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State of Rajasthan - Act

The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

RAJASTHAN
India

The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

Rule THE-RAJASTHAN-LAND-REFORMS-AND-RESUMPTION-OF-JAGIRS-COMPENSATION-AND-REHABILITATION-BOND-RULES-1956 of 1956

Published on 21 November 1956
Commenced on 21 November 1956
[This is the version of this document from 21 November 1956.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956Published vide Notification No. 25500/F.4 (203) Revenue/A/55, dated 21-11-1956, Published in Rajasthan Gazette Part 4-C, dated 10-1-1957In exercise of the powers conferred by clauses (ff) and (gg) of sub-section (2) of section 48 of the Rajasthan Land Reforms and Resumption of Jagirs Act, the Government of Rajasthan is pleased to make the following Rules :-Chapter-I Preliminary

1. Short title and Commencement.

- These rules may be called the Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956, and shall be deemed to have come into force with immediate effect.

2. Definitions.

(1)In these rules, the expression 'Act' means the Rajasthan Land and Reforms and Resumption of Jagirs Act, 1952 (No. VI of 1952), as amended from time to time and the expression 'Form' means a form annexed to these rules.

(2)In these rules, unless the context otherwise requires, words and expressions defined in the Act shall bear the meaning assigned to them under the Act.Chapter-II Payment of Compensation

3. Compensation to be by Cash or Bonds.

- Subject to the other provisions of these and the Rajasthan Land and Reforms and Resumption of Jagirs Rules, 1954, the compensation and rehabilitation grant including the additional rehabilitation grant finally determined as payable to a Jagirdar or a co-sharer under the Act, will be paid in cash or in negotiable bonds or partly in cash or partly in bonds, as the Jagir Commissioner, [XXX] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the District, as the case may be, may in each case decide on the application of the Jagirdar concerned. [The Bonds for compensation and rehabilitation grant including the additional rehabilitation grant payable under clause (3) of the Third Schedule] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62] to the Act shall be called the "Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds" and the Bonds for the additional rehabilitation grant payable under section 38E of the Act shall be called the "Rajasthan [Jagir Resumption Additional Rehabilitation Bonds"] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62].

4. [ Denominations of the Bonds and Interest. [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]

(1)The Bonds shall be issued in the following denominations:-

	Nomenclature of the Bonds	Denominations in which they will be issued.
(a)	Rajasthan Jagir Resumption Compensation & RehabilitationBonds	50/-, 100/-, 200 -, 500/, 1,000/-, 5,000/- 10,000/- &25,000/-.
(b)	Rajasthan Jagir Resumption Additional Rehabilitation Bonds(yearly Series)	50/-, 100/-, 200/-, 500/- & 1,000/-
(c)	Rajasthan Jagir Resumption Additional Rehabilitation Bonds(Half yearly Series)	50/-, 100/-, 200/-, 500/, 1,000/-& 5,000/-

(2)The Bonds shall bear simple interest at the rate of 2½% per annum on the principal that has not become payable, calculated from the date of resumption. No interest shall be payable on any amount of principal beyond the date on which its payment fell due even though the sum is not realised by the holder of the bond.]

5. Instalments.

(1)[The principal of the Rajasthan Jagir Resumption Compensation and Rehabilitation Bond] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62] shall be paid in 15 equal instalments or in 30 equal half-yearly instalments at the option of the Jagirdar along with the interest then accrued due on the bond. The first annual payment shall become due on the expiry of one year/ from the date of resumption and the first half-yearly payment shall become due on the expiry of six months from the date of resumption:Provided that any bond may be redeemed at an earlier date at the option of the Government.

(2)[ The principal of the Rajasthan Jagir Resumption Additional Rehabilitation Bonds shall be paid in 3 equal yearly instalments or in 6 equal half-yearly instalments at the option of the Jagir along with the interest then accrued due on the bond. The first annual payment shall become due on the expiry of 16 years from the date of resumption and the first half-yearly payment shall become due on the expiry of 15 years and 6 months from the date or resumption:Provided that any bond may, at the option of the Government be redeemed by it an earlier date so however that such earlier date shall not be before the expiry of 15 years from the date of resumption.] [Substituted by Notification No. F.1 d(73) Revenue/A/61, dated 24-9-62, Published in Rajasthan part IV-C, Supplement, Gazette date 01-11-62]

6. Interim Compensation to be deducted.

- The amount of interim compensation and rehabilitation grant paid to the Jagirdar since the date of resumption to the date of delivery of the bond shall be recouped from the total amount of compensation and rehabilitation grant.Simple interest at 21½% accrued on the interim compensation and rehabilitation grant paid to the Jagirdar, shall be paid to him in cash immediately after the delivery of the bond.

7. When payable.

- The instalments due on a bond from the date of its enfacement shall be payable on presentation from and after the first date of the yearly or half-yearly instalment which falls next after the delivery of the bond to the Jagirdar:Provided that if one or more instalments have already fallen due before the delivery of the bond, these instalments shall be payable immediately after the delivery of the bond.

8. Where payable.

- The instalments shall be payable at the treasury in Rajasthan at which the bond is enfaced for payment of the instalments.

9. Redemption of Bonds.

(1)In case the Government opts to redeem any class or classes of bonds before they are paid-up under rule 5, the Government will decide what amount, if any, is available for the redemption of the bond. They will inform the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] of the amount and the class of bonds, if any, which are to be redeemed, not later than four months before the proposed date of redemption. The [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] will arrange, as soon as possible, for the drawing of lots and will on the completion of the draw, send a list of the bonds drawn and to be redeemed to the Finance Secretary to the Government of Rajasthan so as to reach him at least two months before the date on redemption. The list will show the names of the treasuries at which the bonds are enfaced the Finance Secretary will cause this list to be published in the Rajasthan Gazette and in one or more important newspapers circulating in the areas comprising the treasuries at which the bonds are enfaced and will, at the same time, send a notice of discharge to the treasuries concerned and also to the [Public Debt Officer, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] not later than one month before; the date of the redemption.

(2)In redeeming the bonds, priority shall ordinarily be given to the bonds held by the Jagirdars entitled small amounts as compensation and rehabilitation grants.

10. Procedure for payment of bonds and discharge thereof.

- In the case of complete redemption of bonds, the procedure laid down in Chapter VIII of the Government Securities Manual for the payment of terminable loans will be followed at the treasuries as regards the payment of the outstanding amount of the principal of the bonds. The discharged bonds shall, as in the case of other Rajasthan Government Securities, be forwarded to the [Public Debt Office, Jaipur.] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] through the Accountant General, Rajasthan.Chapter-III Indent and Distribution of Bonds

11. Issue of Bonds.

- The bonds shall be issued by the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] on a requisition made by the Jagir Commissioner [x x x] [Deleted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] or the Collector of the district as the case may be and shall be transmitted by the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] to the Treasury Officer of the district indicated by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may, in the indent for the purpose.The bonds shall be enfaced for payment of instalments at such treasury as may be indicated in the indent furnished by the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district.

12. Indent for Bonds.

(1)After the amount of compensation and rehabilitation grant payable to a Jagirdar has been finally determined, and entries made in the Registers in Forms No. 17 and 17-A, the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or Collector of the district, as the case may be, shall have an indent for bonds in Form No. 13 prepared in [four copies,] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] showing the denomination and number of bonds payable to each Jagirdar. The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district or an officer duly empowered by him in this behalf, shall fill in columns 1 to 17 only and sign and seal each copy after satisfying himself that the entries have been correctly shown therein and shall enter in words in his own hand-writing the total value of bonds indented, both in the original and copies thereof. He shall despatch [four copies] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] to the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] for compliance and retain the original which shall be maintained in the form of a Bond Register, each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms and each such copy shall bear the page number of the original form from which it has been prepared.

(2)The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] and the Collector of the district shall also maintain an abstract Register of indents for bonds in Form No. 14.

13. Indents not to be despatched after the 26th.

- The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] and the Collector of the district, as the case may be, shall not despatch any indent for bonds to the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] after the 26th day of a month.

14. Consignment of Bonds.

- The [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] shall on receipt of the indent in [triplicate,] [Substituted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] retain one copy and forward the other [two copies] [Substituted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] together with the consignment of bonds indented to the Treasury Officer of the district to which the indent relates, after entering in columns 18 to 27 of the indent the particulars of the bonds, issued.

15. Intimation of despatch of Bonds.

- The [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] shall also send an intimation of despatch of the consignment in Form No. 13-A [in duplicate] [Substituted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] to the Treasury Officer and a copy to the Collector of the district as well as to the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66].

16. [ Intimation of receipt of Bonds. [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74]

- Immediately in receipt of the consignment of bonds and the indent in duplicate, the Treasury Officer shall verify the contents of consignment of bonds, filling in column 28 and signing in column 29 in both the copies and he shall send one copy to the Collector of district, and keep the other copy in a guard file in the order of its receipt. The duplicate copy of the advice received in Form 13-A shall be verified and returned to the Public Debt Office, Jaipur as an acknowledgement for the bonds received.]

17. Bonds to be deposited in Double Lock.

- The Treasury Officer shall deposit the bonds so received in the Treasury double lock, and send an intimation to the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] and the Collector of the district of the receipt of the particular indent in the manner provided in rule 18. In case of non-receipt of the indent in full, the Treasury Officer shall given intimation thereof to the Jagir Commissioner or [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] the Collector of the district, as the case may be, who will then correspond in the matter with the [Public Debt Office, Jaipur.] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62]

18. Entries of the Bonds received and distributed.

(1)The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may be, shall on receipt of intimation in Form No. 13-A enter the number and date of intimation, the number of the bonds of each denomination and the total value thereof in the Register in Form No. 14. The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may be, shall also enter in columns 18 to 28 of the Register in Form No. 13, against each relevant entry the serial number of the bonds received on the basis of the receipted indent from the Treasury in Form No. 13.

(2)The Collector of the district concerned shall keep the receipted indent in Form No. 13 to be received by him from the Treasury under rule No. 16 and also the advice of despatch to be received by him in Form No. 13-A under rule 15 in a guard file, and on the basis of these, shall cause necessary entries to be made in a Register in Form No. 14 to be maintained for the purpose by him.

(3)The Collector or an officer duly authorised by him in this behalf shall, on each day of the issue of the bonds, take the indent file in Form No. 13 and draw on the basis of entries in the said file, such of the bonds as are to be issued on that date and sign the Treasury double lock Register in Form No. 15 in Part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same Register. He shall not, under any circumstances, retain any undisposed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited into the Treasury double lock the same day.

(4)A Register shall be maintained in Form No. 15 in two parts in the Treasury where bonds are stocked. Part I shall be divided into separate portions for bonds of each denomination and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in columns 6 to 9 made on issue of the bonds to the Collector or in case of return to the [Public Debt Office, Jaipur.] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] In case a bond is redeposited in the Treasury double lock it shall again be entered in the columns for receipts. Entries in this Register shall be made on each working day on which any bond was received or delivered or transmitted.

(5)The Collector shall maintain a Register in Form No. 15-A and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury or deposited or redeposited therein. The Collector shall sign all the entries for each day and the Treasury Officer's signatures shall be obtained against each entry of deposit of bonds in the Treasury.

19. Verification of Stock.

(1)The Collector of the district or the Sub-Divisional Officer at the district headquarters if empowered in this behalf by the Collector, shall verify the stocks at the end of each month and record a certificate in his own handwriting in the said Register (Form No. 15).

(2)On transfer of the Collector or the S.D.O. as the case may be, the officer taking over charge shall verify the stocks of bonds and record a certificate in his own hand writing in both parts of the register.

(3)On transfer of a Treasury Officer, the officer taking over charge shall verify the stocks of bonds and record a certificate in his own handwriting in both parts of the register in Form No. 15 to the following effect:-"Verified and found correct."

20. [ [Deleted vide Notification No. F.8 (27) Gr-VII/76, dated 10-2-78, Published in Rajasthan part IV-C (I) Gazette date 30-3-78]

xxx]

21. Calculation of interest.

- The Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district, as the case may be, shall calculate simple interest at 2½% per annum on the amount paid or to be paid in cash from the date of resumption to the date of determination of compensation and rehabilitation grant under sections 32 and 38 (d) of the Act or the date of payment whichever is earlier.

22. Distribution of Bonds.

(1)The Collector of the district in which the head quarters of the Jagir are situated, shall issue a notification in Form No. 16 directing the Jagirdars to take delivery of bonds and/ or receive payment in each on a specified date, and paste the notification on the Notice Board of his office. If such Jagirdar/Jagirdars fail to turn up in compliance with the notification on the date specified in the notification, he shall issue a notice in Form No. 16-A. On the date so fixed, the Collector shall deliver the bonds and or make payment in cash through voucher in Form No. 20 to the Jagirdar/Jagirdars or his/ their duly authorised agent/agents and take signatures in token of receipt in the voucher and/ or on Form No. 21, as the case may be. The receipt in Form No. 21 shall be filed along with the claim of the Jagirdar.[(1-A) If the Jagirdar to whom compensation is payable under the Act and in whose name the bonds were indented dies before the full payment of such compensation, and the distribution of such bonds to him. The Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by section 38 of the Act and rule 42-A of the Rajasthan Land and Reforms and Resumption of Jagirs Rules, 1954 to be entitled to receive the compensation, and the Collector shall make the following endorsement on bonds:-Please pay to Shri/Sarvashri .............. being the heir/ heirs of the deceased Jagirdar Shri ............. according to his personal law.Signature of the CollectorDate ............ District .........]

(2)When final order determining the compensation is issued under section 32 (2) of the Act on a date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Form No. 16-A shall be issued by the Collector, one copy of which shall be handed over to the Jagirdar and the other copy duly signed by him, shall be kept for record.

(3)If the notice or notification has been duly made and the Jagirdar does not appear either in person or through a duly authorised agent to receive the bonds until [one month has] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] elapsed from the date for which the notice or notification was made, the bonds shall be returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] by the Treasury Officer along with schedule in Form No. 19 on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).

(4)In case the Collector ceases to function as the distributing authority for the bonds before the expiry of the said period, the undelivered bonds shall be transferred to the custody of the officer authorised by the Government on his behalf. The latter shall then perform all the duties laid down herein for the Collector.

(5)[ In case any bond remains unclaimed for] [Substituted by Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74] [one month] [Substituted by Notification No. F.2 (3) Revenue/Gr-VII/77, dated 14-9-77, Published in Rajasthan part IV-C (I) Gazette date 13-10-77] from the date fixed for delivery, the schedule in Form No. 19 shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the Public Debt Office, Jaipur, which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one copy to the Collector of the [district] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62],

(6)Where bonds are returned to the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] under sub-rule (3) an entry in respect of the same shall be made by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] or the Collector of the district as the case may be, in the Register in Form No. 13 in the remarks column on the basis of this acknowledgement from the [Public Debt Office, Jaipur,] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] in Form No. 19 and the serial number of the bonds shall be entered in the Register in Form No. 17-A and entries made also in columns 19 and 20 of the said Register. On receipt of acknowledgement from the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62], entries shall also be made in columns 21 to 23 of the Register in Form No. 17-A. Similar entries Form No. 13 will be made by the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] the Collector of the district, on receipt of the acknowledgement from the [Public Debt Office, Jaipur] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62].

22A. [ Distribution of bond through Tehsildars. [Added by Notification No. F.1 e(7) Revenue/A/60 dated 4-2-63, Published in Rajasthan part IV-C Supplement 1 Gazette date 14-3-63]

- The Jagir Commissioner may by a special or general order, authorise the distribution of bonds through the Tehsildar incharge of a Tehsil up to such maximum value of bonds payable to an individual Jagirdar as may be specified in such order.

22B. Drawing up of list of persons.

(1)When a Tehsildar has been so authorised the Collector, or his authorised nominee, shall draw up a list of persons to whom bonds are to be delivered through the Tehsildars, showing the full address of the jagirdars and the numbers and denominations of bonds and amount in cash payable in each case.A copy of this list, in triplicate, shall be sent to the Treasury Office:Provided that bonds that have been attached by a competent authority shall not be included in this list up to the amount of such attachment.

22C. Treasury Officer send bonds to Tehsildar.

- On receipt of the list, the Treasury Officer shall draw the bonds entered therein from the double lock and send them along with two copies of the list to the Tehsildar concerned in the same manner as the bonds arc despatched by the Public Debt Office.

22D. Bonds to be entered in register.

(1)On receipt of the bonds, Tehsildar shall enter the bonds in a register maintained in Form No. 15 and deposit them in the double lock chest of his Sub-Treasury. He shall return one copy of the list received by him with a acknowledgment of receipt of the bonds.

(2)The receipt, issue and verification bonds in the Sub-Treasury shall be made in accordance with the provisions of rules 18 and 19.

22E. Issue of notice to Jagirdars and sending of voucher in Form 20 to Treasury Officer.

(1)The Tehsildar shall issue notice to the Jagirdars for taking delivery of bonds and cash on an appointed date at least two weeks after the date of issue of such notice. The notice shall be in Form 16-A.

(2)On the very date of issue of such notice, he shall also forward, for the amount payable in cash a voucher in Form 20 to the Treasury Officer duly completed but without the signature of the claimant Jagirdar.

22F. Return of voucher by Treasury Officer.

- The Treasury Officer shall, within one week of receipt of the voucher return the same to the Tehsildar duly passed for disbursement of the amount.

22G. Distribution of bonds and voucher.

(1)On the appearance of the payee on the appointed date, the bonds shall be disbursed after obtaining a receipt in duplicate in Form 21. Such receipt shall be attested by the officer delivering the bonds. One of such receipts shall be got stampled. This shall be sent to the Dy. Collector or the Dy. Collector, Jagir as the case may be. The duplicate unstamped register shall be kept by the Tehsildar in a file for audit purpose.

(2)The signature of the claimant shall be obtained on the voucher for payment of cash after affixing of revenue stamp by him wherever necessary under the law. The voucher duly attested by the Tehsildar shall then be delivered to the claimant Jagirdar for obtaining payment.

22H. Monthly statements by Tehsildar.

- The Tehsildar shall send monthly statement of issue of bonds and cash payment made, to the Collector specifying the name of claimant Jagirdar, amount and specific at bond or bonds issued and cash payments made in each case, along with the stamped receipts for delivery of bonds.

22I. Return of undisbursed bonds and cash voucher; inspections and verifications.

- If the claimant Jagirdar (i) does not appear after being personally served, or (ii) is reported to have died, or (iii) his where abouts are not known, or (iv) the bonds could not be delivered within six months of their receipt, the bonds and the unpaid cash payment vouchers shall be returned to the Treasury Officer under a registered cover insured for a sum of Rs. 100/-. Suitable remarks shall be recorded in the remarks column in the Register in Form 15 and in other registers maintained by the Teshildar. The Treasury Officer shall send to the Tehsildar an acknowledgment of such receipt along with full description of the bonds. The respective vouchers for payment of cash shall be cancelled under intimation to the Treasury Officer.

(2)All officers while inspecting the Sub-Treasury shall invariably inspect and verify the balance of bonds in hand, check the issue of bonds with the registers, receipt vouchers etc.

(3)The Collector, or the Dy. Collector, Jagir, as the case may be, shall certify to the Jagir Commissioner on the 30th June and the 21st December every year that the Tehsildar has rendered account of all bonds send to him upto six months prior to the date of report showing the value of bons delivered or returned to the Treasury.

(4)The Tehsildars shall exercise the powers of a Collector for purpose of distribution of bonds and payment of cash under these rules.] [Inserted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Chapter-IV Payment of cash and Bonds

23. Procedure for payment in cash.

- Payment in cash under rule 20 shall be made through vouchers in Form No. 20. The books containing vouchers and counterfoils shall be kept in the personal custody of the Collector who shall, before commencing use of a book of vouchers, send intimation to the Treasury Officer in Form No. 20-A. The vouchers will be sent to the Accountant General, Rajasthan, through the Treasury Officer.

24. Account to be rendered by the Treasury Officer.

- The Treasury Officer shall furnish in Form No. 18 to the Collector of the district concerned an account of the vouchers presented and encashed on each day of payment, and the Collector shall, on its receipt, fill in entries in column 23 of the Register in Form No. 17. Statements in Form No. 18 shall be kept in a guard file in the serial order of receipt. Where no payments are made on any day, the Treasury Officer shall despatch a blank statement in Form No. 18. The Collector of the district shall furnish a statement in Form No. 18-A (o the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] at the end of each month. He shall also consolidate the statements so received in Form No. 18 from the Treasury in Form No. 18-B in quadruplicate all the four copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the figures from his Registers, and note the verified amount on the quadruplicate copies of the statement in Form No. 18-B under his dated signatures and return three copies to the Collector who shall then send one copy to the Accountant General by the 20th of each month and transmit one copy to the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] by the 20th of each month. In case there is any difference between the Treasury and departmental figures, the Collector shall institute an enquiry at once and report die result to the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66].Forms 1 to 12 [x x x] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Separate columns for yearly and half-yearly series may be used, if possible.Office of the Jagir Commissioner, RajasthanCollector DistrictForm No. 13(See rules 12, 14 and 16)Indent for Rajasthan Jagir Resumption Compensation and Rehabilitation BondsBearing Yearly, Half-yearly Instalment Cases.

Indent Number .............	Dated ............. 19..
District .........................

N.B. Separate indents should be prepared for bonds bearing yearly and half-yearly instalment cases.

Serial No.	Jagir	Tehsil	Name of Jagirdar with parentage and residence
1	2	3	4

Status whether Jagirdar or co-sharer	Date of resumption of Jagir	Claim No.	Serial No. of Register in Form No. 17-A
5	5A	6	7

Number of bonds of each denomination requiredRs.
50	100	200	500	1,000	5,000	10,000	25,000
8	9	10	11	12	13	14	15

Total value of bonds in rupees	Where to be enfaced for pay office	Date of receipt in Public Debt Office
16	17	18

Serial No. of bonds issued by Public DebtOfficeRs.
50	100	200	500	1,000	5,000	10,000	25,000
19	20	21	22	23	24	25	26

Total value of bonds issued by Public Debt Office	Date of receipt by Treasury Officer	Signature of Treasury Officer in token ofreceipt	Remarks
27	28	29	30

Total value of bonds indented Rupees...............(in words) and in hand of the Jagir Commissioner [xxx] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] Collector.

No. .............

(Date ............. 19 .....)

Forwarded to the Manager, Reserve Bank of India, Public Debt Office, Delhi for compliance.

Date .............	Jagir Commissioner
[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]
Collector, District

No. .............

Date ............. 19 .....

Forwarded to the Treasury Officer ............... after completion of entries in columns 18 to 27 together which consignment of bonds requisitioned as per advice No. .......... dated ...... in Form No. 13-A.Manager,Reserve Bank of IndiaPublic Debt Officer, Delhi[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74]

No. .............

Date ............. 19 .....

Copy forwarded to the Collector, District ........................ after verification of receipts.[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Intimation of Despatch of BondsForm No. 13-A(See rule 15)FromThe Manager,Reserve Bank of India,Public Debt Office,Delhi.ToThe Treasury Officer,District

No. .............

Date ............. 19 .....

A consignment of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds, particulars of which are as follows has been despatched to you on ................

Indenting Officer	District	Indent No.	Date of Indent
1	2	3	4

Serial No. of bonds of each denomination despatchRs.
50	100	200	500	1,000	5,000	10,000	25,000
5	6	7	8	9	10	11	12

Total value of bonds	Instalment payable yearly/half-yearly	No. of packets, parcels or boxes despatched
13	13-A	14

Manager,Reserve Bank of IndiaPublic Debt Office, New Delhi

No. .............

Date ............. 19 .....

Copy forwarded to the Jagir Commissioner, Rajasthan, Jaipur for information and necessary action.Manager,Reserve Bank of IndiaPublic Debt Office. New Delhi

No. .............

Date ............. 19 .....

Copy forwarded to the Collector ................ for information and necessary action.Manager,Reserve Bank of IndiaPublic Debt Office, New Delhi[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Office of the Jagir Commissioner ................[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] .....................................................Collector, District ......................................Form No. 14[See rules 12 (2) 18 (1) and 18 (2)]Abstract Register of Indents and Receipts of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds.District ...........

Number and date of indent	Pages Nos. of indent
1	2

Number of bonds of each denomination indentedRs.
50	100	200	500	1,000	5,000	10,000	25,000
3	4	5	6	7	8	9	10

Total value of bonds indented	Instalment payable Yearly/ Half-yearly	Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector	Date of receipt of intimation from the PublicDebt Office in Form No. 13-A	Date of receipt of intimation from Treasury inForm No. 13-A
11	11-A	12	13	14

Number of bonds of each denomination entered inthe Intimation of Despatch by the Public Debt OfficeRs.
50	100	200	500	1,000	5,000	10,000	25,000
15	16	17	18	19	20	21	22

Total value of bonds supplied	Instalment payable Yearly/ Half-yearly	Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector	Remarks
23	23-A	24	25

Form No. 15 (Part I)[See rule 18 (3) & (4)]Treasury Double Lock Stock Register of Rajasthan Jagir Resumption Compensation and Rehabilitation BondsTreasury ................ District ................ Denomination ................Instalment payable Yearly/ Half-yearly ................ in words ................

Date of receipt	From whom received	Serial No. of bonds	Total No. of pieces received	Signature of Treasury Officer	Date of issue
1	2	3	4	5	6

To whom issued	Serial No. of bonds	Total No. of pieces issued	Signature of Collector	Signature of Treasury Officer	Remarks
7	8	9	10	11	12

Form No. 15 (Part II)[See Rules 18 (3) & (4)]Treasury Double Lock Stock Register of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds

Treasury ..............

District ..............

Instalment payable Yearly/ Half yearly

Date	Details of transaction	From whom received or to whom issued	DenominationsRs.	Signature of Treasury Officer	Signature of Collector	Remarks
50	100	200	500	1,000	5,000	10,000	25,000
1	2	3	4	5	6	7	8	9	10	11	12	13	14
	1. Opening Balance
	2. Receipts
	3. Total
	4. Issues
	5. Balance

Form No. 15-A[See Rule 18 (5)]Office of the Collector, District .................Abstract Register of Issue and Deposit of Rajasthan Jagir Resumption Compensation and Rehabilitation BondsInstalment payable Yearly/Half yearly

Date	Details of transaction	Pieces of each denominationRs.	Signature of Collectors	Signature of TreasuryOfficer
50	100	200	500	1,000	5,000	10,000	25,000
1	2	3	4	5	6	7	8	9	10	11	12
	1. Number of bonds withdrawn from the treasury
	2. Number of bonds distributed
	3. Balance
	4. Number of bonds returned to the Treasury

Form No. 16(See Rule 22)Notification for payment of Jagir Resumption Compensation Rehabilitation GrantIn the Court of the Collector, District ............ Final order in respect of the claims of compensation and rehabilitation grants of the following Jagirdars/co-sharers having been made, they are hereby informed to take delivery of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds and or receive payment in cash in my court at ............. on ............. day of 19 ............. during office hours.Given under my hand and the seal of the Court this day of ............. 19 .............

	Collector ............
Seal of Court	District ..............

Serial No.	Claim No.	Jagir	Tehsil
1	2	3	4

District	Name of claimant with parentage	Status whether Jagirdar or co-sharer	Remarks
5	6	7	8

In the Court of the Collector. District....................Form No. 16-A (In duplicate)[See Rules 22 (1) and 21]Notice for payment of Jagir Resumption Compensation Rehabilitation GrantToJagirdar/ Co-sharerJagir ............ Tehsil ............ District ............Claim No. ................Whereas the net amount of compensation and rehabilitation grant payable to you in respect of the above noted Jagir has been determined to be Rs. ............. and is payable to you in bonds of the amount of Rs. ............. and in cash of the amount of Rs. ............. notice is hereby given to you to appear personally or through an agent duly authorised to receive the same in my court on ............. day of ....... 19 ..... during office hours.Given under my hand and seal of the Court this......................................... day of ......................... 19 ......

	Collector ............
Seal of Court	District ..............

Form No. 17[See Rules 12, 22 (b) and 24]Office of the Jagir Commissioner, Rajasthan [X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ collector ..............District .............. District wise Register of Jagirdar and cash payment of Compensation and Rehabilitation Grant.

Serial No.	Name of Jagir	Tehsil	Name of claimant with parentage	Status whether jagirdar or co-sharer
1	2	3	4	5

Claim No.	Date of resumption of Jagir	Amount of provisional 1 Compensation andRehabilitation grant	Interim Compensation and Rehabilitation grantpaid
6	6-A	7	8

Amount finally determined under section 32 (2)
Compensation	Rehabilitation grant	Additional rehabilitation grant	Total
9	10	11	12

Date of determination	Arrears recoverable from final compensation andrehabilitation grant	Amount recoverable for payment to maintenanceholders	Total amount to be deducted from finalcompensation and rehabilitation grant Total of 8. 14 & 15
13	14	15	16

Net amount payable	Interest on the amount of column 12 minus column17	Total cash payment
Total (column 12 minus column 16)	Bonds	Cash
17	18	19	20	21

Date and number of voucher for cash payment	Date of encashment of vouchers in Treasury	In case of payment in bonds serial number ofRegister of bonds in Form No. 17-A	Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector	Remarks
22	23	24	25	26

Form No. 17-A[See Rules 12, 22 (b)]Office of the Jagir Commissioner, Rajasthan [X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ Collector, District ........................District wise Register of BondsDistrict ........

Serial No.	Serial No. of Register in Form no. 17	Claim No.	Date of resumption of Jagir	Name of Jagir
1	2	3	3-A	4

Name of Tehsil	Name of claimant with parentage	Status whether jagirdar or co-sharer	Amount of compensation and rehabilitation grantpayable to bonds (column 18 of Form No. 17)	Number and date of indent for bonds
5	6	7	8	9

Serial number and denomination of bondsissuedRs.
50	100	200	500	1,000	5,000	10,000	25,000
10	11	12	13	14	15	16	17

Total value of bonds	Date of delivery of bonds to Jagirdar	Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector
18	19	20

In case bonds not delivered No. and date ofdespatch of bonds to Public Debt Office	No. and date of acknowledgement by Public DebtOffice	Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ Collector	Remarks
21	22	23	24

Form No. 18[See Rule 24]Daily Statement of Jagir Resumption Compensation and Rehabilitation Grant Cash Vouchers encashed

From		To
	The Treasury Officer,		The Collector,
	Treasury .............		District .....................
No. ............................		Date ..................

Date of encashment	Book and serial number of vouchers	Claim No.	Amount paid
1	2	3	4

Name of claimant with parentage	Status whether Jagirdar or co-sharer	Jagir	Tehsil	Remarks
5	6	7	8	9

Signature ...............Treasury OfficerDate ..........Office of the Collector, District ..............Form No. 18-A[See Rule 24]Monthly Statement of payment of Jagir Resumption Compensation and Rehabilitation Grant in Cash

District ............	Month ............
	Year ..............

Total value ofvouchers in Form No. 20 issuedRs. As. Ps.	Total amountencashedRs. As. Ps.	Remarks
1	2	3

Collector ..............Date ....................Office of the Collector, District.................Form No. 18-B[See Rule 24]Consolidated Monthly Statement of payment of Jagir Resumption Compensation and Rehabilitation Grant in Casha and/or by adjustment

District ............	Month ............
	Year ..............

Serial No.	Name of Jagir	Tehsil	Name of claimant with parentage	Status whether jagirdar or co-sharer
1	2	3	4	5

Claim No.	Amount in paid cash	Amount paid by transfer credit	Total amount paid	Remarks
6	7	8	9	10

Signature of Collector ..................Date ..................Verified subject to following remarks:Treasury Officer ..................Date ..................Form No. 19[See Rule 22 (3) and 22 (5)]

of return of unclaimed Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds

ToThe Manager,Reserve Bank of India,Public Debt Office,New Delhi.

No. ..............

Dated .......... 19 .....

The undermentioned undelivered Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds are herewith forwarded to you for deposit, as these have remained unclaimed for three years. Kindly acknowledge receipt.

Serial number of bonds of each denominationRs.
50	100	200	500	1,000	5,000	10,000	25,000
1	2	3	4	5	6	7	8

Total No. of bonds	Total value of bonds in rupees	Remarks
9	10	11

Treasury OfficerReceived the bonds specified above

Dated the	Manager
	Reserve Bank of India
	Public Debt Office, New Delhi

Copy forwarded to the[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]	[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]
	Collector (District)

Dated the	Manager
	Reserve Bank of India
	Public Debt Office, New Delhi

Form No. 20[See Rule 22 and 23]Voucher for payment of Jagir Resumption Compensation and Rehabilitation Grant

Book No.	Voucher No.
Name, parentage and residence of the claimant.
Status whether Jagirdar or co-sharer.
Compensation paid in respect of:
Claim No. ............ Jagir ............
Tehsil................District..........
Serial No. of column of Register in Form No. 17 .......
Amount payable in cash Rs ......... As ......... Ps...........
(in words) Rupees ...................
	Signature of Collector
Date ................

Pay in cash Rs. .................. (in words) Rupees.................. only

Signature of Siah Navis

Dated ....................

Book No.	Voucher No.
Head of Service chargeable Major Head........................
Minor Head...................Sub-Head ......................
Detailed Head................................................
Vr. No.....................of list of payment................
Received this..............dayof.......................19....
the sum of Rs. .............. As .............. Ps.............. being
	the amountdue to me as compensation and rehabilitation grant in respect ofthe following Jagir:-
Name, parentage and address of the claimant......................................
Status whether Jagirdar or co-sharer.............................................
Claim No. ................... Jagir................................
Tehsil ......................District.......................
Serial No. ..................in Register in Form No. 17.
Approved for Rs. ................ (in words) Rupees .......
Signature of the Collector	Claimant Jagirdar's Signature andaddress
Date .................

	Received voucher
Signature		Signature of Recipient.
Date .................

Form No. 20-A[See Rule-23]Intimation to Treasury Officer regarding the use of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds Voucher Books

Intimation No. ..............................

Date ..............................

From,The Collector,District .............ToThe Treasury Officer,...........................This is to intimate that I have brought into use Book No. ............ containing voucher Nos. 1 to 100 and only vouchers of which intimation has been sent to you already, should be encashed.Please acknowledge receipt of this intimation.Collector ..................Date .......................Form No. 21[See Rule 22 (1)]Receipt for Jagir Resumption Compensation and Rehabilitation Bonds

Tehsil ..............................

District ..............................

Received this day the undermentioned Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds in respect of the following Jagir:-Claim No. ............Denomination and serial number of bonds

Rs.50	100	200	500	1,000	5,000	10,000	25,000
1	2	3	4	5	6	7	8

Being of the total value of Rs. ............... (in words) ....................Name with parentage and address of the claimant .......................Jagir ................... Tehsil ................... District ...........................Status whether Jagirdar or co-sharer ..........................................Signature of Attesting Witness with parentage and address ..........Signature of the Claimant/ JagirdarDate ................Date ................

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