Section 42I in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42I. Return of undisbursed bonds and cash vouchers inspections and verifications.
- If the claimant Zamindar and Biswedar:-(i)does not appear after being personally served, or(ii)is reported to have died, or(iii)his whereabouts are not known, or(iv)the bonds could not be delivered within six months of receipt;The bonds and the unpaid cash payment vouchers shall be returned to the Treasury Officer under a registered cover insured for a sum of Rs. 100/- Suitable remarks shall be recorded in the remarks column in the register in Form No. 17-A and in other registers maintained by the Tehsildar. The Treasury Officer shall send to the Tehsildar an acknowledgment of such receipt alongwith full description of the bonds. The respective vouchers for payment of cash shall be cancelled under intimation to the Treasury Officer.(2)All officers, while inspecting the Sub-Treasury shall invariably inspect and verify the balance of bonds in hand and check the issue of bonds with the registers, receipts and vouchers etc.(3)The Collector, or the Assistant Collector Zamindari and Biswedari as the case may be, shall certify to the Jagir Commissioner on the 30th June and 31st December, every year that the Tehsildar has rendered account of all bonds sent to him upto six months prior to the date of receipt, showing the value of bonds delivered or returned to the Treasury.(4)The Tehsildar shall exercise the powers of a Collector or Assistant Collector Zamindari and Biswedari for purposes of distribution of bonds and payment of cash under these rules.]
