Section 115J in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115J. [ [Added by Notification No. 5647/I-A-1073-1953, dated 25.08.1953.]
(1)The Assistant Collector incharge of the sub-division shall exercise superintendence and control over the affairs of the Land Management Committees within his sub-division and make such periodical inspections as may be deemed necessary. The inspections may be made by himself or by the Tahsildar, Naib-Tahsildar, Supervisor Kanungo of his sub-division [* * *].(2)The inspecting officer shall examine whether the procedure laid down in the rules or instructions regarding maintenance of accounts and holding of meetings by the Land Management Committee has been followed. [It shall also be the duty of the Inspecting Officer to ensure the proper execution and registration or attestation as the case may be, of lease granted by the Land Management Committee in respect of admission to land, within the period provided therefor under law.] [Added by Notification No. 3266/I-A-1056-1954, dated 17.08.1954.](3)The Assistant Collector incharge of the sub-division and the Tahsildar shall check the accounts of at least 5 per cent and 10 per cent, respectively of the Land Management Committees within the sub-division during their tours in the year.(4)[ The records, registers and accounts of the Land Management Committee shall be maintained by the Chairman of the said committee and the Supervisor Kanungo shall check those records, registers and accounts at least once a year and as often as the Tahsildar or the Assistant Collector incharge of the sub-division may direct. It shall also be the responsibility of the Supervisor Kanungo to report cases of mis-management, abuse of power or negligence, misappropriation of funds, embezzlements and other irregularities on the part of the Land Management Committees, their Chairmen or member to higher authorities concerned for necessary action, as soon as such cases come to his notice either during the course of inspection or otherwise.] [Substituted by Notification No. U.O. 65/Rajaswa-1/71.]
