75. Direct collection by bailiffs and their appointment (Section 132).
(1)Direct collection shall be made by [***] [The word 'Temporary' omitted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.], each of whom shall be required to collect [Rs. 72,000.00 per annum] [Substituted Rule (3) Substituted by Notification F. 60/LRO/67, dated 6.9.1967.].(2)On receipt of the demand register the Tehsildar shall divide the tehsil into [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.] circles. The demand in each circle will be approximately equal to the amount that can be collected by one [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.] in 3 months in accordance with the standard laid down in sub-rule (1). But the Deputy Commissioner may vary the size of a [bailiffs] [Substituted by Notification F. 4 (Rectt)/73/Revenue E.S.H. 891-901, dated 27.9.1976.] circle according to local condition.(3)[ Bailiffs shall be appointed in accordance with the Recruitment Rules framed by the Lt. Governor from time to time. The Deputy Commissioner may, however, appoint all or any of the Patwaris as co-officio bailiffs] [Substituted Rule (3) Substituted by Notification F. 60/LRG/67, dated 6.9.1967.].(4)[**********] [Substituted rule (4), omitted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.](5)[ The post of bailiff shall be treated as Central Civil Service, class IV post for all purposes] [Sub-rule (5) substituted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].(6)The Deputy Commissioner may reduce the pay of a bailiff temporarily by way of punishment if he finds that the bailiff has failed to collect the amount allotted to him owing to inefficiency or negligence but if even after a period of one month the bailiff does not improve, the Deputy Commissioner shall discharge him.(7)[********] [The word 'Temporary' omitted by Notification F.4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.]
