80. Records to be maintained by the Samiti [Section 233(2) clauses (xiv) to (xvii)].
- The Samiti shall maintain the following records:(a)Record of all its properties in (Bhumi Prabandhak Samiti) B.P.S. Form-1.(b)Tahsil Register of land to be leased in possession of Bhumi Prabandhak Samiti in B.P.S. Form-2 (old B.P.S. Form 1-A).(c)Statement of land leased by Bhumi Prabandhak Samiti in Fasli Year 14.... in B.P.S. Form-3 (old B.P.S. Form 1-B).(d)Detail of land to be leased in the year expired on 30th September, 20.... to Bhumidhar with nontransferable rights/tenure holders in B.P.S. Form-4 (old B.P.S. Form 1-C).(e)Statement of land leased by the Bhumi Prabandhak Samiti in B.P.S. Form-5 (old B.P.S. Form 1-D).(f)Proceedings Book in B.P.S. Form-6 (old B.P.S. Form 2).(g)Permit of cutting of trees in B.P.S. Form-7 (old B.P.S. Form 2-A).(h)Counterpart of leases of admission to land in R.C. Form-22 and R.C. Form-23.(i)Zamabandis of asamis of Gram Panchayat in R.C. Form-24.(j)Demand and Collection Register in B.P.S.Form-8 (old B.P.S. Form 3).(k)Certificates of Recovery of Gram Panchayat dues in B.P.S. Form-9 (old B.P.S. Form 3-A).(l)Receipt Books in B.P.S.Form-10 (old B.P.S. Form 4).(m)Cash Book in B.P.S. Form-11 (old B.P.S. Form 5).(n)Register of expenditures in B.P.S.Form-12 (old B.P.S. Form 6).(o)Any other Register which may be required by the State Government or the Board.
