Section 97B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
97B.
The Treasury/Sub-Treasury Officer shall furnish in R.G. Form 37 to the Rehabilitation Grants Officer an account of the vouchers presented and encashed on each day of payment and the Rehabilitation Grants Officer shall on its receipt fill in entries in Columns 17 and 18 of the register in R.G. Form 12. The statements in R.G. Form 37 shall be kept in a guard file in the serial order of receipt. Where no payments are made on any day the Treasury/Sub-Treasury Officer shall despatch a blank statement in R.G. Form 37. The Rehabilitation Grants Officer shall furnish a statement in R.G. Form 37-A to the Collector of his district at the end of each month, who shall consolidate the statements so received in R.G. Form 37-B in duplicate both copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the figures from the register, and note the verified amount on both the copies of the statement under his dated signature and return them to the Collector. The Collector shall than transmit one copy to the [Compensation Commissioner] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] by the 20th of each month. In case there is any difference between the treasury and departmental figures the Collector shall institute an enquiry at once and report the result to the [Compensation Commissioner.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
