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State of Rajasthan - Section

Section 24 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

24. Account to be rendered by the Treasury Officer.

- The Treasury Officer shall furnish in Form No. 18 to the Collector of the district concerned an account of the vouchers presented and encashed on each day of payment, and the Collector shall, on its receipt, fill in entries in column 23 of the Register in Form No. 17. Statements in Form No. 18 shall be kept in a guard file in the serial order of receipt. Where no payments are made on any day, the Treasury Officer shall despatch a blank statement in Form No. 18. The Collector of the district shall furnish a statement in Form No. 18-A (o the Jagir Commissioner, [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] at the end of each month. He shall also consolidate the statements so received in Form No. 18 from the Treasury in Form No. 18-B in quadruplicate all the four copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the figures from his Registers, and note the verified amount on the quadruplicate copies of the statement in Form No. 18-B under his dated signatures and return three copies to the Collector who shall then send one copy to the Accountant General by the 20th of each month and transmit one copy to the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] by the 20th of each month. In case there is any difference between the Treasury and departmental figures, the Collector shall institute an enquiry at once and report die result to the Jagir Commissioner [x x x] [Omitted by Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66].Forms 1 to 12 [x x x] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Separate columns for yearly and half-yearly series may be used, if possible.Office of the Jagir Commissioner, RajasthanCollector DistrictForm No. 13(See rules 12, 14 and 16)Indent for Rajasthan Jagir Resumption Compensation and Rehabilitation BondsBearing Yearly, Half-yearly Instalment Cases.
Indent Number ............. Dated ............. 19..
District .........................  
N.B. Separate indents should be prepared for bonds bearing yearly and half-yearly instalment cases.
Serial No. Jagir Tehsil Name of Jagirdar with parentage and residence
1 2 3 4
       
Status whether Jagirdar or co-sharer Date of resumption of Jagir Claim No. Serial No. of Register in Form No. 17-A
5 5A 6 7
       
Number of bonds of each denomination requiredRs.
50 100 200 500 1,000 5,000 10,000 25,000
8 9 10 11 12 13 14 15
               
Total value of bonds in rupees Where to be enfaced for pay office Date of receipt in Public Debt Office
16 17 18
     
Serial No. of bonds issued by Public DebtOfficeRs.
50 100 200 500 1,000 5,000 10,000 25,000
19 20 21 22 23 24 25 26
               
Total value of bonds issued by Public Debt Office Date of receipt by Treasury Officer Signature of Treasury Officer in token ofreceipt Remarks
27 28 29 30
       
Total value of bonds indented Rupees...............(in words) and in hand of the Jagir Commissioner [xxx] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] Collector.
No. ............. (Date ............. 19 .....)
Forwarded to the Manager, Reserve Bank of India, Public Debt Office, Delhi for compliance.
Date ............. Jagir Commissioner
[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]
Collector, District
No. ............. Date ............. 19 .....
Forwarded to the Treasury Officer ............... after completion of entries in columns 18 to 27 together which consignment of bonds requisitioned as per advice No. .......... dated ...... in Form No. 13-A.Manager,Reserve Bank of IndiaPublic Debt Officer, Delhi[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/Jagir/66, dated 29-6-73, Published in Rajasthan part IV-C (I) Gazette date 07-2-74]
No. ............. Date ............. 19 .....
Copy forwarded to the Collector, District ........................ after verification of receipts.[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Intimation of Despatch of BondsForm No. 13-A(See rule 15)FromThe Manager,Reserve Bank of India,Public Debt Office,Delhi.ToThe Treasury Officer,District
No. ............. Date ............. 19 .....
A consignment of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds, particulars of which are as follows has been despatched to you on ................
Indenting Officer District Indent No. Date of Indent
1 2 3 4
       
Serial No. of bonds of each denomination despatchRs.
50 100 200 500 1,000 5,000 10,000 25,000
5 6 7 8 9 10 11 12
               
Total value of bonds Instalment payable yearly/half-yearly No. of packets, parcels or boxes despatched
13 13-A 14
     
Manager,Reserve Bank of IndiaPublic Debt Office, New Delhi
No. ............. Date ............. 19 .....
Copy forwarded to the Jagir Commissioner, Rajasthan, Jaipur for information and necessary action.Manager,Reserve Bank of IndiaPublic Debt Office. New Delhi
No. ............. Date ............. 19 .....
Copy forwarded to the Collector ................ for information and necessary action.Manager,Reserve Bank of IndiaPublic Debt Office, New Delhi[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Office of the Jagir Commissioner ................[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66] .....................................................Collector, District ......................................Form No. 14[See rules 12 (2) 18 (1) and 18 (2)]Abstract Register of Indents and Receipts of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds.District ...........
Number and date of indent Pages Nos. of indent
1 2
   
Number of bonds of each denomination indentedRs.
50 100 200 500 1,000 5,000 10,000 25,000
3 4 5 6 7 8 9 10
               
Total value of bonds indented Instalment payable Yearly/ Half-yearly Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector Date of receipt of intimation from the PublicDebt Office in Form No. 13-A Date of receipt of intimation from Treasury inForm No. 13-A
11 11-A 12 13 14
         
Number of bonds of each denomination entered inthe Intimation of Despatch by the Public Debt OfficeRs.
50 100 200 500 1,000 5,000 10,000 25,000
15 16 17 18 19 20 21 22
               
Total value of bonds supplied Instalment payable Yearly/ Half-yearly Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector Remarks
23 23-A 24 25
       
Form No. 15 (Part I)[See rule 18 (3) & (4)]Treasury Double Lock Stock Register of Rajasthan Jagir Resumption Compensation and Rehabilitation BondsTreasury ................ District ................ Denomination ................Instalment payable Yearly/ Half-yearly ................ in words ................
Date of receipt From whom received Serial No. of bonds Total No. of pieces received Signature of Treasury Officer Date of issue
1 2 3 4 5 6
           
To whom issued Serial No. of bonds Total No. of pieces issued Signature of Collector Signature of Treasury Officer Remarks
7 8 9 10 11 12
           
Form No. 15 (Part II)[See Rules 18 (3) & (4)]Treasury Double Lock Stock Register of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds
Treasury .............. District ..............
Instalment payable Yearly/ Half yearly
Date Details of transaction From whom received or to whom issued DenominationsRs. Signature of Treasury Officer Signature of Collector Remarks
50 100 200 500 1,000 5,000 10,000 25,000
1 2 3 4 5 6 7 8 9 10 11 12 13 14
  1. Opening Balance                        
  2. Receipts                        
  3. Total                        
  4. Issues                        
  5. Balance                        
Form No. 15-A[See Rule 18 (5)]Office of the Collector, District .................Abstract Register of Issue and Deposit of Rajasthan Jagir Resumption Compensation and Rehabilitation BondsInstalment payable Yearly/Half yearly
Date Details of transaction Pieces of each denominationRs. Signature of Collectors Signature of TreasuryOfficer
50 100 200 500 1,000 5,000 10,000 25,000
1 2 3 4 5 6 7 8 9 10 11 12
  1. Number of bonds withdrawn from the treasury                    
  2. Number of bonds distributed                    
  3. Balance                    
  4. Number of bonds returned to the Treasury                    
Form No. 16(See Rule 22)Notification for payment of Jagir Resumption Compensation Rehabilitation GrantIn the Court of the Collector, District ............ Final order in respect of the claims of compensation and rehabilitation grants of the following Jagirdars/co-sharers having been made, they are hereby informed to take delivery of Rajasthan Jagir Resumption Compensation and Rehabilitation Bonds and or receive payment in cash in my court at ............. on ............. day of 19 ............. during office hours.Given under my hand and the seal of the Court this day of ............. 19 .............
  Collector ............
Seal of Court District ..............
Serial No. Claim No. Jagir Tehsil
1 2 3 4
       
District Name of claimant with parentage Status whether Jagirdar or co-sharer Remarks
5 6 7 8
       
In the Court of the Collector. District....................Form No. 16-A (In duplicate)[See Rules 22 (1) and 21]Notice for payment of Jagir Resumption Compensation Rehabilitation GrantToJagirdar/ Co-sharerJagir ............ Tehsil ............ District ............Claim No. ................Whereas the net amount of compensation and rehabilitation grant payable to you in respect of the above noted Jagir has been determined to be Rs. ............. and is payable to you in bonds of the amount of Rs. ............. and in cash of the amount of Rs. ............. notice is hereby given to you to appear personally or through an agent duly authorised to receive the same in my court on ............. day of ....... 19 ..... during office hours.Given under my hand and seal of the Court this......................................... day of ......................... 19 ......
  Collector ............
Seal of Court District ..............
Form No. 17[See Rules 12, 22 (b) and 24]Office of the Jagir Commissioner, Rajasthan [X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ collector ..............District .............. District wise Register of Jagirdar and cash payment of Compensation and Rehabilitation Grant.
Serial No. Name of Jagir Tehsil Name of claimant with parentage Status whether jagirdar or co-sharer
1 2 3 4 5
         
Claim No. Date of resumption of Jagir Amount of provisional 1 Compensation andRehabilitation grant Interim Compensation and Rehabilitation grantpaid
6 6-A 7 8
       
Amount finally determined under section 32 (2)
Compensation Rehabilitation grant Additional rehabilitation grant Total
9 10 11 12
       
Date of determination Arrears recoverable from final compensation andrehabilitation grant Amount recoverable for payment to maintenanceholders Total amount to be deducted from finalcompensation and rehabilitation grant Total of 8. 14 & 15
13 14 15 16
       
Net amount payable Interest on the amount of column 12 minus column17 Total cash payment
Total (column 12 minus column 16) Bonds Cash
17 18 19 20 21
         
Date and number of voucher for cash payment Date of encashment of vouchers in Treasury In case of payment in bonds serial number ofRegister of bonds in Form No. 17-A Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector Remarks
22 23 24 25 26
         
Form No. 17-A[See Rules 12, 22 (b)]Office of the Jagir Commissioner, Rajasthan [X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ Collector, District ........................District wise Register of BondsDistrict ........
Serial No. Serial No. of Register in Form no. 17 Claim No. Date of resumption of Jagir Name of Jagir
1 2 3 3-A 4
         
Name of Tehsil Name of claimant with parentage Status whether jagirdar or co-sharer Amount of compensation and rehabilitation grantpayable to bonds (column 18 of Form No. 17) Number and date of indent for bonds
5 6 7 8 9
         
Serial number and denomination of bondsissuedRs.
50 100 200 500 1,000 5,000 10,000 25,000
10 11 12 13 14 15 16 17
               
Total value of bonds Date of delivery of bonds to Jagirdar Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/Collector
18 19 20
     
In case bonds not delivered No. and date ofdespatch of bonds to Public Debt Office No. and date of acknowledgement by Public DebtOffice Signature of the Jagir Commissioner[X X X] [Omitted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]/ Collector Remarks
21 22 23 24
       
Form No. 18[See Rule 24]Daily Statement of Jagir Resumption Compensation and Rehabilitation Grant Cash Vouchers encashed
From     To  
  The Treasury Officer,     The Collector,
  Treasury .............     District .....................
No. ............................     Date ..................
Date of encashment Book and serial number of vouchers Claim No. Amount paid
1 2 3 4
       
Name of claimant with parentage Status whether Jagirdar or co-sharer Jagir Tehsil Remarks
5 6 7 8 9
         
Signature ...............Treasury OfficerDate ..........Office of the Collector, District ..............Form No. 18-A[See Rule 24]Monthly Statement of payment of Jagir Resumption Compensation and Rehabilitation Grant in Cash
District ............ Month ............
  Year ..............
Total value ofvouchers in Form No. 20 issuedRs. As. Ps. Total amountencashedRs. As. Ps. Remarks
1 2 3
     
Collector ..............Date ....................Office of the Collector, District.................Form No. 18-B[See Rule 24]Consolidated Monthly Statement of payment of Jagir Resumption Compensation and Rehabilitation Grant in Casha and/or by adjustment
District ............ Month ............
  Year ..............
Serial No. Name of Jagir Tehsil Name of claimant with parentage Status whether jagirdar or co-sharer
1 2 3 4 5
         
Claim No. Amount in paid cash Amount paid by transfer credit Total amount paid Remarks
6 7 8 9 10
         
Signature of Collector ..................Date ..................Verified subject to following remarks:Treasury Officer ..................Date ..................Form No. 19[See Rule 22 (3) and 22 (5)]