Section 24(4) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(4)A stock register of ticket books shall be maintained in two parts. In the part one of the register, the details of ticket books printed and brought to stock shall be entered and the details of issues of ticket book to the collecting staff, who are appointed with a separate set of serially numbered for all ticket books under each denomination, the ticket books serial be numbered in a separate series for each denomination, the total number of leaves serially numbered under each denomination, the serial number of leaves bound as a ticket-book being printed on the ticket book. The leaves in the ticket-book shall bear the facsimile of the signature of the Executive Authority or the Commissioner or the Secretary, as the case may be, and signature of the collecting staff in ink. Part two of this register shall be treated as a personal ledger for each collecting staff showing the details of ticket books issued to each collecting person under each denomination together with total number of leaves and the total value of ticket books supplied. Whenever ticket books are issued, the dated signature of the collecting person shall be obtained in the register as a token of his acknowledgement. The details of amount daily collected and remitted into the Panchayat shall be noted in this part of the register, denomination-wise and date-wise under the dated signature of the collecting person. In this way, the balance amount to be remitted by each collecting person can be ascertained on any date and the responsibility and accountability of the collecting person can be ensured and fixed.
