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State of Uttar Pradesh - Section

Section 74 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

74.

[(1) The Compensation Officer shall on receipt of intimation in Z.A. Form 34-A enter the number, date of intimation, the number of bonds of each denomination and the total value thereof in the register in Z.A. Form 35. The Compensation Officer shall also lake register in Z.A. Form 34 to the Treasury/Sub-Treasury Officer and enter in Columns 16 to 24 of the register, against each relevant entry, the serial nos. of the bonds, received.] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.]
(2)The Compensation Officer shall on each day of issue of the bonds take the indent register in Z.A. Form 34 of the Treasury/Sub-Treasury and draw on the basis of entries in the said register, such of the bonds as are to be issued on that date and sign the Treasury/Sub-Treasury double lock Register in Z.A. Form 36 in Part I, against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances, retain any undisposed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited in the Treasury/Sub-Treasury double lock on the same day.
(3)A register shall be maintained in Z.A. Form 36 in two parts in the Treasury/Sub-Treasury where bonds are stocked. Part I shall be divided into separate portions for bonds of each denomination and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in Columns 4 and 5 made on issue of the bond to the Compensation Office or in case of return to the Public Debt Office. In case a bond is redeposited in the Treasury/Sub-Treasury double lock it again be entered in the columns for receipts.
(4)Entries in this register shall be made on each working day on which any bond was received or delivered or transmitted. The Sub-Divisional Officer of the tahsil shall verify the stocks at the end of each month and record a certificate in his own handwriting in the said register.
(5)On transfer of a Sub-Divisional Officer or a Collector, the officer taking over charge shall verify the stock of bonds and record a certificate in his own handwriting in both parts of the register.
(6)The Compensation Officer shall maintain a register in Z.A. Form 36-A and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury/Sub-Treasury or deposited or redeposited therein. The Compensation Officer shall sign all the entries for each day and the Treasury/Sub-Treasury Officer’s signatures shall be obtained against each entry of deposit of bonds in the Treasury/Sub-Treasury.
(7)On transfer of a Treasury Officer/Sub-Treasury Officer the Officer taking over charge shall verify the stock of bonds and record a certificate in his own handwriting in both parts of the register in Z.A. Form 36 to the following effect:["Verified and found correct."]