Section 111 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
111. [ [Inserted by Notification No. 950-RS/I-A-1031(7)-58, dated 18.03.1959.]
It shall be the duty of the Secretary-(a)to attend the meeting of the Committee and to maintain the various registers and records provided under the rules or enjoined by any directions of the State Government or the Collector under the guidance and supervision of the Chairman;(b)to comply with and see that all the provisions of the Act and rules made thereunder and all directions issued by the State Government or the Collector are complied with by the Land Management Committee and shall bring to their notice any irregularity or omission on their part;(c)to give any information asked for by the Committee in respect of entries in the Land Records and to issue copies of Land Records required by the Committee free of charge (copies issued are to be clearly marked "for the use of Land Management Committee only");(d)to report all cases of damage or encroachment upon the property of [Gaon Sabha] to the Collector and to simultaneously forward a copy of such report to the Chairman of the Land Management Committee for information;(e)to get leases executed by the Land Management Committee in respect of admissions to the land duly registered or attested within the prescribed period;(f)to attend to all matters pertaining to litigation of [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] in respect of their functions under this Act].
