Section 14 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
14. Duties of lekhpal [Rules 111 and 115-J (4), U.P.Z.A. and L.R. Rules].
- It shall be the duty of the lekhpal as secretary of the Bhumi Prabandhak Samiti-(1)to attend the meeting of the Committee and to maintain the various registers ana records provided under the rules or enjoined by any directions of the State Government or the Collector under the guidance and supervision of the Chairman;(2)to comply with and see that all the provisions of the Act and rules made thereunder and all directions issued by the State Government or the Collector are complied with by the Bhumi Prabandhak Samiti and shall bring to their notice any irregularity or omission on their part;(3)to give any information asked for by the Samiti in respect of entries in the Land Records and to issue copies of Land Records required by the Samiti free of charge (copies issued are to be clearly marked "for the use of Bhumi Prabandhak Samiti only");(4)to report all cases of damage or encroachment upon the property of Gram Sabha to the Collector and to simultaneously forward a copy of such report to the Chairman of the Bhumi Prabandhak Samiti for information;(5)to get leases executed by the Bhumi Prabandhak Samiti in respect of admission to the land duly registered or attested within the prescribed period ;(6)to attend to all matters pertaining to litigation of Gram Sabhas in respect of their functions under U.P.Z.A. & L.R. Act; and(7)to generally act under the direction of the Chairman in all matters pertaining to work of the Samiti.(8)to ensure that the entries kept under the Tahsil with the entries of Property Register in accordance to B.O. No. 8/2-Collection-2-3-M.R., dated 9th May, 1962 and the entries made in the Tashil Register on the pay date, have all been included in the Property Register of Gram Sabha kept in the Tashil.(9)The records, register and account of Bhumi Prabandhak Samiti shall be maintained by the Chairman of the said Samiti and the Supervisor Kanungo shall check those records, registers and accounts at least once a year and as often as the Tehsildar or the Assistant Collector-in-charge of the subdivision may direct. It shall also be the responsibility of the Supervisor Kanungo to report cases of mismanagement, abuse of power or negligence, misappropriation of funds, embezzlement and other irregularities on the part of the Bhumi Prabandhak Samiti, their Chairman or members to higher authorities concerned for necessary action, as soon as such cases come to his notice either during the course of inspection or otherwise. [Vide Rule 115-J (4) of the U.P.Z.A. & L.R. Rules, 1952].Sittings and Quorum of the Bhumi Prabandhak Samiti and the Conduct of its Proceedings
