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State of Odisha - Section

Section 53 in The Orissa Bhoodan and Gramdan Rules, 1972

53. Audit.

(1)The purposes to which the Grama Perished Fund may be applied include all objects specifying under the Acts and the Rules made thereunder and in general everything incidental to the administration of the said purposes and the Fund shall be applicable thereto subject to the provisions of the Acts and Rules.
(2)The accounts and registers prescribed under these rules shall be maintained according to the financial year.
(3)The audit of the accounts and inspection and verification of the Accounts and records of the Grama Parishad shall be made by such officers of the State Government as may be directed by them.Form I[See Rule 3 (4)]In pursuance of Sub-rule (4) of Rule 3 of the Orissa Bhoodan and Gramdan Rules, 1971, the Governor of Orissa hereby declares that the Bhoodan Yagna Samiti for Orissa has been established consisting of the following members :
Serial No. Name of the member Designation Address
(1) (2) (3) (4)
1   Chairman  
2   Vice Chairman  
3   Secretary  
4   Member  
5   Member  
6   Member  
7   Member  
8   Member  
9   Member  
10   Member  
11   Member  
Form II[See Rule 7 (1)]Bhoodan Yagna Declaration FormI .......................................son of..........................resident of village..................."".... P. S..................P. O.....................District........................being the owner of the land/lands described below hereby donate the said land/lands to the Bhoodan Yagna/Gramdan (movement initiated by Shri Acharya Vinoba Bhave) this day of..................................................
Name of village, pragana, tahasil and districtin which the donated land lies Status Khata No. Plot No. Description of land donated Extent of interest
Boundary Area Class Rent and cess
1 2 3 4 5 6 7 8 9
                 
Witness :No. 1.No. 2.Date 20.................Signature of Donor[Form II-A] [Inserted vide Orissa Gazette Extraordinary No. 133 of 1976.][See Rule 7(1)]Bhoodan Yagna Declaration form for donation of Government landsI, Shri........................................Collector of the District................being authorised to donate the Government lands described below do hereby donate the said land/lands to the Bhoodan Yagna/Gramdan (movement initiated by Shri Acharya Vinoba Bhave) this.................day of..............19.........The land may be granted in favour of the Grama Parishad concerned namely :
Name of village, pragana, tahasil and districtin which the donated land lies Status Khata No. Plot No. Description of land donated Extent of interest
Boundary Area Class
1 2 3 4 5 6 7 8
               
Witness :No. 1.No. 2.Date......... 20............Signature of the donor on behalfof the State GovernmentForm-III[See Rule 8 (1)]Register of [Bhoodan/Gramdan] [Register for Bhoodan and Gramdan lands to be maintained separately.] Declarations presented before the Tahasildar under Section 12 (2) of the Act
Serial No. No. of declaration Date of filing of declaration Name and address of the declarant Village and Pragana in which the land in respectof which the declaration is filed, is situated Partculars of the land donated
Status Khata No. Plot No. Area Class of land
1 2 3 4 5 6 7 8 9 10
                   
Rent and cess Whether objection filed under Section 13(1) ofthe Act Date of order of acceptance or rejection of thedeclaration of whole or part of the Tahsildar Date of communication of the order to the Samiti Orders if the appeal, if any Remarks
11 12 13 14 15 16
           
Form IV[See Rule 8 (2) (a)]Whereas Shri/Shrimati.................................son of /daughter of/wife of.................resident of village.......................P.S..................District.....................has declared on.....................that he/she has donated the land/lands described below to the Bhoodan Yagna/Gramdan it is hereby published that any objection to the said declaration which will be received within two months from the date of issue of this notice shall be taken into consideration.Description of land
Name of village, pragana, tahasil and district inwhich the donated land lies Class of land Khata No. Plot No. Boundary Area Land revenue and cess Extent of interest
1 2 3 4 5 6 7 8
               
Given under my hand and the seal of the Court this .......................................day of ..........................20..........
  (Signed)...................
Seal of the Court Tahsildar...................
Form V[See Rule 9 (3)]ToWhereas you have declared that you have donated the plot/plots of the land/lands have filed objections against the donation of the plot/ plots of land described below to the Bhoodan Yagna/Gramdan described below to the Bhoodan Yagna;You are hereby informed that (date, month and year) has been fixed for hearing objections and taking evidence, if any, produced in support thereof;You are therefore, directed to produce on that day all the documents and evidence on which you intend to rely in support of your case.Take notice that in default of your appearance on the day aforesaid, the case will be heard and determined in your absence.Description of land
Name of village, pragana, tahasil and district inwhich the donated land is situated Class of land Khata No. Plot No. Area of plot donated Land revenue and cess of the plot donated Extent of interest
1 2 3 4 5 6 7
             
Given under my hand and the seal of the Court this.............day of..................20............
Date................................. (Signed)...................
Seal of the Court............... Tahsildar...................
Form VI[See Rule 10]Mouza ...................Union No..........................Thana.................. Tahsii.................... District
Date of declaration Serial No. Name of the declarant and his address Date of filing of the declaration by the donor Total area of land in possession of thedeclaration Area donated
Acre Decimals Acre Decimals
1 2 3 4 5 6 7 8
               
Extent of interest Name of the village and thana Touzi No. Khata No. Plot No. Area of each plot donated Rent and Cess Remarks
9 10 11 2 13 14 15 16
               
* Separate registers to be maintained for Bhoodan and Gramdan lands.Form VII[See Rule 11 (3)]Form of donation deed to be executed by the Bhoodan Yagna SamitiThe plot/plots of land described below out of the lands donated to the Bhoodan Yagna/Gramdan movement initiated by Shri Vinoba Bhave is/are hereby granted to Shri/Shrimati.......................son of/daughter of /wife of.............resident of village...Pargana..................................P.S................... District...................on the following conditions :
(1)The grantee shall pay the rents, cess-and all other taxes of the land from this the..............day of..........................19........................to the State Government or their authorised agent.
(2)The grantee shall not transfer the land by sale, mortgage, lease, or otherwise in favour of any person except the State Government ora Co-operative Society.
(3)The grantee shall hold the land subject to the provisions of the Orissa Bhoodan and Gramdan Act, 1970 and the rules made thereunder.
Name of village, pragana, tahasil and district inwhich the donated land is situate Classification of land Khata No. Plot No. Area Land revenue and cess of the plot Remarks
1 2 3 4 5 6 7
             
Witness :Date.......................20.....................Signature and designation of theperson authorised by the SamitiForm VIII[See Rule 12]Form of Register of Grants made by the Bhoodan Yagna Samiti
Serial No. Name of Grantee with parentage and residence Khata No. Plot No. Area of the plot granted Classification Village Pargana Police Station District Remarks
1 2 3 4 5 6 7 8 9 10 1
                     
Form IX[See Rule 15]ToThe Secretary, Bhoodan Yagna Samiti, OrissaSir,It is hereby declared that we feel the necessity for the exchange of the land described below to facilitate the donation of land on and reconstruction of village according to the principles of Bhoodan Yagna started by Shri Acharya Vinoba Bhave, and therefore, we on our own accord hereby exchange the lands.Lands described in Col. (a) are exchanged with lands described in Col. (b).
(a) (b)
Name of the Owner..................... Name of Owner..........................
Address :Village......................... Address : Village.........................
P.S................................... P.S....................................
P.O................................... P.O....................................
Dist.................................. Dist...................................
{|
Name of the Village, Pargana, tahsil and districtin which the donated land lies Class of land Khasra No. of the plot/ plots donated or KhataNo. or boundary thereof Area of plot /plots donated Land revenue of the plot/ plots donated Extent of interest
1 2 3 4 5 6
|
Name of the Village, Pargana, tahsil and districtin which the donated land lies Class of land Khasra No. of the plot/ plots donated or KhataNo. or boundary thereof Area of plot /plots donated Land revenue of the plot/ plots donated Extent of interest
1 2 3 4 5 6
|-| Signature of the owners| Signature of the Representative of the Bhoodan Yagna Samiti|-| 1.| Date..................20...........|-| 2.| Seal....................|-| Date............20........||-| Witnesses :||-| 1.| Date..................20...........|-| 2.| Seal..................|}Form X[See Rule 16 (1)]Declaration to participate in the Gramdan MovementWe, the undersigned residents of village...................................P.S................Tahsil................District............. who have completed the age of 21 years on the date on which this declaration is made, do hereby declare that we desire to participate in the Gramdan movement.
1. (Signature).................
2.  
Date................... 1.
  2.
Place.................. 3.
Form XI[See Rule 16 (3)]Notification for declaration of Gramdan villageThe..................20.................No...................in exercise of powers conferred under Sub-section (1) of Section 16 of the Orissa Bhoodan and Gramdan Act, 1970 (Act 2 of 1971), the State Government/I, Shri..........(Designation)...............specially authorised by the State Government in this behalf hereby declare, on the recommendation of the Orissa Bhoodan Yagna Samiti that the village/part of the village specified in the schedule hereunder shall constitute a Gramdan village with effect from...................