Section 624 in The Orissa Estates Abolition Rules, 1952
624. The Treasury Officer incharge of a District Treasury may, in case where he is satisfied that payment of compensation annuity at the District Treasury will cause hardship to the Intermediary, authorise payment of compensation annuity payable at the District Treasury-or any subordinate Treasury thereunder, in any of the outlying Treasuries subordinate to the District Treasury or any treasury in the State and may transfer the payment of annuity from one subordinate Treasury to the District Treasury or from one subordinate Treasury to another in the same district or from one Subordinate or District Treasury of his district to another subordinate of District Treasury of any other District in the State. A charge when necessary in the place of payment should also be noted in the register of Compensation Annuity Order (O.T.C. Form 72) as well as in the Compensation Annuity Payment Order (both halves).
On receipt of an application for transfer from one treasury to another, the Treasury Officer will call for the Intermediary's copy of the Compensation Payment Order and enface on both copies thereof the order for payment at the new treasury and forward both the copies to the Treasury Officer who will in future pay the Intermediaries. In case where Intermediary is copy of the Compensation Payment Order is lost and renewed under the provisions of S. R. 628 at the time of transfer the fact that the Intermediary's copy of the Compensation Payment Order has been lost should be intimated to the Treasury Officer of the district to which the payment is transferred. Simultaneously with the issue of payment order of the new treasury the fact of transfer should be intimated to the Collector and the Accountant-General.IV-Authority For Payment
