Section 24(5) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(5)The Executive Authority or the Commissioner or the Secretary, as the case may be, shall issue a set of directions to the collecting staff on all matters enumerated below relating to the collection work, -(a)area or zone allotted for each collecting person;(b)rate of fees to be collected for different articles/purposes or person, etc.;(c)remittance of daily collection at the Panchayat Office in the evening of the everyday with details of the collection work for that day and surrender the counter-foil books;(d)authorised persons for receiving the collections and counter-foil books from the collecting staff and give acknowledgement in the register or note book maintained by him for this record;(e)any other pertinent matter which may arise in a particular case;(f)the person receiving the cash daily at the Panchayat must verify the number of counter-foils and assess the amount which should have been collected and tally it with the cash actually received. If any discrepancy is notified in the verification, then, he should take up the matter to the notice of the Executive Authority or the Commissioner or the Secretary, as the case may be, for suitable further action.
