Section 14(9) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(9)The records, register and account of Bhumi Prabandhak Samiti shall be maintained by the Chairman of the said Samiti and the Supervisor Kanungo shall check those records, registers and accounts at least once a year and as often as the Tehsildar or the Assistant Collector-in-charge of the subdivision may direct. It shall also be the responsibility of the Supervisor Kanungo to report cases of mismanagement, abuse of power or negligence, misappropriation of funds, embezzlement and other irregularities on the part of the Bhumi Prabandhak Samiti, their Chairman or members to higher authorities concerned for necessary action, as soon as such cases come to his notice either during the course of inspection or otherwise. [Vide Rule 115-J (4) of the U.P.Z.A. & L.R. Rules, 1952].Sittings and Quorum of the Bhumi Prabandhak Samiti and the Conduct of its Proceedings
