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State of Rajasthan - Section

Section 27 in The Rajasthan Soil and Water Conservation Rules, 1966

27. Records to be maintained.

- In addition to the various registers required to be maintained and returns to be rendered under General Financial and Accounts Rules, the following registers and records are required to be maintained by the District Soil Conversion Officer and or the Executive Officer:-A-Registers. - (1) Registers for disposal of proposals for catchments/areas for which plans are to be prepared.
(2)Register of works completed since the date of commencement of the Act.
(3)Register of funds allocated for individual plans and the works done.
(4)Registers for recoveries from beneficiaries.
(5)Register fonding technical and financial sanction.
(6)Register for correction of errors in the plan.
(7)Ledger of accounts.B-Statements. - (i) Quarterly statements of cases pending technical and financial sanction.
(ii)Quarterly statements of notifications sent for publications in official Gazette.
(iii)Quarterly statements of works-material to be procured.
(iv)Quarterly statements of recovery from individual cultivator to be rendered to the Collector.
(v)Quarterly statements of progress of works.
Form 1(See rule 3)Whereas a plan for carrying out soil and water conservation measures in............ Khasra No. .......... has been prepared, andWhereas Shri/Shrimati..................... is supposed to have interest in Khasra No....... by virtue of his/her......... being an occupant/holder or owner of the land;Now, therefore, in exercise of the powers conferred upon me under section 2(a)(ii) of the Rajasthan Soil and Water Conservation Act, 1964, I............ District Soil Conservation Officer............. hereby direct the said Shri/Shrimati................ to indicate to the undersigned within a period of 30 days of the service of this notice as to why Shri/Shrimati.............. be not declared a beneficiary within the meaning of section 2 of the Act.If no objection is received within the prescribed period, the case will be decided ex-parte.
Date.............Place............. District Soil Conservation Officer
Form 2(See rule 4)Whereas the Government have imposed regulation/restriction/prohibition under section 4 of the Rajasthan Soil and Water Conservation Act, 1964 vide notification No. ........... dated......Now, therefore, as provided in sub-sections (2) and (3) of section 5 of the Act you are called upon to prefer your claim, if any to the undersigned in writing, giving the following particulars in support of your claim-