Section 22I in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
22I. Return of undisbursed bonds and cash voucher; inspections and verifications.
- If the claimant Jagirdar (i) does not appear after being personally served, or (ii) is reported to have died, or (iii) his where abouts are not known, or (iv) the bonds could not be delivered within six months of their receipt, the bonds and the unpaid cash payment vouchers shall be returned to the Treasury Officer under a registered cover insured for a sum of Rs. 100/-. Suitable remarks shall be recorded in the remarks column in the Register in Form 15 and in other registers maintained by the Teshildar. The Treasury Officer shall send to the Tehsildar an acknowledgment of such receipt along with full description of the bonds. The respective vouchers for payment of cash shall be cancelled under intimation to the Treasury Officer.(2)All officers while inspecting the Sub-Treasury shall invariably inspect and verify the balance of bonds in hand, check the issue of bonds with the registers, receipt vouchers etc.(3)The Collector, or the Dy. Collector, Jagir, as the case may be, shall certify to the Jagir Commissioner on the 30th June and the 21st December every year that the Tehsildar has rendered account of all bonds send to him upto six months prior to the date of report showing the value of bons delivered or returned to the Treasury.(4)The Tehsildars shall exercise the powers of a Collector for purpose of distribution of bonds and payment of cash under these rules.] [Inserted by Amending Notification No. F.1 (23) Revenue/A/66, dated 7-5-66, Published in Rajasthan part IV-C Gazette date 14-7-66]Chapter-IV Payment of cash and Bonds
