Section 19 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
19. Enquiry under sections 21(6)(b) and 21(7)(b).
(1)The enquiry under clause (b) of sub-section (6) of section 21 and clause (b) of sub-section (7) of section 21 shall be either suo motu or on application from the institution concerned or from other persons interested and shall be conducted by the Revenue Divisional Officer of the division concerned.(2)Notice recording the date, time and place of enquiry shall be in Form No. 12 in respect of the enquiry under clause (b) of sub-section (6) of section 21 and in Form No. 13 in respect of the enquiry under clause (b) of sub-section (7) of section 21 shall be served on the service-holder concerned. A copy of the notice shall also be served on the applicant and on the institutions, if the institution is not the applicant.(3)The Revenue Divisional Officer shall make a summary enquiry into the matter. He shall hear the service-holder, the institution and other person interested, if any, and give his decision after giving them a reasonable opportunity for adducing evidence.(4)If the decision aforesaid is that there has been failure to render the service by the service-holder, the Revenue Divisional Officer shall notify such failure in Form No. 14 in respect of cases falling under clause (b) of sub-section (6) of section 21 and in Form No. 15 in respect of cases, falling under clause (b) of subsection (7) of section 21 and shall publish such failure.(5)The decision of the Revenue Divisional Officer shall be communicated to the parties concerned.(6)The declaration referred to in clause (b) of sub-section (6) of section 21 and in clause (b) of sub-section (7) of section 21 shall be made immediately after the publication of the notification referred to in sub-rule (4) and shall be in Form No. 16 or 17, as the case may be. Copies of the declaration shall be served on the service-holder and on the institution.
