Section 92A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92A. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)R.G. Form 23 shall be bound in books of 50 forms each and the stock of these books shall be kept in the Treasury under double-lock from where these shall be withdrawn and supplied by the Treasury Officer to the Rehabilitation Grants Officer on receipt of indents from them. The Treasury Officer shall maintain a stock-book of R.G. Form 23 in the register in R.G. Form 10-A.(2)Only one book shall be supplied at a time and a fresh issue shall be made only after all the forms of the previous book have been used up. When the Rehabilitation Grants Officer sends indent for a fresh issue he shall give a certificate thereon to the effect that each form of the previous book has been properly utilized and in the case of any loss or damage, state the circumstance relating thereto.(3)Before issuing a new book the Treasury Officer shall satisfy himself that each form of the previous book has been properly accounted for. For this purpose the Treasury Officer may utilize the certificate mentioned in sub-rule (2) above and in case of doubt he shall make a reference to the Rehabilitation Grants Officer.(4)If any blank form has been spoiled, it shall be cancelled by drawing diagonal lines across the form and writing the word "cancelled" on the body of the form under the dated signature of the Rehabilitation Grants Officer. It shall be returned to the Treasury Officer for destruction. The Treasury Officer shall acknowledge its receipt and make an entry of its receipt in the stock-book of annuity rolls, and after destroying the form he shall record the word "destroyed" against the entry.(5)The Rehabilitation Grants Officer shall count the number of forms as soon as he receives the book from the Treasury Officer and if there is any shortage of forms or other defect, he shall point it out to the Treasury Officer at once. The book shall always be kept by the Rehabilitation Grants Officer in his personal custody and he shall be held responsible if any form is lost.]
