Section 19 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
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."
