Section 22(4) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(4)In case the Collector ceases to function as the distributing authority for the bonds before the expiry of the said period, the undelivered bonds shall be transferred to the custody of the officer authorised by the Government on his behalf. The latter shall then perform all the duties laid down herein for the Collector.
