Section 24(6) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(6)The Executive Authority or the Commissioner or the Secretary, as the case may be, shall keep strict watch over the collection work of the staff. He shall undertake the following measures in this regard. He shall take immediate and effective action in case he notices any irregularity or misappropriation during his check-(a)verify with vendors or other persons who have to pay fees, whether they receive tickets for the amount they pay to the collecting person, whether they were demanded to pay or give more amount than that specified in the ticket or mentioned in the notice board installed at the site of collection;(b)verify whether the collecting persons are collecting fees from all persons/vendors or they omit to collect fees from some persons/vendors or whether they collect money, but omit to give receipts;(c)whether the tickets available with the vendors are genuine or spurious;(d)any other kind of check, as he may consider necessary or essential;(e)if he thinks desirable or necessary, he can authorise the Vice-President to undertake the measures he is taking, on days on which he could not undertake them, due to his pre-occupation with any other official business; and(f)surprise verification of stock of tickets and cash on hand with the collecting person at frequent intervals.
