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act 012 of 2003 : CCI (Form of Annual Statement of Accounts) Rules, 2009

CCI (Form of Annual Statement of Accounts) Rules, 2009

ACTNO. 12 OF 2003
03 March, 2011

In exercise of the powers conferred by clause (k) of sub-section (2) of Section 63 read with sub-section (1) of Section 52 of the Competition Act, 2002 (12 of 2003) the Central Government hereby makes the following rules, namely:

Section 1. Short title and commencement

(1) These rules may be called the Competition Commission of India (Form of Annual Statement of Accounts) Rules, 2009.

(2) They shall come into force on the date of their publication in the Official Gazette.

Section 2. Definitions

(1) In these rules, unless the context otherwise requires,

(a) Act means the Competition Act, 2002 (12 of 2003);

(b) Commission means the Competition Commission of India established under sub-section (1) of Section 7 of the Act;

(c) Fund means the Competition Fund constituted under sub-section (1) of Section 51 of the Act;

(d) Form means Form annexed to these rules;

(e) Schedule means the Schedule to the form annexed to these rules;

(f) Year means the financial year beginning on 1st April and ending on 31st March of the year immediately following.

(2) The words and expressions used in these rules but not defined shall have the same meanings respectively assigned to them in the Act.

Section 3. Forms of Financial Statements

The Commission shall maintain its accounts in the Form of financial statements annexed to these rules. In maintaining the financial statements, the Commission shall follow the instructions and accounting principles as are indicated by the Central Government from time to time.

Section 4. Incurring of Expenditure by the Commission

Every officer of the Commission incurring or authorizing expenditure from the Competition Fund should be guided by the Standards of financial propriety and other rules of General Financial Rules, 2005.

Section 5. Annual Statement of Accounts

(1) At the end of a period of twelve months ending with 31st March of every year, the Commission shall prepare the following financial statements along with necessary schedules, notes on accounts and significant accounting policies in accordance with the notes and instructions for compilation of financial statements prescribed by Government of India, Ministry of Finance, Controller-General of Accounts as modified and annexed to these rules:

(i) balance sheet,

(ii) income and expenditure account,

(iii) receipt and payment account.

(2) The balance sheet, income and expenditure account and receipt and payment account and the schedules referred to in sub-rule (1), shall be approved and adopted by the Commission or a Committee authorised by the Commission in this behalf and, for purposes of authentication, be signed by the Chairman and one Member of the Commission.

(3) The approved accounts of the Commission shall be forwarded by the Commission to the Comptroller and Auditor-General of India or any other person appointed by him on his behalf within three months after the expiry of the year for the purposes of audit.

(4) The annual accounts of the Commission, as certified by the Comptroller and Auditor General of India or any other person appointed by him in his behalf, together with the audit report thereon after adoption by the Commission shall be forwarded to the Central Government for laying before both the Houses of Parliament.

Section 6. Maintenance of Accounts etc

The Commission shall preserve the balance sheet, income and expenditure account, schedules to above statements, and the receipt and payment account, referred to in sub-rule (1) of Rule 4 for a minimum period of ten years, following the year to which they relate.

Form of Financial Statements

(See Rule 3)

Name of Entity:Competition Commission of India

Balance Sheet for the period/year ended

(Amount Rs.)

FUND AND LIABILITIES

Schedule

Current Year

Previous Year

Fund

1

Reserves and Surplus

2

Earmarked/Endowment Funds

3

Secured Loans and Borrowings

4

Unsecured Loans and Borrowings

5

Deferred Credit Liabilities

6

Current Liabilities and Provisions

7

Total

Assets

Fixed Assets

8

Investments From Earmarked/Endowment Funds of CCI

9

Investments Others

10

Current Assets, Loans and Advances

11

Miscellaneous Expenditure

(to the extent not written of or adjusted)

Total

Significant Accounting Policies

22

Contingent Liabilities and Notes on Accounts

23

For Competition Commission of India

MEMBER

CHAIRMAN

Place: Delhi

Date:

Receipt and Payment accounts for the period/year ended

(See Rule 5)

(Amount-Rs)

Receipts

Current Year

Previous Year

Payments

Current Year

Previous Year

I. Opening Balances

(a) Cash in Hand

(b) Bank Balance

(i) In Current Accounts

(ii) In Deposit Accounts

(iii) Saving Accounts

II. Grants Received

(d) From Government of India

(e) From State Government

(f) From Other Sources (Details)(Grants for Capital and Revenue Expenditure to be shown separately)

III. Income on Investment from

(a) Earmarked/Endow Funds

(b) Own Funds (Other investments)

IV. Interest Received

(i) On Bank deposits

(ii) Loans, advances etc.

V. Other Income (specify)

VI. Amount Borrowed

VII. Any other receipts (give details)

I. Expenses

(a) Establishment expenses (corresponding to Sch. 18)

(b) Administrative Expenses (Corresponding to Sch. 19)

II. Payment made against funds for various projects

(Name of the fund or project should be shown along with the particulars of payment made for each project)

III. Investments and Deposits Made

(a) Out of Earmarked/Endowment funds

(b) Out of own Funds (Investment-others)

IV. Expenditure on Fixed Assets and Capital Work-in-Progress

(a) Purchase of fixed Assets

(b) Expenditure on Capital Work-in-progress

V. Refund of surplus money/loans

(a) To the Government of India

(b) To the State Government

(c) To other providers of funds

VI. Finance Charges (Interest)

VII. Other Payments (Specify)

VIII. Closing Balances

(a) Cash in Hand

(b) Bank Balances

(i) In Current Accounts

(ii) In Deposit Accounts

(iii) Savings Accounts

Total

Total

For Competition Commission of India

MEMBER

CHAIRMAN

Income and Expenditure Accounts

For the period/year ended

(See Rule 5)

(Amount-Rs)

Income

Schedule

Current Year

Previous Year

Grants/Subsidies

12

Fees/Subscriptions

13

Income from investments (Income on invest, from earmarked/endow funds transferred to funds)

14

Income from Royalty, Publications etc.

15

Interest earned

16

Other income

17

Total (A)

Expenditure

Schedule

Current Year

Previous Year

Establishment Expenses

18

Other Administrative Expenses, etc

19

Expenditure on Grants, subsidies etc.

20

Interest

21

Total (B)

Balance being excess of Income over Expenditure (A-B) Transfer to Special Reserve (Specify each) Transfer to/from General Reserve

Balance being Surplus (Deficit) carried to Corpus/Capital Fund

Significant Accounting Policies

22

Contingent Liabilities and Notes on Accounts

23

For Competition Commission of India

MEMBER

CHAIRMAN

Place: Delhi

Date:

Competition Commission of India

Schedules forming part of balance sheet as at

(See Rule 5)

SCHEDULE-I
Fund

(Amount-Rs)

Current Year

Previous Year

Balance as at the beginning of the year

Add: Contributions towards fund

Add/(Deduct): Balance of net income/(expenditure) transferred from the Income and Expenditure Account

Balance as at the Year-End

SCHEDULE-II
Reserves and Surplus

(Amount-Rs)

Current Year

Previous Year

1. Capital Reserve

As per last Account

Addition during the year

Less: Deductions during the year

2. Revaluation Reserve

As per last Account

Addition during the year

Less: Deductions during the year

3. Special Reserves

As per last Account

Addition during the year

Less: Deductions during the year

4. General Reserve

As per last Account

Addition during the year

Less: Deductions during the year

Total

SCHEDULE-III
Earmarked/Endowment Funds

(Amount-Rs)

Fundwise Break up

Totals

Fund WW

Fund XX

Fund YY

Fund ZZ

Current Year

Previous Year

(a) Opening balance of the funds

(b) Additions to the Funds:

(i) Donations/grants

(ii) Income from investments made on account of funds

(iii) Other additions (specify nature)

Total (a+b)

(c) Utilisation/Expenditure towards objectives of funds

(i) Capital Expenditure

- Fixed Assets

- Others

Total

(ii) Revenue Expenditure

- Salaries, Wages and allowances etc.

- Rent

- Other Administrative Expenses

Total

Total (c)

Net balance as at the year-end (a+b c)

Notes. (1) Disclosures shall be made under relevant heads based on conditions attaching to the grants.

(2) Plan Funds received from the Central/State Governments are to be shown as separate Funds and not to be mixed up with any other Funds.

SCHEDULE-IV
Secured Loans and Borrowings

(Amount Rs)

Current Year

Previous Year

1. Central Government

2. State Government (Specify)

3. Financial Institutions:

(a) Terms Loans

(b) Interest accrued and due

4. Banks:

(a) Term Loans

- Interest accrued and due

(b) Other Loans (specify)

- Interest accrued and due

5. Other Institutions and Agencies

6. Debentures and bonds

7. Others (Specify)

Total

Note: Amounts due within one year

SCHEDULE-V
Unsecured Loans and Borrowings

(Amount Rs)

Current Year

Previous Year

1. Central Government

2. State Government

3. Financial Institutions:

4. Banks:

(a) Term Loans

(b) Other Loans (specify)

5. Other Institutions and Agencies

6. Debentures and bonds

7. Fixed Deposits

8. Others (Specify)

Total

Note: Amounts due within one year

SCHEDULE-VI
Deferred Credit Liabilities

(Amount-Rs)

Current Year

Previous Year

1. Acceptances secured by hypothecation of capital equipment and other assets

2. Others

Total

Note: Amounts due within one year

SCHEDULE-VII
Current Liabilities and Provisions

(Amount-Rs)

Current Year

Previous Year

A. CURRENT LIABILITIES

1. Acceptances

2. Sundry creditors:

(a) For Goods

(b) Others

3. Advances Received

4. Interest accrued but not due on:

(a) Secured Loans/borrowings

(b) Unsecured Loans/borrowings

5. Statutory Liabilities:

(a) Overdue

(b) Others

6. Other Current Liabilities

Total (A)

B. PROVISIONS

1. For Taxation

2. Gratuity

3. Superannuation/Pension

4. Accumulated Leave Encashment

5. Trade Warranties/Claims

6. Others (specify)

Total (B)

Total (A+B)

SCHEDULE-VIII
Fixed Asset

Gross Block

Depreciation

Net Block

Description

Cost as at beginning of the year Rs

Additions during the year Rs

Deductions/Adjustments durint the year Rs

Cost at the Year end Rs

As at the beginning of the year Rs

During the year

Deductions/Adjustments during the year Rs

Total up to the year end Rs

As at the current year-end

As at the previous year-end

A. FIXED ASSETS

1. Land:

(a) Freehold

(b) Leasehold

2. Buildings:

(a) On freehold land

(b) On leasehold land

(c) Ownership Flat/Premises

(d) Superstructures on land not belonging to the entity

3. Plant machinery and equipment

4. Vehicles

5. Furniture and fixtures

6. Office Equipments

7. Computers/Peripherals

8. Electrical Installations

9. Library books

10. Tubewells and W Supply

11. Other fixed assets

Total of Current Year

Previous Year

Capital work in progress

Total

SCHEDULE-IX
Investments from Earmarked/Endowment Funds

(Amount-Rs)

Current Year

Previous Year

1. In Government Securities

2. Other approved Securities

3. Shares

4. Debentures and Bonds

5. Subsidiaries and Joint Ventures

6. Others (to be specified)

Total

SCHEDULE-X
Investments Others

(Amount-Rs)

Current Year

Previous Year

1. In Government Securities

2. Other approved Securities

3. Shares

4. Debentures and Bonds

5. Subsidiaries and Joint Ventures

6. Others to be specified)

Total

SCHEDULE-XI
Current Assets, Loans, Advances etc.

Current Year Rs

Previous Year Rs

CURRENT ASSETS, LOANS, ADVANCES ETC.

A. Current Assets:

1. Sundry Debtors

(a) Debts Outstanding for a period exceeding six months

(b) Others

2. Cash balances in hand (including cheques/drafts and imprest)

3. Bank Balances

With Scheduled Banks:

- In Current Accounts

- In Deposit Accounts (incl. margin money)

- On Savings Accounts

4. Post Office-Savings Accounts

Total (A)

B. Loans, Advances and Other Assets:

1. Loans to:

(a) Staff

(b) Other Entities engaged in activities/objectives similar to that of the Entity

(c) Other (specify)

2. Advances and other amount recoverable in cash or in kind or for value to be received:

(a) On Capital Account

(b) Prepayments

(c) Others

3. Income Accrued

(e) On Investments from Earmarked/Endownment Fund

(f) On Investments-others

(g) On Loans and Advances

(h) Others (includes income due unrealized Rs )

4. Claims Receivable

Total (B)

Total (A+B)

SCHEDULE-XII
Grants/Subsidies

(Irrevocable Grants and Subsidies Received)

(Amount-Rs)

Current Year

Previous Year

(1) Central Government

(2) State Government(s)

(3) Government Agencies

(4) Institutions/Welfare Bodies

(5) International Organisations

(6) Others (Specify)

Total

SCHEDULE-XIII
Fees/Subscriptions

(Amount-Rs)

Current Year

Previous Year

(1) Entrance Fees

(2) Filing Fees

(3) Seminar/Program Fees

(4) Consultancy Fees

(5) Others (Specify)

Total

Note. Accounting Policies towards each item are to be disclosed

SCHEDULE-XIV
Income from Investments

(Income on Invest. From Earmarked/Endowment Funds transferred to Funds)

(Amount-Rs.)

Investment from earmarked fund

Investment-others

Current Year

Previous Year

Current Year

Previous Year

(1) Interest

(a) On Government Securities

(b) Other Bonds/Debentures

(2) Dividends

(a) On Shares

(b) On Mutual Fund Securities

(3) Rents

(4) Others (Specify)

Total

Transferred to Earmarked/Endowment Funds

SCHEDULE-XV
Income from Royalty, Publication etc.

(Amount-Rs)

Current Year

Previous Year

(1) Income from Royalty

(2) Income from Publications

(3) Others (specify)

Total

SCHEDULE-XVI
Interest Earned

(Amount-Rs)

Current Year

Previous Year

(1) On Term Deposits:

(a) With Scheduled Banks

(b) With Non-Scheduled Banks

(c) With Institutions

(d) Others

(2) On Savings Accounts:

(a) With Scheduled Banks

(b) With Non-scheduled Banks

(c) Post Office Savings Accounts

(d) Others

(3) On Loans:

(a) Employees/Staff

(b) Others

(4) Interest on Debtors and Other Receivables

Total

Note. Tax deducted at source to be indicated

SCHEDULE-XVII
Other Income

(Amount-Rs)

Current Year

Previous Year

(1) Profit on Sale/disposal of Assets:

(a) Owned assets

(b) Assets acquired out of grants, or received free of cost

(2) Fees for Miscellaneous Services

(3) Miscellaneous income

Total

SCHEDULE-XVIII
Establishment Expenses

(Amount-Rs)

Current Year

Previous Year

(a) Salaries and Wages

(b) Allowances and Bonus

(c) Contribution to Provident Fund

(d) Contribution to Other Fund (specify)

(e) Staff Welfare Expenses

(f) Expenses on Employees' Retirement and Terminal Benefits (g) Others (specify)

Total

SCHEDULE-XIX

Other Administrative Expenses

(Amount-Rs)

Current Year

Previous Year

(a) Purchases

(b) Labour and processing expenses

(c) Cartage and Carriage Inwards

(d) Electricity and power

(e) Water charges

(f) Insurance

(g) Repairs and Maintenance

(h) Rent of Building (Office Premises)

(i) Rent, Rates and Taxes

(j) Vehicles Running, Maintenance or Hiring charges

(k) Postage, Telephone and Communication Charges

(l) Printing and Stationery

(m) Travelling and Conveyance Expenses

(n) Expenses on Seminar/Workshops

(o) Subscription Expenses

(p) Expenses of Fee

(q) Auditors Remuneration/Legal Fee

(r) Hospitality Expenses

(s) Professional Charges

(t) Provision for Bad and Doubtful Debts/Advances

(u) Irrecoverable Balances return off

(v) Packing Charges

(w) Freight and Forwarding. Expenses

(x) Distribution Expenses

(y) Advertisement and Publicity

(z) Others (to be specified)

Total

SCHEDULE-XX
Expenditure on Grants, Subsidies etc.

(Amount-Rs)

Current Year

Previous Year

(a) Grants given to Institutions/Organisations

(b) Subsidies given to Institutions/Organisations

Total

Note. Name of the Entities, their Activities along with the amount of Grants/subsidies are to be disclosed.

SCHEDULE-XXI
Interest

(Amount-Rs)

Current Year

Previous Year

(a) On Fixed Loans

(b) On Other Loans (including Bank Charges)

(c) Others (specify)

Total

SCHEDULE-XXII
Significant Accounting Policies (Illustrative)

1. Accounting Convention. The financial statements are prepared on the basis of historical cost convention, unless otherwise stated and on the accrual method of accounting. .

2. Investments

2.1 Investments classified as long term investments are carried at cost. Provision for decline, other than temporary, is made in carrying cost of such investments.

2.2 Investments classified as Current are carried at lower of cost and fair value. Provision for shortfall on the value of such investments is made for each investment considered individually and not on a global basis.

2.3 Cost includes acquisition expenses like brokerage, transfer stamps.

3. Fixed Assets

3.1 Fixed Assets are stated at cost of acquisition inclusive of inward freight, duties and taxes and incidental and direct expenses related to acquisition. In respect of projects involving construction, related pre-operational expenses (including interest on loans for specific project prior to its completion), form part of the value of the assets capitalized.

3.2 Fixed Assets received by way of non-monetary grants (other than towards the Corpus Fund), are capitalized at values stated, by corresponding credit to Capital Reserve.

4. Depreciation

4.1 Depreciation is provided on straight-line method as per rates specified in the Income Tax Act, 1961 except depreciation on cost adjustments arising on account of conversion of foreign currency liabilities for acquisition of fixed assets, which is amortized over the residual life of the respective assets.

4.2 In respect of additions to/deductions from fixed assets during the year, depreciation is considered on pro-rata basis.

4.3 Assets consisting Rs 5000 or less each are fully provided.

5. Miscellaneous expenditure. Deferred revenue expenditure is written off over a period of 5 years from the year it is incurred.

6. Accounting for sales. Sales include excise duty and are net of sales returns, rebate and trade discount.

Section 7. Government Grants/Subsidies

7. Government Grants/Subsidies

7.1 Government grants of the nature of contribution towards capital cost of setting up projects are treated as Capital Reserve.

7.2 Grants in respect of specific fixed assets acquired are shown as a deduction from the cost of the related assets.

7.3 Government grants/subsidy are accounted on realization basis.

Section 8. Foreign currency transactions

8. Foreign currency transactions

8.1 Transactions denominated in foreign currency are accounted at the exchange rate prevailing at the date of the transaction.

8.2 Current assets, foreign currency loans and current liabilities are converted at the exchange rate prevailing as at the year end and the resultant gain/loss is adjusted to cost of fixed assets, if the foreign currency liability related to fixed assets, and in other cases is considered to revenue.

Section 9. Lease

Lease rentals are expensed with reference to lease terms.

Section 10. Retirement Benefits

10. Retirement Benefits

10.1 Liability towards gratuity payable on death/retirement of employees is accrued based on actuarial valuation.

10.2 Provision for accumulated leave encashment benefit to the employees is accrued and computed on the assumption that employees are entitled to receive the benefit as at each year end.

SCHEDULE-XXIII

Contingent Liabilities and Notes on Accounts (Illustrative)

1. Contingent liabilities

1.1 Claims against the Entity not acknowledged as debts Rs .

(Previous year Rs )

1.2 In respect of:

Bank guarantees given by/on behalf of the Entity Rs .

(Previous year Rs )

Letters of Credit opened by Bank on behalf of the Entity Rs .

(Previous year Rs. )

Bills discounted with banks Rs

(Previous year Rs )

1.3 Disputed demands in respect of:

1.4 In respect claims from parties for non-execution of orders, but contested by the Entity-Rs (Previous year Rs )

2. Capital commitments

Estimated value of contracts remaining to be executed on capital account and not provided for (net of advances) Rs (Previous year Rs )

3. Lease obligations

Future obligations for rentals under finance lease arrangements for plant and machinery amount to Rs (Previous year Rs )

4. Current assets, loans and advances. In the opinion of the Management, the current assets, loans and advances have a value on realization in the ordinary course of business, equal at least to the aggregate amount shown in the Balance Sheet.

5. Taxation. In view of there being no taxable income under Income Tax Act, 1961, no provision for Income tax has been considered necessary.

Current Year

Previous Year

6. Foreign Currency Transactions

6.1 Value of Imports calculated on C.I.F Basis:

Purchase of finished Goods.

Raw Materials & Components (Including in transit)

Capital Goods

Stores, Spares and Consumables

Expenditure in foreign currency:

(d) Travel

(e) Remittances and Interest payment to Financial Institutions/Banks in Foreign Currency

(f) Other expenditure:

- Commission on Sales

- Legal and Professional Expenses

- Miscellaneous Expenses

Earnings:

Value of Exports on FOB basis

Remuneration to auditors:

As Auditors

- Taxation matters

- For Management services

- For certification

Others

7. Corresponding figures for the previous year have been regrouped/rearranged, wherever necessary.

8. Schedules 1 to 23 are annexed to and form an integral part of the Balance Sheet as at and the Income and Expenditure Account for the year ended on that date.

1 Ministry of Corporate Affairs, Noti. No. G.S.R. 204(E), dated March 27, 2009, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th March, 2009, pp. 14-31, No. 174.