Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Telecom Regulatory Authority of India (Form of Annual Statement of Accounts and Records) Rules, 1999 CONTENTS 1. Short title and commencement 2. In these rules, unless the context otherwise requires 3. Annual Statement of Accounts and other relevant records 4. . 5. Authorised Signatory Telecom Regulatory Authority of India (Form of Annual Statement of Accounts and Records) Rules, 1999 G.S.R. 236(E).-In exercise of the powers conferred by Section 35 read with sub-sec. (1) of Sec. 23 of the Telecom Regulatory Authority of India Act, 1997 (No. 24 of 1997), the Central Government, in consultation with the Comptroller and Auditor General of India, hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Telecom Regulatory Authority of India (Form of Annual Statement of Accounts and Records) Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. In these rules, unless the context otherwise requires :- (a) "Act" means the Telecom Regulatory Authority of India Act, 1997 (No. 24 of 1997); (b) "Schedule" means a Schedule appended to the Form: (c) "Authority means the Telecom Regulatory Authority of India; (d) "Form" means a form appended to these rules: (e) All other words and expressions used in these rules but not defined, and defined in the Act shall have the same meanings respectively assigned to them in the Act. 3. Annual Statement of Accounts and other relevant records :- At the end of a period of twelve months ending with 31st March of every year, the Authority shall prepare an Income and Expenditure Account and a Receipt and Payment Account for the period and a Balance Sheet as at the last day of that period in the Forms specified below: (a) Receipt and Payment account in Form 'A'; (b) Income and Expenditure Account in Form 'B'. (c) Balance Sheet in Form 'C' . 4. . :- The Authority shall preserve the Balance Sheet, Income and Expenditure Account and Receipt and Payment Account prepared under Rule 3 above for a minimum period of five years. 5. Authorised Signatory :- The Receipt and Payment Account, Income and Expenditure Account and the Balance Sheet mentioned in Rule 3 above shall be signed by the 1 "Advisor/Principal Advisor(Financial Analysis) and Internal Financial Advisor", Secretary, Member and Chairperson. In Telecom Regulatory Authority of India (Form of Annual Statement of Accounts and Records) Rules, 1999 , In Rule 5, for the words,bracketsand symblols "Joint Secretary (Finance and Accounts)", the words,bracketsand symblols >"Advisor/Principal Advisor(Financial Analysis) and Internal Financial Advisor" shall be substituted by the Telecom Regulatory Authority of India (Form of Annual Statement of Accounts and Records) Amendment Rules, 2006.