(1)In addition to the duties and functions specified in clauses (a) to (h) of section 60(2), the Chairman and every member of the Samiti shall be under an obligation to report to the Assistant Collector all cases of damage, misappropriation or wrongful occupation of the property entrusted or deemed to be entrusted to the Gram Panchayat.(2)It shall be the duty of the Lekhpal to report to the Collector through the Tahsildar all cases of wrongful occupation of, damage to and misappropriation of property vested in the Gram Panchayat or any other land vested in the State, as soon as they come to his notice and in any case after the conclusion of Kharif and Rabi partal every year.(3)The Tahsildar shall satisfy himself after expiry of the period of partal of Kharif and Rabi that, each Lekhpal has submitted such reports.(4)The provisions of this rule shall mutatis mutandis apply to a local authority in respect of the properties vested in it, with the modification that the duty in respect of sub-rule (3) shall be discharged by such official as may be decided by such local authority.Lease of Tanks
