Section 79 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
79.
[(1) The Treasury/Sub-Treasury Officer shall furnish in Z.A. Form 39 to the Compensation Officer an account of the vouchers presented and encashed on each day of payment and the Compensation Officer shall on its receipt fill in entries in Column 19 of the register in Z.A. Form 38. The statements in Z.A. Form 39 shall be kept in a guard file in the serial order of receipt. Where no payments are made on any day the Treasury/Sub Treasury Officer shall despatch a blank statement in Z.A. Form 39. The Compensation Officer shall furnish a statement in Z.A. Form 39-A, to the Collector of his district at the end of each month, who shall consolidate the statements so received in Z.A. Form 39-B, in duplicate both copies whereof shall be sent to the Treasury Officer for verification of the totals from the Treasury- records. The Treasury Officer shall verify the figures from his registers and note the verified amount on both the copies of the statement under his dated signatures and return them to the Collector The Collector shall then transmit one copy to the [Compensation Commissioner] [Substituted by Notification No. 1130/I-A-1699-1953, dated 11.03.1954.] by the 20th of each month. In case there is any difference between the treasury departmental a figures the Collector shall institute an enquiry at once and report the result to the [Compensation Commissioner.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.](2)In case arrears are to be deducted from the amount pay-able as compensation to an intermediary, the Compensation Officer shall prepare the voucher in Z.A. Form 41-A and enter therein the amount of deductions to be adjusted by-transfer credit and send the same to the Tahsildar who shall make the necessary adjustments.]
