- The following procedure shall be adopted in regard to transmission to the Bank through the office of the Tehsildar of the money collector by the Gaon Panchayat.(a)Challans shall be printed in triplicate and bound in serially numbered books. The challans shall be filled up by the Pradhan and show clearly in words and figures and amount of the remittance.(b)Two copies of the challan shall accompany the remittance and the third shall be retained in the book. The receipt copy of the challan, when received back from the Tehsil, shall be pasted to the counterfoil retained in the challan book.(c)The remittance and the challans shall first be presented to the Tehsil Wasil-baqi navis, who after the usual verification and entry in the Siaha to which one copy of the challan shall be pasted, prepare Dakhla in triplicate. These shall be signed by him and the Tehsildar and set along with the remittance to the Reserve Bank of India. The Bank shall receive the amount and sign the Dakhla. One copy shall be given to the remitter and two copies transmitted to the Treasury. In the Treasury the amount shall be credited to the appropriate head. On copy of the Dakhla shall be retained by the treasury officer and the other shall be transmitted to the Tehsil Wasil-baqi navis, who will complete the office copy of the Daklha, compare it with the challan received from the Gaon Panchayat and after making necessary entries in the Khatauni, transmit the receipted copy of the challan to the Panchayat concerned.(d)The Pradhan shall visit the Tehsil at least once in each fasal to check the counterfoils of his challan book with the entries in Tehsil accounts.(e)The Pradhan and the members of the Gaon Panchayat shall be jointly and severally responsible for the sale custody and transmission of the amount from the village to the Reserve Bank of India through the Tehsil.(f)If any money is lost in transmission or otherwise, the Gaon Panchayat shall be responsible for the same.
