Section 67 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
67. Issue of Commission to Revenue Officials.
- The following directions relate to issue to Revenue officials:-(i)No Revenue Court, of a grade lower than the court of the Collector, shall issue a Commission to a Revenue official to make a local investigation or to examine accounts or to make a partition of immovable property, not paying revenue to Government, except with the previously obtained sanction of the Deputy Commissioner.(ii)When a Commission is issued under the preceding rule to any Revenue official below the rank of Tehsildar, moderate fees may be allowed by the Court issuing the Commission if such Court is satisfied with the manner in which the Commission has been executed and considers the services rendered sufficiently onerous to deserve remuneration:Provided that in the case of a Commission issued by a Court subordinate to that of the Collector no fees shall be allowed except with the approval of the Deputy Commissioner; and of such amount as he considers appropriate.
