Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Punjab - Subsection

Section 104(5) in The Punjab Town Improvement Trust Rules, 1939

(5)[ Character rolls shall be maintained for all employees for whom service books are maintained and the remarks therein shall be recorded by Head of the Branch or Department, if any, as the case may be, and the Chairman in the month of April each year for the work done during the preceding year :-Provided that no reporting Officer shall record his remarks in the Character roll of an employee unless he has seen his work and conduct for atleast three months.] [Punjab Government Notification No. GSR 76/PA/4/22/Section 73/65 dated 24.5.1965.][ - ] [Rules 105 to 108 deleted by Punjab Government Notification No. 7878-C- 57/61,258, dated 3rd November, 1954.]I.T. Form No. 1(See rule 17)Acquisition RegisterName of scheme ----------------- total sanctioned cost Rs. -------------- Sanctioned by resolution No. ------------- dated, ----------- of the
1 2 3 4 5 6 7
Number on plan Name of owner Description of property Estimate of acquisition If based on value Land(a) Materials (b) If based on rent Amount paid to the Land Acquisition Officer Additional amount paid to the Land AcquisitionOfficer Amount paid to the owner
Rs. A.P. Rs. A.P. Rs. A.P. Rs. A.P. Rs. A.P.
8 9 10 11 12 13 14
Date of awards The amount paid to the actual owner exceeds theamount paid to Land Acquisition Officer by - The amount by which actual payments fall shortof amount paid to the Land Acquisition Officer Finally acquired Land taken over Materials takenover Area (a) Value (b) Date (c) Amount received for materials Date Remarks
Rs. A.P. Rs. A.P. Rs. A.P. K.M. Sft, Rs. A.P. Rs. A.P.  
I.T. Form No. 2(See rule No. 15)Materials RegisterRegister of materials, etc., of properties acquired for the ---------------------- Scheme No. --------------------
1 2 3 4 5 6 7 8
      Materials        
    ------------   Disposal Amounts Realized    
Number of plan Name of owner   Date of taking over Demolished (a) Auctioned standing (b) Leased (c) If demolished (a) If auctioned standing (b) Reference to the entry in the demand and collection register(Form No. 3) Remarks
I.T. Form No. 3(See rule 19)Register of demand collection on account of temporary rents and other non-recurring demands
Demand
1 2 3 4 5 6 7 8 9
Serial No. Particulars of demand Date on which demand acrues From whom recoverable Amount Date on which demand closes April May June
        Rs. A.P.        
Collection
10 11 12 13 14 15 16 17 18
July August September October November December January February March
Note. - In the case of temporary rents column 2 should clearly show the amount of rent to be collected monthly.I.T. Form No. 4(See rule 20)Register of Trust Building and Lands
Serial No. Particulars of property Code Price How disposed of with authority Remarks
    Rs. A.P.    
I.T. Form No. 5(See rule 21)Scheme --------------------------------------------------------------- No. ---------------
1. Total cost of acquisition Rs. ..... |- 2. Total cost of construction Rs....... Total area for disposal ..........
3. Interest for ...... months Rs...... |- 4. Share of staff per oent 10 Rs....... |-   | |- Realised for materials Rs. ..... Cost per marla Rs......
Total cost |
Disposal of Sites
Plot No. Area Date of disposal How disposed of To whom sold or leased Amount if sold Premium if any Rental if leased Rate per marla No. in rent roll.
K.M Sft.                  
I.T. Form No. 6(See rule 22)Rent Roll
    Lease________________      
No. on rent roll Name of estate Plot Name of lessee Date Commences Term Area
    Assignment Transfer,Etc.___________________________________________________    
Rent per annum Rent payable on Date of licence Date of deed or notice of transfer Date of registration of deed Nature of assignment or transfer No. in register of assignment Remarks
               
I.T. Form No. 7(See rule 23)Improvement TrustRegister of demand collection on account of copying charges from the year 19 to 19
  Scheme     Demand  
Serial No. Plot No. Name and address Arrears Current Total
  Collection       Balance  
Arrears Current Total Arrears Current Total Remarks
I.T. Form No. 8(See rule 24)Demand and collection register for recurring demands
Serial Number Number in rent roll Name of person with address Arrears Current Total Initials
1 2 3 4 5 6 7
      Rs. a.p. Rs. a.p. Rs. a.p.  
    Collections          
Number and date of receipt Arrears Current Total Remissions Balance Initials of poster Remarks
8 9 10 11 12 13 14 15
  Rs. a.p. Rs. a.p. Rs. a.p. Rs. a.p. Rs. a.p.    
I.T. Form No. 9(See rule 25)Scheme completion certificate
-----------Scheme
Total area acquired ----------------------- (a) Leased -------------------------------(b) Sold-------------------------------
Total area plots
Nazul area in lay-out ------------- (c) Occupied by building constructed by the Trust(d)Otherwise under the control of the Trust --------
Municipal and road area ------------ Area of open spaces in lay-out -------
Total ------------------------ Area of roads in lay-out ----------------
---------------------- Total ----------------------
Certified that area acquired in -------------acquisitionregister (Form No. 1)  
----------------------------------
Chief OfficerSecretaryEstateManager Certified that plot area has been entered in------------------------ plot register.
  Chief OfficerSecretary
Certified that nazul area has been off nazul registers.  
ChiefOfficerSecretary Certified that open space area and road area have been handedover to Municipal Committee.
    Chief OfficerSecretary
Certified that municipal area has been taken over fromMunicipal Committee.  
Chief OfficerSecretary   ChairmanImprovement Trust.
-------------------------I.T. Form No. 10(See rule 27)Register of petty works
| | Agency of execution Estimate | |- ______________________________________________________
Serial No. Work Authority Departmental Contract Authority Amount
  | | | | Rs
           
Allotment Payment    
Authority Amount Authority Amount Date of completion Remarks
  Rs.   Rs.    
I.T. Form No. 11(See rue 28)Register of works (other than petty works)
Serial Number of estimate-------------- (1) Number and date of order sanctioning estimate--------------------------------
Name of work -------------------------- (2) Number and date of order making allotment-----------------------------------
Head of account ------------------------- (3) Number and date of order sanctioning and carrying out ofwork --------------
Name of contractor Number and date of bill Quantity Amount Quantity Amount Quantity Amount
1 2         3  
          Rs. A.P. Rs. A.P. Rs. A.P.
Progressivetotalcarried over              
Quantity Amount Quantity Amount Quantity Amount Quantity Amount Total Remarks
                4 5
  Rs. A.P.   Rs. A.P.   Rs. A.P.   Rs. A.P. Rs. A.P.  
                  Quantitites andamountsof sanctionedestimateortender
I.T. Form No. 12(See rule 30)Measurement Book
Name of work ........
Situation of work ........
Agency by which work is executed ........
Date of measurement........  
(These four lines should be repeated at the commencement relating to each work.)Notes