Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 17 in The Orissa Kendu Leaves Manual, 1973

17. Disposal.

(1)The Range Officer on obtaining the daily progress report of bagging and despatch in Kendu Leave Form No.4 will maintain a register showing the receipt and disposal of processed bags of different grades at the Central Godown in Kendu Leaves Form No.9 and a weekly return in Kendu Leaves Form No. 10 shall be submitted by him to the Deputy Conservator of Forests.
(2)On receipt of intimation from the Orissa Forest Corporation Ltd., through their Divisional Manager, the Deputy Conservator of Forests (Kendu Leaves) will order release of Kendu Leaves bags from the Central Godown to the Orissa Forest Corporation Ltd.
(3)The Range Officer releasing the stock of Kendu Leaves bags to-the Orissa Forest Corporation Ltd., or their officers or agents or purchasers duly authorised will intimate the some weekly or earlier on completion of the release of stock to the Deputy Conservator of Forests (K.L.). The officer, agent or purchaser duly authorised by the Orissa Forest Corporation Ltd., for taking delivery of the processed Kendu Leaves bags from the Central Godown will sign the delivery receipt in Kendu Leaves Form No. 11 which shall also be signed by the Range Officer concerned. The delivery receipt books and pages therein shall be numbered serially and each book will contain 100 pages in triplicate. The original copy will be submitted to the Deputy Conservator of Forests (K.L.) for raising bills against the Orissa Forest Corporation Ltd., and the duplicate copy will be handed over to the Orissa Forest Corporation Ltd.
(4)The Deputy Conservator of Forests (K. L.) on receipt of the release intimation and the delivery certificate from the Range Officer (K. L.) will prepare bills towards cost of bags in quadruplicate in Kendu Leaves Form No. 12. A copy of the bill will be sent to the Managing Director, Orissa Forest Corporation, Ltd., under Registered Post with A. D. and duplicate and triplicate copy will be sent to the Conservator of Forests (K.L.) and Additional Chief Conservator of Forests (K. L.) for their information and record and the fourth copy with original delivery receipts will be retained in the divisional office.
(5)The bills so prepared will be entered in a "Adjustment Register" in Kendu Leaves Form No.13 at the Divisional and the Circle level as also at the level of the Additional Chief Conservator of Forests. The Deputy Conservator of Forests (K.L.) the Conservator of Fores (K.L.) and the additional Chief Conservator of Forests will be expected to make monthly review of payments made pursue this matter with the Orissa Forest Corporation Ltd. The Additional Chief Conservator of Forests shall submit a return in K.L. Form No.15 to Government in Forest Department on the 10th of Every month. The return will cover payment against bills submitted to Orissa Forest Corporation Ltd., till the end of the preceding month. The Additional Chief Conservator of Forests will obtain information from the Conservator of Forests (K.L.) and Deputy Conservator of Forests (K.L.) in such manner as he thinks fit.