Section 234A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
234A.
The Collector shall be assisted by an Officer of Gazetted rank to be called the Officer-in-charge, collections for the purposes of supervising the work of the staff employed for this purpose and to co-ordinate the scheme for the collection in the whole district. The Officer-in-charge may be an officer appointed as such by the Collector or his Superior Authority and may either be a whole-time officer specifically appointed for this work or an officer nominated to look after this work in addition to his other duties.
