of accounts as may be given to them by the Controlling Officer. 14. In respect of every quarterly grants, the District Council authorities shall submit utilisation certificates duly countersigned by the Deputy Commissioner and subsequent grants shall not be sanctioned in the absence of such utilisation certificates. Such Certificates should also be sent to the Accountant General. 15. The District Councils shall not appropriate any funds at their disposal for an object not approved by the competent authority. 16. The District Councils shall not divert any funds sanctioned for a specific purpose towards any other expenditure. 17. Advance grants for the first quarter will be given on the basis of demands considers justifiable and these for the two subsequent quarters will be sanctioned only after receipt of utilisation certificates in respect of earlier grants. Before issue of the grants for the last quarter, detail utilisation certificates shall be submitted by the District Council concerned and in the absence of compliance with these rules, no further grant shall be sanctioned. 18. Besides utilisation certificates, it will be obligatory on the part of the District Council administrations concerned to keep the Deputy Commissioner and the Government informed about the progress of utilisation of the grants-in-aid from time to time. 19. The Deputy Commissioner and the Government shall have the right to call for and examine any time records of expenditure incurred by the District Councils out of the Grants-in-aid released in their favour. 20. No grants-in-aid may be sanctioned or released except on the basis of actual and immediate requirement of funds by the District Councils to be ascertained from the balances lying in their Personal Ledger Accounts. The unspent balance of grants at the end of the financial year should invariable be adjusted against the Grants-in-aid to be paid in the first quarter of the next financial year. 21. No grants-in-aid money should be paid in cash from the treasuries but transferred to the Personal Ledger Accounts of the District Councils for the drawal by cheques according to the immediate requirements.Appendix A
The Form for Grants-in-aid Register (Vide Rule 13)
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Sl. No. |
No. and date of sanction |
Amount sanctioned |
Plan Non-Plan Brief purposes of the grant |
Condition attached to the grants if any other than those in the grant-in-aid Rules. |
Amount drawn & credited to P.L.A./C Tv. No. & date |
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1 |
2 |
3 |
4 |
5 |
6 |
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Appropriation of the grant |
Brief indication as to the disposal of the balance amount. |
The date of submission of Utilisation Certificate. |
Remarks |
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Particulars of assets/scheme |
Amount sent for assets/purposes. |
Unspent amount of the grant |
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7(a) |
7(b) |
8 = 6-7(b) |
9 |
10 |
11 |
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