Section 71 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
71.
The Compensation Commissioner shall exercise general control and supervision over the work of the Compensation Officers and in particular may give directions regarding the distribution and programme of work, the appointment of staff, the preparation of statements required under the Act, their verification and correction and other administrative and disciplinary matters relating to the staff employed for the purposes of the Act and the duties entrusted to them. For this purpose he may-(a)call for fortnightly statements showing the progress of work done by each Compensation Officer during each fortnight;(b)make periodical inspections of the office and the work of the Compensation Officers :(c)call for the files or records of any cases pending before the Compensation Officer and after scrutinizing them satisfy himself that the work is progressing satisfactorily and is being done promptly in accordance with the provisions and principles laid down in the Act and in these Rules.
