Section 12 in The Bihar Land Disputes Resolution Act, 2009
12. Power of Collector to exercise superintendence, supervision and control over the Competent Authority.
(1)The Competent Authority shall submit periodical report, as prescribed in the Rules, every three months to the Collector furnishing informations therein regarding disputes resolved by him.(2)The Collector may call for a report from a Competent Authority from time to time relating to final adjudication of cases instituted before him.(3)It shall be open to the Collector to review the related functioning of the Competent Authority from time to time and if on review the Collector is satisfied that cases are not being disposed off expeditiously without sufficient cause he shall immediately report the matter to the Government for necessary action.
