Section 93 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
93. [ [(1)] [Substituted by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.] Procedure at the Treasuries.
- On receipt of annuity roll from Rehabilitation Grants Officer or Collector in the case of renewed or duplicate annuity roll the Treasury Officer shall enter it in the register of R.G. Annuity Rolls in R.G. Form 24, and shall paste the treasury-half in a separate guard file in which an index shall be provided at the beginning.] [Substituted by Notification No. U.O. 595/I-A-71, dated 20.4.1971.](2)[ Procedure at Sub-treasuries. - If an annuity roll is made payable at a Sub-treasury, the Treasury Officer shall forward the same to the Sub-treasury Officer concerned. The Sub-treasury Officer shall make out a complete copy of the treasury-half under his signature, take out the specimen signature or the thumb-impression attached to it, paste it on the sub-treasury half prepared at the Sub-treasury, make relevant copies from the annuity roll in a register in R.G Form 24, and shall paste the Sub-treasury-half in a separate guard file in which an index shall be provided in the beginning. After the first payment of annuity has been made and the fact of payment recorded on the Treasury-half and the complete copy, the Sub-treasury Officer shall return the Treasury-half to the Treasury Officer for his record. The complete copy of the Treasury-half shall also be sent to the Treasury Officer along with the Treasury-half and after the Treasury Officer has satisfied himself about the correct preparation of the said copy return the same to the Sub-treasury Officer after attesting the same.] [Added by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.](3)[ In case any defect is noticed in the annuity roll or any entry therein gives rise to suspicion about its genuineness, a clarification shall be sought by the Treasury Officer/Sub-Treasury Officer, as the ease may be, from the Rehabilitation Grants Officer or other authority concerned before making payment thereon.] [Added by Notification No. 3507/I-A 280-D-1960, dated 20.08.1963.]
