Section 193I in U.P. Zamindari Abolition and Land Reforms Rules, 1952
193I.
The Treasury Officer/Sub-Treasury Officer shall furnish in Z. A. Form 39 to the Compensation Officer an account of the vouchers presented and encashed on each day of payment, and the Compensation Officer shall on its receipt fill in entries in the statement in Z. A. Form 112 The statements in Z. A. Form 39 shall be kept in a guard file in the serial order of receipt. The Compensation Officer shall also furnish a statement in Z. A. Form 117 to the Collector of his district at the end of each month, who shall consolidate the statements so received in Z.A. Form 39-B in duplicate, both copies, whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury records. The Treasury Officer shall verify the totals from his registers and not the verified amount on both the copies of the statement under his dated signatures and return them to the Collector. The Collector shall then transmit one copy to the [Compensation Commissioner] [Substituted by Notification No. 3036/RZ/I-A-610-60, dated 26.12.1960.] by the 20th of each month In case there is any difference between the Treasury and departmental figures, the Collector shall institute an enquiry at once and report the result thereof to the [Compensation Commissioner.] [Substituted by Notification No. 3036/RZ/I-A-610-60, dated 26.12.1960.]
