Section 112 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
112. [ Section 125. [Substituted by Notification No. 5846/I-A-270-61.]
(1)All money transactions to which the Bhumi Pra-bandhak Samiti (Land Management Committee) or its Chairman is a party, shall be brought to account and all the money realised or received by way of donations or otherwise shall be credited in full to the Gaon Fund.(2)Money due to the Bhumi Prabandhak Samiti (Land Management Committee shall be collected either by payment at the office of the Bhumi Prabandhak Samiti or by out-door collections or by both, and for every money paid, a receipt in B.P.S. Form 4 small be given.(3)Account of all income and expenditure shall be maintained by the Chairman of the Bhumi Prabandhak Samiti (Land Management Committee) in cash book in B.P.S. Form 5 and the register of expenditure in B.P.S. Form 6, respectively.(4)The Chairman of the Bhumi Prabandhak Samiti shall be responsible for the maintenance of correct accounts and for cash held by the Bhumi Prabandhak Samiti.(5)All expenditure from the fund placed at the disposal of the Bhumi Prabandhak Samiti by the Gaon Panchayat shall be incurred only under the authority of a resolution of.the Bhumi Prabandhak Samiti.]
