Section 15 in The Administator-General's (United Provinces) Rules, 1929
15. Management of zamindaris.
- In order to secure efficient and economical management of zamindaries belonging to estates under the charge of the Administrator General the costs of the management of which are debitable to the estates under the provisions of Section 43 of the Act, it shall be open to the Administrator General to employ a General Manager and such assistants as may be necessary for the management thereof instead of employing separate managers and assistants in the case of each estate. The salaries of the manager and assistants and other expenditure of the zamindari department which is not incurred specifically on account of any particular estate concerned, shall be rateably divided amongst ail the estates concerned in proportion to the amount of the annual collections of the various zamindaris, taking also into account the nature and amount of work involved in the management thereof. Each estate shall, however be debited with any particular expenditure solely and exclusively incurred on its account. The general expenditure shall be so regulated that in no case shall any estate be debited with a larger sum than it would ordinarily cost to manage it if the property belonging to it were palced under the management of its own separate staff.
