(3)As soon as information is received by the Collector of any change in the office of the Trustee/Mutawali/Shebait which may be occasioned by the death of such Trustee/Mutawali/Shebait or otherwise he will immediately communicate to the Treasury Officer the particulars of such Annuity Order and instruct him to stop further payment of annuity on such Annuity Order. A copy of the Collector's order will also be sent to the Accountant. General, Bihar. Thereafter he will start miscellaneous proceedings and in due course issue a new Annuity payment Order in triplicate as in sub-rule (1) in the name of the new Trustee/Mutawali/Shebait indicating the period from which annuity is to be paid to the new Trustee/Mutawali Shebait and cancelling the previous Annuity Payment Orders. Fresh entries will be made in the register in Form V, giving cross reference to the previous entry in the register. The Treasury Officer will also enter the Annuity Payment Order as a new item in the register in Form V (1) giving cross reference to the previous entry in the register. The Treasury Officer will withdraw the old Annuity Payment Order at the time of making the first payment on the new Annuity Payment Order and return the old Annuity Payment Order to the Accountant-General, Bihar.]The Schedule[Form A] [Substituted by Notification No. 1644 LR, dated 24.2.1960.](See Rule 4)Form of Collector's written order under Section 4(g) of the ActTo,Shri/ShrimatiWhereas by reason of the vesting in the State of the estate/tenure bearing Tauzi/Khewat No. ............. in the district of .......... under the provisions of the Bihar Land Reforms Act, 1950, I ............. Collector appointed by the Government of Bihar under the said Act, am of opinion that the State is entitled to the direct possession of the property specified below. I do hereby order you being in possession of such property to deliver possession of the said property to the undersigned by the .............. day .............of .......... 19 .......... or show cause, if any, against this order in my court within fourteen days of the service of this order.Particulars of the property in respect of which the notice is given:
