Short title and comrnencernent.
HARYANA GOVT. GAZ.
(EXTRA.), MAR.
12. 2019
(PHGN. 21,
1940
SAKA)
IIARYANA
COVEllNMENT
LAW AND
LEGISLATIVE OF.PARTMF.NT
Notlflculton
The
12th
March,
2019
No.
L.cg. 12/2019.-The
following
Act
of the
Legislature
of the State of
Haryana
received ?heasser?tofthe
Governorof
Haryana onthe 8th
March, 2019.indis
hereby published for
general information :-
HARYANA
ACT NO. 12 OF 2019
TIIE
IIARYANA
ACCOUNTABILITY OF
PUBLIC FINANCES
ACT,
2019
AN
ACT
to
provide
for accountability
i11 the
financial
administration
of
the State
by way of
nn efficient and
effective system
to
facilitate accountability
through appropriate
accounting and auditing system of
accountableand
auditable
entity and
for
matters connected
therewith or in cid e 11 ta I
the re to. Be it enacted
by
the
Legislature
of the State of
Haryana
in the Seventieth Year of the Republic ofIndiaasfollows:-
1.
(I)
This
Act
may be called the
Haryana Accountability
of Public Finances
Act,
2019.
(2) Itshallcomeintoforceonsuch
date,astheState Government may, by
notification in the Official
Gazette,
specify.
2.
In this
Act,
unless the context otherwise
requires,-
Detimtions. (a)
"accountableandauditablc
entity"
meansallthe
Departments.
Boards, Corporations, Co-operative
Societies.
Universities,
local
authorities, statutory bodies,
public
institutions, andother authorities
established,
controlledorfinanced by theState
Government,
Non-Government
Organizations
which receive
grant-in- aid or contribution
from
State Government andall those entities that receive
public monies from the Stale Government inanyform
including organizations
which receive funds from
the consolidated
fund or the
State:
95
.....
.
.
?
0
'
• '
..
::,
?
,
(b} (c) (d) (e) (?
(g) (h)
"account officer" means
any person, including
those outsourcedorhired.
who has been
assigned
the worktomaintain theaccounts of income and
expenditure including
financial
book-keeping ofanaccountable andaudirablc
entity;
"audit officer" means
any person, including
those outsourcedorhired.
who has been
assigned theworkto
verify theaccountsofincomeand
expenditure
including financial
book-keeping ofanaccountableandauditablc
entity;
"audit" includes pre audit,
concurrent audit. post audit.testaudit.
special
audit, system audit,
performance
audit andsuchother examination ofaccounts. as maybe specified;
"authority"
means anofficer
responsible foradherence tothe
provisions of thisAct for each accountable
and auditublc
entity;
"concurrent audit" means acontinuous audit of accounts of
day-to-day
transactions;
"local
authority"
means a
municipal corporation.
municipal
council.
municipal committee, Town
Improvement
Trust. Gram
Panchayat, Panchayat
SarnitiorZila Parishad
constituted
underthe
relevantlawfor thetime
being in
force:
"local
fund" means- (i)
revenues administered by
accountable and auditablc
entity
"hich
by lawor rule
having theforceoflawcomeunderthecontrol of State Government, whether in
regard to
proceedings generally orto
specific
matterssuchasthe sanctioning of
budget,
sanction for
creating or
tillingupof
particularpost or the rules
relating toleave,
pl·ns11i11
ctc.:
96
Audit of accounts. Scparauon of State Audit
and State Accounts Wing
Forms of
accounts.
Consutuuon of flaryana
State Audit and Accounts Services. Liabilny of authority 10 prepare and present
accounts for audit.
()
("'
GN 211940 SAKA)
HARYANA GOVT.GAZ.
(EXTRA.).
MAR.
12·
2019 (PH. ' t hie and auditablc entity
which may be
pecially (ti) therevenueofany
accoun a fi ,.1 hti •
State Gn1,crnment;nou rcu
Y
10.:
• •
f a
program function...
independent
cxarmnanon
o , (1)
"performance
audit means
an and roccdurcs
ofanaccountable
and operation orthe
management
systc_rns
.
:hievingeconomy, efficiency
andauditable entity whether such entity
ts
a effecuvcnew inthe
er.1ployment of available
resources; d r
the
completion
oftran action U) "post
audit" means the detailed
audit conductc
a tcr
.
f 11 ·
I documents
to
ensure that all (k) "pre
audu" means detailed
exam1nat1or? o
.
mancia
.
information is correct before thetranaction rsconducted.
(I) "prescribed"
mean,
prcscnbcd
by
rules madeunderthis Act; ·
..
·
f
rt ·
ing
to
a
specified
item or cric of (m)
"special
audit means
an audit o accounts
pc
airu items
requiring thorough
cxarnmation; ·
I d ove the effectiveness
of a (n) "systems
audit' means an
approach
to cva uatc
an
irnpr
.
· ·
·.1
J J 'thin
the
system
arc effectivesystem
111 order to
verify
that the individua c crncnts Wt
. .
and
suitable 111
achieving
the
stated
objectives
including
Business
Proccs Rc-cngmccnng, (o)
"State" means the State
of
Haryana; (p)
"Slate
Government" means the Government of the State of
I
laryana
mthe administrative
department; (q)
"test audit" means an audit to check
transactions of a
particular type
of
expenditure and
receipt
during
a
specified
period. (r)
"University"
means a
Uruvcrsuy
established or
incorporated by
an Act of the
State Legislature andshall
include
University
established under
Central Act
receiving grant-in-aid or contribution from State
Government for any
purpose.
3.
Notwithstanding anything
to the
contrary
contained
in
this Act and
without
prejudice
to the powers and
functions of the
Comptroller
and
Auditor General
(Duties,
Powers and
Conditions of Service) Act, 197I
(Central
Act
56 of I 97
I).
it shall
be lawful to conduct an audit of accountable and auditablc
entity
in the manner
provided
by
or under this Act and to recover the cost of audit in respect ofsuch
accountableand
auditable
entity
in such manner, as
may be
prescribed.
4.
(1)
There shall
be an Audit
Wing
and Accounts
Wing
headed
by
the
Director,
Audtt and Director, Accounts
rcspccuvcly
and shall work under the
supervision
of
Admimstratrvc
Secretary to
Government.
Haryana,
Fmancc
Department.
(2) Themannerofaudit and
maintenance of accounts of each
accountable and
auduable entity orofany specific
activity
shall
be
such, as
may be
prescribed.
5. The
Forms in which the accounts are to be
maintained,
including
accrual system of accounting,
Enterprise
Resource
Planning
tools and
deployment
of
appropriate
technology
shall
be such, as
maybe
prescribed.
6.
(
1)
The
State
Government shall constitute the
Haryana
State Audit and
Accounts Services. The
mode of recruitment and
conditions of
service of the
members of the
Service shall be such, as
maybe
prescribed.
(2) TheLocal
Audit
Department prior
to the commencement of
this Act
shall
hereinafter be
known as the State Audit
Department.
The
Director. Local Audit
functioning
before the commencement
of
this Act shall
continue as the
Director,
State Audit
Department. 7, (I) Theaccounts
relating
to the
financial year shall be
prepared
and
presented
for audit by the
authority
within three months
after the end of
each
financial year, in such
form and
in such manner, as
may be
prescribed.
(2) The
authority
shall
furnish certified
financial disclosure
by
the
30th June each year including
details of the
various bank accounts of the
accountable and
auditable
entity along
with the
following
details- (i)
public
funds
deposited
in the
various bank accounts; (ii)
interest
thereon;
and (iii)
utilization as on date
and
future
expenditure plan. J ' -:
HARYANA GOVT. GAZ.
(EXTRA.),
MAR.
12,
2019
(PHGN.
21,
1940
SAKA)
(3) TheState
Govern t ·
hh Id auditabl ·. men
may
wit o release of
funds to
any accountable and of fi1
e_ e1ntity which fails to furnish accounts for audit on
expiry of
three monthsfrom theend mancia
year. b h
(4)
.
The
Sta?e Government shall
take necessary actiontorecoverthelossasidentified Y teAudit Officersmsuch manner, as
may be
prescribed.
.
(5)
.
The
authority
shall check thatthe
public
funds
provided to anyaccountable and auditable
entity
f?r_a_ specific purpose
are
spent in thefinancial year, failing
which, the State Government may
uunate examinationintotheeconomy, efficiency and effectiveness with
which the resources have been utilized and after
giving an
opportunityof
being
heard,may-
(i) callforan
explanationfornon-utilization
within thefinancial year;
(ii) callfor
explanation forthe
delay; (iii)
withdraw thefunds allocated by the
State, along with interest incurredon such
funds and
deposit thesameinabank
account designated
by the State Government:
Provided that thefunds
withdrawn
abovemay be released
by
the State Government onsubmission
ofa
request by the accountable
and auditable
entity
along withaconcrete action
plan for utilization:
Provided
further thatnofunds shall bewithdrawn
contrary to the provisionsof theConstitution ofIndiaor any other law forthetime
being
in force.
8.
(1)
The
State Government may,by notification intheOfficial
Gazette, make rules to
carry outthe
purposes of this Act.
(2) In
particularandwithout
prejudice to the
generality of
the
foregoing power, the
Government may make
rules
providingfor:
-
(a} the
mannertorecover the costof
audit under section
3;
(b) the
mannerofaudit and maintenance of
accounts under sub-section (2) of section 4;
(c) theFormiswhich the accounts aretobe maintained
under section 5;
(d) theformand
manner for
preparing and
presentingthe
accounts for audit under sub-section (l) ofsection 7;
(e) the
mannerforrecovery of lossunder sub-section (4) ofsection 7;
(f) anyother
matter which has tobeor maybe
prescribed by rules made
under this Act. Power tomake rules.
97
MEENAKSHIl.MEHTA, Secretary toGovernment, Hary:ma, Law and
Legisbtive Department. 56949-L.R.-HG.P..Chd