Section 168 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
168. Superintendence and Control over Bhumi Prabandhak Samiti-[Rules 306 and 115-J, U.P.Z.A. & L.R. Rules].
- The Assistant Collector-in-charge of the sub-division shall exercise, superintend and control over the affairs of the Bhumi Prabandhak Samiti within his sub-division and make such periodical inspections as may be deemed necessary. The inspections may be made by himself or by the Tahsildar, Naib-Tahsildar, Supervisor Kanungo of his sub-division.The inspecting officer shall examine whether the procedure laid down in the Z.A. Rules or instructions regarding maintenance of accounts and holding of meetings by the Bhumi Prabandhak Samiti has been followed. It shall also be the duty of the Inspecting Officer to ensure the proper execution and registration or attestation, as the case may be, of lease granted by the Bhumi Prabandhak Samiti in respect of admissions to land, within the period provided therefor under law.The Assistant Collector-in-charge of the sub-division and the Tahsildar shall check the accounts of at least 5 per cent and 10 per cent, respectively of the Bhumi Prabandhak Samiti within the sub-division during their tours in the year.The records, registers and accounts of the Bhumi Prabandhak Samiti shall be maintained by the Chairman of the said Samiti and the Supervisor Kanungo shall check those records, registers and accounts at least once a year and as often as the Tahsildar or the Assistant-Collector in-charge of the Sub-division may direct. It shall also be the responsibility of the Supervisor Kanungo to report cases of mismanagement, abuse of power or negligence, misappropriation of Fund embezzlements and other irregularities on the part or the Bhumi Prabandhak Samitis, their Chairmen or members to higher authorities concerned for necessary actions, as soon as such cases came to his notice either during the course of inspection or otherwise.The Sub-divisional officer and the Collector while on tour shall take every opportunity of Checking the work of the Bhumi Prabandhak Samiti.The Commissioner at their inspections of district offices and Tahsil should satisfy themselves that the above-rules are duly carried out. [Vide G.O. No. 236/XI-66 (1-454)-Rajasva-7, date 11th December, 2974].
