Section 16 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
16. Section 43 (1).
- The Treasury Officer/Sub-Treasury Officer shall furnish in Zamindari Abolition Form 32 of the U.P. Zamindari Abolition and Land Reforms Rules, 1952, to the Compensation Officer an account of the vouchers presented and encashed on each day of payment, and the Compensation Officer shall on its receipt fill in the entries in the statement in J.B. Form 8. The statements in Z.A. Form 39 shall be kept in a guard file in the serial order of receipts. The Compensation Officer shall also furnish a statement in J. B. Form 13 to the Collector of his district at the end of each month, who shall consolidate the statements so received in Z.A. Form 39-B of the U.P. Zamindari Abolition and Land Reforms Rules, 1952, in duplicate, both copies whereof shall be sent to the Treasury Officer who shall verify the totals from his registers and note the verified amount on both the copies of the statement under his dated signatures and return them to the Collector. The Collector shall then transmit one copy to the Compensation Commissioner by the 20th of each month. In case there is any difference between the treasury and departmental figures, the Collector shall institute an enquiry at once and report the result thereof to the Compensation Commissioner.
