Section 71 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
71. Quarterly Statements.
- The Collector shall compile at the end of each quarter of the year ending on 31st December, 31st March, 30th June, and 30th September statements for submission to [The Board of Revenue] [Substitution for the expression-Government in the Revenue Department by item 10 ibid.] in the form X showing the total disbursement and recovery of Taqavi loans of all kinds made through the agency of the revenue staff under his control. These statements should be prepared separately for each head of account prescribed by the Accountant General. The purpose of compiling this statement is two fold namely to review the progress of recovery and to see that the loan accounts are correctly maintained to agree with the asset figure of the Government appearing in the books of the Accountant-General.
