Section 72 in Bihar Civil Court Staff (Class III and Class IV) Rules, 1992
72.
Nothing in these Rules shall be deemed to affect power of the High Court to make such order from time to time, as it may deem in regard to all matters incidental or ancillary to these Rules not specifically provided for herein or in regard to matters as have not been sufficiently provided for.[General letter No. i of 1997, dated 31.7.1897 (Civil) From : Manohar Lal Visa Registrar General of the High Court of Judicature at Patna. To, all the District & Sessions Judges in Bihar and The Judicial Commissioner of Chotanagpur, Ranchi.]Sub: Regarding payment of compensation amounts to the parties concerned in Land Acquisition Cases.I am directed to say that it has come to the notice of the court that serious lapses are committed in the matter of payment of money deposited in favour of land holders in Land Acquisition cases.The Court, after careful consideration of the matter, have been pleased to direct the Presiding Officers concerned dealing particularly with Land Acquisition cases in all the Judgeships to follow the rules as contained in PART X, Chapter 1, Accounts Rules (Judicial) of the Civil Court Rules Volume-1 (4th. Edition) in respect of receipt and payment of compensation amounts to the parties concerned.It is further directed that henceforth, such payments shall be made only to the parties concerned after proper verification and identification and should not be made to their lawyers under any circumstances.The above instruction should be strictly followed in future by all concerned.
