Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (SUBMISSION OF RETURNS, STATEMENTS AND REPORTS) RULES, 1966 CONTENTS 1. Title 2. Definitions 3. Submission of returns, statements and reports 4. Form of submission of accounts 5. Manner of publication of the accounts SCHEDULE 1 :- SCHEDULE KARNATAKA MUNICIPALITIES (SUBMISSION OF RETURNS, STATEMENTS AND REPORTS) RULES, 1966 In exercise of the powers conferred by Sections 300, 301 and 323 (2) (o) of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act in Notification No. FLM 41 MLR 65, dated 20th December 1965 published as G.S.R. No. 779 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 30th December, 1965, namely 1. Title :- These rules may be called the Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966. 2. Definitions :- In these rules, unless the context otherwise requires- (i) "Act" means the Karnataka Municipalities Act, 1964; (ii) "Form" means a form appended to these rules; (iii) "Schedule" means a schedule annexed to these rules; (iv) "Section" means a section of the Act. 3. Submission of returns, statements and reports :- (i) The periodical returns, statements and reports specified in column (2) of the Schedule shall be compiled by the authorities mentioned in column (4) for the periods specified in column (3) and submitted to the authorities specified in column (5) before the dates mentioned in column (6) in the forms indicated in column (7) thereof. (ii) In respect of returns specified in serial numbers 1, 2, 3, 7, 8, 9, 10(a), 15(a), 15(b), 16(a), 16(b), 17, 23(a), 24(a), 25(a), 26, 27(a), and 28(a) of the Schedule the appropriate authority shall submit the same well in advance of the due dates. (iii) the reports, statements and returns in respect of serial numbers 4, 5(ii), 6, 10(b), 11, 12, 13, 14, 15(c), 18, 19, 20, 21, 22, 23(b), 24(b), 25(b), 27(b) and 28(b) of the schedule shall be compiled and submitted by the Commissioner and the report in respect of serial number 5(i) be compiled and submitted by the Chief Engineer to Government after obtaining the necessary particulars from the appropriate authorities specified in the schedule. 4. Form of submission of accounts :- The accounts to be submitted to the Government or an officer authorised under Section 300 shall be in Form No. 21. 5. Manner of publication of the accounts :- Copies of quarterly and annual accounts of receipts and expenditure and the budget estimates when sanctioned shall be affixed on the notice board of the municipal office. SCHEDULE 1 SCHEDULE