Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 10 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988

10. Mode of maintaining records and accounting system in respect of Recovery Certificates.

- The Recovery Officer shall register Recovery Certificates received by him in the manner prescribed in the Land Revenue Code and rules made thereunder. Duplicate copies of each Recovery Certificate shall be returned by him duly acknowledged to the Authority. The Recovery Officer, after assigning case number to each Recovery Certificate in the manner prescribed for dealing with revenue cases under the Land Revenue Code and rules, shall enter the particulars in a "Recovery Register" to be maintained in Form VII. The Recovery Officer shall enter all amounts recovered by him directly or reported to him by the Authority in Form IV into the Recovery Register. A separate register will be maintained for each banking company/corporation functioning in the Tehsil. Daily collections made by the Recovery Officer/reported by the Authority, shall be posted in a register to be maintained by the Recovery officer in Form VIII. This register shall be reconciled with the recovery register on the last day of each month and a certificate recorded. The Recovery Officer shall submit a monthly report in Form IX by the twentieth of the month to the District Collector, who shall send a consolidated report in Form X for the District by the last day of the month to the Directorate of Institutional Finance.Form I(See Rule 3)Recovery Certificate No.....Dated..............The Collector/Recovery Officer,Tehsil................District...............Madhya Pradesh.We had at the request of the following party (s) granted advance (s) as enumerated in para 4 under the........ programme (s) which is/are State sponsored/Socially Desirable Scheme (s) as notified by M.P Government Notification No. ....... dated........
Name of borrower Father's/ Husband's name Business address* Residential address*
Village Tehsil Distt.
(1) (2) (3) (4) (5) (6)
 
(Note. - *House No., Gali, Mohalla, etc. in Urban/SU areas.)