Section 31(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)Tahsidlar to review the register. - In every quarter, Tahsil registerer will be reviewed once by Tahsildar. Whenever he finds that any Bhumi Prabandhak Samiti has not taken steps for allotment of the land within three months of its coming into possession, he will ascertain for not doing so from the Chairman concerned and if Tahsildar, considering the explanation offered by the Chairman, finds that the Chairman was responsible for delay in taking steps for allotment of the land, he will make a report to the Sub-Divisional Officer against the Chairman. At the initiation of the touring season, extracts from the Tahsil register must be supplied to each touring officer from the Naib-Tahsildar to the Sub-Divisional Officer. The touring officer will utilize the extracts during their tour in getting the land let out to eligible persons by the Bhumi Prabandhak Samiti. The touring officer will have to ascertain that all land fit for being allotted has been done by the Bhumi Prabandhak Samiti, return the extracts to the Teshildar at the end of his tour and record therein and showing therein as to what action has been taken with regard to the land fit for allotment.
