Section 27S(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)It shall be the duty of the Collector, Sub-Divisional Officer, Tahsildars, Naib Tahsildars and Kanungos to ascertain the continued existence of as many institutions as is possible for them during their tours. As regards the Lekhpals, they shall be responsible to watch the continued existence of every institution situated in their circle. As soon as a Lekhpal comes to know that an institution has ceased to exist, he shall report the fact to the Kanungo of the circle who shall forward the report to the Tahsildar for transmission of the information to the Treasury Officer in whose office the annuities have been drawn. At the end of the financial year, each Lekhpal shall submit a statement to the Kanungo of his circle containing particulars of all the institutions in his circle and stating against each whether it continues to exist or not. The Kanungo shall verify the I statement with the verification he has done himself during his tour and forward the same to the Tahsildar. The Tahsildar shall prepare a certificate of verification of continued existence separately for each Treasury in which annuities in respect of those institutions are being drawn, and forward all the statements to his Collector. The Collector shall inform the Treasury Officer concerned about the continued existence of the institutions annuities in respect of which are being paid by them by 30th June every year. In case, any Treasury Officer does not get this information, he shall move the Collector concerned for obtaining it.
