Section 21 in Bihar Land Disputes Resolution Rules, 2010
21. Reviewing the functioning of the Competent Authority.
- It shall be open to the Collector to review the related functioning of the Competent Authority from time to time and if on such review the Collector is satisfied that cases are not being disposed off expeditiously without sufficient cause, he shall immediately report the matter, with facts and figures, under a sealed cover, to the Department of Revenue & Land Reforms, Government of Bihar, for necessary action.The aforesaid report shall be submitted through the Commissioner, with the latter's comments.
