Section 9 in The Orissa (Scheduled Areas) Debt Relief Rules, 1970
9. Records to be kept and returns to be made by Debt Relief Courts.
- The Debt Relief Courts shall keep and maintain register of applications in "Form A", Register of consolidation of debts in respect of each debtor in "Form B", register of receipts and payments in "Form C" and furnish monthly returns to the Tribal and Rural Welfare Department in "Form D".
