(1)The Tehsildar shall inspect the work of each Naib Tehsildar during each fasal; he shall also keep a strict watch on the work of the amins and shall be responsible for inspection of the work of every [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.] who is his opinion was showing slackness in the collection work or against whom there was a suspicion of fraud or misappropriation. The inspection note recorded by the Tehsildar in each case shall be forwarded to the Deputy Commissioner through the Revenue Assistant.(2)He shall particularly see that all the amounts collected have been deposited without undue delay and have been credited to the villages and fasals to which they relate, that items are not unnecessarily left outstanding which may prove troublesome later and that processes have been promptly executed.
