Section 642(2) in The Orissa Estates Abolition Rules, 1952
(2)The Treasury Officer shall keep proper watch over the payment orders (Disburser's portion) issued to him, After expiry of thirty days from the date of issue of Compensation Annuity Payment Order, he shall have no power to. pay and shall promptly report to the Collector of the nonpayment of compensation. On receipt of such information the Collector shall draw the amount of the said annuity or compensation in Form No. O.T.C. 74 or 7"5-N and put the same as Revenue Deposit by transfer credit under intimation of the fact to the Intermediary by Registered post with acknowledgement due. An entry to the effect that the compensation money has been kept in Revenue Deposit shall be made in Register No. 72 under the dated initial of the Collector.The Treasury Officer shall also keep not in the Register of Compensation Payment Order in Form O.T.C. No. 73 and on the copy of the payment order Form 75 or 76-A received by him previously.Form repayment of the amount placed under Revenue Deposit the procedure prescribed in Subsidiary Rules 427 at seq. of Orissa Treasury Code. Volume I shall be followed.
