Section 651 in The Orissa Estates Abolition Rules, 1952
651. General Rules. - On the first and subsequent appearances of an Intermediary the Disbursing Officer shall, except in the case of Intermediaries mentioned in Sub-rule (2) below, take an impression of the thumb and all the fingers of the Intermediary's left hand on the compensation bill. The Intermediary shall then be identified from the particulars given in the disburser's copy of the Compensation Payment Order, identification shall also be made by an examination of the impression given on the bill with those attached to the Compensation Payment Order, or by reference to the Intermediary's photograph where one is pasted on the disburser's copy of the Compensation Payment Order, if be cannot be identified by other means with absolute certainty.
(2)Except Rules of merged States, persons who are or had been Gazetted Officers and persons whose annual compensations exceed Rs. 1,000/- and persons who have been specially exempted by Government on the ground that there can be no difficulty in future identification, all Intermediaries shall be liable to the operation of this rule.(3)Pardanashin ladies and illiterate Intermediaries must give a thumb impression on their bills in the presence of the person who grants the life certificate, or in the case of illiterate Intermediaries who personally attend the paying Office, before the Disbursing Officer.Note - In all cases referred to in Subsidiary Rules 636, the Disbursing Officer must take special precautions to prevent impositions and must, at least once in 5 (five) years receive proof independent of that furnished by the life certificate of the continued existence of the annuity holder. For this purpose, the Disbursing Officer, shall save in the case of exemptions from personal appearance allowed by orders of Government, require the personal attendance and due identification of all male annuity holders who are not incapacitated by bodily illness or infirmity from so attending and in all cases where such inability may be alleged, he shall require proof thereof in addition to the proof submitted by on annuity holder's existence. The Disbursing Officer is personally responsible for any payment wrongly made and in all cases of doubt, he must consult the Collector. He shall also report cases of wrong payments to the Accountant General soon after detection.An annuity holder of rank may be privately identified by the Disbursing Officer and need net be required to appear at the Disbursing Office.VII-Undrawn Compensation And Arrears
