Uttar Pradesh Zila Panchayat Accountants' Examination Rules, 1965
Published vide Notification No. 3870-B/33-392-63, dated 15th April, 1965
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In exercise of the powers under Section 237 of the Uttar Pradesh [Kshettra Panchayats] and [Zila Panchayats] Adhiniyam, 1961 (U. P. Act No. 33 of 1961) the Governor of Uttar Pradesh is pleased to make the following Uttar Pradesh [Zila Panchayats] Accountants' Examination Rules, 1965, after their previous publication with Notification No. U.O. 399-D/33-392-63, dated September 7, 1964 as required under sub-section (2) of Section 237 of the said Adhiniyam :
- (1) These rules may be called the Uttar Pradesh [Zila Panchayat]Accountants' Examination Rules, 1965.
(2) They shall come into force with effect from the date of their publication in the Uttar Pradesh Gazette.
- An examination called the [Zila Panchayats]Accountants' Examination shall be conducted by the Examiner, Local Fund Accounts, Uttar Pradesh. He shall appoint examiners and issue necessary instructions with the approval of the State Government for the conduct of the examination.
- The examination will be open to such employees of a [Zila Panchayat]who have passed High School or an equivalent examination and have put in at least two years satisfactory service in the accounts section of the [Zila Panchayat].
- There shall be question papers on each of the following subjects :
(1) Elementary Commercial Book-keeping, including stores accounts ;
(2) The U. P. District Boards Act, 1922, the U. P. Antarim Zila Parishad Act, 1958, the Uttar Pradesh [Kshettra Panchayats] and [Zila Panchayats] Adhiniyam, 1961, the U. P. Panchayat Raj Act, 1947, the Northern India Ferries Act, 1878 and the Cattle Trespass Act, 1871;
(3) Rules made under the above Acts other than the U. P. District Boards Act, 1922 ;
(4) Rules made under the U.P. District Boards Act, 1922 provided they are in force at the time of examination;
(5) Fundamental rules relating to pay, travelling allowance and leave; and
(6) Financial Handbook, Volume V, Part I, Chapters II, III, V, XI and XVI.
Each of the above papers will carry 100 marks.
- In order to pass the examination a candidate must secure not less than 40 per cent of the marks in each paper and 50 per cent in the aggregate. Candidates who fail in the examination may be allowed three more chances to reappear. Those who secure more than 60 per cent in a subject will not be required to appear in that paper, again.
- (1) The examination will be held at Allahabad once a year in the month of December, or as soon as possible thereafter, on dates to be fixed by the Examiner, Local Fund Accounts. If sufficient number of candidates do not offer themselves for the examination in any particular year, it will be in the discretion of the Examiner. Local Fund Accounts, not to hold the examination in that year and an intimation thereof will be sent to the applicants before the last day of the month of October.
(2) The Examiner may depute an officer of his department to exercise supervision and make necessary arrangements at the examination centre.
- Every candidate shall pay an examination fee of Rs. 7 by October, 1, preceding the date of the examination. The fee will be deposited in the treasury under the head indicated by the Examiner and a copy of the treasury chalan will be enclosed with the application. The fee will be refunded, if the examination is postponed under sub-rule (1) of Rule 6. If, however, a candidate who has deposited the fee fails to appear at the examination the fee will not be refundable except in 'special circumstances in the discretion of the Examiner, Local Fund Accounts.
- An employee of a [Zila Panchayat]permitted to present himself at the [Zila Panchayats]Accountants' Examination shall-
(1) be treated as on duty during the number of days actually required to enable him to attend that examination; and
(2) be entitled to travelling and daily allowances for the Journeys to and from and the halt at the examination centre, at the rates admissible to him :
Provided that the above concessions shall not be allowed for more than one examination.