Section 154(1) in The Delhi Land Reforms Rules, 1954
(1)The Tehsildar shall inspect the work of each Naib Tehsildar during each fasal; he shall also keep a strict watch on the work of the amins and shall be responsible for inspection of the work of every [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.] who is his opinion was showing slackness in the collection work or against whom there was a suspicion of fraud or misappropriation. The inspection note recorded by the Tehsildar in each case shall be forwarded to the Deputy Commissioner through the Revenue Assistant.
