Section 6 in Bihar Disqualified Owners' (Management of Property) Act, 1952
6. Collector to deal with person and property subject to the previous approval of State Government in certain matters.
- The Collector shall deal with every person and every property of which he may take charge in accordance with the provisions of this Act and the Rules made thereunder:Provided that the authority vested in the Collector shall be subject to-(1)the previous approval of the Commissioner in following matters, namely:-(a)expenditure exceeding Rs. 500 but not exceeding Rs. 1,000 on any item, not specified in this clause of the proviso but always connected with the purposes of this, Act;(b)in the case of properties of a disqualified owner, the annual gross income of which does not exceed Rs. 50,000 the estimate, of income and expenditure for each year;(c)every proposal for sale or purchase of property at a price exceeding Rs. 5,000 but not exceeding Rs. 10,000;(d)every proposal for the giving of leases or farms of the whole or part of any property when the annual rental of the lease or farm exceeds Rs. 500 but does not exceed Rs. 1,000;(e)every proposal for raising a loan upto Rs. 5,000 in any particular year on the security of the whole or any part of the property of any disqualified owner;(2)the previous approval of the State Government in the following matters, namely:-(a)the creation of, and the appointment of any person to any post, the salary of which exceeds Rs. 200 a month;(b)in the case of all properties of disqualified owners retained under the management of the Collector-(i)the estimates of income and expenditure for the first year after the Collector assumes charge;(ii)expenditure exceeding Rs. 1000 on any item, not specified in this clause of the proviso but always connected with the purposes of this Act;(c)in the case of properties of a disqualified owner, the annual gross income of which exceeds Rs. 50,000, the estimates of income and expenditure for each year;(d)in the case of properties of a disqualified owner, the aggregate annual income of which is Rs. 50,000 or less, all new items involving recurring expenditure;(e)every proposal for sale or purchase of property at a price exceeding Rs. 10,000;(f)every proposal for the giving of leases or farms of the whole or part of any property when the annual rental of the lease or farm exceeds Rs. 1,000;(g)every proposal for taking a loan exceeding Rs. 5,000;(h)every proposal for the delegation of the powers of the Collector to any officer or authority; and(i)every proposal for the residence or education of a minor or a female disqualified owner outside the State of Bihar.
