Section 115J(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(4)[ The records, registers and accounts of the Land Management Committee shall be maintained by the Chairman of the said committee and the Supervisor Kanungo shall check those records, registers and accounts at least once a year and as often as the Tahsildar or the Assistant Collector incharge of the sub-division may direct. It shall also be the responsibility of the Supervisor Kanungo to report cases of mis-management, abuse of power or negligence, misappropriation of funds, embezzlements and other irregularities on the part of the Land Management Committees, their Chairmen or member to higher authorities concerned for necessary action, as soon as such cases come to his notice either during the course of inspection or otherwise.] [Substituted by Notification No. U.O. 65/Rajaswa-1/71.]
